CENTRAL BANK OF INDIA Vs. NCML INDUSTRIES LIMITED

JUDGEMENT

(1.) The 'Financial Creditor'-Central Bank of India has filed the instant application under Section 7 of the Insolvency and Bankruptcy Code, 2016 (for brevity 'the Code') with a prayer to trigger the Corporate Insolvency Resolution Process in the matter of NCML Industries Limited. It is appropriate to mention that the 'financial creditor' is a body corporate constituted by and under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (for brevity 'Banking Companies Act'). The 'financial creditor' had its head office at Chandermukhi, Nariman Point, Mumbai-400021. The identification number of the financial creditor is BSR Code 283869 and its branch office is at Mid Corporate Finance Branch, GF (Right Wing), Link House, 3, Bahadur Shah Zafar Marg, New Delhi-110002.

(2.) Mr. Ashwani Kumar Arora has been authorized by the power of attorney dated 08.09.2016 (Annexure-Al) to sign and submit the petition.

(3.) The Corporate Debtor-NCML Industries Limited was incorporated on 26.09.1996. The identification number of the Corporate Debtor is U65923BL1996PLC082284 and its registered office is situated at 1818, Naya Bazar, New Delhi-110006. Its authorised share capital is Rs. 23,55,00,000/-(Rupees Twenty three crores fifty five lacs) and the paid up share capital is Rs. 23,54,85,000/- (Rupees Twenty three crores fifty four lacs eighty five thousand) as per details of guarantee clause as well as Memorandum of Association.