Section 557(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)If the company is at the date of the admission of the petition being wound-up voluntarily, the petition shall also be served upon the liquidator, if any, appointed for the purpose of winding-up the affairs of the company by leaving a copy of the petition and a copy of the order made under rule 555 with him, or by sending copies to him by registered post or in such other manner, as the Judge may direct.
