Section 76(2) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(2)LLP Applications' Register in which shall be entered and numbered serially applications other than petitions stating particulars as to-(i)date of presentation;(ii)name of LLP;(iii)number of main proceeding, if any, to which the application relates;(iv)name of parties, their Advocates; etc.(v)provision of law, if any, under which the application is made;(vi)nature of relief sought;(vii)date and nature of order made;(viii)date of filing of appeal, if any;(ix)date of disposal of appeal; and(x)result of Judgment in appeal.
