Mohd Sharief Tariq, Member - (1.) Counsel for Operational Creditor present, filed a Memo that is taken on record. Resolution Professional in person present, filed CA/42/2017 and submitted that at the time of seeking extension, the ordinance was in place due to which there was change in the circumstances and the resolution plan could not be finalized. Therefore, prayed for extension of CIRP for further period of 30 days. In the light of the change of the circumstances and the amendment brought in the I&B Code, 2016, the time period of CIRP is extended for further 30 days, with effect from 01.02.2018 onwards. Accordingly, CA/42/2018 stands disposed of.;