U SUJITH Vs. WIND WORLD (INDIA) LTD

JUDGEMENT

(1.) IdbI Bank Limited filed this Application under Section 7 of the Insolvency and Bankruptcy Code, 2016 ["IB Code" for short] read with Rule 4 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016, ("IB Rules" for short) styling itself as 'Financial Creditor' for initiation of Corporate Insolvency Resolution Process in respect of M/s. Wind World (India) Limited, treating it as 'Corporate Debtor'.

(2.) General Manager of the Petitioner Bank, Shri Rajeev Kumar Sinha has authorised to file this Petition.

(3.) M/S. Wind World (India) Limited, [hereinafter referred to as "Wind World"] is a Company registered under the Companies Act and the Registered Office of the Company is situated in Bhimpore, Daman. The Authorised Share Capital of the Company is Rs. 24,00,00,000. The Issued and Subscribed Fully Paid Up Share Capital of the Company is Rs. 7,20,00,000/-.