Jinan K R, Member - (1.) This is an application filed by Edelweiss Asset Reconstruction Co. Ltd. under Sec. 7 of the Insolvency and Bankruptcy Code, 2016 (hereinafter referred to as I & B Code, 2016) read with Rule 4 of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 against Shree Coke Manufacturing Co. Pvt. Ltd., a corporate debtor.
(2.) The brief facts of the case, as stated in the application, are that Edelweiss Asset Reconstruction Co. Ltd. is a corporate body having its Registered Office at Edelweiss House, Off. CST Road, Kalina, Mumbai -400 098, Identification No. is U67100MH2007PLC174759. Ms. Sukanya Sahani has filed this application on behalf of Edelweiss Asset Reconstruction Co. Ltd. based on authorization letter dated 17/8/2017 annexed with the application at page 26 and 27 marked as AnnexureA.
(3.) The Corporate Debtor Shree Coke Manufacturing Co. Pvt. Ltd., Identification No. is U23101WB2010PTC153439. The name and registration number of the proposed interim resolution professional is Mr. Anil Agarwal, Registration No. is IBBI/IPA-001/1P-P00270/2017-18/10514 and address is AAA Insolvency Professionals, LLP, 15F, Anil Roy Road, 2nd Floor, Kolkata - 700 029 emails anilagarwal@aaainsolvency.com.;