K. Anantha Padmanabha Swamy, Member - (1.) Under consideration is a Company petition filed by M/s. Pennar Engineered Building System Limited (in short Petitioner/Operational Creditor) against M/s. India Japan Lighting 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 Insolvency &Bankraptcy (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 public Company having its registered office at Floor No. 9, West Wing, DHFL VC Silicon Towers, Kondapur, Hyderabad and the Corporate Debtor is a private Company incorporated in the year 1996 having its registered office at 82, Radhakrishnan Salai, Chennai - 600 004.;