- (1.) The Company Petition bearing C.P.No.l49/9/HDB/2017 is filed by Dr.G.Lakshmi Narayana & 2 others u/s 9 of the Insolvency and Bankruptcy Code, 2016 R/W Rule 6 of the I&B (Application to Adjudicating Authority) Rules, 2016 by seeking to initiate Corporate Insolvency Resolution Process against M/s.Kiranmaye Institute of Medical Sciences Private Limited under IBC, 2016.
(2.) Heard. Shri V.S.Raju along with Dr.G.Lakshmi Narayana for Petitioner and Shri Shabber Ahmed along with Shri M.Sambasiva Rao for Respondent.
(3.) Shri V.S.Raju, Learned Counsel for the Petitioner submitted that M/s.Kiranmaye Institute of Medical Sciences Private Limited is incorporated on 23.10.2009. The Petitioners/Operational Creditors have rendered services to the Respondent/ Corporate Debtor as Doctors in the running hospital and also invested Rs.50.00 lakhs by the Third Operational Creditor. Details of the amount is due are as follows:- ;