Manorama Kumari, Member - (1.) L&T Finance Limited, through Ms. Supriya Shetty, Manager, Legal, 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) against M/s. Logix Express Private Limited, with a request to initiate Corporate Insolvency Resolution Process treating it as 'Corporate Debtor'.
(2.) The Deputy General Manager of the Petitioner Company authorised Ms. Supriya Shetty, Manager, Legal, by way of Power of Attorney dated 25th February, 2015, executed in her favour to file and institute civil suits at the appropriate court/s and/or initiate, institute and file any other legal proceedings etc., before any court or legal, judicial and/or quasi judicial fora, including before the Supreme Court of India.
(3.) The Respondent Corporate Debtor is a Private Limited Company having its Registered Office in Ahmedabad, Gujarat. Its Authorised Capital is Rs. 1,00,000/- and Paid-up Capital is Rs. 1,00,000/-.;