Section 732(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)Notice by petition. - Petitions mentioned in the last preceding sub-rule shall be presented to the Judge for the time being dealing with the proceedings for the winding up of the Banking Company or to such other Judge as the Chief Justice may direct. The Judge shall direct notice of the petition to be given to the respondent or such persons as may seem to him likely to be affected by the proceedings. Such notice shall be seived together with a copy of the petition and the petition shall not be heard until fourteen days after service of the notice, unless the Judge otherwise directs.
