K. Anantha Padmanabha Swamy, Member - (1.) Under Consideration is a Company Petition filed by M/s. Sai Marketing (in short, 'Petitioner/Operational Creditor') against M/s. Inland Facilities Management Private Limited (in short, 'Respondent/Corporate Debtor') under section 9 of the Insolvency and Bankruptcy Code 2016 (In short, TB Code 2016') r/w Rule 6 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/OC is a Partnership Firm, having its registered office at Plot No. B7, IDA Uppal, Hyderabad-500039 Telangana State and carrying on business in marketing in the name and style of M/s. Sai Marketing whereas the Respondent/CD is a Private Limited Company incorporated under the provisions of the Companies Act 1956 and having its registered office at No. 18A, Veteran Lines, 2nd Cross Street, Pallavaram, Chennai- 600043. The main object of Respondent Company is to acquire and run the business of "Karthiga Facility Management Services", a registered partnership firm and to carry on the business of being the signal point contact between owners, occupants, contractors and service providers of the properties and responsible for operation and maintenance of all utilities etc.;