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PETITIONER: AMBALAL SARABHAI ENTERPRISESLTD.& ORS.

       Vs.

RESPONDENT: PRAKASH CHANDRA ARYA

DATE OF JUDGMENT:       18/12/1996

BENCH: K. RAMASWAMY, G.B. PATTANAIK

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R Leave granted      This appeal  by special  leave arises from the order of the Division  Bench of  the Calcutta  High  Court,  made  on November 29,1996  in G.A.  No.3616/96. We  decline to  go to into the  merits of the matter. Suffice it 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|      "Permission to  make the Receiver a      party  respondent  granted.  Notice      will  go  to  the  Receiver.  Dasti      service permitted.  There  will  be      an-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. 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 content  that there is a Memo of understanding before 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 respondent-landlord.  The  said  stand  was disputed  by   the  learned   counsel  appearing   for   the respondent. In that view of the matter, we think that it may not be  desirable at  this 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 that it would be expedient that the appeal pending  before   the  Division   Bench   is   disposed   of expeditiously. Accordingly,  we request  the  learned  Chief

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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, 1997.    The appeal is accordingly disposed of. No costs.