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Judgment
ORDER
CA 1119/2019 has been filed under Section 60(5) by Resolution Applicant praying for directions to the RP to provide the information memorandum and direct him to entertain the resolution plan. Ld. Counsel appearing for the Resolution Applicant submits that 270 days after excluding of certain period granted by the Bench shall expire on 20th September, 2019.
Ld. Counsel for the Resolution Applicant submits that they can give their proposal before the next COC is constituted. The information memorandum be provided within 1 day.
The fact that no plan being approved as yet, it may be expedient and in the intertest of the resolution process to consider the best deal. Accordingly, due permission is granted. The date of COC is being communicated to the Resolution Applicant.
It is also been pointed out that in terms of the notification, additional 90 days period commenced from 16th August, 2019. 330 days therefore expire around 15th November 2019.
Application stands disposed off.