Section 685 in Rules of the High Court of Judicature for Rajasthan, 1952
685. Application under section 196.
- An application for the examination of a person under [section 195] [Companies Act 1913 repealed by Act No. 1 of 1956. Section 195 of the old Act are analogous to sections. 477 respectively of the new Act.] of the Act shall be made ex parte to the Judge by petition verified by the Official Liquidator stating the facts upon which the application is based. At the hearing of the application the Judge may, if satisfied that a prima Jade case for such examination has been made out, direct the issue of a summons against the person named in the order for examination or for production of documents or for both. The summons shall be in the prescribed form.
