Section 564 in Rules of the High Court of Judicature for Rajasthan, 1952
564. Substituted petition.
- Where the Judge allows a creditor or a contributory to be substituted as petitioner in an application for the winding-up of the company under rule 562, he shall adjourn the hearing of the petition to a date to be fixed by him. Such creditor or contributory shall, within seven days from the making of the order, file a clean copy of the petition with such amendments, as he desires to incorporate therein, and shall also file an affidavit setting out the grounds upon which he supports the petition. The amended petition shall be treated as the petition for the winding-up of the company.
