IN RE Vs. MEHADIA SALES TRADE CORPORATION PRIVATE LIMITED
LAWS(NCLT)-2017-7-468
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 06,2017

IN RE Appellant
VERSUS
MEHADIA SALES TRADE CORPORATION PRIVATE LIMITED Respondents

JUDGEMENT

V. Nallasenapathy, Member - (1.) This Company Petition is filed by Mehadia Sales Trade Corporation Private Limited., under Section 10 of Insolvency and Bankruptcy Code 2016 ("the Code") read with Rule 7 of Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016 for initiation of Corporate Insolvency Resolution process.
(2.) The Corporate Debtor says that its registered office is at 128, Lendra Park, Ramdaspeth, Nagpur - 440010, incorporated on 29.6.2012 vide CIN U51101MH2012PTC232763 on the file of Registrar of Companies Maharashtra, having Authorised share capital of Rs. 12.50 crores and paid up share capital of Rs. 12.00 crores.
(3.) The Board of Directors of the Corporate Debtor in their meeting held on 10.6.2017 authorised Mr. Pankaj Agrawal, Managing Director of the Company, to file necessary application under the Code. The Board also proposed Mr. Charudatta Marathe, Gomed, 915, Khare Town, Dharampeth, Nagpur - 440 010, Email Id: acharudattm@yahoo.co.in, Registration No. IBBI/IPA-001/IP-00605/2016-17/2104, as interim resolution professional, who has given his consent with a declaration that no disciplinary proceedings are pending against him.;


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