- (1.) Ld. IRP Ld. Counsels for the corporate debtor are present. IRP has filed an application dated 14/08/2017 for extension of time for submitting the resolution plan for a further period of 90 days w.e.f. 15/ 08/2017.
(2.) Resolution Professional has also annexed the minutes of the CoC meeting wherein it is mentioned that CoC has unanimously decided in the interest of the corporate debtor and stake holders to extend the period of corporate insolvency process by 90 days, i.e. upto 13/11/2017.
(3.) In view of the resolution of the CoC another 90 days' time, i.e. upto 13/11/2017 is extended for submissions of resolution process. List the matter on 22/09/2017 for further order;