Jinan K.R., Member - (1.) The applicant - financial creditor, Sunrise Stock Broking Pvt. Ltd., having corporate identification number (U67120GJ2004PTC044640) has filed this application under section 7 of the Insolvency and Bankruptcy Code, 2016 (hereinafter will be mentioned as Code, 2016) read with Rule 4 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 (hereinafter will be referred to as Rules, 2016) against the Corporate Debtor, Sangamayug Commercial Private Limited, having Corporate Identity (U52190WB2011PTC162499) . The brief facts of case:
(2.) The Sunrise Stock Broking Private Limited has in the course of its business of lending had extended financial assistance of Rs.75,00,000/- (Rupees Seventy-Five Lakhs Only) through RTGS, electronic mode of fund transfer to the corporate debtor, as on 7th November,2016, the bank statement of which is marked and annexed as 'Annexure-A'.
(3.) The corporate debtor on having bound to repay the loan amount of the said amount borrowed from the financial creditor had refunded a part amount of Rs.46,00,000/- (Rupees Forty Six Lakhs only) as against the principal amount of Rs.75,00,000/- (Rupees Seventy Five Lakhs Only) to the Financial Creditor on- i. On 18 November 2016 partly paid Rs.35,00,000/- ii. On 3rd December 2016 partly paid Rs. 11,00,000/-.;