Deepa Krishan, Member - (1.) This is an application filed under section 9 of the Insolvency and Bankruptcy Code, 2016 (for brevity 4the Code') read with rule 6 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rule, 2016 (for brevity 'the Rules') with a prayer for initiation of Corporate Insolvency Resolution Process in respect of Respondent corporate debtor.
(2.) The applicant operational creditor is a company bearing CIN L51909MH1988PLC287553 duly incorporated under the Companies Act, 1956 having its registered office at 18th Floor A wing, Marathon Fututex, N M Joshi Marg, Lower Parel, Mumbai -400013. Mr. Sandeep Roy, Manager-Legal of Operational Creditor is authorised on behalf of the Applicant Company to sign, verify and institute the present application.
(3.) The Corporate Debtor is a company named Macro Commerce Private Limited, Identification no.- U93000DL2014PTCC26431 incorporated under the provisions of Companies Act, 1956 on 01.02.2014, its nominal share capital is Rs. 17 Crores and its registered office is located at C-148, Mayapuri Industrial Area, Phase II, New Delhi-110064.;