Anjani Kumar Mishra, J.:— List this matter peremptorily in the next cause list at the top of the list for consideration of recall application filed by the Ex. Director for recall of the winding up order.
2. The Civil Misc. Application No. 23 of 2020 which has been filed for transfer of the case to the National Company Law Tribunal, Allahabad Bench at Allahabad is rejected because Rule 24 has already been complied with and a winding up order had been passed earlier.