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Judgment
I.A No. 63 of 2022
Heard Mr. S Vivekanand, learned Counsel for the Liquidator.
This Application has been filed by the Liquidator of M/s. Aradhya Wire and Ropes Pvt Ltd. U/s.12A of I&B Code, 2016 R/w Rule 11 and 32 of NCLT Rules, 2016 seeking withdrawal of C.P, which is undergoing Liquidation process as on date.
Issue notice to the Respondent. Registry is directed to prepare the notice and Counsel for the Applicant is permitted to collect the notice and serve it personally on the Respondent along with Application and other material papers through e-mail as well as by speed post and is directed to file affidavit of service in the Registry within two weeks.
A period of two weeks for filing reply from the date of receipt of copy of the notice and one week for filing rejoinder, if any, thereto from the date of receipt of copy of reply is granted.
List the I.A on 05.04.2022.
I.A No. 64 of 2022
This Application has been filed by the Liquidator of Aradhya Wire and Ropes Pvt Ltd. U/s. 44 (2) of IBBI (Liquidation Process) Regulations 2016, R/w Rule 11 & 32 of NCLT Rules, 2016 seeking extension of the Liquidation period by three months more i.e. from 15.01.2022 to 16.04.2022.
Heard Mr. S Vivekanand, learned Counsel for the Liquidator.
In the circumstances and for the reasons mentioned in the Application and in view of the status of the Liquidation, the instant I.A is allowed by extending the period of Liquidation by three months more i.e. from 15.01.2022 to 16.04.2022.
Accordingly, I.A No. 64 of 2022 is disposed of.