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Judgment
3 paragraphs · 96 words
This is an application filed under Section 12(2) & (3) of the Insolvency and Bankruptcy Code, 2016 with a prayer for grant of 2nd extension of the period of Corporate Insolvency Resolution Process for further 30 days beyond 270 days which have expired on 11.01.2020. The CoC in its meeting held on 10.01.2020 has passed resolution with 98.6 % voting share authorizing the Resolution Professional to move the instant application.
Keeping in view of the aforesaid discussion, the application is allowed. The period is extended by another 30 days w.e.f 11.01.2020.
The application stands disposed of.