- If in the course of a suit under Section 144 or 145, it is proved by affidavit or otherwise -(a)that any property, tree or crops standing on the land in dispute is in danger of being wasted, damaged or alienated by any party to the suit; or(b)that any property to the suit threatens or intends to remove or dispose of the said property, trees or crops in order to defeat the ends of justice, the Court may grant a temporary injunction, and where necessary, also appoint a receiver.
