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Power House V/S Nutrifirst Agro International Pvt Ltd
MA 47/2018 in CP 1088/I&BP/2017
Decided On, 29 January 2018
At, National Company Law Tribunal Mumbai
By, THE HONORABLE JUSTICE: HON' BLE B.S. V. PRAKASH KUMAR
By, MEMBER AND THE HONORABLE JUSTICE: HON' BLE V. NALLASENAPATHY
By, MEMBER
For Petitioner: Ms. Anjali Trivedi, Advocate for RP
Judgment Text
On the application moved by the Insolvency Resolution Professional stating that Committee of Creditors in a meeting held on 29.12.2017 passed a resolution seeking extension of CIRP period for another 90 days for 180 days period would expire on 27.01.2018, since the application was filed on 18.1.2018, i.e. before expiry of 180 days, the CIRP period is hereby extended for another 90 days, as envisaged in Section 12(2) of the Insolvency and Bankruptcy Code, 2016 giving effect from 28.01.2018.
Accordingly, the MA No.47/2018 is hereby allowed.On the application moved by the Insolvency Resolution Professional stating that Committee of Creditors in a meeting held on 29.12.2017 passed a resolution seeking extension of CIRP period for another 90 days for 180 days period would expire on 27.01.2018, since the application was filed on 18.1.2018, i.e. before expiry of 180 days, the CIRP period is hereby extended for another 90 days, as envisaged in Section 12(2) of the Insolvency and Bankruptcy C
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ode, 2016 giving effect from 28.01.2018. Accordingly, the MA No.47/2018 is hereby allowed.