Bikki Raveendra Babu, Member - (1.) Sika Schweiz Ag-Aliva Equipment [hereinafter called as "Operational Creditor"] filed this Application under Section 9 of the Insolvency and Bankruptcy Code, 2016 ["Code" for short] read with Rule 5 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 ["Adjudication Rules" for short] to trigger 'Insolvency Resolution Process' in respect of Mekaster Engineering Limited [hereinafter called as "Respondent/Corporate Debtor"].
(2.) Sika Schweiz Ag-Aliva Equipment vide its Board Resolution dated 13th February, 2017 authorised its Indian Subsidiary 'Sika India Private Limited' to file this Application on its behalf and sign and affirm all Affidavits as may be necessary as per the provisions of the Code.
(3.) Sika India Private Limited filed its Board Resolution dated April 19, 2017 authorising Mr. Nilesh Burman, Legal Counsel of Sika India Private Limited to sign and affirm the Application and Affidavits filed on behalf of Sika India Private Limited. The Resolution of the meeting of Board of Directors of Sika Schweiz Ag-Aliva Equipment held on 13th February, 2017 and Resolution of the Meeting of the Board of Directors of Sika India Private Limited held on 19th April, 2017 are annexed to the Application.;