Vijai Pratap Singh, Member - (1.) The Applicant Punjab National Bank (PNB) has filed an application under Sec.7 of the Insolvency and Bankruptcy Code, 2016 (hereinafter referred to as I & B Code, 2016) read with Rule 4 of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 against Divyajyoti Sponge Iron Pvt. Ltd., a debtor.
(2.) The brief facts of the case, as stated in the application, are that Punjab National Bank is a corporate body constituted under the Banking Companies Act, 1956, Identification No. is AAACP0165G. Shri Achyut Banerjee has filed this application on behalf of PNB on the basis of authorization letter dated 24/5/2017 annexed with the application at page 294.
(3.) The Corporate Debtor Divyajyoti Sponge Iron Pvt. Ltd., Identification No. is U27102WB2003PTC096337. The name and registration number of the proposed interim resolution professional are Mr. Arun Kumar Gupta, Registration No. is IBBI/IPA-00 1/IP-P00013/20 16-2017/0037 of P-15, Bentick Street, Kolkata - 700 001. 1;