DAXEN AGRITECH INDIA PVT LTD Vs. DAEHSAN TRADING INDIA PVT LTD
LAWS(NCLT)-2018-1-93
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 05,2018

DAXEN AGRITECH INDIA PVT LTD Appellant
VERSUS
DAEHSAN TRADING INDIA PVT LTD Respondents

JUDGEMENT

Mohd Sharief Tariq, Member - (1.) Rp in person present in CA/9/IB/2018 and submitted that CoC in its 2nd meeting held on 22.11.2017 has resolved to seek the extension of CIRP for 60 days, as the time period of 180 days expired on 13.12.2017. As seen from the Application, the same has been filed in the Registry on 08.12.2017. But, the same has not been listed well within the time before this Bench. In the light of the prayer made by the RP, the time period of CIRP is extended for 60 days with effect from 13.12.2017 onwards with the direction to complete the process of resolution plan, if any, within stipulated time and submit the report. Accordingly, CA/9/2018 stands disposed of.;


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