- (1.) Shri v. Nagarajan, Resolution Professional present and filed a memo requesting for extension of moratorium period of 180 days which expires on 11.02.2018.
(2.) The CoC in its meeting dated 25.1.2018 has unanimously recommended the extension of 90 days as per Sec. 12 (2) of the IBC Act, 2016. Based on the recommendation of the CoC, the corporate debtor represented by the RP has preferred the present CA.
(3.) The request is granted and in terms of the provisions of IBC, the period of moratorium is extended by further 90 days from 11.2.2018 to enable the RP to submit a viable resolution plan. With these observations, the CA is disposed of.;