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Judgment
7 paragraphs · 274 wordsIA 2090 of 2021:
This is an application filed seeking exclusion for a period of 63 days from the CIRP calculated from 04.04.2021 to 07.06.2021 on account of lockdown in the State of Maharashtra and also seeking extension for a period of 90 days from the CIRP.
Mr. Rohit Gupta, Advocate appeared on behalf of the Applicant-RP. The CoC in its 4th meeting held on 19.08.2021 and reconvened on 24.08.2021 have resolved to seek exclusion and extension of time from the CIRP. The relevant portion of the Resolution is as under:
“RESOLVED THAT the Corporate Insolvency Resolution Process period in the matter of Meeti Developers Private Limited be and is hereby approved for extension by a period of 90 days beyond 8th September, 2021 i.e. the end of 180 days from the CIRP date in accordance with the provisions as laid down in Section 12(2) of the IBC, 2016”
“FURTHER RESOLVED THAT the Corporate Insolvency Resolution Process period in the matter of Meeti Developers Private Limited be and is hereby approved for exclusion by an appropriate period”
“RESOLVED FURTHER THAT Prashant Jain, the Resolution Professional in the matter of Meeti Developers Private Limited be and is hereby instructed to file an application before the NCLT, Mumbai Bench under Section 60 (5) (c) & 12(2) for approval of the extension & exclusion of the period of CIRP.”
This Bench after considering the facts of the case, allows the exclusion for the period of 63 days and extension for the period of 90 days from the CIRP. IA 2090 of 2021 is allowed and disposed of. The CIRP would now come to an end on 02.08.2022.