IN RE Vs. FACOR STEEL LIMITED
LAWS(NCLT)-2017-9-23
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 04,2017

IN RE Appellant
VERSUS
FACOR STEEL LIMITED Respondents

JUDGEMENT

- (1.) Ma 368/2017 IN CP 18/I&BF/NCLT/MB/MAH/2017
(2.) On MA 368/17 filed by IRP seeking extension of 90 days for completion of Corporate Insolvency Process basing on the resolution by the Committee of Creditors, this Bench hereby gives 90 days' extension from hereof.
(3.) Accordingly, this application is hereby allowed.;


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