- (1.) Oral Order dictated in the open court on 09.01.2018 On the application moved by the Insolvency Resolution Professional stating that Committee of Creditors in a meeting held on 16.12.2017 passed a resolution seeking extension of CIRP period for another 90 days for 180 days period would expire on 13.01.2018, since the application was filed on 08.01.2018, i.e. before expiry of 180 days, the CIRP period is hereby extended for another 90 days, as envisaged in Section 12(2) of the Insolvency and Bankruptcy Code, 2016 giving effect from 14.01.2018.
(2.) Accordingly, the MA No.13/2018 is hereby allowed.;