JUDGEMENT
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(1.) Ld. Resolution Professional (RP) , Mr. Divyesh N. Desai, along with his Counsel as well as Ld. Counsel for the financial creditor is present.
(2.) Ld. RP has filed the progress report which may be taken on record. Ld. RP has submitted that the last date for submission of Resolution Plan is expiring on 26/01/2018.
(3.) Ld. RP has filed an I.A. (IB) No. 553/KB/2017 u/s. 14 read with Section 20(2) (e) and Section 25(1) of the Insolvency and Bankruptcy Code, 2016 (I & B Code, 2016) with a prayer for restraining the Mines and Geology Department, Government of Bihar from cancelling any lease of the company and its associate as any such cancellation will affect the insolvency resolution process of the corporate debtor.;
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