Section 698 in Rules of the High Court of Judicature for Rajasthan, 1952
698. Disclaimer.
(1)An application by the Official Liquidator for leave to disclaim any part of the property of a company, pursuant to [Section 230-A] [Companies Act 1913 repealed by Act No. 1 of 1956. section 230-A of the old Act is analogous to section 535 of the new Act.] of the Act, shall be petition supported by affidavit showing who are the parties interested and what their interests are. On the hearing of the petition the Court shall give such directions as it sees fit and may adjourn the application to enable the parties interested or any of them to attend.(2)When the Official Liquidator disclaims a leasehold interest, he shall forthwith file the disclaimer with the proceedings in Court. The disclaimer shall contain particulars of the interest disclaimed and a statement of the persons to whom notice of the disclaimer has been given. Until the disclaimer is filed by the Official Liquidator, the disclaimer shall be inoperative. A disclaimer or notice of disclaimer shall be in the prescribed form.(3)When any person claims to be interested in any part of the property of a company which the Official Liquidator wishes to disclaim, he shall at the request of the Official Liquidator furnish a statement of the interest so claimed by him.
