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Judgment
We agree with the District Judge that the application of the 10th January 1902, was a step-in-aid of execution. It is contended that after the sale
no receiver could be appointed. It is not disputed that after decree a receiver might have been appointed for the preservation of the property. We
see no reason why after sale and while that sale was pending confirmation, a receiver should not be appointed for the same purpose. A long time
might elapse between the sale and its ultimate confirmation and the appointment of a receiver might be absolutely necessary in the interval for the
preservation of the property. The object of applying for the appointment of a receiver was that the execution proceedings might not be infructuous,
and we are clearly of opinion that such an application is a step-ii-aid of execution.
The appeal is dismissed with costs.