JUDGEMENT
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(1.) Learned Advocate Mr. Maulik Nanavati with Learned Advocate Mr. Ronith Joy i/b Nanavati & Co. present for Applicant. Learned Advocate Mr. Sahil Shah present for Respondent/ Financial Creditor in IA 22/2018.
(2.) Heard arguments of learned Counsel for Applicant and arguments of learned Counsel for Respondent.
(3.) Coc in its Fifth meeting held on 03.01.2018 resolved to seek extension of time and authorised RP to seek extension of duration of CIRP process.;
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