M.M.Kumar. President - (1.) The ICICI Bank Limited (for brevity 'Financial Creditor') has filed the instant application under Section 7 of the Insolvency and Bankruptcy Code, 2016 (for brevity 'the Code') with a prayer for triggering the Insolvency Resolution Process in the matter of S R Foils and Tissue Limited (for brevity 'the Corporate Debtor'), It is appropriate to mention that the 'Financial Creditor' was incorporated on 05.01.1994 and was assigned CIN No. L65190GJ1994PLC021012. It has its registered office at ICICI Bank Tower, Near Chakil Circle, Old Padra Road, Vadodara 390007, Gujrat. The aforesaid information is authenticated by the master data of the Financial Creditor available on the website of Ministry of Corporate Affairs which has been placed on record (Annexure-B). It is further pertinent to mention that the authorized capital of the Financial Creditor is 150000000 (Indian Rupees Fifteen Crore) and its paid-up capital is 138734800 (Indian Rupees Thirteen Crore Eighty Seven Lakh Thirty Four Thousand Eight Hundred)
(2.) The Financial Creditor has also proposed the name of Shri Anil Kohli, 1011, Kiriti Shikhar, District Centre, Janakpuri, New Delhi -110058. His registration number is IBBI/IPA-001/IP-P00112/2017-18/10219. A written communication in terms of Rule 9(1) of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 has also been placed on record (Annexure-D). There are necessary disclosures made by Mr. Anil Kohli as per the requirement of the IBBI Regulations. Accordingly, he satisfies the requirement of Section 7 (3) (b) of the Code.
(3.) In the application, the Financial Creditor has given the details of financial debt granted to the Corporate Debtor with the dates of disbursement. A perusal of part IV of the application has highlighted the following particulars of financial debt: The aforesaid details would show that the loan facilities were extended to the Corporate Debtor to the extent shown in the aforesaid data. The total outstanding of principal amount is to the tune of Rs. 647.4 million plus interest component of Rs. 491.1 million.;