Ravikumar Duraisamy, Member - (1.) The present Company Petition bearing No. CP (IB) /54/09/ 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 R/w Rule 6 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016.
(2.) Heard Shri G.V. Gangadhar, Advocate along with Shri K.V. Sivaprasad, Advocate for the Operational Creditor and Shri S. Chakrapani, Advocate along with Shri Ch. Mahesh, Advocate for the Corporate Debtor.
(3.) As per the details furnished, the Corporate Debtor owes a sum of Rs. 72,17,171.00/- to the Operational Creditor towards various invoices. Operational Creditor served their demand notice dated 24.03.2017, requesting the Corporate Debtor to pay the amount due to it. The Corporate Debtor has received the demand notice on 24.3.2017 by hand and acknowledged the same.;