JAISANKAR Vs. RAMADEVI

JUDGEMENT

(1.) Heard the petitioner.

(2.) This petition has been filed by the petmoirittg-Cfeditor under Sections 9(1)(b), 9(1)(d)(ii), 10,11,12 and 13 of the Presidency Towns Insolvency Act, 1909 (for short PTI Act), praying to adjudicate the Debtor as insolvent.

(3.) The Petitioning Creditor sold to the debtor one number of 6 colour Flexo Printing machine with cylinders, for which the debtor did not make payment. Hence, the petitioning creditor issued notice to the debtor. The respondent sent a reply stating that she will pay the amount if the interest is waived. The petitioning creditor agreed for the same, but the debtor did not make payment.