RBL BANK LIMITED Vs. MBL INFRASTRUCTURES LIMITED

JUDGEMENT

(1.) The applicant being a Financial Creditor has filed this application in Form 1 as provided under section 7 of the Insolvency and Bankruptcy Code 2016 read with Rule 4 of the Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016 to initiate Corporate Insolvency Resolution Process against the Corporate Debtor.

(2.) Brief facts of the case are such that the Financial Creditor, RBL Bank Limited (hereinafter referred to as "Applicant"), a Banking Company, having Identification No. U65191PN1943PLC007308 and having its registered office at Fist Lane, Shahupuri, Kolhapur-416 001 and one of its Zonal Office at 28, Dr. Gopal Das Bhawan, GF, Barakhamba Road, Connaught Place, New Delhi-110 001 is duly recognised as a banking institution by the RBI.

(3.) Mbl Infrastructures Limited (hereinafter referred to as the "Corporate Debtor") having Corporate Identity Number L27109WB1995PLC073700, a public limited company incorporated under the Companies Act, 1956 and having its registered office at 2/3, Judges Court Road, Divine Bliss, 1st floor, Kolkata - 700 027, in the state of West Bengal, within the aforesaid jurisdiction.