Section 250(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)If a Receiver is appointed, he shall be empowered to sue in the name of the judgment-debtor and to grant receipts for any moneys or property recovered by him; and the order appointing him may be in the form prescribed by paragraph 7 of Form No. 5 of Appendix III-D [so far as it may be applicable] [Vide Pt. II, Vol. II.].
