Deepa Krishan, Member - (1.) The Punjab National Bank (for brevity 'PNB-Financial Creditor') has filed the instant application under Section 7 of the Insolvency and Bankruptcy Code, 2016 (for brevity 'the Code') with a prayer for triggering the insolvency resolution process in the matter of Samtel Color & Ors. (for brevity the 'Corporate Debtor'). It is appropriate to mention that 'PNB-Financial Creditor' is a body corporate constituted by the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 having its registered office at 7, Bhikaji Cama Place, New Delhi.
(2.) The Corporate Debtor is M/s Samtel Color Limited having its registered office at 501, 5th Floor, Copia Corporate Suits, Plot No.-9, District Centre - Jasola, New Delhi - 110025. Its identification number is L51909DL1986PLC024222, and date of incorporation is 16.06.1986. The Corporate Debtor's nominal share capital is Rs. 175,00,00,000/- (Rupees One Hundred and Seventy-Five Crores Only) and paid up capital is Rs. 1,16,28,53,870/- (Rupees One Hundred Sixteen Crores, Twenty-Eight Lakhs, Fifty-Three Thousand, Eight Hundred and Seventy).
(3.) The Financial Creditor' has proposed the name of Insolvency Professional, Shri Sanjay Gupta, Address - E-86, Second Floor, Lajpat Nagar-1, New Delhi-110024, email id-sanjay.gupta@aaacapitalservices.com (Regn. No, IBBI / IPA-001 / IP-00513 / 2016-17 / 1344). A copy of the registration certificate dated 25.05.2017 issued by the Insolvency and Bankruptcy Board of India has also been filed along with a print out of the list of registered Insolvency Professionals along with extract of list of Insolvency Professionals as appearing on their website, which includes the name of Sanjay Gupta. The relevant entry is reproduced below:- TABLE NOT FOUND;