- (1.) The present Company Petition bearing C.P.(IB) .No.l41/9/HDB/2017 is filed by NTC Logistics India Private Limited u/s 9 of the Insolvency and Bankruptcy Code, 2016 R/W Rule 6 of the I&B (Application to Adjudicating Authority) Rules, 2016 by seeking to initiate Corporate Insolvency Resolution Process in the matter of Ind-Barath Energy (Utkal) Limited under IBC.2016.
(2.) Heard Mr.P.Raj Kumar Jhabakh, Learned Counsel for Petitioner/Operational Creditor and Mr.Nitish Bandari along with Mr.P.Vikram, Learned Counsel for Respondent/Corporate Debtor. :
(3.) Mr.P.Raj Kumar Jhabakh, Learned Counsel for Petitioner submit that Ind-Barath Energy (Utkal) Limited is incorporated on 11.04.2008. The Applicant/Operational Creditor has rendered services to the Respondent/Corporate Debtor relating to transportation of goods at several occasion during the period 2014-15 and invoices raised for the total amount due is Rs.60,65,468/-.;