- (1.) The Petitioner/Operational Creditor i.e. Crompton Greaves Consumer Electricals Limited has filed the present applieation under Section 9of the Insolvency and Bankruptcy Code, 2016 R/w Rule 6 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 as the Corporate Debtor is indebted to Operational Creditor for the amount of Rs.34,42,005.57.
(2.) The Applicant is a Demerged Company of Crompton Greaves Limited pursuant to the Order dated 20.11.2015 passed by the Hon'ble Bombay High Court in Company Scheme Petition No.744 of 2015 connected with the Company Summons for direction No.524 of 2015.
(3.) Crompton Greaves Consumer Electricals Limited is incorporated on 25.02.2015 under the Companies Act, 2013 and the company is limited by shares and CIN of the Company is U31900MH2015PLC262254. The main objects of the Company/Operational Creditor is inter alia to carry on the business of manufacturing assembling, altering, exchanging, buying, selling, importing, exporting, servicing or otherwise dealing in all types of consumer electrical goods, home & electrical appliances, electronic equipment and instrument including all types of fans, water heaters, coffee makers, induction cooktops, air coolers, LED lighting luminaires, bulbs, domestic, agricultural & industrial pumps, plugs & sockets, cable reels and its accessories including chokes undertake turnkey projects, combine two or more of its products, provide after sales services, provide consultancy and other services and solutions in relation to its products, etc.;