M K Shrawat, Member - (1.) This is a transferred Petition from the Hon'ble High Court. The Petitioner had earher moved before the Hon'ble High Court for "Winding Up" under the old provisions Section 433. 434 ofCompan.es Act 1956. On transfer the creditor has .led th,s Petition on 4- September, 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 amount in default is stated as Rs. 1,52,73,242/-(Rupees One Crore Fifty-Two Lakh Seventy-Three Thousand Two Hundred Forty-Two only) .
(3.) Further under the Head "Particulars of Corporate Debtor" the description of the debtor is stated as M/s. Hitech Engineering Corporation India Pvt. Ltd hav ng Registered office at, G-17, MIDC, Baramati-413133, Dist. Pune, Maharashtra.;