AI Structured Summary
Not yet generated for this judgment
Judgment
Disbursement,Amount,Default date
07.06.2018,"10,00,000/-",06.06.2019
Interest @6% PA
06.06.2019","60,000/-",07.06.2019
Penal interest @10% PA
07.06.2019","26,718/-",06.09.2019
Total,"10,86,718/-",
the expense to perform the functions assigned to him in accordance with regulation 6 of Insolvency and Bankruptcy Board of India (Insolvency,,
Resolution Process for Corporate Person) Regulations, 2016. The needful shall be done within three days for the date of receipt of this order by the",,
Financial Creditor. The amount however be subject to adjustment by the Committee of Creditors as accounted for by Interim Resolution Professional,,
and shall be paid back to the Financial Creditor.,,
As a consequence of the application being admitted in terms of Section 7(5) of IBC, 2016 moratorium as envisaged under the provisions of Section",,
14(1) shall follow in relation to the Respondent prohibiting proviso (a) to (d) of the Code. However, during the pendency of the moratorium period,",,
terms of Section 14(2) to 14(4) of the Code shall come in vogue.,,
A copy of the order shall be communicated to the Applicant, Corporate Debtor as well as to the IRP above named by the Registry. In addition, a",,
copy of the order shall also be forwarded to IBBI for its records. A copy of this order be also sent to the ROC for updating the Master Data. ROC,,
shall send compliance report to the Registrar, NCLT.",,