K. Anantha Padmanabha Swamy, Member - (1.) This Order is in continuation of the order dated 05.10.2017 wherein and whereby this Adjudicating Authority declared moratorium and ordered for initiating the Corporate Insolvency Resolution process against M/s. Surya Balaji Steels Private Limited (in short, 'Respondent/Corporate Debtor') under the provisions of the Insolvency and Bankruptcy Code 2016 (In short, 'IB Code 2016') .
(2.) Before proceeding with the matter, it is pertinent to mention herein that this Adjudicating Authority appointed Mr. Muthur Sabhapathy Viswanathan as Interim Resolution Professional (IRP) vide its order dated 23.10.2017.
(3.) Mr. Muthur Sabhapathy Viswanathan, the learned IRP has submitted a Report dated 28.11.2017 wherein it has been stated that the first meeting of the Committee of Creditors (CoC) was held on 24.11.2017 which constituted sole Financial Creditor/s i.e., (1) State Bank of India, Stressed Assets Management Branch, Coimbatore-641037. Copy of the Minutes of the Meeting of CoC is annexed in the typed set.;