IN RE Vs. DREAM LAND REALTOR PRIVATE 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, 'Dream Land Realtor Private Limited' is a company incorporated under the companies Act, 1956 bearing CIN No. U45200DL2007PTC60911. The Applicant Company was incorporated on 21/03/2007 having its registered office at 102 A, Manglam Paradise, Plot 8 Manglam Place, Sector 3, Rohini 110085. 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 Manish Jain, Director of the applicant company for and on behalf of the applicant, M/s. Dream Land Realtor Private Limited. Certified copy of the Board resolution dated 01.08.2017 of the applicant, M/s. Dream Land Realtor Private Limited, has been filed, wherein Mr. Manish Jain, Director was authorised to file the present application under Section 10 of the Code.