Introductory         The court may appoint a receiver in a variety of circumstances.  A Court will never appoint a receiver merely on the ground that it will do no harm. A Court will not act on possible danger only; the danger must be great and imminent demanding immediate relief. The Court, on the application of a receiver, looks to the conduct of the party who makes the application and will usually refuse to interfere unless his conduct has been free from blame. He must come to Court with clean hands and should not have disentitled himself to the equitable relief by laches, delay, acquiescence etc. Court has to appoint a Receiver only when it is found that such an appointment is just and convenient to do so. The receiver is an officer of the court in all cases. The receiver must act fairly and impartially. It is not possible to give a detailed description of what a court appointed receiver does because of the many different ....