DEBANGSU BASAK,J. - (1.) The Court :- GA No. 327 of 2017 is an application made by the writ petitioners for recalling the order dated January 11, 2017 passed in WP No. 1075 of 2016.
(2.) By the order dated January 11, 2017 the petitioners were required to serve notice of the writ petition and the order upon the parties in the proceedings pending before the Company Law Board.
(3.) Learned Advocate for the petitioners submits that, the order need not be complied with. He seeks recall of the order. He submits, in the facts of the case, since the first writ petitioner is not a party before the Company Law Board, notice of the writ petition and the order passed therein will prejudice his clients.;