BANK OF BARODA Vs. METAPHOR EXPORTS PVT LTD

JUDGEMENT

(1.) This is an application filed under section 7 of the Insolvency and Bankruptcy Code, 2016 (for brevity 'the Code') read with rule 4 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rule, 2016 (for brevity 'the Rules') with a prayer for initiation of Corporate Insolvency process in respect of Respondent corporate debtor.

(2.) The Applicant Bank of Baroda is a bank constituted under the banking Companies (Acquisition and Transfer of Undertakings) Act 1970, having its Head Office at Asset Recovery Management Branch at 9th Floor, Bank of Baroda Building, Parliament Street, New Delhi- 110001.

(3.) The respondent M/s Metaphor Exports Pvt. Ltd. is a company incorporated on 13.03.2001 under Companies Act 1956,bearing Identification Number U93000DL2001 PTC 109997 having its registered office at D-45, Naraina Vihar, New Delhi-110028.