- (1.) The order in C.A. No. 366(PB) /2017 has not been pronounced. In order to hear the instant petition, it would be proper to First have that order as stated by learned counsel. It has been pointed out by the learned counsel for the parties that initial period of 180 days for completing the Corporate Insolvency Resolution Process is coming to an end on 23.12.2017. On account of pendency of pronouncing of order, we extend the period for 30 days in the interest of justice as is permissible under Section 12 of the IBC, 2016.
(2.) List for further consideration on 15.01.2018.;