Bikki Raveendra Babu, Member - (1.) All these four Applications are filed by four different companies styling as Financial Creditors with a request to initiate Insolvency Resolution Process under Section 7 of the Insolvency and Bankruptcy Code, 2016 ["IB Code" for short] read with Rule 4 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016, ["Adjudication Rules" for short] in Form-1 against one Company, M/s. Anil Limited. Hence, all the four Applications are being disposed of by this Common Order.
(2.) M/S. Reliance Commercial Finance Limited styled itself as 'Financial Creditor' in CP (IB) No. 66 of 2017.
(3.) The said Company gave General Power of Attorney to Shri Hitesh Joshi, as its lawful Attorney vide General Power of Attorney dated 1st April, 2017.;