IN RE Vs. JEKPL LTD

JUDGEMENT

(1.) Cp No.(IB) 24/ALD/2017, CA/72/2017 Sh. Shambhu Chopra, Advocate for petitioner RP through Sh. Mukesh Mohan, files an application seeking extension of time further 90 days to complete the insolvency process, which is beyond the period of 180 days.

(2.) The extension is sought as per Section 12(3) of the I & B Code. The application is taken on record the prayer made therein would be considered at appropriate stage after hearing the views, if necessary of party concern.

(3.) It is also informed that such extension is being sought pursuant to the recommendation made by the Committee of Creditor in its meeting held on 28,h June. 2017.