Section 723 in Rules of the High Court of Judicature for Rajasthan, 1952
723. Application for transfer of winding up proceeding.
(1)Applications under section 164 or section 165 of the Act or under rule 724, as the case may be, shall be made by petition verified by affidavit. Upon the filing of such an application the Registrar shall give such orders and directions as the nature of the case may require and shall fix a date for hearing.(2)The application may be ex parte, but the Judge may adjourn consideration thereof and direct notice to be given to such person or persons as he may think fit.
