GIMPEX PRIVATE LIMITED Vs. SURANA POWER LIMITED

JUDGEMENT

(1.) Under Consideration is a Company Petition filed by M/s. Gimpex Private Limited (in short, 'Petitioner/Operational Creditor') against M/s. Surana Power 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/OC is a Private Limited Company incorporated under the Companies Act, 1956, having its registered office at No. 181, Linghi Chetty Street, Chennai-600001. Whereas the Respondent Company, is a Limited Company incorporated under the Companies Act, 1956, having its registered office at No. 29, Whites Road, 2nnd Floor, Royapettah, Chennai-600014.