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Judgment
5 paragraphs · 95 words
IA-1648(PB)/2020
On the application filed by the Resolution Professional seeking extension of CIRP period for another 90 days based on the CoC resolution dated 23.02.2020 with 99.03% voting share, the time for CIRP period is extended for another 90 days w.e.f. 03.03.2020. Accordingly, this application is allowed.
IA-1649(PB)/2020, IA-1660(PB)/2020 & IA-1657(PB)/2020
Reports filed by the Resolution Professional are taken on record subject to all just exceptions. The office is directed to maintain the record and put up the same before the Bench at the time of final disposal.
IA-1649(PB)/2020, IA-1660(PB)/2020 & IA-1657(PB)/2020 stands disposed of.
