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 'Operational Debtor'. It is pertinent to mention that 'Operational Creditor' is a registered partnership firm duly registered in terms of the Indian Partnership Act, 1932 and it is based at old Anaj Mandi, Julana (Jind), Haryana-126101. It has two partners, namely, Mr. Raj Kumar and Mr. Kailash Chand. The petitioner firm is engaged in the business of Commission Agent and Merchants.
(2.) Ms. Kailash Chand, one of the partner of the petitioner's firm has been authorized by letter dated 15.05.2017 (at page No. 9) to sign and submit the petition.
(3.) The Operational Debtor 'Ram Dev International Limited' was incorporated on 05.04.2004 under the Companies Act, 1956. Its identification number is U15312DL2004PLC125613. Its authorized share capital is 5,00,00,000/- and paid up share capital is Rs. 4,10,00,300/- and it is based at A/3-214, Sector 17, Rohini, New Delhi-110085. It is engaged in the business of, inter alia, manufacturing, trading, selling and export of rice, food grains, spices, pulses and other allied items. Copies of the certificate of incorporation, Memorandum of Association and Articles of Association of the Respondent firm have been placed on record. (from page No. 10 to 33).;