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Judgment
RP is present submitted that in the present matter CIRP was initiated on 14.06.2019 and initially 180 days period of CIRP got completed on 29.12.2019. However due to nature of the business of the Corporate Debtor viz., M/s. Life style Fitness Private Limited, the Insolvency Process could not be completed and prayed for extension of CIRP for a further period of 90 days with effect from 30.12.2019. The application is supported by the Resolution passed by the CoC in its 5th meeting held on 26.12.2019 with a voting share of 100 per cent. Therefore, application is allowed. The CIRP period is hereby extended for a further period of 90 days with effect from 30.12.2019 with the directions to the RP to expedite the process and ahhere to the time line provided under Regulation 40A of the CIRP Regulation 2016. Accordingly the application stands disposed of