Section 186 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
186. Appointment of Receiver on default of party:
- If any party, ordered to make any payment,or to do any other act, fails to comply with the order of the Court, any other party may apply that a Receiver may be, appointed to collect and realise the assets of the firm, and for an injunction to restrain the party in default from retaining or parting or dealing in any manner with the said assets.
