Ratakonda Murali, Member - (1.) The Company Petition was filed by Operational Creditor under Section 9 of the Insolvency & Bankruptcy Code for initiating Corporate Insolvency Resolution Process against the Respondent/Corporate Debtor. This Tribunal had passed an order dated 17.08.2017 appointing an Insolvency Resolution Professional and also passed moratorium order under Section 14 of the Code.
(2.) The IRP had filed a report on 04.09.2017. She had made a public announcement as per the requirement of the l&B Code and has further given details of action On 31.08.2017, the IRP had filed a memo along with Photostat copies of Annexures-1 to 5. Annexure-1 is the attested copy of certificate signed by the statutory Auditor Shri Naveen Kumar Gupta M.
(3.) Chartered Accountant, that there are no loans from any Bank or any financial institution. Annexure-2 is the attested copy of affidavit signed by the Director showing the list of creditors and trade creditors upto 05.10.2017. Attested copy of the affidavit of the Director shown as Annexure-3 showing that there are no loans from any Bank or any financial institution.;