Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Sandeep Singhi with Learned Advocate Mr. Mihir Parikh with Learned Advocate Mr. Pravin Dabhi with Learned Advocate Ms. Rashmi Sapkal present for Financial Creditor/Applicant. None present for Respondent. Order pronounced in open Court. Vide separate sheet. M/s. SREI Infrastructure Finance Limited filed this Application invoking Section 7 of the Insolvency and Bankruptcy Code, 2016 ("Code") in respect of M/s. K.S. Oils Limited.
(2.) Applicant is a Company registered under the Companies Act. Mr. Somraj Mukherjee filed this Application on behalf of the Applicant by virtue of Power of Attorney dated 20th March, 2017 given by the Applicant.
(3.) M/S. K.S. Oils Limited/Respondent is a Company registered under the Companies Act.;