Indira Banerjee, J. - (1.) THIS application has been filed by the petitioning creditor for recalling the order dated March 29, 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. The winding up application was filed on January 7, 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.
(2.) BY an order interim dated January 19, 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 February 1, 2006. On February 2, 2006, leave was granted to the petitioning creditor to effect substituted service of notice of the application as also the gist of the order dated February 19, 2006, passed by this Court by insertion in one English newspaper and one vernacular newspaper with wide circulation in Kolkata and one English and one Hindi newspaper with wide circulation in Delhi.
(3.) THE matter was made returnable on March 1, 2006. The winding up application appeared in the list on March 2, 2006, but was adjourned for two weeks on the prayer made on behalf of the company. On March 22, 2006, the matter was adjourned on the prayer of the applicant.;