JUDGEMENT
M.M.Kumar, President -
(1.) The Macro Leafin Private Limited (for brevity '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 initiation of Insolvency Resolution Process in the matter of Arrow Resources Limited (for brevity 'the Corporate Debtor'). It is appropriate to mention that Financial Creditor is a Company incorporated under the provisions of the Companies Act, 1956. Its CIN number is U67190WB1995PTC073610 and it has its registered office situated at 39/1, Sir Hariram Goenka Street, 1st Floor, Banstalla, Kolkata-700007.
(2.) The Financial Creditor has also proposed the name of Shri Ambarish Chatterjee, A-395, Sector-19, Noida-201301. His registration number is IBBI/IPA-IP/00036/2016-17/1045. A written communication dated 31.05.2017 in terms of Rule 9(1) of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 has also been placed on record (Annexure-J). There are necessary disclosures made by Mr. Ambarish Chatterjee as per the requirement of the IBBI Regulations. Accordingly, he satisfies the requirement of Section 7 (3) (b) of the Code.
(3.) The Corporate Debtor-respondent is incorporated as a Company limited by shares in the category of Non-government public company and its authorized share capital is 25,00,000/-.
The paid up share capital of the Corporate Debtor is 5,00,000/-. The aforesaid information is supported by the master data concerning the Corporate Debtor which has been obtained by the 'Financial Creditor' from the official website of the Registrar of Companies. It has its registered office situated at A-67, Ground Floor,'Jawahar Park, Devli Road, Khanpur, New Delhi - 62.;
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