IA 4387 of 2023- The prayer in the IA is as under:
a) An order directing exclusion of 90 days in calculation of the liquidation period for reasons stated in Paragraph 6 above, and directing that the liquidation
period of the Corporate Debtor would end on 20th December, 2023.
b) Alternative to the prayer (a) above, an order allowing extension of time by a period of 180 days to complete the liquidation proceedings in respect of the
Corporate Debtor ending the Liquidation period on 19th March, 2024.
In view of the submissions made by the Ld. Counsel, we deem it appropriate to grant prayer -B i.e. extension of 180 days from 21.09.2023 to
19.03.2024. In view of the same, the IA is allowed and disposed of.
IA 5705 of 2023- Counsel for Respondent No. 1 and 2 prays for time to file reply. Allowed as prayed for. Let the reply be filed before the next date
of hearing by serving an advance copy on the Counsel opposite. Adjourned to 22.04.2024.