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Judgment
3 paragraphs · 77 words
CA 1102/2019 has been filed praying for exclusion of certain time in computing the CIR period. The resolution applicant wants to revise the plan. 270 days are already over. Ld. Counsel prays for an adjournment to satisfy this Bench that the exclusion of days can be granted and the resolution period can be extended beyond 270 days.
To come up for further consideration on 12th September, 2019.
CA 1103/2019 be listed on the next date of hearing.