- (1.) On the application moved by Interim Resolution Professional for extension of Corporate Insolvency Resolution Process (CIRP) by 90 more days' time, basing on the resolution passed bv the Committee of Creditors on 10.10.2017 stating that the IRP could not arrive at consensus till date, this Bench herebv extends IRP period for 90 more davs beyond 24.10.2017 i.e. 180 days from the CIRP date as envisaged under sec.12{2) of I&B Code, 2016 by allowing this Application.
(2.) Accordingly, this application is hereby allowed.;