Section 562 in Rules of the High Court of Judicature for Rajasthan, 1952
562. Substitution of creditor contributory for withdrawing petition.
- When the petitioner applies for leave to withdraw his petition or asks that it be dismissed or that the hearing thereof be adjourned or fails to appear in support thereof or if appearing does not apply for an order in terms thereof, or if for any other sufficient reason, the Judge shall think fit so to do, the Judge may, upon such terms, as he thinks just, substitute as petitioner any creditor or contributory who in his opinion would have a right to present a petition and is desirous of prosecuting the petitioner already admitted.
