Rajeswara Rao Vittanala, Member - (1.) The Present Company Application bearing CA No. 139/2017 in Company Petition CP (IB) 11/10/HDB/2017, is filed by Shri C. Bala Mouli'' Resolution Professional, under Section 12(2) and (3) of IBC, 2016, by inter-alia seeking to extend the time by 90 days to enable the members to obtain final TEV from SBI Capital Markets Limited and thereafter to go to their respective Boards for necessary instructions.
(2.) Heard Shri C.B. Mouli, Resolution Professional and Shri G.S.N. Murthy, Learned Counsel for the Corporate Debtor, Dr. S.V. Ramakrishna, Shri V.K. Sajith along with Shri G.P. Vi Yashvardhan, Learned Counsels for the Financial jj Creditors.
(3.) The Company Petition No. 11/2017 filed by Kamineni Steel Power Private Limited U/s 10 of IPC 2016, read with Rule 7 of Insolvency and Bankruptcy Code 2016, by seeking to initiate Corporate Insolvency Resolution Process in respect of Kamineni Steel & Power India Private Limited. After hearing the case the Tribunal admitted the case on 10.02.2017 and also appointed Shri Chodavarapu Bala Mouli, Learned Resolution Professional and passed Moratorium.;