BANK OF BARODA Vs. AMRAPALI INFRASTRUCTURE PVT LTD

JUDGEMENT

(1.) The 'Financial Creditor'-Bank of Baroda has filed the instant application under Section 7 of the Insolvency and Bankruptcy Code, 2016 (for brevity 'the Code') with a prayer to trigger the Corporate Insolvency Resolution Process in the matter of Amrapali Infrastructure Private Limited. It is appropriate to mention that the financial creditor is a body corporate constituted by and under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (for brevity 'Banking Companies Act'). The 'financial creditor' had its head office at Baroda House, Mandvi, Baroda, Gujarat. It was incorporated on 02.03.1911 and subsequently constituted as a corresponding new bank on commencement of the Banking Companies Act. The permanent account number of the financial creditor is AAACB1534F and its branch office is at Corporate Financial Services Branch, Ist Floor, Bank of Baroda Building, 16, Parliament Street, New Delhi-110001.

(2.) Ms. Archana Mishra has been authorized by the letter dated 03.02.2017 (Exhibit- 1)

(3.) The Corporate Debtor-Amrapali Infrastructure Private Limited was incorporated on 28.12.2007. Its authorised share capital is Rs. 3,00,00,000/- (Rupees Three Crores) and the paid up share capital is Rs. 2,93,52,640/- (Rupees Two Crores Ninety Three Lakhs Fifty Two Thousand Six Hundred and Forty) as per the master data available on the website of Ministry of Corporate Affairs. It has its registered office also at Delhi.