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Judgment
7 paragraphs · 102 words
ORDER
The matter is taken up through virtual hearing.
Mr. Nausher Kohli, counsel for the applicant is present.
This is an application filed by the Resolution Professional seeking extension of 90 days of CIRP period from 15.03.2020.
Heard, the Counsel for the Applicant.
The extension of 90 days’ time of CIRP period as sought for, on the strength of resolution passed by the COC with 100% voting in its meeting, is granted, as the same is in consonance with Section 12(2) of the Code.
Accordingly, I.A. 1475 of 2020 is allowed and the CIRP Period is extended by 90 days from 15.03.2020.