Bikki Raveendra Babu, Member - (1.) M/S. Narmada Construction (Indore) Private Limited, 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"]. The claim of the Operational Creditor is that Corporate Debtor, namely M/s. Agroh Infrastructure Developer Private Ltd., gave road construction work of Bitumen Road of Magarkhedi-Bamandi, District Barwani, and another road construction work of Bitumen Road of Khandwa-Jhedtalai. The Operational Creditor had completed the above mentioned work in the year 2013 as per the specification given by the Corporate Debtor. The concerned Government Department awarded Corporate Debtor the Completion Certificate. Operational Creditor submitted final bill to the Corporate Debtor for the above mentioned work.
(2.) According to the Work Agreement for the aforesaid work, there is an outstanding amount of Rs. 2,22,00,047/- along with security deposit of Rs. 15,00,000/- totalling to Rs. 2,37,00,047/-.
(3.) Similarly, according to the Work Agreement, Operational Creditor carried out the work of Bitumen road of Magarkhedi-Bamandi, District Barwani. After completion of work, there is an outstanding amount of Rs. 19,52,943/- along with security deposit of Rs. 32,93,202/- totalling to Rs. 52,46,145/-. The total amount due to Operational Creditor from Corporate Debtor is Rs. 2,89,46,192/-.;