R P Nagrath, Member - (1.) Mr.G.S.Sarin, Practising Company Secretary with Mr. P.D.Sharma, PCS for the petitioner. Ms. Anju Aggarwal, interim Resolution Professional. This is a petition under Section 10 of the Insolvency & Bankruptcy Code, 2016 by the Corporate-Applicant.
(2.) In this case, the Corporate Debtor itself is the Corporate-Applicant. Written communication by the proposed Interim Insolvency Resolution Professional attached at Annexure-B to the petition, has been filed.
(3.) The Authorised Representative of the petitioner has submitted that the Corporate Debtor has received a notice of demand from the Financial Creditor and the Board of Directors has decided vide resolution Annexure-A dated 15.05.2017 to initiate the corporate insolvency resolution process in terms of Section 10 of the Insolvency & Bankruptcy Code, 2016 authorising Mr.Saurav Gambhir son of Rajinder Gambhir to file application and to take all the necessary steps.;