- (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. The petitioner claims that it is an 'Operational Creditor' and the respondent is a 'Corporate Debtor'.The Corporate Identification number of the petitioner is U99999MH1975SGC018086 and it is based at Mumbai.
(2.) The petitioner in the application has stated that it is a fully owned concern by Government of Maharashtra and was incorporated for the purpose of systematic development of Tourism on commercial lines. It receives financial assistance from the State Government of the Maharashtra in the form of share capital and grants. The State Government has entrusted all commercial and promotional tourism activities to the petitioner and since its inception, petitioner is engaged in the development and maintenance of the various tourist locations of Maharashtra.
(3.) Ms. Kavita Solunke, Legal Advisor of the petitioner company has been authorized by the letter oT authority dated 28.12.2015(Annexure P-l) to sign and submit the petition.;