AIR 1931 PATNA 204(1)

Patna High Court

Hon'ble Judge(s): Ross, Fazl Ali , JJ

Civil P.C. (5 of 1908) , O.21 R.52— Leave of Court is necessary before attachment can issue against property in hands of receiver appointed by Court. The appointment of a receiver operates as an injunction against the parties, their agents and persons claiming under them, restraining them from interfering with the possession of the receiver, except by permission of the Court. Therefore leave of the Court is necessary before attachment can issue against property in the hands of receiver appointed by that Court