- (1.) Ma Mn. 470/2017 IN CP No. 1139/I&BF/NCLT/MB/MAH/2017 Counsel for the Applicant is present. No representation from the side of Respondents. On the application filed by the Insolvency Resolution Professional (IRP) for direction to the Respondents to provide intra-state short term open access permission for wheeling of power (facility) from Raigarh unit of the Corporate Debtor to its unit at Raipur, this Bench prima facie of the opinion that it is an essential service for keeping the company as a going concern, thus directs the Respondent of the Application i.e.
(2.) Chhattisgarh State Load Despatch Centre, Raipur, to provide the said facility by making an amendment in Clause 8 in their permission letter dated 29.09.2017 to extend for a period up to 06.11.2017 instead of restricting only up to 10.10.2017, on payment of usual charges as applicable. In the meantime, if the Respondent has any objection, they can approach this Bench for modification of the above direction.
(3.) List this matter on 06.11.2017.;