IN RE Vs. AUROMIRA ENERGY COMPANY PVT LTD

JUDGEMENT

(1.) Mr.R.Yenkatakrishnan, Interim Resolution Professional (IRP) present in person. He submitted that 30 days period in relation to his appointment is over andtfiat till date, no creditor have filed any claim after the public announcement made. Therefore, he prays for extension of his (IRP) tenure for the purpose of constituting a committee of creditors on 28th july 2017. we hereby grant extension of time period up to 31st July 2017 for constitution of commitee of creditors by the IRP.