Deepa Krishan, Member - (1.) The 'Financial Creditor'-Central Bank of India has filed the instant application under Section 7 of the Insolvency and Bankruptcy Code, 2016 (for brevity 'the Code') with a prayer to trigger the Corporate Insolvency Resolution Process in the matter of Moser Baer Solar Ltd. It is appropriate to mention that the 'financial creditor' is a body corporate constituted by and under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (for brevity 'Banking Companies ActJ). The 'financial creditor' has its head office at Chandermukhi, Nariman Point, Mumbai-400021 and its branch office is at Corporate Finance Branch, Jeevan Tara Building, 5 Parliament Street, New Delhi-110001.
(2.) Mr. R. Radhakrishnan, Assistant General Manager has been authorized by the power of attorney dated 09.01.2017 (Annexure-1) to sign and submit the petition.
(3.) The Corporate Debtor- M/s Moser Baer Solar Ltd. was incorporated on 06.03.2007. The identification number of the Corporate Debtor is U74999DL2007PLC160162 and its registered office is situated at 43-B, Okhla Industrial Estate, New Delhi-110020. Its paid-up share capital is Rs. 982.50 crores (Rupees Nine Hundred and Eighty-Two Crores and fifty lacs) as per the audited balance sheet for financial year 2015-16 as mentioned in Part-II of the application.;