INDIRA BANERJEE,J. - (1.) This appeal under Section 62 of the Insolvency and Bankruptcy Code, 2016 hereinafter referred to as "IBC", is against a judgment and order dated 5th February 2020 passed by the National Company Law Appellate Tribunal, New Delhi, hereinafter referred to as the "NCLAT", dismissing the Company Appeal (AT) (Insolvency) No. 1011 of 2019 filed by the Appellant, whereby the Appellant had challenged an order dated 20th August 2019 passed by the Adjudicating Authority, i.e. the National Company Law Tribunal, Bengaluru Bench, hereinafter referred to as the "NCLT" rejecting an application being CP (IB) No.170/BB/2018 filed by the Appellant under Section 7 of the IBC.
(2.) The Appellant is a company incorporated under the Companies Act, 1956 and registered as a Securitisation and Asset Reconstruction Company, pursuant to Section 3 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI).
(3.) The Respondent M/s Hotel Poonja International Pvt. Ltd., hereinafter referred to as the "Corporate Debtor", was granted credit/loan facilities inter alia by Vijaya Bank, hereinafter referred to as the "Assignor Bank". Pursuant to an agreement executed between the Assignor Bank and the Appellant on or about 3rd May 2011, the Assignor Bank has assigned its dues from the Corporate Debtor to the Appellant.;