ASHIS KUMAR CHAKRABORTY,J. - (1.) The Court : In this application July 19, 2018 this Court appointed a Receiver to take possession of the hypothecated asset mentioned in prayer "A" of the application. Subsequently, from the report filed by the Receiver it appeared that the hypothecated asset is lying within the coal mine namely, Udan Mines, Pench Area, Parasia of Western Coalfields Limited (hereinafter referred to as "the said coal mine") .
(2.) According to the Receiver, in view of the reluctance on the part of the Area General Manager and the General Manger of the Western Coalfields Limited he was denied access to the hypothecated asset.
(3.) In terms of the direction passed by this Court on July 17, 2018 the Area General Manager, Pench Area, Parasia of Western Coalfields Limited appeared before this Court and gave an undertaking to this Court to render all assistance to the Receiver for taking possession of the hypothecated asset.;