JUDGEMENT
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(1.) Learned Advocate Mr. Jaimin Dave present for RP. Learned Advocate Mr. Kuldeep Adesara i/b Learned Advocate Mr. Ketan Parikh present for BOI in IA 5/2018. Learned Advocate Mr. Jaimin Dave filed Vakalatnama for RP. Proof of service of notice of date of hearing on Operational creditor filed. Heard arguments of learned Counsel for Applicant. COC in its fourth meeting held on 28.12.2017 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 (f) to (k) of pages 5 and 6 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.;
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