- (1.) Oral Order dictated in the open court on 15.12.2017 On the Application filed by the Insolvency Resolution Professional for extension of 90 more days' time basing on the resolution passed by the Committee of Creditors on 24.11.2017 to consider the Resolution Proposed plan, at request made by the CoC, the CIRP time period is extended by 90 more days' with effect from 29.12.2017.
(2.) Accordingly, this Application is allowed.;