Section 736 in Rules of the High Court of Judicature for Rajasthan, 1952
736. Register of suits in winding-up matters.
(a)Suits in respect of claims made by or against any Banking Company in liquidation including claims by or against any of its branches in India which are filed in the High Court or transferred to it under the Act shall be entered in a separate list to be maintained by the office of the Registrar and shall be treated as expedited suits. If such suits have been filed before the date of the order for winding up, the Official Liquidator shall furnish to the Registrar a list of such suits.(b)Hearing of suits and matters. - All suits referred to in the preceding sub-rule and all matters and proceedings connected with the suit shall be heard by the Judge for the time being dealing with the proceedings for the winding up for the Banking Company or by such other Judge as the Chief Justice may direct.(c)Procedure in such suits. - Where the suit is filed as a summary suit, the procedure prescribed for summary suits shall be followed. In all other cases, the suits shall be filed as a long cause and the following procedure shall be followed:-Within ten days of the service of the writ summons or such longer period as the Judge may direct on the application of the plaintiff in that behalf, the plaintiff shall take out a summons for directions and the Judge shall give such directions as he may think proper as to filing the written statement and counter claim if any, or points of defence, discovery, inspections examination of witnesses in Court or in Chambers, taking of evidence by affidavit or otherwise and generally for the speedy determination of the suit.
