R P Nagrath, Member - (1.) The Resolution Professional has filed CA No.186/2017 with a prayer for restoration of the electricity supply which has been disconnected by the Department of Electricity on 1.11.2017 for nonpayment of the charges. It is submitted by the Authorised Representative of the Resolution Professional that copy of the application has been sent by Speed Post to the three respondents who are, Chief Engineer, Superintending Engineer and Executive Engineer of Punjab State Power Corporation but the Punjab State Power Corporation itself has not been made the party.
(2.) Let the fresh/correct Memo of Parties be filed within two days. It is inter alia contended that the company which is undergoing the resolution process has to continue as a going concern in terms of the orders passed by this Tribunal and the provisions of the Insolvency and Bankruptcy Code, 2016, Rules and Regulations framed thereunder.
(3.) Ravi Mahajan, Director of the company which is undergoing resolution process states that he will immediately deposit the electricity bill for October, 2017 and the previous electricity bills may be permitted to be deposited in instalments and he will keep on depositing the current bills apart from approximately 1,00,000/- per month towards arrears in instalment.;