RESOLUTION PROFESSIONAL Vs. UNITY INFRAPROJECTS LIMITED

JUDGEMENT

(1.) Oral Order dictated in the open court on 13.12.2017 On the application moved by the Resolution Professional, seeking extension basing on the decision taken by the Committee of Creditors in the meeting held on 10.11.2017, looking at the complexities involved for getting potential resolution plans as stated by the Committee of Creditors, this Bench hereby extends CIRP period for 90 more days, effecting from 16.12.2017, as envisaged under Section 12(2) of the Insolvency and Bankruptcy Code, 2016.

(2.) Accordingly, this application is hereby disposed of.