Ravikumar Duraisamy, Member - (1.) M/S. TCI Freight (A Division of Transport Corporation of India) having it's Regd. Office at Flat No.306 & 307, 1-1-8-201-203, 3rd Floor, Ashoka Bhoopal Chambers, S.P. Road, Secunderabad and CIN L70109TG1995PLC0191G16.
(2.) The Operational Creditor has filed the present application 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 as the Corporate Debtor is indebted to Operational Creditor for the Principal amount of Rs.6,20,117/- and interest upto date of petition i.e. 31-07-2017 of Rs. 1,36,400/- aggregating to totaling of Rs.7,56,400/-. Brief facts of the case are as follows:-
(3.) The Corporate Debtor approached the Operational Creditor for transportation of their consignments to various places in India as per the directions of the Corporate Debtor. The Operational Creditor has raised Invoices / Bills in proportion to the work carried on and the same was duly received by the Corporate Debtor.;