IDBI BANK LIMITED Vs. MANOR FLOATED LIMITED

JUDGEMENT

(1.) Petitioner has filed this application under Section 7 of the Insolvency and Bankruptcy Code, 2016 (from now on referred to I & B Code, 2016) for initiating Corporate Insolvency Resolution Process read with Rule 4 of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 against the Corporate Debtor, Manor Floatel Ltd. Petitioner has stated that corporate debtor has committed default in making payment of Rs.32,22,46,170/-(Rupees Thirty-two crore twenty-two lakh forty-six thousand one hundred seventy) .

(2.) The brief facts of the case, as stated in the application, are that IDBI Bank Ltd. is a corporate body having its registered office at IDBI Tower, WTC Complex, Cuffe Parade, Mumbai-400 005. The Identification No. of IDBI Bank Ltd. is L65190MH2004GOI148838. Smt. Minky Pramanik, Deputy General Manager, NPA Management Group of the Applicant Bank has filed this application on behalf of IDBI Bank Ltd, who has been authorised to submit this application on behalf of the applicant bank vide authorisation letter dated 10/8/2017 annexed with the petition and marked as Annexure A.

(3.) The Corporate Debtor, Manor Floatel Ltd., Identification No. is L45202WB1987PLC042377. The name and registration number of the proposed interim resolution professional are Mr. Sanjay Gupta; Registration No. IBBIAPE/2016-17/0002 of B-143-144, LGF, Lajpat Nagar-I, New Delhi-24; email address .ramesh.giri@aaacapital.services.com.