Section 729 in Rules of the High Court of Judicature for Rajasthan, 1952
729. Applications relating to Banking Companies.
(1)An application under Part III-A of the [Banking] [Substituted, by Notification. 7/SRO. dated. 24-8-1959.] Companies Act, 1949 (hereinafter in these Rules referred to as "the Act:) in respect of a Banking Company having its registered office or, in the case of a company incorporated outside India, its principal place of business, within the State of Rajasthan, shall be filed in the office of the Registrar, High Court.(2)General Headings. - Applications under Part III or Part 111-Aof the Act shall be instituted in the matter of the Act and in the matter of the Banking Company and where necessary in the matter of the Act under which the Banking Company has been ordered to be wound up.(3)Presentation and hearing of petitions under Part III-A of the Act. - An application under Part 111 or Part III-A of the Act shall be made by petition and shall be signed and verified in the same manner as a plaint. The petition shall be supported by an affidavit and shall be presented to the Judge taking company winding up matters or to such other Judge as the Chief Justice may direct. The Judge may reject the application summarily or pass such orders and give such directions as he may deem proper including directions for notice of the petition being given to such person or persons as may seem to him likely to be affected by the proceedings.(4)Notice of petition. - Where a notice is directed to be given to any party, it shall be served together with a copy of the petition and the petition shall not be heard until fourteen days after the service of the notice, unless the Judge otherwise directs.
