Orissa Manganese & Minerals Limited(hereinafter referred to as “Corporate Debtor” or “OMML”)was engaged in the business of mining iron ore, graphite,manganese ore and agglomerating iron fines into pelletsthrough its facilities ... in Orissa and Jharkhand. TheCorporate Insolvency Resolution Process (hereinafterreferred to as “CIRP”) was initiated in respect of theCorporate Debtor by an application under Section 7 of I&BCode filed by the State Bank of India (hereinafter referred toas “SBI”) before the National Company Law Tribunal,Kolkata Bench, Kolkata (hereinafter referred to as “NCLT”).4