IN RE Vs. ASIS PLYWOOD 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) Rules, 2016 (for brevity the 'Rules') for initiation of Corporate Insolvency Resolution Process in respect of the applicant company itself.

(2.) The Applicant, 'M/s Asis Plywood Limited' is a company incorporated under the companies Act, 1956 bearing CIN No. U74990DL2005PTC135152. The Corporate Applicant is a Company incorporated on 20.04.2005 initially in the name and style "Metro Doors Private Limited under Companies Act, 1956. Subsequently name of the Corporate Debtor was changed to Asis Plywood Private Limited on 02.11.2010. Thereafter, the name of the Corporate Applicant has been changed to Asis Plywood Ltd. on 12.10.2017. The Applicant Company has its registered office at Plot No. 94/7, Block-2 WHS Kirti Nagar Near, DSIDC Complex-New Delhi-10015. Since the registered office of the respondent company is in Delhi, this Tribunal having territorial jurisdiction over the place is the Adjudicating Authority in relation to the prayer for initiation of Corporate Insolvency Resolution Process in respect of applicant corporate debtor under sub-section (1) of Section 60 of the Code.

(3.) The present application has been filed by one Mr. S.N. Gupta, Authorised Representative of the applicant company for and on behalf of the applicant, M/s. Asis Plywood Limited. Certified copy of the Board resolution dated 12.10.2017 of the applicant, M/s. Asis Plywood Limited, has been filed, wherein Mr. S.N. Gupta, Authorised Representative was authorised to file the present application under Section 10 of the Code.