Section 725 in Rules of the High Court of Judicature for Rajasthan, 1952
725. Suit and proceedings in which a company in liquidation, by or under the supervision of the Court is party.
- Upon the making of an order by the High Court for the winding up of a company by or under supervision of the Court, all suits and proceedings to which the company is or shall be a party then pending, or thereafter instituted in. or transferred to the High Court shall be assigned to and placed in the list of the Judge for the time being exercising jurisdiction under the Act in respect of such company.Application under [section 281] [Companies Act 1913 repealed by Act No. 1 of 1956, section 281 of the old Act is analogous to section 633 of the new Act.] of the Act
