JUDGEMENT
Deepa Krishan, Member -
(1.) The "Operational Creditor", Mr. Tathagata Bhattacharya has filed the instant application under Section 9 of the Insolvency and Bankruptcy Code, 2016 (for brevity 'the Code') with a prayer for initiating the Corporate Insolvency Resolution Process against the "Corporate Debtor", M/s World Consulting and Research Corporation Pvt. Ltd. (WCRC) (for brevity the 'Corporate Debtor'). It is appropriate to mention that the 'Operational Creditor' is an Individual having its correspondence address at N-601, Antriksh Golf View 1, Sector-78, Noida, Uttar Pradesh-201301.
(2.) The 'Corporate Debtor' is a Private Limited Company with CIN No. U74140DL2012PTC238351. It was incorporated on 03.07.2012. Its nominal share capital is Rs. 1 Lakh (Rupees One Lakh Only) and the paid-up share capital is also Rs. 1 Lakh (Rupees One Lakh Only). The registered office is located at 402, Building No. 30-31, Raja House, Nehru Place, New Delhi-110019.
(3.) The 'Operational Creditor' has not proposed any Interim Resolution Professional.;
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