JUDGEMENT
Deepa Krishan, Member -
(1.) The 'Financial Creditor'- Alchemist Asset Reconstruction Co. Ltd (AARC) 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 Moser Baer India Ltd. It is appropriate to mention that the financial creditor' is a body corporate that acquired the secured debt of State Bank of Hyderabad (now merged with State Bank of India) vide assignment deed dated 30.03,2016. The financial creditor'/Applicant was incorporated on 19.09.2002 and its identification number is U74999DL2002PLC117052 and has its registered office at D-54, First Floor, Defence Colony, New Delhi-110024.
(2.) Mr. Manish Nihalani, Assistant Vice-President has been authorised by the Board of Directors of AARC vide Resolution passed in the Board Meeting held on 30.12.2016 inter-alia to file the requisite application before the Hon'ble Tribunal. Copy of Board of Directors' Resolution dated 30,12.2016 is attached as Annexure 1.
(3.) The Corporate Debtor- M/s Moser Baer India Ltd. (MBIL) was incorporated on 21.03.1983. The identification number of the Corporate Debtor is L51909DL1983PLC015418 and its registered office is situated at 43-B, Okhla Industrial Estate, New Delhi-110020. Its nominal share capital of equity shares is Rs. 1250.00 Crores (1,25,00,00,000 shares of Rs. 10 each) and paid-up share capital is Rs. 221.77 Crores (22,17,65,983 shares of Rs. 10 each).;
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