INDIAN BANK Vs. INFINITAS ENERGY SOLUTIONS PVT LTD

JUDGEMENT

(1.) Under Consideration is a Company Petition filed by Indian Bank (in short, 'Petitioner/Financial Creditor') against M/s. Infinitas Energy Solutions Pvt. Ltd. (in short, 'Respondent/Corporate Debtor') under section 7 of the Insolvency and Bankruptcy Code 2016 (In short, 'IB Code 2016') r/w. Rule 4 of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 (for brevity, IB Rules 2016).

(2.) Before proceeding with this matter, it would be appropriate to make a note of background facts for the purpose of determination of this petition.

(3.) The Petitioner/FC is a Banking Company incorporated under the Companies Act, 1956 and now is a nationalised Bank having its Branch office at Indian Guindy Branch, No. 131, GST Road, Chennai-14 whereas the Respondent/CD is a Private Unlimited Company in the business of renewable energy sector, claiming to be India's first professional end-to-end renewable power infrastructure solution provider having its registered office at No. 480, Anna Salai, Khivraj Complex-1, 2nd Floor, Tamilnadu-600035.