ALLAHABAD BANK Vs. SPS STEELS ROLLING MILLS LIMITED

JUDGEMENT

(1.) This application has been filed by Allahabad Bank, the Financial Creditor under Section 7 of the Insolvency and Bankruptcy Code, 2016 (from now on referred to as I & B Code, 2016) read with Rule 6 of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 against SPS Steels Rolling Mills Ltd., a Corporate Debtor.

(2.) The brief facts of the case, as stated in the application, are that Allahabad Bank is a banking company constituted under the Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 having its Head Office at 2, Netaji Subhas Road, Kolkata - 700 001 and its Industrial Branch at 19, R.N. Mukherjee Road, Kolkata - 700 001, Identification No. is BLC386/87. Mr. Nimain Charan Samal has filed this application on behalf of Allahabad Bank by authorisation letter dated 25/8/2017 and power of attorney of the Chief Manager of the applicant annexed with the application as Annexure A.

(3.) The Corporate Debtor SPS Steels Rolling Mills Ltd., Identification No. is L51909WB1981PLC034409. The name and registration number of the proposed interim resolution professional are Mr. Vijay Kumar Iyer; Registration No. is IBBI/PPA-001/1P-P00261/2017-18/10490 and address is Deloitte Touche Tohmatsu India LLP, Indiabulls Finance Centre, Tower 3, 27th Floor, Senapati Bapat Marg., Elphinstone Road (West) , Mumbai - 400 013 email viver@deloitte.com.