Section 225(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(1)An application shall be made by a summons returnable in the first instance in chambers and the summons shall state the nature of the declaration or order for which the application is made, and the grounds of the application, and shall be served on every person against whom an order is sought not less than seven days before the day named in the summons for the hearing of the application.
