- (1.) This is a transferred Petition from the Hon'ble High Court. The Petitioner had earlier moved before the Hon'ble High Court for "Winding Up" under the old provisions Section 433, 434 of Companies Act 1956. On transfer the creditor has filed this Petition on 10'h July. 2017 on Form no. 5 under Rule 6 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rule, 2016 by the Financial Creditor.
(2.) In the requisite Form, under the Head "Particulars of Operational Debt" the total Principal amount in default is stated to be Rs. 1,36,154.25/- (Rupees One Lakh Thirty-Six Thousand One Hundred Fifty-Four and Twenty-Five Paisa Only) .
(3.) Further under the lead "Particulars of Corporate Debtor" the description of the debtor is stated as Ms. Omsai Auto World Private Limited having Registered office at, Jyoti Plazas, v. Road, Kandivli (West) , Mumbai - 400067, Maharashtra.;