IN RE Vs. ECOLANE ELECTRONICS BANGALORE PRIVATE LIMITED

JUDGEMENT

(1.) This Company Petition is filed by Ecolane Electronic Bangalore Private Limited under Section 10 of Insolvency and Bankruptcy Code, 2016 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 in the petition states that it was incorporated on 24th June. 2004. The Registered office of the Corporate Debtor is situated at Plot No. 16. Survey No.42(P) . Hosur Road. Electronic City Phase-II, Bangalore South District Bangalore-560100.The latest authorised share capital is Rs. 1.95.00,00,000 divided into 195.000.000 equity shares of Rs. 10/-each.

(3.) The issued, subscribed and paid-up share capita1 is Rs. 192.55.56.000 divided into 192.555.600 equity shares of Rs.10 each. The Audited balance sheet of 31s1 March. 2017 is marked as Annexure-C.