NAVEEN KUMAR SOOD (RP) Vs. BEETA KONE TOOLS

JUDGEMENT

(1.) Learned Advocate Mr. Harmish Shah present for Applicant. None present for Respondent in IA 4/2018. Proof of service of date of hearing on Respondents filed. This application is filed by RP seeking extension of CIRP for a period of 90 days beyond 180 days on the ground that resolution process could not be completed within 180 days. COC resolved to apply for extension of CIRP and authorised RP to file this application. For the reasons mentioned in para 10(a) to (g) of the Application this adjudicating authority is of the considered view it is just to extend the CIRP for a period of 90 days beyond 180 days. Application is disposed of accordingly.