Section 732 in Rules of the High Court of Judicature for Rajasthan, 1952
732. Applications in winding-up to be by petition.
(1)Applications for the determination of all questions of priorities and all other questions whatsoever, whether of law or fact, which may relate to or arise in the course of the winding up of a Banking Company, shall be made by petition. The petition shall contain a statement of facts relied on and the nature of the relief asked for. The petition shall be signed and verified in the same manner as a plaint and shall be supported by an affidavit.(2)Notice by petition. - Petitions mentioned in the last preceding sub-rule shall be presented to the Judge for the time being dealing with the proceedings for the winding up of the Banking Company or to such other Judge as the Chief Justice may direct. The Judge shall direct notice of the petition to be given to the respondent or such persons as may seem to him likely to be affected by the proceedings. Such notice shall be seived together with a copy of the petition and the petition shall not be heard until fourteen days after service of the notice, unless the Judge otherwise directs.(3)Affidavit in answer. -An answer to the petition mentioned in the sub-rule (1) shall be made by affidavit and a copy thereof shall be furnished to the petitioner or his attorney or Advocate atleast two clear days before the returnable date of the notice.(4)Directions for the hearing of the petitioners. - On the date fixed for the hearing of the petition, the Court may proceed to hear the petition or give such directions as it may think proper as to discovery and inspection, examination of witnesses in Court or in Chambers, taking of evidence by affidavit or otherwise and generally for the speedy determination of the petition.
