RAAJUL KETAN RAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) Petitioner is challenging the order dated 26 th December, 2019 passed in MA No. 2079 of 2019 in C. P. (IB)-10(MB)/2018 by the NCLT, Mumbai Bench.

(3.) According to the petitioner, she is a practicing doctor by profession and is running a hospital in the name and style of "Krishnai Hospital". On account of financial losses and difficulty as prevailing upon her, she was in difficulty to make payment of the outstanding payments. Therefore, proceeding under Section 9 of the Insolvency and Bankruptcy Code, 2016 came to be filed by the Operational Creditor Novateur Electrical and Digital System Pvt. Ltd. against Krishnai Hospital Private Limited vide an Order dated 12/02/2019 ( C. P. 10/IB/MB/2018) by NCLT, Mumbai Bench and respondent no. 3 herein was appointed as Interim Resolution Professional (IRP) to conduct the CIRP of the Corporate Debtor. Ultimately, it was decided to liquidate the Corporate Debtor under Section 33(1) of the I & B Code and present respondent No. 3 came to be appointed as liquidator.