Centerpiece Business Solutions Pvt. Ltd.

“a)

Pass an order for dissolution of the Company i.e., Centerpiece Business Solutions Private Limited (Under Voluntary Liquidation) having CIN: U74999DL2021FTC379653; and/or

b)

Pass such other order(s) as this Hon’ble Tribunal may deem fit and proper in the facts and circumstances of the present case.”

Brief facts of the case as stated in the application:

1.

To carry on the business of providing business solutions and outsourcing services for all processes, sub-processes, transactions, activities and all other work performed by business in various industries within India and across the globe.

2.

To carry on the business of those processes or sub-processes that are enabled by information technology.

3.

To carry on the business of data, voice or video collection and processing; call centre services, including inbound and outbound calling services of all kinds; technical support; managed data centre; managed technical centre; training centre; web support; back office; business or financial analysis; research work and analysis; accounting; payroll; inventory management; customer relationship management; enterprise resource planning; and to develop software, provide consultancy, software solutions and services that are normally offered by the outsourcing business and information technology services provider, the software development houses, application services providers and recruitment services.

PRELIMINARY REPORT OF THE LIQUIDATOR

[Pursuant to Section 59(2) of the Insolvency and Bankruptcy Code, 2016 read with Regulation 9 of Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017]

I. INTRODUCTION

Centerpiece Business Solutions Private Limited is a private company (hereinafter referred to as “Company”), having CIN: U74999DL2021FTC379653, was incorporated on 06.04.2021, having its registered office at E-19, Ground Floor, Lajpat Nagar-III, Lajpat Nagar, New Delhi-110024.

The Company in its general meeting held on 15.10.2025, at the registered office of the Company, had passed a special resolution to appoint the undersigned as the Liquidator of the Company under section 59 of the Insolvency and Bankruptcy Code, 2016 (“IBC”).

The Liquidator, in pursuance of section 59 sub-section (2) of the IBC read with regulation 9 of Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017, (“Liquidation Regulations”) is required to prepare and submit his preliminary report to the Company, which is as follows:

A. CAPITAL STRUCTURE

As per records available to me, the capital structure of the Company as on 15.10.2025, (“Liquidation Commencement date”) is as under:

S.No.	Particular	Number of shares	Amount (In INR)
1.	Authorized Share Capital: Equity shares of INR 10 each.	10,000	1,00,000/-
2.	Issued, Called Up and Paid-Up Capital: Equity shares of INR 10 each.	10,000	1,00,000/-

The Company has only one class of equity shares having a par value of INR 10/- each (Indian Rupees Ten only). At the time of the distribution of assets, the equity shareholders are eligible to receive the remaining assets of the Company after distribution in accordance with section 53 of IBC.

B. ASSETS & LIABILITIES

The Company has intimated the initiation of liquidation under the provisions of section 59 of the IBC to the Registrar of Companies vide Form MGT-14 dated 03.11.2025, bearing SRN-AB8759302. However, it is highlighted that Form MGT-14 could not be filed within the statutory time-linedespite ardent efforts due to technical issues on the website of Ministry of Corporate Affairs.

Further, it is submitted that the Company filed the declaration of solvency with the Insolvency and Bankruptcy Board of India on 16.10.2025. However, since Form MGT-14 is still pending for approval, the declaration of solvency dated 15.10.2025, along with the audited financial statements for the financial years ended 31.03.2024 and 31.03.2025, are yet to be filed with the Registrar of Companies, NCT of Delhi and Haryana, in Form GNL-2.

As per records and information available to me, the Company is left with the assets and liabilities details as the following:

Assets:

S. No.	Particulars	Amount (In INR)
1.	Provisions for expenses (Management of the Company has made the provisions for expenses)	13,24,280.00/-
2.	Short term provisions (Income tax)	1,00,000.00/-
Total		14,24,280.00/-

Liabilities:

S. No.	Particulars	Amount (In INR)
1.	Provisions for expenses (Management of the Company has made the provisions for expenses)	13,24,280.00/-
2.	Short term provisions (Income tax)	1,00,000.00/-
Total		14,24,280.00/-

Note: As per the Public Announcement dated 19.10.2025, last date of submission of claim was 14.11.2025. However, we have not received any claim against the Company.

