ABHISHEK STOCK BROKING SERVICES (P ) LTD Vs. SHREE GANESH JEWELLERY HOUSE (I) LTD
LAWS(NCLT)-2018-2-229
NATIONAL COMPANY LAW TRIBUNAL
Decided on February 12,2018

ABHISHEK STOCK BROKING SERVICES (P ) LTD Appellant
VERSUS
SHREE GANESH JEWELLERY HOUSE (I) LTD Respondents

JUDGEMENT

Jinan K.R., Member - (1.) Abhishek Stock Broking Services Pvt. Ltd. and 3 others (Applicant/Financial Creditor) has filed this application under section 7 of the IBC, 2016 read with Rule 4 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 for corporate insolvency resolution process against the respondent Shree Ganesh Jewellery House (I) Ltd. (Respondent/Corporate Debtor). Brief facts of the case, as stated in the application, are that (1) Abhishek Stock Broking Services Pvt. Ltd., (2) Narayan Finvest Pvt. Ltd., (3) Ayush Fiscal Pvt. Ltd. and (4) Multiplus Resources Ltd. are the corporate bodies having its Registered Office at 9, Lal Bazar Street, Block - A, 3 rd Floor, Room No. 1, Kolkata - 700 001, Identification Nos. are U74140WB1995PTC070469, U65993WB1991 PTC051249, U655999WB1992PTC055336 and L67110WB1993PLC058314 respectively. Shri Vinod Kumar Soni has filed this application on behalf of the applicant companies on the basis of Board Resolutions of all the applicant companies dated 15/9/2017 annexed with the application as Annexure A at pages 16 to 23
(2.) The Corporate Debtor Shree Ganesh Jewellery House (I) Ltd., Identification No. is L36911WB2002PLC095086.
(3.) The name and registration number of the proposed interim resolution professional is Mr. Manish Jain, Registration No. is HB/IPA-001/IP-P00582/2017-18/11023 of No. S-8, Dharmatalla Area, 2, Ganesh Chandra Avenue, Kolkata - 700 013 email manishmahavtr@gmail.com;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.