- (1.) Ld. Counsel for the Resolution Professional (RP) , financial creditor, the R2, R3 & R4 and intervener in CA (IB) No. 33/KB/2018 is present.
(2.) Ca (IB) No. 33/KB/2018 has been moved by the RP wherein following reliefs were sought for: "(a) direct the Respondent no. 1 not to withhold the permission to the Company to procure, store and transport coking coal and iron ore from their jurisdiction to the Bokaro Plant during the CIR Process on the basis that the Company as a Deemed CTO in terms of the provisions of the Air Act and Water Act; (b) direct Respondent Nos. 2 to 7 not to withhold permission for providing railway wagons (rakes) to the Company for transportation of coking coal and iron ore; and make all arrangements for the transportation of the said coking coal and iron ore to the Bokaro Plant during the period of the CIR Process, as the Company has a Deemed CTO in terms of the provisions of the Air Act and the Water Act; (c) pending hearing and final disposal of the present Application, direct Respondent No. 1 to continue to allow the Company to procure, store and transport iron ore and coking coal;"
(3.) It appears from the record that the application has been moved by the Vice President (Commercial) of the corporate debtor to the Director of Mines, Department of Steel and Mines to continue the procurement of raw material from the Odisha in an uninterrupted manner during the period of Corporate Insolvency Resolution Process which has been initiated by the Adjudicating Authority/NCLT, Kolkata Bench under the Insolvency and Bankruptcy Code, 2016.;