Section 98(2) in Presidency-Towns Insolvency Act, 1909
(2)Where application for authority to continue or commence any suit or any other proceeding has been made under sub- section (1),notice of the application shall be given to the insolvent' s partner, and he may show cause against it, and on his application the Court may, if it thinks fit, direct that he shall receive his proper share of the proceeds of the proceeding, and if he does not claim any benefit therefrom he shall be indemnified against costs in respect thereof as the Court directs.
