IN RE Vs. EOLANE ELECTRONICS BANGALORE PRIVATE LIMITED

JUDGEMENT

(1.) This is an application filed under section 10 of the Insolvency and Bankruptcy Code, 2016 (for brevity the 'Code') read with rule 7 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rule, 2016 (for brevity the 'Rule') for initiation of Corporate Insolvency resolution process in respect of the applicant company.

(2.) Brief facts of the case necessary for disposal are that the Applicant Company 'Ang Industries Ltd.' is a registered company bearing CIN No. L151909LD1991PLC045084. The Applicant Company was incorporated on 24.07.1991 in the name of Ang Exports (P) Ltd. and subsequently the name of the company was changed to "Ang Auto Ltd." on 21st Feb. 2006 and finally the name of the applicant company was changed to Ang Industries Ltd. on 22nd April 2010. The registered office of the applicant company is 101-106, Sharda Chamber-IV, Plot No. 42, 3 local Shopping Complex Kalkaji, New Delhi-110019. As the registered office is located in Delhi, this Tribunal has jurisdiction over the case.

(3.) The Applicant has filed a true copy of Board resolution dated 02.08.2017 authorising Mr. Premjit Singh Chaddha, Managing Director and Chief Executive Officer to file the instant insolvency application.