- (1.) The Applicant has furnished Form No. 1 under Rule 4 of the Insolvency and Bankruptcy i Application to Adjudicating Authority) Rules, 2016 (hereinafter as Rules) in the capacity of 'Financial Creditor on 7,h September. 2017 by invoking the provisions of Section 7 of the Insolvency and Bankruptcy Code (hereinafter as Code) .
(2.) In the requisite Form, under the Head "Particulars of Corporate Debtor" the description of the debtor is stated as 'M/s. Khandoba Prasanna Sakhar Karkhana Limited' having xlfl CIN : VI5421PN2001PLC015691 and having Registered office at, 52/788, Lokmanya Nagar. Near Jogging Park. Pune-411030.
(3.) Further, under the Head -Particulars of Financial Debt' the total amount of Debt granted is stated as Rs. 17.81.84.138 - and the total amount claimed to be in default is stated as Rs. 28.46.86.768/- along with the interest. Alongwith this Application complete details of the type of Loans, Account Nos., Date of Sanction, Balance Outstanding as on date has also been annexed.;