Ravikumar Duraisamy, Member - (1.) The present Company Petition bearing CP (IB) No. 127/10/HDB/2017, is filed by Anrak Aluminum Limited, (Petitioner/Corporate Debtor herein), seeking direction to initiate Corporate Insolvency Resolution Process (CIRP), under Section 10 of the Insolvency and Bankruptcy Code, 2016 R/w. Rule 7 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016,
(2.) Heard Shri V.B. Raju, Learned Counsel for the Petitioner/Corporate Debtor and Shri V.K. Sajith for the Respondent/Financial Creditor.
(3.) The application was initially filed on 07.07.2017 and Registry vide letter dated 27.7.2017 sought some documents in order to ensure that there is no lacunae in application, when it is placed before the Adjudicating Authority in the light of time schedule as prescribed under the IBC.;