JUDGEMENT
Ravikumar Duraisamy, Member -
(1.) The present Company Petition bearing C.P.(IB) .No.54/9/ HDB/2017 was filed by Energy Infraconsulting India Pvt. Limited (Operational Creditor) seeking direction to initiate Corporate Insolvency Resolution Process (CIRP) against Athena Chhattisgarh Power Limited (Corporate Debtor) under Section 9 of the Insolvency and Bankruptcy Code, 2016.
(2.) Heard Mr.G.V.Gangadhar, Advocate along with Mr.K.V. Sivaprasad, Advocate for the Operational Creditor and Mr.S.Chakrapani, Advocate along with Mr.Ch.Mahesh, Advocate for the Corporate Debtor.
(3.) The Corporate Debtor owes a sum of Rs.72,17,171/- to Operational Creditor towards various invoices.;
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