IN RE Vs. LATA EXPORT APPARELS PVT LTD

JUDGEMENT

(1.) This Company Petition is filed by Lata Export Apparels Pvt. Ltd., under Section 10 of Insolvency and Bankruptcy Code 2016 ("the Code") read with Rule 7 of Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016 for initiation of Corporate Insolvency Resolution process.

(2.) The Corporate Debtor says that its registered office is at B 201, B. T. Mills Compound, L. B. S. Marg, Bhandup (west) , Mumbai - 400 007, incorporated on 29.11.1996 vide CIN U17200MH1996PTC104231 on the file of Registrar of Companies Maharashtra, having paid up share capital of Rs.50,00,000/-.

(3.) The Board of Directors of the Corporate Debtor in their meeting held on 10.11,2017 authorised Mr. C. V. Karthikeyan, Director of the Company, to file necessary application under the Code.