IN RE Vs. PARTE CASTERS PRIVATE LIMITED

JUDGEMENT

(1.) This Company Petition is filed by Parte Casters Private Limited., under Section 10 of Insolvency and Bankruptcy Code 2016 ("the Code") read with Rule 7 of Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016 for initiation of Corporate Insolvency Resolution process.

(2.) The Corporate Debtor says that its registered office is at C/o. Hridatynath Shamrao Parte, M-11, Addl. MIDC, Kodoli, Besides Kishor Company, Satara 415 004, incorporated on 5.11.2011 vide CIN U28910PN2011PTC140049 on the file of Registrar of Companies Maharashtra, having Authorised share capital of Rs. 3.00 crores and paid up share capital of Rs. 2,46,45,850.

(3.) The Board of Directors of the Corporate Debtor in their meeting held on 23.6.2017 authorised Mr. H.S. Parte, Director of the Company, to file necessary application under the Code. The Board also proposed Mr. Jitendra Palande, No. 38, 5-3/D, New Ajanta Avenue, Paud Road, Kothrud, Pune-411 038, Email ID: jrpalande @ gmail.com, Registration No. IBBI/IPA-003/IP-N00028/2017-18/10188, as interim resolution professional, who has given his consent with a declaration that no disciplinary proceedings are pending against him.