II. MATTERS RELATING TO PROMOTION, FORMATION OR FAILURE OR CONDUCT OF THE COMPANY

The Company is a private limited company was incorporated under the provisions of Companies Act, 2013, on 06.04.2021, having Company Identification Number as U74999DL2021FTC379653 and having its registered office at E-19, Ground Floor, Lajpat Nagar-III, Lajpat Nagar, New Delhi-110024. It was set up to carry on the business to provide end-to-end business process outsourcing and IT-enabled services including data, voice, video processing, call center operations, technical support, software development, consultancy, analytics, ERP, Payroll and other back-office solutions across industries globally. The Board upon considering the current operating situation of the Company and is of the opinion that due to non-availability of further business prospects, it is not financially viable to carry on the business activities. Therefore, management thought fit to liquidate the Company voluntarily.

III. POSSIBILITY OF FURTHER INQUIRY

Considering the background, as on date, it is not intended to initiate any further inquiry in relation to the promotion, formation or failure or conduct of the Company.

IV. PROPOSED PLAN OF ACTION

As per the audited financial statement upto15.10.2025, the Company does not have any asset, therefore the question of selling of assets does not arise.

The estimated timelines and action plan for carrying out the liquidation of the Company is as under:

18th March, 2026

M/S CENTERPIECE BUSINESS SOLUTIONS PRIVATE LIMITED-IN VOLUNTARY LIQUIDATION ACCOUNT

101 PLOT NO.6 LSC VARDHMAN RAJDHAN, PLAZA NEW RAJDHANI ENCLAVE, NEW DELHI - 110092

Dear Concern

Sub: Account No ::: 53205081570

We wish to confirm that the above-mentioned account has been closed in bank records on 18/03/2026.

We trust the said details would suffice your requirement.

This letter is being furnished on the specific request of our customer.

It would be our pleasure to render any further assistance or clarification that you may require.

We thank you for banking with us and assure you of our best services always.

Yours Sincerely,

For Standard Chartered Bank

Service Manager

FINAL REPORT

Pursuant to the provisions of section 59 of the Insolvency and Bankruptcy Code, 2016 (“IBC”) read with Regulation 38 of the Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process), 2017 (“VLP Regulations”).

I. Background of the Company:

Centerpiece Business Solutions Private Limited is a private company (hereinafter referred to as “Company”), having CIN: U74999DL2021FTC379653, was incorporated on 06.04.2021, having its registered office at E-19, Ground Floor, Lajpat Nagar-III, Lajpat Nagar, New Delhi-110024.

The Company was established to provide end-to-end business process outsourcing and IT-enabled services including data, voice, video processing, call centre operations, technical support, software development, consultancy, analytics, ERP, Payroll and other back-office solutions across industries globally.

The Company in its general meeting held on 15.10.2025, at the registered office of the Company, passed special resolutions to initiate the voluntary liquidation process under section 59 of IBC and to appoint Mr. Hardev Singh, (IBBI Registration No: IBBI/IPA-002/IP-N00177/2017-18/10449) as the liquidator of the Company.

The liquidator, in pursuance of section 59 of the IBC read with VLP Regulations is required to prepare and submit his final report to the Registrar of Companies (“ROC”).

The sequence of the steps undertaken in relation to the commencement of voluntary liquidation are as follows:

S. No.	Activity	Timeline
1.	Board meeting convened for obtaining approval of the Board of Directors for the voluntary liquidation of Company.	15.10.2025
2.	Conducting of EGM for obtaining approval of the shareholders of the Company for commencing the voluntary liquidation and for the purpose of appointment of liquidator.	15.10.2025
3.	Intimation sent to the Insolvency and Bankruptcy Board of India (“IBBI”) regarding commencement of liquidation of the Company and appointment of Liquidator pursuant to Section 59 of the Code.	16.10.2025
4.	Publishing Public Announcement pursuant to Regulation 14 of	19.10.2025

	the VLP Regulations.
5.	Completion of realisation of assets of the Company pursuant to Regulation 31 of the VLP Regulations.	As the Company does not have any assets except cash and cash equivalent, this requirement is not applicable to the Company.
6.	Distribution of proceeds to the stakeholders pursuant to Regulation 35 of the VLP Regulations.	12.03.2026

