S.B.Sinha, ACJ. - (1.) .-There shall be an order in terms of prayer (a) of the application.
(2.) Having heard the learned counsel for the parties, we are of the opinion that both the appeal and the application should be disposed of treating the appeal on the day's list.
(3.) This appeal is directed against a judgment and order dated 15th September 1999 passed by a learned single Judge of this Court whereby and whereunder while granting leave to the appellant to induct a tenant, a Receiver was directed to be appointed for the purpose of keeping the accounts secretly in his custody and giving inspection thereof to the parties, if they so require. It was further directed that the monthly remuneration of the Receiver would come out from the income of the building and ultimately would be adjusted as against the cost of the suit.;