UDAYRAJ PATWARDHAN (RP) Vs. AXIS BANK LTD

JUDGEMENT

(1.) Learned Advocate Mr. Lalit Patel present for Applicant. None present for Respondent in IA 3 0/2018. Proof of service of notice of date of hearing on Financial Creditor filed. M J Heard arguments of learned Counsel for Applicant, COC in its fourth meeting held on 28.12.2017 resolved to seek extension of time and authorised RP to seek extension of duration of CIRP process. Perused the application.

(2.) For the reasons mentioned in the para 13 of page 8 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..