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 Resolution Process in respect of respondent company, claimed to be the corporate debtor.
(2.) The applicant, M/s Amar Tour & Transport is a sole proprietorship concern having its registered office at S-128, Maharam Nagar, Delhi Cantt-110010. One Mr. Amar Sharma the sole proprietor of M/s Amar Tour & Transport has filed the present application claiming as the operational creditor with the prayer for initiation of Corporate Insolvency Resolution Process under the provisions of the Code.
(3.) The Respondent M/s Go Airlines (India) Limited is a company incorporated on 29.04.2004 under the Companies Act, 1956 having its registered office at C/o Britania Industries Limited, A-33, Lawrence Road Industrial Area, New Delhi-110035. 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.;