- (1.) The Petitioner Applicant viz. 'Central Bank of India- has furnished Form No. I under Rule 4 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules. 2016 (hereinafter as Rules) in the capacity of "Financial Creditor' on 4th August. 2017 by invoking the provisions of Section 7 of the Insolvency and Bankruptcy Code (hereinafter as Code) .
(2.) In the requisite Form under (he Head -Particulars of Corporate Debtor" the description of the debtor is stated as -M/s. Dev Blessing Traders Private Limited' having Registered office at. Building No. 141, Room No. 3824, Pant Nagar. OM Niwas. CHS Near Sai Baba Mandir. Chatkopar (E) . Mumbai - 400075.
(3.) Further under the Head "Particulars of Financial Debt" the total amount of Debt granted is stated to be Rs. 400/- Lakhs. And the total amount claimed to be in default is stated as Rs. 5,19,29.626/-.;