- (1.) Oral Order dictated in the open court on 02.01.2018 On the application moved by the Insolvency Resolution Professional stating that Committee of Creditors in a meeting held on 26.12.2017 passed a resolution seekmg extension of CIRP period for another 90 days for 180 days period would expire on 28.12.2017, since the application was filed on 27.12.2017, i.e. before expiry of 180 days, the CIRP period is hereby extended for more 90 days, as envisaged in Section 12(2) of the Insolvency and Bankruptcy Code, 2016 giving effect from 28.12.2017.
(2.) Acccordingly, the MA No.699/2017 is hereby allowed.;