PARSHWANATH ENTERPRISE Vs. ANIL TECHNOPLUS LTD

JUDGEMENT

(1.) Parshwanath Enterprise, a partnership firm, through its authorised person - Nirav Kishorchandra Sheth styling it as operational creditor filed this petition under Section 9 of The Insolvency and Bankruptcy Code, 2016 (hereinafter referred to as "the Code") read with Rule 6 of the Insolvency and r Bankruptcy (Application to Adjudicating Authority) Rules, 2016 (hereinafter referred to as "the Rules") with a request to initiate Corporate Insolvency process in respect of Anil TechnoPlus Limited styling it as corporate debtor.

(2.) Anil TechnoPlus Limited is a company registered under the Companies Act, 1956 having its registered office in Mehsana District, Gujarat. Petitioner is a partnership firm consisting of two partners viz. Manish B. Shah and Nirav K. Sheth.

(3.) Manish B. Shah by letter dated 27.08.207 gave consent and authority to Nirav K. Sheth to initiate legal proceedings under the Insolvency and Bankruptcy Code against Anil TechnoPlus Limited (respondents) . Partnership deed filed along with petition also disclose that aforesaid two persons are the only partners in the partnership firm. Hence this petition is filed by one of the partners.