JOYMALYA BAGCHI,J. - (1.) There will be an order in terms of prayer (a) of the Notice of Motion.
(2.) By consent of the parties we dispense with all formalities and dispose of the appeal treating it as on day's list. We propose to dispose of the appeal and the application by the following order as we feel that the matter of this nature does not require any hearing observing all the required formalities.
(3.) By this appeal the Company has impugned the order dated 19th January, 2012 whereby the Company Court has been pleased to direct the Company to make balance principal amount with interest. This order has been passed by the Company Court at the instance of the petitioning creditor after its application for winding up was admitted and advertisement has been issued. In the meantime the Company has also made an application for recalling of the order admitting winding up petition. However, this recalling application was earlier filed in point of time than that of the application on which the impugned order was passed.;