- (1.) This petition has been filed by Corporate Creditor under Section 9 of the Insolvency and Bankruptcy Code 2016 and under Rule 6 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016, (hereinafter referred to as LB. Rules, 2016) .
(2.) Brief facts of the case are that the Corporate Applicant Sreerampur Ispat Private Limited having CIN No.U27100WB2009PTC 134816 has filed this petition against Corporate Debtor Barjora Steel & Re-Rolling Mills Private Limited having CIN No. U27100WB2002PTC094591 is having debt of Rs.87,79,105/- on account of Trading A/c. with Corporate Creditor. Petitioners further stated that no Court proceeding is pending regarding proposed amount due on the Corporate Debtor and the due amount is relating to the invoice raised on account of supply of material to the Corporate Debtor and as per terms and condition of the amount is due only 30 days after supply of the material. Petitioner has also filed the statement of Bank Account for the relevant period of HDFC Bank wherein the Operational Creditor maintains his account, which is attached as Annexure A-7. Petitioner has also annexed the demand notice issued on the Corporate Debtor dated 08.02.2017 which was issued in compliance with Rule 5 of IB Rules, 2016. He has also filed the speed post delivery report along with Petition.
(3.) Petitioner has also proposed the name of Shri Vinod Kumar Kothari, Company Secretary as Insolvency Resolution Professional and stated that he is fully qualified and permitted to act as Insolvency Resolution Professional.;