A
AMBALAL SARABHAI ENTERPRISES LTD. AND ORS.
v.
PRAKASH CHANDRA ARYA
DECEMBER 18, 1996
B
[K. RAMASWAMY AND G.B. PATTANAIK, JJ.]
Civil Procedure Code, 1908: Order 40 Rule 1.
Receiver--Appeal pending in High Court-Division Bench declined to
C interfere with order of Single Judge appointing Receiver--Supreme Court
granted pennission to make the Receiver a party-respondent-Direction issued
to Receiver not to part with possession of premises until further or-
der~Appellant's contention that there was a Memo of Understanding before
the BIFR in which an agency and Associates undertook to revive the sick
industry of the def endant-tenant-lf the said agency is pennitted to revive the
D sick industry to work under the direction and control of the Receiver, it may
not cause any impediment to the interest of the respondent-landlord-Held it
may not be desirable at this stage to go into the question-Parties permitted
to place the entire material before the Division Bench which would go into
the matter on merits and decide according to law. ·
E
F
G
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 16937 of
1996.
From the Judgment and Order dated 28.11.96 of the Calcutta High
Court in G.A No. 3616 of 1996.
Dipankar Gupta, Utpal Majumdar, Ms. Nalini Tripathi and Mrs.
Sarla Chandra for the Appellants.
G.S. Chatterjee, Jishu Saha, Raja Chatterjee and Sandeep Agarwala
for the Respondent.
The following Order of the Court was delivered :
Leave granted.
This appeal by special leave arises from the order of the Division
H Bench of the Calcutta High Court, made on November 29, 1996 in G.A.
366
AMBALAL SARABHAI ENTERPRISES LID. v. P.C. ARYA
367
No. 3616/96. We decline to go into the merits of the matter. Suffice it to A
state that pending appeal the Division Bench had declined to interfere with
the order of the learned single Judge appointing a Receiver. When the
matter was mentioned in the Chief Court for early hearing, this Court
passed an order on December 4, 1996 thus :
B
"Permission to make the Receiver a party respondent granted.
Notice will go to the Receiver. Dasti service permitted. There will
be an ad-interim order directing the Receiver not to part with the
possession of the premises to anyone till further orders. List the
matter on 18.12.1996."
Parties have filed their .respective affidavits and counter- affidavits.
c
The Receiver also was served but has not filed the affidavit . In the affidavit
filed on behalf of the appellants, they pointed out certain changes in the
circumstances on the basis of which Shri Dipankar Gupta, learned senior
counsel, sought to contend that there is a Memo of understanding before D
the BIFR in which one O.P. Mall and Associates undertook to revive the
sick industry of the defendant-tenant. If the said agency is permitted to
revive the sick industry to work under the direction and control of the
Receiver, it may not cause any impediment to the interest of the respon-
dent-landlord. The said stand was disputed by the learned counsel appear-
E
ing for the respondent. In that view of the matter, we think that it may not
be desirable at thfa stage to go into the question. It would be open to the
parties to place the entire material before the Division Bench which would
go into the matter on merits and decide according to law.
In view of the fact that the industry requires to be revived, we think F
that it would be expedient that the appeal pending before the Division
Bench is disposed of expeditiously. Accordingly, we request the learned
Chief Justice to direct G.A. No. 3616/96 and the connected Appeal APOT
No. 626/96 to be posted before appropriate Division Bench for final
disposal preferably on any date between 6th January, 1997 and 9th January, G
1997.
The appeal is accordingly qisposed of. No. costs.
T.N.A.
Appeal disposed of.
Lex