H.P. Chaturvedi, Member - (1.) The present application bearing Petition No. 13/ALD/2017, 14/ALD/2017, 15/ALD/2017, 16/ALD/2017 and 17/ALD/2017 are filed before this Tribunal by the operational creditors named as above to initiate corporate insolvency resolution process under the provision of Insolvency and Bankruptcy Code, 2016 against a common corporate debtor M/s. Swadisht Oil Private Limited, Kanpur.
(2.) As in these applications the alleged defaulter company/corporate debtor M/s. Swadisht Oil Private Limited is same and facts of the cases are identical in nature, hence these petitions are being decided and disposed of by a common order/judgment.
(3.) All the operational creditors of these petitions have made a proposal for an appointment of insolvency resolution professional. However, operational creditor in C.P. No. 13/ALD/2017 has atone made a proposal for the name of Sri Manish Gupta, to act as IKP. The particulars of the operational debts claim/dues are described the name of company as below:;