Rajeswara Rao Vittanala, Member - (1.) The present Company Petition bearing CP (IB) No.167/09/HDB/2017 is filed under section 9 of the Insolvency and Bankruptcy Code, 2016 read with Rule 6 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016, by Firepro Systems Private Limited (Petitioner) against M/s Suyosha Healthcare Private Limited (Respondent).
(2.) Brief facts, leading to the filing of the present company petition, are as follows: a. Firepro Systems Private Limited, the Operational Creditor is engaged in the business of providing integrated solutions for fire protection, security and building management systems. b. M/s Suyosha Healthcare Private Limited (Respondent) was incorporated on 19.04.2011 under the Companies Act, 1956. The Corporate Debtor/Respondent is engaged in the business of providing healthcare and medical facilities, etc. c. During the course of the business, operational creditor has provided services to Respondent Company vide work orders dated 15.10.2015 and 08.01.2016 for one of its units at Maxcure Woman and Child Center at Madhapur, Hyderabad. d. Operational Creditor is demanding payment of Rs.10,76,851/- in respect of unpaid operational debt due from corporate debtor.
(3.) The case was listed on various dates viz. 29.08.2017, 04.09.2017, 05.09.2017, 07.09.2017, 13.09.2017, 15.09.2017 at the request of the Learned Counsels and parties the matter was adjourned on the above dates.;