M.K. Shrawat, Member - (1.) The Petitioner is a "Financial Creditor", hence submitted Form No.1 on 01.08.2017 in respect of outstanding financial Debt of Rs. 1,39,76,30,566/-. The Financial Debtor is M/s. Parekh Aluminex Ltd.
(2.) Brief history of the Debt is as follows:- PARTICULARS OF FINANCIAL DEBT TOTAL AMOUNT OF DEBT GRANTED DATE(S) OF DISBURSEMENT DATE OF FIRST SANCTION: 7th NOVEMBMER 2007 DATE OF LAST SANCTION: 27th SEPTEMBER, 2012. AMOUNT OF LOAN : Rs. 75,00,00f000/- (Rupees Seventy-Five Crores only) . The amounts were disbursed in multiple tranches from 2007 to February 2013."
(3.) The loan amount of Rs. 75 crores was restructured under Corporate Debts Restructuring (CDR) Cell vide Master Restructuring Agreement dated 23rd September, 2013 (MRA) :as under:- "RESTRUCTURED FACILITY: PARTICULARS EXPOSURE (in fCrore Approx. as per MRA) Working Capital Term Loan (WCTL) 74.78 Funded Interest Term Loan-I Funded Interest Term Loan-II (FTTL) 23.00 Non-Convertible Debentures (NCD) 2.84 TOTAL 100.62;