Bikki Raveendra Babu, Member - (1.) V.R. Polyfab Private Limited, saying itself as 'Financial Creditor', filed this Application under Section 7 of the Insolvency and Bankruptcy Code, 2016 ["IB Code" for short] read with Rule 4 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016, ("IB Rules" for short) with a request to initiate Corporate Insolvency Resolution Process against Sadbhav Enterprise Private Limited categorising it as 'Corporate Debtor'.
(2.) Applicant is a Private Limited Company. This Application is signed by Mr. Deepakkumar R. Jain, who is one of the Directors of the Applicant Company, basing on the Resolution of the applicant Company dated 5th April, 2017.
(3.) Respondent Company is a Private Limited Company incorporated under the provisions of the Companies Act, 1956 having its Registered Office in Ahmedabad. The Paid-up Share Capital of the Respondent Company is Rs. 12,67,200.;