- (1.) Ld. Counsel for the financial creditor and the corporate debtor are present. C.A. No. 388/KB/2017 has been moved by Mr. Sanjeev Ahuja, Resolution Professional (RP) with a prayer for extension of Corporate Insolvency Resolution Process (CIRP) period of the corporate debtor by 90 days in order to get resolution plan approved by all the stakeholders. Applicant has also filed minutes of the meeting of the Committee of Creditors (CoC) which is annexure B and it shows that CoC in its meeting dated 04/09/2017 have unanimously resolved that an application before the National Company Law Tribunal, Kolkata Bench be made for extension of CIRP period by 90 days. Ld. RP has put his appearance on 07/09/2017 and has stated that as an ongoing concern extension of time is necessary to i complete the resolution process. In view of the recommendation of the CoC we hereby extend the period for submitting CIRP by further 90 days, w.e.f. 25/09/2017. C.A. No. 388/KB/2017 is disposed of accordingly.
(2.) List the matter on 04/10/2017 for further order.;