- (1.) Oral Order dictated in the open court on 8.12.2017 On the application filed by Insolvency Resolution Professional, seeking extension of period of the corporate insolvency resolution process for another 90 days from 12.12. 2017, this Bench having noticed that Committee of Creditors passed resolution seeking extension of 90 days as envisaged under Section 12(2) of the IB Code, the Insolvency Resolution period is hereby extended for further 90 days in addition to 180 days already availed.
(2.) Accordingly, this application is hereby allowed.;