As per the case facts, an operational creditor, who had a court decree in its favor against a company in winding-up proceedings, filed an appeal against a National Company Law ... Appellate Tribunal judgment. The creditor argued that the respondent had hidden the ongoing winding-up proceeding when filing an application under Section 7 of the IBC. The question arose whether a winding-up proceeding takes precedence over a Section 7 IBC application or whether the alleged suppression of the proceeding affects the IBC petition. Finally, the Supreme Court dismissed the appeal and held that a Section 7 proceeding under the IBC is an independent proceeding that is to be decided on its own merits. It was ruled that the suppression of a winding-up proceeding has no effect on a Section 7 petition as long as the provisions of the IBC are met.