Marmagoa Steel Ltd.

This is an Application filed by the erstwhile Resolution Applicant for (a) relieving the erstwhile Resolution Application from certain liabilities; (b) praying that certain expenses incurred by the erstwhile Resolution Applicant be treated as the CIRP cost.

Mr. Pulkitesh Dutta Tiwari has appeared for Financial Creditor (FC) and has stated that he is an interventionist in IA 619 of 2020 and has filed IA 844 of 2022 wherein he has objected to the prayer in IA 619 of 2020 and has stated that he has been paid with certain amount by the erstwhile Resolution Applicant (RA) and RA wants to take back money paid to FC as CIRP cost is paid before the payment to the FC. It is noted that by order dt. 10.02.2021, this Court while passing order of liquidation of the Corporate Debtor had kept the present Application pending directing the same to be separately listed wherein RA had expressed inability for implementation of the Resolution Plan. List IA 619 of 2020 along with IA 844 of 2022 on 06.07.2022 for a consolidated view on the matter.

None present. We have observed that the Hard Copies of this Application have not yet been submitted. Application is directed to place on record Hard Copies in two sets well before the adjourned date. List this matter on 06.07.2022.

This is an Application filed by the Financial Creditors for replacement of the Liquidator. The Applicant has not pressed the prayer clause (a) of the Application. The Applicant has suggested name of Mr. Sudesh Ganesh Kamat as the Proposed Liquidator and submits that the letter of consent from the Proposed Liquidator dt. 16.12.2019 is at Page 12 of the Application. Applicant is directed to submit fresh letter of consent including information on continued eligibility of the Liquidator as registered Liquidator with Insolvency and Bankruptcy Board of India as on date and about any disciplinary action against the Liquidator. The present Liquidator Mr. Pravin Navandar has no objection for the replacement of the Liquidator. Applicant is at liberty to submit Additional Affidavit attaching the required documents by the adjourned date. Applicant is further directed to submit documents giving details of the dues of the current liquidator and the plan for settlement thereof. List this matter on 06.07.2022.

List these Applications on 06.07.2022. Respondents are at liberty to place on record Affidavit in Reply well before the adjourned date by duly serving copy to the other side well in advance.