SSAR STEEL LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present civil application is filed seeking the following reliefs :-

(2.) The applicant herein ArcelorMittal Nippon Steel India Ltd., formerly known as Essar Steel India Ltd., (ESIL) is the writ-applicant in the Special Civil Application No.8741 of 2006. The name of the applicant was changed from Essar Steel India Ltd., to ArcelorMittal Nippon Steel India Ltd., with effect from 8/1/2020. The said certificate of information dtd. 8/1/2020 is duly produced at Annexure-A.

(3.) Pursuant to an application under Sec. 7 of the Insolvency and Bankruptcy Code, 2016 the State Bank of India vs. Essar Steel India Ltd., (C. P. No.(IB) 40/7/NCLT/AHM/2017 the NCLT by order dtd. 2/8/2017 admitted the application and thereby initiated CIRP in respect of ESIL as per the provision of the Insolvency and Bankruptcy Code, 2016. Mr. Satish Kumar Gupta was appointed as Interim Resolution Professional of ESIL under the provision of the Code and was subsequently confirmed as the Resolution Professional (RP) by ESIL's Committee of Creditors.