Companies (Court) Rules, 1959

39. Directions at hearing of summons

Upon the hearing of the summons for directions, the Court shall give such directions as it may think fit for the advertisement of the petition, and the service of notices on the debenture holders and creditors of the company, if any, and such other persons whose interests will, in the opinion of the Court, be affected by the alteration. The order on the summons shall be in Form No. 13. The notice shall be in Form No. 14.

Where the Court thinks fit to dispense with the notice required by section 17(3)(a) in the case of any person or class of persons it shall record its reasons for doing so.