M.M. Kumar, President - (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. The petitioner claims that it is an 'Operational Creditor' and the respondent is a 'Corporate Debtor'. The Identification number of the petitioner is U24999MH1963PTC012625 and it is based at Mumbai.
(2.) Brief facts of the case necessary for disposal of the controversy raised in this petition are that the Operational Creditor is engaged in the business of inter-alia manufacturing, and supplying industrial gases, including oxygen, Nitrogen, Argon, Hydrogen, Acetylene and such other gases. It has his factory and supply arrangements made at Patalganga, Dolvi, Jejuri in Maharashtra, Hazira in Gujarat, Bellary in Karnataka and other locations.
(3.) Mr. Unmesh Potphode, Senior Manager, Business Development has been authorized by the Board Resolution dated 17.03.2016 to sign and submit the petition.;