R P Nagrath, Member - (1.) Mr. Arun Saxena and Mr. Praveen Gupta, Advocates for operational creditor. None for the Corporate Debtor. This is a petition filed by the Operational Creditor under Section 9 of the Insolvency and Bankruptcy Code, 2016 (in short to be referred hereinafter as the 'Code') for initiating the insolvency resolution process against the respondent-Corporate Debtor.
(2.) The application has been filed in Form No.5 as prescribed in Rule 6 of the Insolvency and Bankruptcy {Application to Adjudicating Authority) Rules, 2016 (for brevity the 'Rules) . The petitioner company is incorporated under the Companies Act, 1956 with CIN No.U45201 DL2001PTC111850 having its registered office in New Delhi.
(3.) The respondent-Corporate Debtor was incorporated on 26.09.2011 with Authorized Capital of Rs.5,00,00,000/-and Paid up Capital of Rs. 3,61,00,000/-.;