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Judgment
ORDER
Advocate, Mr. Jaimin Patel appeared on behalf of the Applicant.
The instant application is filed under section 12 of the IB Code.
It is submitted that the 180 days expired on 14.09.2020, which is inclusive of lockdown period i.e. 67 days.
On perusal of the records, it is found that the COC in its meeting held on 05.09.2020 resolved for extension of further 90 days beyond 180 days, which is reflected at page no. 37. The COC also conducted a e-voting, wherein, there is 87.85% of voting in favour for the extension of time beyond 180 days, as per page 40-41 of the application.
In view of such resolution, so passed by the COC in favour of extension of time, this Bench do hereby extend the time for further 90 days excluding the period from the date of filing of the instant application i.e. 16.09.2020 till today, i.e. 21.09.2020.
Under the facts and circumstances, the instant application is allowed and stands disposed off.