- (1.) M/S. Property Solutions (India) Private Limited (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 27th July, 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. Calsoft Private Limited (hereinafter as Debtor) having registered address at, Calsoft IT Park. Ground Floor, S. No. 320/1/c, Bavdhan, Near DSK Toyota Showroom, Mulshi, Pune. Maharashtra - 411021.
(3.) Further under the Head "Particulars of Operational Debt" the total amount in default is stated to be Rs. 26,25,029/. Along with interest @ 21% p.a. on Principal Sum of Rs. 64,04,299/- and other costs, excluding Taxes as may be applicable.;