KULDEEP VERMA RP Vs. SREI INFRASTRUCTURE FINANCE LTD

JUDGEMENT

(1.) Learned Advocate Mr. Sandeep Singhi with Learned Advocate Mr. Mihir Parikh with Learned Advocate Mr. Chetan Rajpurohit with Learned Advocate Ms. Trisha Baxi present for Applicant. None present for Respondent in IA 18/2018. W Representative of Corporate Debtor Mr. Kumar Rajesh present. Proof of copy of application and proof of service of application on Financial Creditor and Corporate Debtor filed. Heard arguments of learned Counsel for Applicant. COC in its third meeting held on 21.12.2017 resolved to seek extension of time and authorised RP to seek extension of duration of CIRP process. Perused the application. For the reasons mentioned in the para 7 of pages 6 and 7 of the application, this Authority is satisfied there shall be extension of CIRP process for a period of 90 days beyond 180 days. Application is disposed of accordingly.