S.K. Mohapatra, Member - (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 (for brevity 'the Rules') with a prayer for initiation of Corporate Insolvency resolution process in respect of respondent company, claimed to be the corporate debtor.
(2.) The applicant, J.P. Engineers Private Limited, is a private limited company incorporated under the provisions of Companies Act, 1956 having its registered office at 3/8, IInd Floor Asaf Ali Road New Delhi 110002.
(3.) The Respondent Murti Udyog Limited is a company incorporated under the companies Act, 1956 having its registered office at 10133-36, Model Basti Industrial Area, Near Filmistan Cinema Delhi - 110005. Since the registered office of the respondent corporate debtor is in Delhi, this Tribunal having territorial jurisdiction over the place is the Adjudicating Authority in relation to the prayer for initiation of Corporate Insolvency resolution process in respect of respondent corporate debtor under sub-section (1) of Section 60 of the Code.;