M.M. Kumar, President - (1.) The 'Financial Creditor'-Indiabulls Housing Finance Limited has filed the instant application under Section 7 of the Insolvency and Bankruptcy Code, 2016 (for brevity 'the Code') with a prayer to trigger the Corporate Insolvency Resolution Process in the matter of Deltronix India Private Limited (for brevity 'the Corporate Debtor'). It is appropriate to mention that the 'financial creditor' is a company incorporated under the Companies Act, 1956 and regulated by the National Housing Bank (NHB). The 'financial creditor' was incorporated on 10.05.2005 and was assigned identification number CIN No. L65922DL2005PLC136029. It has its registered office at M-62 & 63, First Floor, Connaught Place, New Delhi-110001.
(2.) Mr. Devbrat Mitra has been authorized by the Board Resolution dated 07.07.2017 (Annexure A-l) to sign and submit the petition.
(3.) The Corporate Debtor-Deltronix India Limited was incorporated on 26.07.1984. The identification number of the Corporate Debtor is CIN-U51909DL1984PLC018787 and its registered office is situated at A-323, Sarita Vihar, New Delhi-110076. Its authorised share capital is Rs. 40,00,00,000/-(Rupees Forty Crores) and the paid up share capital is Rs. 33,93,41,500/- (Rupees Thirty three Crores Ninety Three Lacs Forty One Thousand Five Hundred and Four) as per the master data available on the website of Ministry of Corporate Affairs as well as Memorandum of Association of the Corporate Debtor. A copy of the master data and the Memorandum of Association along with certificate of incorporation relating to Corporate Debtor has been placed on record (Annexure A-3(Colly).;