The voluntary liquidation process of the Company was completed on 23.03.2026 in terms of Regulation 37 of the VLP Regulations. The details as required pursuant to Regulation 38 of the VLP Regulations, are as follows:

1.

The audited accounts of the liquidation showing receipts and payments pertaining to liquidation since the liquidation commencement date, i.e., 15.10.2025, are enclosed and marked as Annexure-1.

2.

The statement as required under Regulation 38(b) is as follows:

a.	The assets of the corporate person have been disposed off	Not applicable, as the Company does not have any assets other than cash and cash equivalent. Hence, the requirement to dispose off the assets of the Company shall not apply.
b.	The debt of the corporate person has been discharged to the satisfaction of the creditors	The Company did not have any creditors as on liquidation commencement date. Thereafter, claim of Rs. 8,859/- (Rupees Eight Thousand Eight Hundred Fifty-nine only), was received on 05.02.2026 and Rs. 4,87,380/- (Rupees Four Lakhs Eighty-Seven Thousand Three Hundred Eighty only) was received on 06.03.2026 and the said claims were duly paid by the Liquidator in consultation with the contributories. Further, the liquidation expenses incurred after the liquidation commencement date have duly been paid and the details of the same can be referred to

		Annexure-2.
c.	No litigation is pending against the corporate person, or sufficient provision has been made to meet the obligations arising from any pending litigation.	No litigation is pending against the Company. Hence, no provisions for the same have been created by the undersigned.

3.

Details of the bank account and dues/receivables of the corporate person:

That pursuant to section 35 of IBC and Regulation 34 of VLP Regulations, the board of directors in its meeting dated 15.10.2025, authorized Mr. Hardev Singh to change the nomenclature and operate the existing bank account or to open and operate a new bank account in accordance with IBC and VLP Regulations.

Pursuant to the above, the existing bank accounts of the Company has been closed, details of the same are provided herein below:

S. No.	Particulars	Details
1.	Name of the Bank	ICICI Bank Limited
2.	Branch Address	Advant IT Park, Sector-142, Noida.
3.	IFSC Code	ICIC0004145
4.	Account Type	Current account
5.	Account Number	664205600789

Further, a new bank account of the Company was opened for the purpose of voluntary liquidation, details of the same are provided herein below:

S. No.	Particulars	Details
1.	Name of the Bank	Standard Chartered Bank
2.	Branch Address	Preet Vihar, New Delhi-110092
3.	IFSC Code	SCBL0036023
4.	Account Type	Current Account
5.	Account Number	53205081570

4.

A sale statement with respect to all assets containing: The Company does not have any immovable assets and movable assets except cash and cash equivalent.

1.	Realized value	Nil
2.	Cost of realization (if any)	Nil
3.	Manner and mode of sale	Not applicable
4.	An explanation for the shortfall, if the value realized is less than the value assigned by the registered valuer in the report of the valuation of assets under section 59(3)(b)(ii) or Regulation 3(1)(b)(ii), as the case may be.	Not applicable
5.	The person to whom sale is made	Not applicable, as no sale has been made.
6.	Any other relevant details of the sale	-

Annexure 2

Liquidation Cost

2.

Details of the corporate person:

S. No.	Particulars	Description
(1)	(2)	(3)
1.	Year of Incorporation	2021
2.	Objects in brief	The Company was established to provide end-to-end business process outsourcing and IT-enabled services including data, voice, video processing, call centre operations, technical support, software development, consultancy, analytics, ERP, Payroll and other back-office solutions across industries globally.
3.	Paid up Share Capital / Capital (Amount in Rs.)	1,00,000.00/-
4.	Assets as on Liquidation Commencement date (Amount in Rs.)	14,99,598.00/-
5.	Debt payable as on Liquidation Commencement date (Amount in Rs.)	14,24,280.00/- (all provisions made for liquidation cost)
6.	Net-worth of the Corporate Person (Amount in Rs.)	7,53,18.00/-
7.	Reasons for initiating voluntary liquidation, in brief	Non-availability of further business prospects, it is not financially viable to carry on the business activities.

