Section 698(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(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Liquidator for leave to disclaim any part of the property of a company, pursuant to [Section 230-A] [Companies Act 1913 repealed by Act No. 1 of 1956.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.
