JUDGEMENT
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(1.) Ma 470/2017 in CP NQ-1139/I&BF/NCLT/MB/MAH/2017 On the application No.470/2017 moved by the Resolution Professional to direct CSPDCL and CSPTCL to provide intra-state short term open access permission, since this Bench has already passed an order on 9.10.2017 extending short term open access permission for wheeling of power from Raigarh unit of the Corporate Debtor to its unit in Raipur, the order dated 9.10.2017 has been hereby extended until further orders, on payment of fees as mentioned in the order dated 9.10.2017.
(2.) The Respondent side has remained absent despite service has been effected upon them. Accordingly, this application is hereby disposed of.;
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