3.

Details of realisation during Voluntary Liquidation Process:

S. No.	Particulars	Amount (Rs)
(1)	(2)	(3)
1	Sale of Assets	NA
2	Refund from Statutory Authorities	NA
3	Cash / Bank balance (as on liquidation commencement date)	14,99,598.00/-
4	Realisation of uncalled/unpaid capital contribution	NA
5	Distribution of unsold asset	NA
6	Any other (Please specify)	NA
Total		14,99,598.00/-

4.

Details of distribution to stakeholders as per section 52 or 53 of the Code

(Amount in Rs. lakh)

S. No.	Stakeholders* under section 52 and 53 (1)	Amount Claimed	Amount Admitted	Amount Distributed	Amount Distributed to the Amount Claimed (%)	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)
1	Realization of Security Interest [Sec. 52(1)(b)]	NA	NA	NA	NA	NA
2	Liquidation Cost [Sec. 53(1)(a)]	-	-	10,42,459/-	-	Paid
3	Workmen's Dues [Sec. 53(1)(b)(i)]	NA	NA	NA	NA	NA
4	Debts of Secured Creditors [Sec. 53(1)(b)(ii)]	NA	NA	NA	NA	NA
5	Wages and Unpaid Dues to Employees [Sec. 53(1)(c)]	NA	NA	NA	NA	NA
6	Debts of Unsecured Financial Creditors [Sec. 53(1)(d)]	NA	NA	NA	NA	NA

7	Government Dues + Amount Unpaid following Enforcement of Security Interest [Sec.53(1)(e)]	8,859/-	8,859/-	8,859/-	100/-	Paid
8	Any remaining Debts and Dues [Sec. 53(1)(f)]	4,48,280/-	4,48,280/-	4,48,280/-	100/-	Paid
9	Preference Shareholders [Sec. 53(1)(g)]	NA	NA	NA	NA	NA
10	Equity Shareholders [Sec.53(1)(h)]	NA	NA	NA	NA	NA
Total		4,57,139/-	4,57,139/-	14,99,598/-	-	-

*If there are sub-categories in a category, please add rows for each sub-category.

5.

The Voluntary Liquidation Process has been conducted as per the stipulated timeline:

S. No.	Section / Regulation	Description of Task	Norm (Number of Days)	Compliance Date	Actual Timeline (Number of days)
(1)	(2)	(3)	(4)	(5)	(6)
1	Section 59(3)(a), Regulation 3(1)(a)	Declaration from majority of directors / partners regarding solvency of corporate person and it not being liquidated to defraud any person.	T-28	15.10.2025.	T-0
2	Section 59(3)(c) & (5), Regulation 3(1)(c) and 3(3)	Passing of resolution/ special resolution by members/ partners about commencement of voluntary liquidation process and appointment of insolvency professional as liquidator.	T=0	15.10.2025.	T=0
3	Proviso to Section 59(3)(c), Regulation 3(1)(c)	Approval of creditors representing two-third in value of debt, if the corporate person owes any debt, of the resolution passed under section 59(3)(c) or regulation 3(1)(c).	T+7	-	-
4	Regulation 5(2)	Intimation by Insolvency Professional regarding his	T+7	16.10.2025	T+1

