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Judgment
7 paragraphs · 108 words
1.
IA No. 469 of 2021 is filed by RP under Section 12(2) of IBC, 2016 seeking extension and exclusion of certain period of CIRP.
2.
We heard Learned Counsel for the RP.
3.
The CoC in its 3rd meeting dated 24.06.2021 by 100% voting passed resolution authorising the IRP/RP to file application before this Adjudicating
Authority to get the certain period of CIRP excluded and extended.
4.
We allow this application extending 90 days and further excluding 10 days on account of late receipt of order dated 18.12.2020 by Interim
Resolution Professional to proceed further with the CIRP.
5.
Hence, IA 469 of 2021 stands disposed of.