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Judgment
ORDER
IA/556/ND/2026
Ms. Vanshika Gupta, Ld. Counsel for the Liquidator is present through VC.
This is an Application filed by the Liquidator under Regulation 44(2) of the Insolvency & Bankruptcy Code, 2016, seeking following prayers:-
Considering the facts and circumstances of the case, submissions made by Ld. Counsel for the Liquidator and prayer made in the Application, this Tribunal is inclined to extend the period for three months w.e.f. 07.02.2026 to complete the liquidation process. Liquidator is directed to complete the liquidation process within the extended period. Accordingly, IA/556/ND/2026 is allowed and disposed of.
IA/559/ND/2026
Ms. Vanshika Gupta, Ld. Counsel for the Liquidator is present through VC.
This is an Application filed under Section 35(2) of the Insolvency & Bankruptcy Code, 2016 to take on record the Report with stakeholders.
Considering the facts and circumstances of the case, submissions made by Ld. Counsel for the Liquidator and prayer made in the Application, this Tribunal is inclined to allow the present Application. The consultation report with stakeholders is taken on record subject to all just exceptions. Accordingly, IA/559/ND/2026 is allowed and disposed of.