Rajeswara Rao Vittanala, Member - (1.) The present Company Petition bearing CP (IB) No. 165/09/HDB/2017 is filed by Air India SATS Airport Services Private Limited (AISATS) (Petitioner / Operational Creditor) under Section 9 of Insolvency and Bankruptcy Code, 2016, R/w Rule 6 of Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016, by seeking to initiate Corporate Insolvency Resolution Process (CIRP) in respect of LEPL Projects Limited (Respondent / Corporate Debtor).
(2.) The case was listed before this Tribunal on 29.08.2017, 07.09.2017, 24.10.2017 and finally today.
(3.) Heard Shri L. Aravind Reddy, Shri V.M.M. Chary, Learned Counsels for the Petitioner.;