Ritu Bahri, J. - (1.) THE petitioner is seeking a direction for quashing the order dated 03.08.1994 passed by the Additional Senior Sub Judge, Gulha -respondent No. 1, whereby respondent No. 2 has been appointed as Receiver of M/s. Jain Rice & General Mills -respondent No. 5.
(2.) RESPONDENT No. 5 had leased out the rice sheller, situated at Kharodi Road, Cheeka, Tehsil Gulha, to the petitioner -firm vide lease deed (Annexures P -1 and P -2). The tenure of the lease deed, as per Annexures P -1 and P -2, was to expire on 31.08.1997. On an application filed by two partners of respondent No. 5 in a suit for dissolution of the partnership firm, Sh. R.R. Sharma, Advocate was appointed at Receiver of the firm M/s. Jain Rice & General Mills, vide order dated 03.08.1994 (Annexure P -6). The petitioner -firm has challenged this order by way of present petition. This petition was admitted on 06.09.1994 and the operation of the impugned order (Annexure P -6) was stayed, meaning thereby that the Receiver would hand over the possession of the sheller to the petitioner to carry on the business of Hanuman Rice Traders.
(3.) MOREOVER , the period of lease deed (Annexures P -1 and P -2), has since expired. Therefore, this petition, at this stage, has become infructuous.;