ASHIS KUMAR CHAKRABORTY,J. - (1.) By order dated July 3, 2018 this Court appointed a Receiver to take possession of the hypothecated assets, described in Annexure-'A' to the petition from the concerned respondent, which were lying at Singrauli, in the State of Madhya Pradesh.
(2.) Today, the Receiver appointed by the above order has filed his report stating that he could not find the 65 hypothecated assets at Singrauli, in the State of Madhya Pradesh, but the respondents are using the said hypothecated assets at Bina project, District-Sonbhadra, in the State of Uttar Pradesh, which is a coalmine under the control of Northern Coalfields Limited(hereinafter referred to as 'the said coalmine').
(3.) Mr. Banerjee, learned counsel appearing for the petitioner submitted that in view of the above report of the Receiver the petitioner may be allowed to take the Receiver at Bina project, District-Sonbhadra, in the State of Uttar Pradesh for taking possession of the 65 hypothecated assets, described in Annexure- 'A' to the petition.;