K. Anantha Padmanabha Swamy, Member - (1.) Under consideration is a Company petition filed by M/s. Edelweiss Asset Reconstruction Company Limited acting in its capacity as Trustee for Edelweiss ARF -1 Trust (in short, 'Petitioner/Financial Creditor') against M/s. Frontline Printers Private 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 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/FC is an Asset Reconstruction Company incorporated on 05.10.2007 having its registered office at Edelweiss House, off CST Road, Kalina, Mumbai - 400 098.;