S. No.	Section / Regulation	Description of Task	Norm (Number of Days)	Compliance Date	Actual Timeline (Number of days)
(1)	(2)	(3)	(4)	(5)	(6)
		appointment as Liquidator, to the Board.
5	Regulation 14 (1)	Public Announcement in Form A by the Liquidator.	T+5	19.10.2025.	T+4
6	Section 59(4), Reg. 3(2)	Notification to Registrar of Companies and Board about the resolution passed under section 59(3)(c) and regulation 3(1)(c) or subsequent approval of creditors thereto, as the case may be, by corporate person.	T+7 or T+14	IBBI-16.10.2025 Form MGT-14 – 10.11.2025	T+1 T+26
7	Section 38(1), Regulation 14 (2)	Submission of claims by stakeholders.	T+30	14.11.2025	T+30
8	Section 38(5)	Withdrawal/ modification of claim by stakeholders.	T+44	NA	-
9	Regulation 9(1)	Submission of preliminary report to the corporate person by the Liquidator.	T+45	29.11.2025.	T+45
10	Regulation 29(1)	Verification of claims by the Liquidator.	T+60	NA	NA
11	Section 40 (2)	Intimation about decision of acceptance/ rejection of claim to the stakeholders by the Liquidator.	T+67	NA	NA
12	Regulation 30(2)	Preparation of list of stakeholders by the Liquidator.	T+45*/75	29.11.2025	T+45
13	Section 42	Appeal by creditor against the decision of the Liquidator.	T+81	NA	-
14	Regulation 35(1)	Distribution of the proceeds to stakeholders by the Liquidator.	Date of realization+30	12.03.2026	T+81
15	Regulation 39(2)	Deposit of amount of unclaimed dividends and undistributed proceeds in Corporate Voluntary Liquidation Account by the Liquidator.	Prior to submission of application under subsection (7) of section 59	NA	-

S. No.	Section / Regulation	Description of Task	Norm (Number of Days)	Compliance Date	Actual Timeline (Number of days)
(1)	(2)	(3)	(4)	(5)	(6)
16	Regulation 38(2)	Submission of Final Report to the Board and Registrar of Companies by the Liquidator.	T+90*/270	25.03.2026	T+160
17	Section 59(7), Regulation 38(3)	Submission of Final Report, along with the application for dissolution, to AA.	T+90*/270	02.04.2026	T+78
18	Regulation 37(1)	Completion of Voluntary Liquidation Process.	T+90*/270	23.03.2026	T+158
19	Regulation 37(2)	Meeting of Contributors and presentation of Annual Status Report.	T+365	27.01.2026	14 days after completion of 90 days

T=Liquidation Commencement Date *Applicable where approval of creditors was not required under section 59(3)(c) or regulation 3(1)(c)

6.

The following are deviations / non-compliances with the provisions of the Insolvency and Bankruptcy Code, 2016, regulations made, or circulars issued thereunder (If any deviation/ non- compliances were observed, please state the details and reasons for the same):

S. No.	Deviation / Non-compliance observed	Section of the Code/ Regulation No./ Circular No.	Reasons	Whether rectified or not
(1)	(2)	(3)	(4)	(5)
1	NA	NA	NA	NA

7.

The details of application(s) filed / pending in respect of avoidance of transactions.

S. No.	Type of Transaction	Date of Filing with Adjudicating Authority	Date of Order of the Adjudicating Authority	Brief of the Order
(1)	(2)	(3)	(4)	(5)
1	Preferential transactions under section 43	NA	NA	NA
2	Undervalued transactions under section 45	NA	NA	NA
3	Extortionate credit transactions under section 50	NA	NA	NA
4	Fraudulent transactions under section 66	NA	NA	NA

8.

If the process has taken more than 90/ 270 days, as the case may be, for completion please state reasons thereof. The process has taken more than 90 days, but less than 270 days, because the Company has received an inspection notice from the ESI and PF Department. After scrutinizing the documents submitted with reply, the department has passed the order vide dated 04.02.2026 and raised the demand of Rs. 8859/- of previous period defaults.

9.

All undischarged matters pending, if any, before any Court or Tribunal relating to corporate person have been reported to AA, along with the details of provision made to sufficiently meet the obligations arising from such pending litigations. Not Applicable

10.

The records referred to in regulations 8 and 10 shall be preserved as mandated under regulation 41.

11.

Any other information which the Liquidator may like to submit. NA

12.

