MITHESA TRADERS Vs. NAACHAIR PAPER BOARDS PRIVATE LIMITED

JUDGEMENT

(1.) Under Consideration is a Company Petition filed by Mithesa Traders (in short, Petitioner/Operational Creditor) against M/s. Naachair Paper Boards Private 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 the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 (for brevity, IB 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 company engaged in trading business whereas the Respondent/Corporate Debtor is a Company registered under the Companies Act, 1956 and engaged in the business of manufacturing and dealing in all kinds of paper and boards such other related products etc.