- (1.) This petition is originally filed with the Hon'ble Bombay High Court under S. 433 and S. 434 of the Companies Act. 1956 on 29.06.2016 but thereafter with the enforcement of the Insolvency and Bankruptcy Code, 2016 (hereinafter as Code) w.e.f. 01.12.2016 and vide a notification viz. "Transfer of Pending Cases with High Court" dated 07.12.2016 this Petition got transferred to this Bench of NCLL for further proceedings under provisions of the Code.
(2.) Hence, consequentially M/s. Property Solutions (India) Private Limited (hereinafter as Operational Creditor) has furnished Form No. 5 under Rule 6 of the Insolvency and Bankruptcy {Application to Adjudicating Authority) Rules, 2016 (hereinafter as Rules) in the capacity of "Operational Creditor" on 1 l!h July, 2017 by invoking the provisions of Section 9 of the Code.
(3.) In the requisite Form, under the Head "Particulars of Corporate Debtor" the description of the debtor is stated as, M/s. Vexta Laboratories Private Limited (hereinafter as Debtor) having registered address at, Shop No. 20 and 21 A, First Floor, Yashodam Shopping Complex. Gen. A. K, Vaidya Marg, Goregaon (E) , Mumbai-400063.;