EDELWEISS ASSET RECONSTRUCTION CO LTD Vs. BJN HOTEL PVT LTD
LAWS(NCLT)-2017-9-198
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 25,2017

EDELWEISS ASSET RECONSTRUCTION CO LTD Appellant
VERSUS
BJN HOTEL PVT LTD Respondents

JUDGEMENT

Ratakonda Murali, Member - (1.) This Company Application has been filed on behalf of the Applicant Company i.e.. Financial Creditor under Section 7 of the Insolvency and Bankruptcy Code 2016, praying to initiate Corporate Insolvency Resolution process against the Respondent Company.
(2.) The Applicant Company is EDELWEISS ASSET RECONSTRUCTION COMPANY LIMITED acting in its capacity as Trustee of EARC Trust SC 19 (Series IV) has filed the present Application. The Applicant Company was incorporated on 5lh October, 2007 bearing CIN No.U67100MH2007PLC174759. The Registered Office of the Applicant Company is Edelweiss House, off. C.S.T Road, Kalina, Mumbai Maharashtra- 400 098.
(3.) The Corporate Debtor is BJN HOTELS LIMITED incorporated on 19th August, 1999 bearing CIN No.U55101KA1999PLC025622. The Authorised Share Capital of the Corporate Debtor is Rs. 100,000,000/- and the paid up Share Capital is Rs.4,51,73,710/- (as per the last Audited Financials for period ending March, 2015) . The Registered Office of the Corporate Debtor is No.l Museum Road, Off. M.G. Road, Bangalore, Karnataka- 560001, India.;


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