Section 687 in Rules of the High Court of Judicature for Rajasthan, 1952
687. Examination not to be in open Court.
(1)At such examination, save and except the Liquidator and the Advocate employed by him and the person to be examined, no person shall be entitled.(2)Unless the Judge otherwise directs, no such examination shall be made in open Court. The notes of the deposite of a person so examined shall be signed by him and shall be filed in Court. They shall not be open to the inspection of any creditor, contributory or person other than the Official Liquidator. No person other than the person examined and the Official Liquidator shall be entitled to a copy. Unless the Judge otherwise directs, such copy shall be supplied on payment of the usual charges.
