V.RAMASUBRAMANIAN, J. - (1.) Leave granted.
(2.) Aggrieved by an order passed by the Company Court (High Court of Allahabad), refusing to transfer the winding up petition pending therein, to the National Company Law Tribunal (NCLT for short), a financial creditor has come up with this appeal.
(3.) Heard Mr. Huzefa Ahmadi, learned senior counsel appearing for the appellant, Mr. A.N.S. Nadkarni, learned senior counsel appearing for the 1st respondent-corporate debtor and Gp. Capt.Karan Singh Bhati, learned counsel appearing for the official liquidator. Background Facts ;