- (1.) Ld. Counsel for RP as well as Ld. Counsel for the financial creditor and the corporate debtor is present.
(2.) Ld. Advocate appearing on behalf of the RP has filed a Progress Report dated 06/12/2017. It appears that in the CoC meeting Agenda Item No. 4(b) relating to consider timeline for completion of insolvency resolution process as prescribed under I & B Code, 2016. The issue was deliberated during the meeting and it was expressed that may not be possible to complete the entire corporate insolvency resolution process by 2nd January, 2017 and therefore, CoC recommended for extension of 90 days for which necessary application may be filed before NCLT, Kolkata before December, 21, 2107 for approval.
(3.) In compliance of the above minutes Ld. RP has filed this CA (IB) No. 560/KB/2017 for extending the period by 90 days from 02/01/2018 for submissions of the resolution Plan.;