LAWS(NCLT)-2017-8-279

PEC LIMITED Vs. GANGADHARA STEELS LIMITED

Decided On August 29, 2017
PEC LIMITED Appellant
V/S
GANGADHARA STEELS LIMITED Respondents

JUDGEMENT

(1.) The Application has been filed to initiate Corporate Insolvency Resolution Process in the matter of Sri Gangadhara Steels Limited under IBC 2016.

(2.) Pec Limited, Government of India Enterprise (hereinafter called as Petitioner/ Financial Creditor) is a Company incorporated under the Companies Act, 1956 having its Registered Office at Hansalaya 15, Barakhamba Road, New Delhi- 110001

(3.) Sri Gangadhara Steels Limited (hereinafter called as Respondent/ Corporate Debtor/SGSL) is registered under the Companies Act, 1956 having its Registered Office at Flat No.-4C, 4th Floor, Muralidhar Raos Doyen Villa, Plot No. 118, Srinagar Colony, Hyderabad, Telangana State - 500 073.