- (1.) Ma No. 501 & 565/2017 in CP No. 292/I&BP/NCLT/MB/MAH/2017 On MA 501 in CP 292/2017 filed by the IRP, at request of the Respondent Counsel list this matter with a direction to file reply by the Respondent within one week hereof. List this matter for next hearing on 20.11.2017.
(2.) On MA 565 in CP 292/2017 moved by the Resolution Professional seeking extension of Corporate Insolvency Resolution Process (CIRP) period for 90 more days in excess of 180 days already granted which is due to expire on 06.12.2017, this Bench, looking at the resolution passed by the Committee of Creditors (CoC) with 97% voting share of the CoC for extension of time on the ground that the CoC is in the process of identifying potential investors to support the company, hereby provided extension of 90 days period giving effect from 06.12.2017 as envisaged under sub-section 2 of Section 12 of the Insolvency and Bankruptcy Code. Accordingly, this MA 565/2017 is hereby allowed.;