Section 226 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
226. Directions at preliminary hearing of summons.
- On the return of the summons, the Tribunal may give such directions as it shall think fit as to whether points of claim and defense are to be delivered, as to the taking of evidence wholly or in part by affidavit or orally, as to the cross-examination, before the Member on the hearing, either in Tribunal or in Chamber, of any deponents to affidavits in support of or in opposition to the application, as to any report it may require the Liquidator to make, and generally as to the procedure on the summons for the hearing thereof. Points of claim to be delivered shall be in Form No. 75 or 75A, with such variations as may be necessary.
