Deepa Krishan, Member - (1.) This is an application filed under section 9 of the Insolvency and Bankruptcy Code, 2016 (for brevity 'the Code') read with rule 6 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rule, 2016 (for brevity 'the Rules') with a prayer for initiation of Corporate Insolvency Resolution process in respect of Respondent corporate debtor.
(2.) The respondent is a company incorporated under the provisions of the Companies Act, 1956, having its registered office at 307 3rd floor Nippun Tower Community Centre Karkardooma Delhi-110092. It is the case of the applicant that the applicant is a supplier of readymade modular kitchen and wardrobes woodwork carcase, wardrobe woodwork shutter, wardrobe handles and hinges, modular kitchen woodwork carcase, modular woodwork kitchen shutter etc. in the market and the respondent is a company engaged in the business of development of real estate projects and as such has been developing the Group Housing Project "Amrapali Ampire " at opposite ABES Engineering college, NH-24 Ghaziabad, U.P. As the respondent required supply of different fixtures to be installed into the kitchen of different flats of said project; the respondent approached applicant for supply of readymade modular kitchen and wardrobes handles and hinges, modular kitchen woodwork carcase, modular woodwork kitchen shutter etc. for its above said project.
(3.) It is also the case of applicant that it supplied the materials from the year 2013 to August 2015 as per the requirement of respondent and thereafter the applicant raised the invoices. It is submitted that the last payment made by the respondent to the applicant was in August 2014. Copies of all purchase orders and copies of all due invoices are placed on record.;