Indira Banerjee, J. - (1.) This application has been filed by the petitioning creditor for recalling the order dated 29th March, 2006 whereby this Court dismissed the winding up application filed by the petitioning creditor being C.P. No. 14 of 2006 on the ground that the registered office of the company had been shifted from 7A Rameswar Shaw Road, Kolkata -700014. to the Union Territory of Chandigarh.
(2.) The winding up application was filed on 7th January, 2006. Diverse directions were issued in the said application from time to time. The petitioning creditor also moved an interim application being C. A. No. 60 of 2006 praying for appointment of Provisional Liquidator over the assets and properties of the company and also an order of injunction restraining the company from dealing with its assets and properties including Premises No.17 Tuglak Road, New Delhi.
(3.) By an order interim dated 19th January, 2006 this Court restrained the company from dealing with any of its assets or properties including Premises No 17, Tuglak Road, New Delhi. The application was made returnable on 1st February, 2006.;