2014 AIR SCW 3100 ::2014 (4) AIR Bom R 438 ::(2014) 2 CLR 408 (SC) ::(2014) 125 RevDec 224 ::(2014) 2 WLC(SC)CVL 226 ::(2014) 2 CLR 82 (SC) ::(2014) 4 CivLJ 672 ::(2014) 2 All RentCas 294 ::(2014) 3 CivilCourtC 368 ::2015 (5) SCC 539 ::(2014) 3 RecCivR 315 ::(2014) 6 Scale 613 ::(2014) 3 CurCC 63 ::AIR 2014 SC (Civ) 1703 ::(2014) 4 AllMR 911 (SC) ::(2014) 4 Cal HN 216 ::(2014) 5 Bom CR 41 ::(2014) 6 All WC 5630 ::(2014) 3 CgLJ 53 ::(2014) 105 All LR 743 ::(2014) 3 ICC 353 ::(2014) 4 Mad LW 785 ::(2014) 4 AndhLD 186 ::(2014) 3 JLJR 149 ::(2014) 3 JCR 336 (SC) ::2014 (4) KCCR SN 486 (SC) ::(2014) 4 Raj LW 3476 ::(2014) 3 Pat LJR 271 ::(2014) 2 RentLR 1 ::(2014) 140 AllIndCas 235 (SC)

Supreme Court Of India

(From : 2010 (6) AIR Bom R 602)

Hon'ble Judge(s): Chandramauli Kr. Prasad, Pinaki Chandra Ghosh , JJ

(A) Civil P.C. (5 of 1908) , O.40 R.1(d)— Receiver appointed to tenanted property - Order of appointment giving all powers under O. 41, R. 1(d) to receiver - He can file eviction suit - In doing so he acts for purpose of administering and preserving property. @page-SCW3101 Transfer of Property Act (4 of 1882) , S.111— (Para 14 16 17) (B) Transfer of Property Act (4 of 1882) , S.106— Eviction suit - Quit notice falling short of period specified - But suit filed 6 months after notice - Not invalid. (Para 16)