UMIYA TRADING Vs. STRATUS FOODS PVT LTD
LAWS(NCLT)-2017-4-43
NATIONAL COMPANY LAW TRIBUNAL
Decided on April 10,2017

UMIYA TRADING Appellant
VERSUS
STRATUS FOODS PVT LTD Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) M/S. Umiya Trading filed this Petition under Section 9 of. The Insolvency and Bankruptcy Code, 2016 [hereinafter referred to as "the Code"] read with Rule 6 of The Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 [hereinafter referred to as "the Rules"].
(2.) The claim of the Applicant is that Corporate Debtor, namely M/s. Stratus Foods Private Limited purchased goods from the Operational Creditor during the period from 1.4.2016 to 29.1.2017 vide Retail Invoices as per the following table;
(3.) The Corporate Debtor accepted the goods sold and supplied by the Applicant Operational Creditor without any complaint.;


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