Mohd Sharief Tariq, Member - (1.) Mr. V. Mahesh, RP in person present and prayed for extension of time under section 12 (2) of the IBC, 2016 for another 60 days i.e., till 31.01.2018 so that the Committee of Creditors could consider the suitable resolution plan(s) for the Corporate Debtor. Counsel for the Operational Creditor is also present and submitted that he has no objection for extension of the period of time for 60 days. The reasons mentioned in CA/43/2017 are sufficient for grant of the extension of 60 days. Based on the submission of the RP, the Counsel for the Operational Creditor and as recommended by the CoC in its meeting on 10.11.2017, the time period is extended for 60 days for submission of the Resolution Plan(s) . Therefore, order dated 06.06.2017 shall remain in operation till 31.01.2018. Accordingly, CA/43/2017 stands disposed of.;