M.M. Kumar, President - (1.) The 'Financial Creditor'-IFCI Limited has filed the instant application under Section 7 of the Insolvency and Bankruptcy Code, 2016 (for brevity 'the Code') with a prayer to trigger the Corporate Insolvency Resolution Process in the matter of Era Housing & Developers (India) Limited (for brevity 'the Corporate Debtor'). It is appropriate to mention that the 'financial creditor' is a company incorporated under the Companies Act, 1956. The 'financial creditor' was incorporated on 21.05.1993 and was assigned identification number L74899DL1993GOI053677. It has its registered office at IFCI Tower, 61, Nehru Place, New Delhi-110019.
(2.) Mr. Ehteshamuddin, Manager-Law has been authorized by the Authority letter dated 21.09.2017 (Annexure A) to sign and submit the petition.
(3.) The Corporate Debtor-Era Housing and Developers (India) Limited was incorporated on 15.09.1995. The identification number of the Corporate Debtor is U74899DL1995PLC072507 and its registered office is situated at 1107, Indraprasth Building, 21, Barakhamba Road, New Delhi-110001. Its authorised share capital is Rs. 6,25,00,000/- (Rupees Six Crores Twenty Five Lakh Only) and the paid up share capital is Rs. 2,89,70,700/- (Rupees Two Crores Eighty Nine Lakh Seventy Thousands Seven Hundred Only).;