AI Structured Summary
Not yet generated for this judgment
Judgment
6 paragraphs · 100 words
This application is filed by the RP for further extension period of 90 days beyond 180 days for the completion of the Corporate Insolvency Resolution Process as provided under Section 12(2) of the IBC, 2016.
We heard the learned counsel for the RP.
It is noted that in its CoC meetings dated 18.05.2022 seeking for extension of the period as all the members of the Committee of Creditors has agreed with 100 % votes.
The CIRP is still pending for progress.
Hence, CIRP period is extended by 90 days from 22.06.2022.
With these directions, IA/125(MP)2022 stands allowed and disposed of.