- (1.) The present Company Petition bearing C.P.(IB) .No.238/9/HDB/2017 is filed by Altura Consulting Limited u/s 9 of the Insolvency and Bankruptcy Code, 2016 R/W Rule 6 of the I&B (Application to Adjudicating Authority) Rules, 2016 by seeking to initiate Corporate Insolvency Resolution Process in the matter of Bartronics Global Solutions Limited under IBC, 2016.
(2.) Brief facts leading to file C.P. i) M/s.Bartronics Global Solutions Limited is incorporated on 27.05.2011. The Operational Creditor has rendered services to the Corporate Debtor towards Consulting and Expenses Fees for the professional services ii) The Invoices raised for Rs.29,63,926/- plus interest of Rs.7,66,850.22 @ 24% calculated till the date of this application, the total due amounting to Rs.37,30,776.22. iii) When the said amount was not paid, the Operational Creditor got issued Demand Notice in Form-3 dated 27.07.2017 under IBC, 2016 R/W Rule 5 of I&B (Application to Adjudicating Authority) Rules, 2016 by demanding to pay the total amount of Rs.37,30,776.22. iv) When the Corporate Debtor is failed to pay the above amount, the Operational Debtor has filed the present Company Petition by seeking to initiate Corporate Insolvency Resolution Process against the Respondent
(3.) The case is listed on various dates viz 17.10.2017, 26.10.2017, 09.11.2017, 15.11.2017, 22.11.2017, 28.11.2017, 06.12.2017 and 13.12.2017. The case was adjourned on above dates on the submission of the Learned Counsel of parties that the issue in question is likely to be resolved between the parties.;