UNION BANK OF INDIA Vs. GURUASHISH CONSTRUCTION PVT LTD
LAWS(NCLT)-2018-1-771
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 24,2018

UNION BANK OF INDIA Appellant
VERSUS
Guruashish Construction Pvt Ltd Respondents

JUDGEMENT

- (1.) On the Application filed by the Insolvency Resolution Professional for extension of 90 more days' time basing on the resolution passed by the Committee of Creditors on 20.12.2017 to consider the Resolution Proposed plan, at request made by the CoC, the CIRP time period is extended by 90 more days' with effect from 19.01.2018. Accordingly, this Application is allowed.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.