Bikki Raveendra Babu, Member - (1.) State Bank of India filed this Application under Section 7 of the Insolvency and Bankruptcy Code, 2016 ["Code" for short] read with Rule 4 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 ["Adjudication Rules" for short] to trigger 'Insolvency Resolution Process' against M/s. Radheshyam fibers Private Limited [hereinafter called as "Respondent/Corporate Debtor"].
(2.) The Application is signed by Shri Yogesh M. Avasia, Assistant General Manager & Relationship Manager for and on behalf of State Bank of India, Stressed Assets Management Branch, Ahmedabad.
(3.) M/S. Radheshyam fibers Private Limited is a Private Limited Company incorporated under the Companies Act, 1956 having its Registered Office at 134, Sardar Patel Marketing Yard National Highway-8 B, Gondal Rajkot-360311 Gujarat.;