K. Anantha Padmanabha Swamy, Member - (1.) Under Consideration is a Company Petition filed by M/s. C. H Robinson Worldwide Freight India Private Limited (in short, Petitioner/Operational Creditor) against M/s. Anax Industries Private limited (in short, 'Respondent/Corporate Debtor') under section 9 of the Insolvency and Bankruptcy Code 2016 (In short, 'IB 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 Limited Company incorporated under the Companies Act, 1956, having its registered office at SBL House, No.54/28, First Floor, Montieth Road, Egmore, Chennai-600008. The Applicant/OC are in the business of freight forwarding and are logistics service providers. Whereas the Respondent Company, is a private limited Company incorporated under the Companies Act, 1956, having its registered office at Flat No. F, 2nd Floor, Black No. G, Tranquil Acres, Phase II, MrmD Road, Kovilambakkam, Chennai-600117.;