IN RE Vs. SHIVEK LABS LTD

JUDGEMENT

(1.) This application has been filed under Section 12(2) of the Insolvency and Bankruptcy Code, 2016 read with regulation 40 of the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 for seeking extension for another period of 90 days, period of 180 days having expired on 02.01.2018 for conclusion of the resolution process.

(2.) Copy of the application has been supplied to the Punjab National Bank which is a lead bank, Canara Bank and the IDBI Bank which are other financial creditors.

(3.) Mr. B.B. Khanduja, Chief Manager of Punjab National Bank and Mr. G.S. Sarin, Practising Company Secretary the Authorized Representative of the corporate debtor through whom the corporate debtor filed application under Section 10 of the Insolvency and Bankruptcy Code, 2016 are present.