Bhaskara Pantula Mohan, Member - (1.) The Petitioner Applicant viz. 'M/s. Bell Finvest (India) Limited" (hereinafter as Financial Creditor) has famished Form No. 1 under Rule 4 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 (hereinafter as Rules) in the capacity of "Financial Creditor" on 7"1 July. 2017 by invoking the provisions of Section 7 of the Insolvencv and Bankruptcy Code (hereinafter as Code).
(2.) In the requisite Form, under the head "Particulars of Financial Debt" the total amount of Debt granted is stated to be Rs. 1,72,08,000/-. And the total amount claimed in default is said to be 3.26.95.789/- including interest as on 30th June. 2017.
(3.) Further under the head "Particulars of Corporate Debtor" the description of the debtor is stated as -\1 s. Luthra Water Systems Private Limited' (hereinafter as Corporate Debtor) having Registered office at. 22-25. Trinity Chambers. 115-117. Bora Ba/ar Street. Fort, Mumbai - 400001.;