M.M.Kumar, President - (1.) This is an application filed under Section 9 of the Insolvency and Bankruptcy Code, 2016 (for brevity 'the Code') read with Rule 6 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016. The petitioner claims that it is an 'Operational Creditor' and the respondent is a 'Corporate Debtor'. The CIN number of the petitioner is U74899DL1983PTC015562 and it is based at New Delhi.
(2.) The Corporate Debtor 'Angel Infrarealcori Private Limited' has been incorporated on 08.02.2013. Its CIN number is U70200DL2013PTC248063. Its authorized and paid up share capital is Rs. 1,00,000/- and it is based at J-118, Ashok Vihar, Phase-I, New Delhi-110052.
(3.) The total amount.of debt claims to be Rs. 16,86,180/- on account of a decree passed under Order XXXVII of Civil Procedure Code in Suit No. 473/2014 titled as 'Capri Bathaid Private Limited v. Angel Infrarealcon Private Limited' by Shri Kuldeep Narayana, Additional District Judge, Shahdara District, Karkardooma Court, New Delhi. The total principal amount is Rs 11,07,954/- and rest of the amount has been calculated @ 18% interest and the cost.;