M K Shrawat, Member - (1.) Mr. S. Gurumoorthy (hereinafter as Operational Creditor) has furnished Form No. 5 under Rule 6 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 (hereinafter as Rules) in the capacity of "Operational Creditor" on 8th September. 2017 by invoking the provisions of Section 9 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. Sahara Q Shop unique Products Range Limited (hereinafter as Debtor) having registered address at, 25-28, 2nd Floor, Plot No. 209, Atlanta Building, Jamnalal Bajaj Marg, Nariman Point. Mumbai - 400021.
(3.) Further under the Head "Particulars of Operational Debt" the total amount in default is stated to be Rs. 46.57,019/-.;