- (1.) Cp 1144/I&BC/NCLT/MB/MAH/2017 The Financial Creditor, i.e. the Petitioner has submitted Form No.l under section 7 of the IB Code read with Rule 4 on 30.06.2017 towards Financial Debt of 6 crores outstanding against the Corporate Debtor viz. M/s. Maitreyi Capital Advisors Pvt. Ltd. The Petition was listed for hearing on 04.07.2017, however, no one was present from the side of the Debtor. The Petitioner was directed to issue Notice and intimate the next date of hearing to the Debtor. The matter was listed on 21.07.2017 and on that day a Counsel from the side of the Respondent appeared. He has informed that against the outstanding Debt amount the Debtor has paid a sum of f 1 crore to the Creditor. Thereupon the matter was again listed for hearing on 23.08.2017, however, for want of time adjourned to 01.09.2017. On the said date, it was communicated that the parties are exploring the possibility of "amicable settlement" and a schedule of payment has been proposed by the Corporate Debtor. As a consequence, the matter was again adjourned to 07.09.2017. On that date, a revised schedule for payment of the balance outstanding Debt has been placed on record from the side of the Respondent Debtor and to report the compliance of the proposed schedule, the matter was adjourned to 19.09.2017.
(2.) On 19.09.2017, Learned Representatives of both the sides were present and the schedule of payment was discussed according to which the Defendant Debtor was given an undertaking that ?1 Crore shall be paid on or before 10.09.2017, fl.75 Crore on or before 20.09.2017, and thereafter, proper compliance shall be made for payment of remaining amount along with interest by 30.09.2017. Matter was adjourned to 04.10.2017.
(3.) On 04.10.2017, a fresh proposal was placed on record from the side of the Respondent. However, the Petitioner was not satisfied and pleaded for an early hearing. As a result, the CP was listed for 05.10.2017, i.e. today.;