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Judgment
IA No. 174/2023
Sh. Harish Taneja Ld. Counsel representing the RP states that this is an IA filed for exclusion of time period during which the CIRP was put on hold. The prayer is for exclusion from (23^{\text{rd}}) November, 2022 to (22^{\text{nd}}) March, 2023. It is however, clarified by the Ld. Counsel representing the RP during the course of hearing that the CIRP was put on hold till (2^{\text{nd}}) March, 2022 therefore exclusion of the time would be limited from (23^{\text{nd}}) November, 2022 to (2^{\text{nd}}) March, 2023. There is also another prayer seeking 30 days extension of time period in CIRP.
The exclusion for the period (23^{\mathrm{rd}}) November, 2022 to (2^{\mathrm{nd}}) March, 2023 is allowed. An extension of 30 days period is also allowed accordingly. The IA stands allowed and disposed off.