K. Anantha Padmanabha Swamy, Member - (1.) Under Consideration is a Company Petition filed by M/s. National Skill development Corporation (in short, 'Petitioner/Financial Creditor') against M/s. Everonn Skill Development Limited (in short, 'Respondent/Corporate Debtor') under Section 7 of the Insolvency and Bankruptcy Code 2016 (In short, 'IB Code 2016') r/w Rule 4 of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 (for brevity, 'IB Rules 2016') .
(2.) Before proceeding with this matter, it would be appropriate to make a note of background facts for the purpose of determination of this petition.
(3.) The Petitioner/Financial Creditor is National Skill Development Corporation (NSDC) , an entity under Ministry of Finance and providing financial assistance to skill development agencies for imparting skill development training. The Respondent is a Company registered under the Companies Act 1956 and running skill development training centres in India.;