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Judgment
IA No. 249/2022
The present application has been filed under Section 12(2) of the Code R/w Regulation 40 of IBBI Regulation, 2016 for extension of 60 days’ period beyond 270 days which is expiring on 3rd September, 2022. It is stated that the Resolution Plan is under Consideration of CoC. This extension of another 60 days for CIRP period has been approved by CoC in its 6th meeting dated 5th August, 2022 with 100% voting shares.
Keeping in view the facts and circumstances mentioned in the application and in the interest of justice, the extension is granted for 60 days’ period beyond 270 days which is stated to be expiring on 3rd September, 2022.
Accordingly, IA No. 249/2022 is allowed and disposed of.