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Judgment
IA-3230/2020
Report is taken on record subject to all just exceptions. The office is directed to maintain the record and put up the same before the Bench at the time of final disposal.
IA-3230/2020 stands disposed of.
IA-3246/2020
Report is taken on record subject to all just exceptions. The office is directed to maintain the record and put up the same before the Bench at the time of final disposal.
IA-3246/2020 stands disposed of.
In IA-3246/2020 filed by the Resolution Professional, the relief sought is as follows:
"a. Pass an order thereby taking on record the amended constitution of the Committee of Creditors for the Corporate Debtor;".
For there being no objection from any of the stakeholders with regard to re-constitution of CoC, this Bench by taking into consideration about existing Creditors assigning the debt to Asset Reconstruction Company, this Bench hereby allows the RP to reconstitute the CoC by substituting two creditors with assignees as part of the CoC. Accordingly, IA-3246/2020 is hereby allowed.
In IA-1586/2020, for the Resolution Professional has sought for extension of CIRP period for another 45 days based on the resolution passed by the CoC on 24.02.2020, the same is hereby extended with effect from 25.02.2020. Accordingly, IA-1586/2020 is hereby disposed of.
On the request of the Applicant counsel, IA-3146/2020 is hereby dismissed as withdrawn with liberty to the Applicant to file fresh application from the competent persons on the same cause of action.
List IA-3118/2020, IA-2334/2020 and IA-2240/2020 for hearing on 24.09.2020.