STATE BANK OF INDIA Vs. JYOTI STRUCTURES LTD

JUDGEMENT

(1.) Oral Order dictated in the open court on 22.12.2017

(2.) On the application moved by the Insolvency Resolution Professional stating that Committee of Creditors passed a resolution seeking extension of CIRP period for another 90 days which is to expire on 31.12.2017 in the meeting held on 18.12.2017, on the ground that the voting on the resolution plan is yet to take place, the CIRP period is hereby extended for more 90 days, as envisaged in Section 12(2) of the Insolvency and Bankruptcy Code, 2016 from 31.12.2017.

(3.) Accordingly, the MA No.680/2017 is hereby allowed.