- (1.) Ld. Counsel for the Resolution Professional (RP) financial creditor and the corporate debtor is present. Ld. RP is also present in Court.
(2.) Ca (IB) No. 570/KB/2017 has been filed by the RP with a prayer for passing necessary orders upon the Superintendent of Police Bankura as also the concerned police personnel in charge of Mejia PS and/or the concerned local district administration to render all necessary assistance and security to the applicant/Resolution Professional to visit the factory premises on specified date and time to be fixed by him upon prior notice along with the personnel to be accompanied by him to visit the factory premises at Nandanpur, Block - Mejia, District - Bankura, West Bengal and to carry out his statutory duties and obligations peacefully and without any hindrance or resistance whatsoever.
(3.) It appears from the record that promoter-Director was approached regarding the 3rd valuation which was stated by the RP at page 257 of the application, which shows that the promoter-Director has written a letter wherein it is stated that "despite my repeated requests to defer the site visit by the proposed valuation team, it appears that the COC and everybody involved in Resolution Process is determined to have the factory visit tomorrow only. We have categorically told you yesterday that any decision in this regard shall be taken only after our application challenging the 3rd valuation is heard by NCLT and order is received by us.;