I, Hardev Singh, hereby certify that the contents of this certificate are true and correct to the best of my knowledge and belief, and nothing material has been concealed there from.

Verification

To the best of my knowledge and belief, the information given in this form and its attachments is correct and complete.

I have been authorised by the board of directors' resolution dated (DD/MM/YYYY) to sign and submit this form.

To be digitally signed by

Particulars of the person signing and submitting the form

Name Hardev Singh

Capacity Liquidator

Director or manager or secretary or CEO/CFO or IRP/RP/Liquidator of the company

Designation IRP/RP/Liquidator (Director/Manager/Company Secretary/CEO/CFO/IRP/RP/Liquidator/ Others)

Director identification number of the director or membership number of the secretary or DIN/PAN of the Manager/CEO/CFO/IRP/RP/Liquidator AUTPS1027J

Verification

To the best of my/our knowledge and belief, the information given in this form and its attachments is correct and complete. I am/ We are duly authorised to sign and submit this form.

To be digitally signed by

Liquidator of the Company

Note: Attention is drawn to provisions of section 448 and 449 which provide for punishment for false statement and punishment for false evidence respectively.

For office use only:

eForm Service request number (SRN) AC2784278

eForm filling date (DD/MM/YYYY) 26/03/2026

This eForm is hereby registered

Digital signature of the authorizing officer

Date of signing (DD/MM/YYYY)

OR

This eForm has been taken on file maintained by the registrar of companies through electronic mode and based on statement of correctness by the company.

Ld. Counsel for the RoC has appeared before this Adjudicating Authority from time to time and, in the course of the hearing held on 22.09.2026, submitted that the RoC has no further observations.

16. REALISATION:

Sl. No.	Particulars	Amount (Rs)
(1)	(2)	(3)
1.	Sale of Assets	0/-
2.	Refund from Statutory Authorities	0/-
3.	Cash / Bank balance	14,99,598/-
4.	Realization of uncalled/unpaid capital contribution	0/-
5.	Distribution of unsold asset	0/-
6.	Any other (Please specify)	0/-
Total		14,99,598/-

17. DISTRIBUTION:

Intimation u/s 143(1) सत्यमेव जयते CENTRALIZED PROCESSING CENTER INCOME TAX DEPARTMENT PAN : AAJCC4082E AY : 2025-26 Ack. No. 895419711181225 DIN CPC/2526/A6/648027097 Name CENTERVILLE BUSINESS SOLUTIONS PRIVATE LIMITED पता

INCOME TAX DEPARTMENT

Challan Receipt e-Filing Income Tax Department, Government of India ITNS No. : 289

PAN	AAJCC4082E
Name	CENTER/HECE BUSINESS SOLUTIONS PRIVATE LIMITED
Assessment Year	2025-26
Financial Year	2024-25
Major Head	Corporation Tax (9020)
Minor Head	Outstanding Demand (Regular Assessment Tax) (400)
Amount (in Rs.)	₹ 2,36,270
Amount (in words)	Rupees Two Lakh Thirty Six Thousand Two Hundred Seventy Only
CIN	25072750342459HDFC
Mode of Payment	Net Banking
Bank Name	HDFC Bank
Bank Reference Number	X26212516S4023
Date of Deposit	31-Jul-2026
SGR code	0510002
Challan No	51436
Tender Date	31/07/2026

Tax Breakup Details (Amount In ₹)

A	Tax	₹ 2,36,270
B	Surcharge	₹ 0
C	Cash	₹ 0
D	Interest	₹ 0
E	Penalty	₹ 0
F	Others	₹ 0
Total (A+B+C+D+E+F)		₹ 2,36,270
Total (In Words)		Rupees Two Lakh Thirty Six Thousand Two Hundred Seventy Only

Thanks for being a committed taxpayer! Please print this challan receipt only if absolutely required. Save Paper, Save Environment. Congrats! Here's what you have just achieved by choosing to pay online: Time Quick and Seamless Paper Save Environment e-Receipt Easy Access

Analysis and Findings: