INDU MALHOTRA,J. - (1.) Leave granted. The present Civil Appeals have been filed by the Appellant ­ Resolution Professional appointed by the National Company Law Tribunal for the Corporate Debtor ­ M/s Hirakud Industrial Works Ltd., to challenge the interim Orders dated 14.08.2019 and 05.09.2019 passed by the Odisha High Court in W.P. (Civil) No. 7939/2011.
(2.) This Court vide Order dated 23.09.2019 issued Notice to all the parties, including the Writ Petitioners i.e. the Hirakud Workers' Union ­ Respondent No. 13 herein. The Appellant was directed to serve Dasti Notice to all the Respondents, and the auction proceedings before the High Court were directed to be stayed.
(3.) Pursuant to the issuance of Notice, all the Respondents were served by the Appellant, and proof of service was filed on 04.11.2019. Respondent No. 13 ­ Hirakud Workers' Union was however not represented by Counsel. The Civil Appeals were taken up for hearing on 13.11.2019 before this Court.;