S. K. Mohapatra, Member - (1.) This is an application filed under section 9 of the Insolvency and Bankruptcy Code, 2016 (for brevity 'the Code') read with rule 6 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 (for brevity 'the Rules') with a prayer for initiation of Corporate Insolvency process in respect of Respondent corporate debtor.
(2.) The applicant, M/s Idemitsu Lube India Private Limited, is a company incorporated under the provisions of Companies Act, 1956 having its registered office at 603, 6th Floor, Eros Corporate Tower, Nehru Place, New Delhi-110019.
(3.) The Respondent M/s AS Autotech Private Limited is a company incorporated under the companies Act, 1956 having its registered office at 80/A, RadhePuri Extension-1,Main Road, New Delhi-110019. Since the registered office of the respondent corporate debtor is in Delhi, this Tribunal having territorial jurisdiction over the place, is the Adjudicating Authority in relation to the prayer for initiation of Corporate Insolvency Resolution Process in respect of respondent corporate debtor under sub-section (1) of Section 60 of the Code.;