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Judgment
IA No.288/2022
Heard Sh. Shubham Agarwal, Ld. Counsel for the applicant.
The present application has been filed by the Resolution Professional under Section 12(3) of the Insolvency and Bankruptcy Code, 2016 read with Regulation 40 of the IBBI (Insolvency resolution for Corporate Persons), 2016 for extension of CIRP period beyond 270 days by a further period of 60 days.
It is stated that the period of 270 days is expiring on 16.09.2022. This extension of period of 60 days has been approved with 100% voting share in the eight CoC meeting held on 25th August.2022, wherein it has also been decided that Form-G be again issued and published.
Keeping in view the facts and circumstances mentioned therein and that application is supported by an affidavit, further extension of 60 days beyond 270 days is granted with effect from 17th September, 2022 till 15th November, 2022.
Accordingly, the IA No.288/2022 is allowed and disposed of.