- (1.) The Company Petition bearing C.P.(lB) .No. 123/9/1TDB/2017 is filed by M/s.Bharatiya Roadlines Private Limited u/s 9 of the Insolvency and Bankruptcy Code, 2016 under Rule 6 of the I&B (Application to Adjudicating Authority) Rules, 2016 by seeking to initiate Corporate Insolvency Resolution Process against M/s.Ramky Infrastructure Limited under IBC, 2016.
(2.) Heard. Shri Sharad Sangi, Learned Counsel for Petitioner. Shri Avinash Desai, Learned Counsel for Respondent.
(3.) Shri Sharad Sangi, Learned Counsel for Petitioner submitted that M/s. Ramky Infrastructure Limited is incorporated on 13.04.1994. The Petitioner/ Creditor has rendered services to the Respondent/Corporate Debtor and the amount payable details are as follows:- ;