- (1.) Oral Order dictated in the open court on 30.11.2017 On the application moved by the Insolvency Resolution Professional stating that Committee of Creditors passed a resolution seeking extension of CIRP period for another 90 days which is to expire on 3.12.2017 in the meeting held on 17.11.2017,
(2.) On the ground that delay has occurred in receiving the Valuation Report from the Valuer, the CIRP period is hereby extended for more 90 days, as envisaged in Section 12(2) of the Insolvency and Bankruptcy Code, 2016 from 3.12.2017. Accordingly, the MA No.610/2017 is hereby allowed.;