- (1.) This Company Petition is filed by Gupta Corporation Pvt. Ltd., u/s. 10 of I & B Code 2016 r/w Rule 7 of Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016 for initiation of Corporate Insolvency Resolution process.
(2.) The Corporate Debtor says that its registered office is at 4th floor, Gupta Tower, Temple Road, Civil Lines, Nagpur, Maharashtra-pin code 440001, incorporated on 17-06-2005 vide Registration No. 11-154038 of 2005 on the file of Registrar of Companies Maharashtra, having authorised share capital of Rs. 40 crores and paid up share capital of Rs. 37.81 crores.
(3.) The Board of Directors of the Corporate Debtor in their meeting held on 01-03-2017 authorised Mr. Piyush Marodia, Director of the Company, to file necessary application for initiation of Corporate Insolvency Resolution process under I & B Code 2016. The Board also proposed the name of Mr. Rohit Jain, R-2, Laxmi Nagar, Near Aath Rastha Square, Nagpur 440022 Registration No. IBBI/IPA-002/IP-00152/2016-17/1193, Email Id: guptas_nagpur@sancharnet.in, as interim resolution professional, who has given his consent with a declaration that no disciplinary proceedings are pending against him vide his letter annexed at page No. 105 and 106 of the petition.;