Tribunals and CommissionsDivision Bench(2022) 11 NCLT CK 0010

Prawincharan P Dwary, Liquidator of Bhatia Global Trading Ltd Vs

National Company Law Tribunal · Decided on 3 November 2022

HON’BLE JUDGES: Dr. Madan B. Gosavi, Member (J) · Kaushalendra Kumar Singh, Member (T)
RESULT: Disposed Of
CASE NUMBER: IA/228(MP)2022 in TP 162 of 2019 [CP(IB) 18 of 2017]

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4 paragraphs · 92 words

IA/228(MP)2022

This application is filed by the Liquidator under Regulation 44 of the IBBI Regulations, 2016 r.w. Section 35(1)(n) of the IBC, 2016 seeking extension of the liquidation period for the liquidation process of the Corporate Debtor i.e., M/s Bhatia Global Trading Ltd for the period of one year (12 months). The liquidation period for the liquidation process of the Corporate Debtor expires on 22.10.2022.

Liquidation period of the Corporate Debtor i.e., M/s Bhatia Global Trading Ltd stands extended by six months w.e.f. 22.10.2022.

With this, IA/228(MP)2022 stands allowed and disposed of.