IN RE Vs. ENNORE COKE LIMITED

JUDGEMENT

(1.) Counsel for RP present and submitted an application for extension of CIRP for period of 90 days. It has been submitted by the Counsel for the RP that due to recent ordinance and its applicability, they require additional time pertaining to the resolution plan to meet the guidelines of the CoC.

(2.) In its 4th meeting held on 01.12.2017, the CoC recommended for extension of 90 days period over and above 180 days, which expired on 17.12.2017. The Application is allowed.

(3.) The time period of CIRP is extended by 90 days with effect from 17.12.2017. Accordingly, CA/59/IB/2017 stands disposed of.