V. P. Singh, Member - (1.) The petitioner has filed this application under Sec.9 of the Insolvency & Bankruptcy Code, 2016 (hereinafter referred to as I & B Code) 2016 read with Rule 6 (1) of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 (hereinafter referred to Adjudicating Authority Rules, 2016) for initiation of corporate insolvency process against corporate debtor Heritage Health Insurance TPA Pvt. Ltd.
(2.) Brief facts of the case are the following:- The applicant operational creditor is Brad Roy Infotech Pvt. Ltd. whose identification No. is U72200WB1995PTC075654 and having its registered office at 10/4B, Elgin Road, 1st Floor, Kolkata - 700 020. The Corporate debtor is Heritage Health Insurance TPA Pvt. Ltd. whose identification No. is U85195WB1998PTC088562 having its registered office at 3, Netaji Subhas Road, Kolkata-700 001.
(3.) The petitioner has stated that the respondent/corporate debtor had appointed the petitioner/operational creditor to act as a smartcard service provider for their project located at Bargarh, Orissa. The petitioner/ operational creditor was required to provide its service about the enrollment of beneficiaries covered under the Rashtriya Swasthya Bima Yojna (in short, RSBY) and the operational creditor provided the services of issuing various types of the smart card to the beneficiaries under the RSBY scheme for the district of Bargarh, Orissa.;