- (1.) Learned Advocate Mr. Ameya Gokhale with Learned Advocate Ms. Grishma Ahuja with Learned Advocate Mr. Shalin Jani i/b Shardul Amarchand Mangaldas present for Applicant/RP. None present for Respondent in IA 417/2017. Applicant filed proof of service of notice of date of hearing on Financial Creditor and Corporate Debtor. None appeared for Financial Creditor and Corporate Debtor. Heard arguments of learned Counsel for Applicant. COC in its fourth meeting held on 05.12.2017 resolved to seek extension of time and authorised RP to seek extension of duration of CIRP process. Perused the application. For the reasons mentioned in the para 12 of pages 8 to 10 of the application, this Authority is satisfied there shall be extension of CIRP process for a period of 90 days beyond 180 days. Application is disposed of accordingly.;