R P Nagrath, Member - (1.) Mr. R.S.Bhatia, Advocate for the Financial Creditor None for the Corporate Debtor. This petition has been filed by Financial Creditor under Section 7 of Insolvency and Bankruptcy Code, 2016. The petition has been filed in Form No.1 as per Rule 4(1) of Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016.
(2.) The amount in default along with interest up to 31.05.2017 is stated to be ?29,40,42,018.76. The learned counsel for the Financial Creditor, inter alia, contends that the petitioner bank has also filed certified copies of statement of accounts in respect of all the 4 loan facilities which are certified under Bankers Books Evidence Act, 1891.
(3.) It is further submitted that copy the petition along with entire paper book was sent by Speed Post to the Corporate Debtor on 27.06.2017.;