SANJIB BANERJEE,J. - (1.) The Court : The appeal is directed against an order dated July 17, 2018 by which a creditor's winding-up petition has been admitted for Rs. 83,29,206/- with interest thereon at the rate of 8% per annum from April 9, 2015, which is the date of the statutory notice.
(2.) At the outset, it is submitted on behalf of the respondent petitioning creditor that the petition has been advertised and, as such, the appeal against the order of admission is infructuous.
(3.) There is no law that prohibits an appeal from an order admitting a winding-up petition to be taken up or disposed of after the winding-up petition has been advertised. However, certain safeguards have to be maintained. If the appeal were to be allowed and the order set aside, no other safeguard is necessary. However, if the appeal is not allowed in full and any direction is issued for payment, such payment has to be made upon notice to all the creditors since the matter has partaken a representative character.;