National Company Law Appellate Tribunal
Citicare Super Speciality Hospital vs Vighnaharta Health Visionaries Pvt. ... on 18 October, 2019
NATIONAL COMPANY LAW APPELLATE TRIBUNAL, NEW DELHI
Company Appeal (AT) (Insolvency) No. 414 of 2019
IN THE MATTER OF:
M/s. Citicare Super Specialty Hospital ...Appellant
Vs.
M/s. Vighnaharta Health Visionaries Pvt. Ltd. ...Respondent
Present: For Appellant: - Mr. Pradeep K. Mittal and Ms. Shruti Choudhary, Advocates.
For Respondent: - Mr. Rohit Rathi, Advocate.
O R D E R 18.10.2019─ The Appellant- 'M/s. Citicare Super Specialty
Hospital'- ('Operational Creditor') filed an application under Section 9 of the Insolvency and Bankruptcy Code, 2016 ("I&B Code" for short) for initiation of the 'Corporate Insolvency Resolution Process' against 'M/s. Vighnaharta Health Visionaries Pvt. Ltd.'- ('Corporate Debtor'). It having been rejected by the impugned order dated 11th March, 2019 passed by the Adjudicating Authority (National Company Law Tribunal), Mumbai Bench, Mumbai, the present appeal has been preferred.
2. Learned counsel for the Appellant submits that the Respondent has admitted the rent of certain periods to be due and that other dues have not been paid and they are also reflected in the Books of Accounts. 2
3. On the other hand, according to learned counsel for the Respondent, there is an 'existence of dispute'.
4. From the record, we find that the Demand Notice was issued by the Appellant on 28th February, 2018. Prior to the issuance of the Demand Notice, the Respondent sent e-mail to the Appellant on 22nd February, 2018, which is as follows:
Company Appeal (AT) (Insolvency) No. 414 of 2019 3
5. From the aforesaid e-mail, we find that both the parties in the meeting held on 31st March, 2017 have mutually agreed that the remaining rent will be adjusted against Rs.40 lacs deposited with the Appellant and some other dues like electricity bill etc. to be adjusted which was paid by the 'Corporate Debtor'. It further stated that they have discussed for a Settlement through an Arbitrator.
6. In view of the aforesaid fact, even if it is argued that there are admitted dues, the application under Section 9 cannot be entertained, Company Appeal (AT) (Insolvency) No. 414 of 2019 4 there being an existence of dispute relating to amount which is to be adjusted from the amount payable by the Appellant with the Respondent.
In absence of any merit, the appeal is accordingly, dismissed. No costs.
(Justice S.J. Mukhopadhaya) Chairperson (Justice A.I.S. Cheema) Member(Judicial) (Kanthi Narahari) Member(Technical) Ar/g Company Appeal (AT) (Insolvency) No. 414 of 2019