STATE BANK OF INDIA Vs. ANDHUNIK METALIKS LTD

JUDGEMENT

(1.) The Applicant/Financial Creditor, State Bank of India (SBI) has filed an application under Sec. 7 of the Insolvency and Bankruptcy Code, 2016 (IBC, 2016) read with Rule 4 of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 against Adhunik Metaliks Ltd., a corporate debtor.

(2.) The brief facts of the case, as stated in the application, are that State Bank of India through a Gazette notification dated 22/2/2017 has acquired by way of amalgamation, the business including the assets and liabilities of State Bank of Bikaner & Jaipur, State Bank of Hyderabad, State Bank of Mysore, State Bank of Patiala and State Bank of Travancore. Shri Partha Sen, Assistant General Manager and Relationship Manager, State Bank of India has filed this application on behalf of SBI on the basis of authorization letter dated 16/6/2017 annexed with the application at page 62 as Annexure B.

(3.) The Corporate Debtor Adhunik Metaliks Ltd., Identification No. is L28110OR2001PLC017271. The registration number of the proposed interim resolution professional is Mr. Sumit Binani, Registration No. IBBI/IPA/16-17/01 of 2A, Ganesh Chandra Avenue, Commerce House, Room No. 6, 4th Floor, Kolkata - 700 013, email irp.adhunikgroup@gmail.com.