MITA RITESH MATADAR Vs. ANIL TRADECOM LTD

JUDGEMENT

(1.) Cp 185/2017, CP(IB) 186/2017 and CP(IB) 187/2017 are filed by Mr. Vishal Vinod Matadar, Neelam Vishal Matadar and Mita Ritesh Matadar respectively under section-9 of the Insolvency and Bankruptcy Code, 2016 ["Code" for short] read with rule-6 of the rules with a request to trigger Corporate Insolvency Resolution Process in respect of Anil Tradecom Limited.

(2.) "Cp (IB) 188/2017 is filed by M/s. Jagannath Ind. Estate Owner Association to its authorised person chairmen Mr. Vishal Vinod Matadar under Section 9 of the Insolvency and Bankruptcy Code, 2016 ["Code" for short] read with Rule 6 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 ["Adjudication Rules" for short] to trigger 'Insolvency Resolution Process' in respect of M/s., Anil Tradecom Limited.

(3.) The respondent Company is engaged in the business of manufacturing starches and its derivatives. As per requirement of the respondent company, petitioner placed order with M/s Siddharth Conmart Private Limited, on behalf of petitioners for supply of "MAIZE". Accordingly, M/s. Siddharth Conmart Private Limited who is agent of petitioners supplied the MAIZE to the V Respondent Company. The following are the invoices.