Bikki Raveendra Babu, Member - (1.) Aarohi Motors Private Limited, styling itself as' Corporate Applicant', filed this Application under Section 10 of the Insolvency and Bankruptcy Code, 2016 ["IB Code" for short] read with Rule 7 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016, ("IB Rules" for short) with a request to trigger Corporate Insolvency Resolution Process in respect of Aarohi Motors Private Limited ("Company" for short).
(2.) The facts in brief, that are relevant for the purpose of disposal of this Application, are as follows; 2.1 The Board of Directors of Aarohi Motors Private Limited in its Meeting held on 3rd August, 2017 resolved to file Application under Section 10 of the IB Code before this Tribunal in Form-6. The Board of Directors also further resolved to authorise Shri Shashank Jayantilal Shah, Director of the Company to sign the necessary documents for the purpose of filing the Application before National Company Law Tribunal. In the said Board Meeting, Mr. Himanshu Desai, Advocate was authorised to file the Application under the IB Code.
(3.) Pursuant to the said Resolution, the Company through its Director, Shri Shashank Jayantilal Shah, filed this Application before this Tribunal.;