M.K. Shrawat, Member - (1.) The Petitioner/Applicant has furnished Form No. 1 under Rule 4 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016, through its Power of Attorney Holder viz. 'Destimoney India Services Private Limited' in the capacity of "Financial Creditor" on 26th July, 2017 by invoking the provisions of Section 7 of the Insolvency and Bankruptcy Code.
(2.) In the requisite Form, under the Head "Particulars of Financial Debt" the total amount of Debt granted is stated to be f 7,52,83,207.35/-. And the total amount claimed in default is stated to be t 26,15,68,515.35/- (inclusive of Interest as per one of the Annexure attached with the Petition/Application).
(3.) Further under the Head "Particulars of Corporate Debtor" the description of the debtor is stated as 'M/s. Skyline Capital Private Limited' having Registered office at, B -401, Unit No. 42, 4th Floor, Vasudev Chambers, Opp. Wilson Pen Company, Old Nagardas Road, Andheri (E), Mumbai - 400069.;