ICICI BANK LIMITED Vs. VISTA STEEL PRIVATE LIMITED

JUDGEMENT

(1.) The Applicant ICICI Bank has submitted an application under Section 7 of the Insolvency and Bankruptcy Code, 2016 (from now on referred to as I & B Code, 2016) read with Rule 4 of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 for initiation of Corporate Insolvency Resolution Process against Vista Steel Pvt. Ltd., a debtor.

(2.) The brief facts of the case, as stated in the application, are that ICICI Bank is a corporate body having its Registered Office at ICICI Tower, Old Padra Road, Vadodara, Gujrat, Identification No. is L65190GJ1994PLC021012. Shri Arghya Brata Mandal has filed this application on behalf of ICICI Bank by authorisation letter dated 4/5/2017 annexed with the petition on page 24.

(3.) The Corporate Debtor Vista Steel Pvt. Ltd., Identification No. is U27100WB2009PTC161681. The name and registration number of the proposed interim resolution professional are Mr. Rajesh Jain; Registration No. is IP/P-00179 of Janus Advisory Services, 1st Floor, Suite No. 12, Shantiniketan, 8, Camac Street, Kolkata -700 017 email rkjain@fambizindia.com.