PUNJAB NATIONAL BANK Vs. CHARBHUJA INDUSTRIES PVT LTD

JUDGEMENT

(1.) Oral Order dictated in the open court on 13.12.2017 On the application moved by the Resolution professional under Section 12(2) of the Insolvency and Bankruptcy Code, 2016, basing on the resolution by the Committee of Creditor on 29.11.2017 to remain waiting to get more Resolution Plans, this application is hereby allowed, extending CIRP period by 90 days in addition to 180 days scheduled to expire on 15.12.2017.

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