Jinan K. R., Member - (1.) The petitioner has filed this application under Sec.9 of the Insolvency & Bankruptcy Code, 2016 (hereinafter referred to as I & B Code) 2016 read with Rule 6 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 (hereinafter referred to Adjudicating Authority Rules) for initiation of corporate insolvency process against the Corporate Debtor, Hindustan Controls & Equipment Private Limited.
(2.) Brief facts of the case are the following:- The Applicants, Operational Creditors, Mahendra Trading Company and their partners, Mahendra Bajoria, Managing Partner of Mahendra Trading Co., Mr. Pratyush Bajoria, partner of Mahendra Trading Co. and Mrs. Laxmi Bajoria, partner of Mahendra Trading Co. are having their office at 51, Ezra Street, Kolkata- 700 001. The Corporate Debtor is Hindustan Controls & Equipment Private Ltd., whose identification Number is U51109WB2000PTC091319 having its registered office at P-16 & 16/1, Kasba Industrial Estate, Phase-1, Kolkata-700 107.
(3.) The petitioners have stated that Mahendra Bajoria, Managing Partner of the Applicant/ Operational Creditor no.1 and also the Constituted Attorney of the Applicants/ Operational Creditors nos. 3 and 4 has been duly authorised by all the partners of the firm and at the meeting of the partners to that effect. The Resolution taken by the partners at the meeting of the company has been enclosed and marked as Annexure-A to the application.;