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Judgment
Resolution Professional viz. Mr. Anup Kumar Goyal is present. The Operational Creditor along with Counsel is present. The Resolution Professional prayed for exclusion of the period of time from the date of the initial order dated 12.12.2018 till date on the ground that the order has not been communicated to him by the concerned and he came to know about the order very late due to which he has filed the present Application. It is further submitted that the Operational Creditor be directed to deposit an amount of Rs.2.00 lakhs with the Applicant/IRP.
As seen from order dated 5.1.2018, it has been provided under para 11 of the said order that a copy of the order shall be communicated to the IRP as well as to the Corporate Debtor by the Registry which has not been done due to inadvertness. Therefore, the Application is allowed. The period of 370 days is hereby excluded from the maximum period of the CIR Process by extending 180 days with effect from the date of passing of this order with the direction to the Operational Creditor to deposit of Rs.2.50 lakhs with the IRP within a week's time. Thereafter, within three days the IRP will make public announcement. Accordingly, the Application stands disposed of.