ICICI BANK LIMITED Vs. TIRUPATI INKS LTD

JUDGEMENT

(1.) The ICICI Bank Limited (for brevity 'Financial Creditor') has filed the instant application under Section 7 of the Insolvency and Bankruptcy Code, 2016 (for brevity 'the Code') with a prayer for triggering the Insolvency Resolution Process in the matter of M/s. Tirupati Inks Ltd. (for brevity 'the Corporate Debtor'). It is appropriate to mention that the 'Financial Creditor' was incorporated on 05.01.1994 and was assigned CIN No. L65190GJ1994PLC021012. It has its registered office at ICICI Bank Tower, Near Chakil Circle, Old Padra Road, Vadodara 390007, Gujrat.

(2.) Mr. Milind Rastogi has been authorized by the power of attorney dated 05.11.2014 (Annexure-FCl) to submit and sign the petition.

(3.) The Corporate Debtor-M/s. Tirupati Inks Ltd. was incorporated on 10.04.1984. Its authorised share capital is Rs. 26,00,00,000/- and the paid up share capital is Rs. 25,09,98,000/- as per the master data available on the website of Ministry of Corporate Affairs. It has its registered office at Delhi. A copy of the master data relating to Corporate Debtor has been placed on record (Annexure FC2).