Section 533 in Rules of the High Court of Judicature for Rajasthan, 1952
533. Proceedings after petition presented.
- When any such petition as is mentioned in rule 532 above has been presented, application may be made ex parte for directions, as to the proceedings to be taken for settling the list of creditors entitled to object to the proposed reduction and the Judge may thereupon fix the date with reference to which the list of such creditors is to be made out, pursuance to section 58, sub-section (2) of the Act; and may, either at the same time or afterwards, as he may think fit, give such directions as are mentioned in the two following Rules. The order upon such application shall be in the prescribed form.
