K Anantha Padmanabha Swamy, Member - (1.) Under consideration is a Company petition filed by M/s. Agarwal Coal Corporation Private Limited (in short Petitioner/Operational Creditor) against M/s. Sun Paper Mill Limited (in short Respondent/Corporate Debtor) under section 9 of the Insolvency and Bankruptcy Code, 2016 (in short IB Code 2016) r/w rule 6 of Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 (for brevity, D3 Rules 2016)
(2.) Before proceeding with this matter, it would be appropriate to make a note of background facts for the purpose of determination of this petition.
(3.) The Petitioner/OC is a private limited Company incorporated under the Companies Act, 1956 and the registered office is situated at Agarwal House, 5 Yeswant Colony, Y. N. Road, Indore - 452 003 and the respondent is also a Public Company registered under the Companies Act, 1956 having its registered office at 19/7, West College Road, Arumbakkam, Chennai - 600 106.;