ALLAHABAD BANK Vs. BIOTOR INDUSTRIES LIMITED

JUDGEMENT

(1.) The Applicant has furnished Form No. I under Rule 4 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 (hereinafter as Rules) in the capacin of "Financial Creditor' on 26' October, 2017 by invoking the provisions of Section 7 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 Ms. Biotor Industries Limited" having CIN : U15142MH1976PLC019209 and having Registered office at, 13, Sitafalwadi, Dr. Mascarenhas Road. Mazgaon. Mumhai - 400010.

(3.) Further, under the Head 'Particulars of Financial Debt' the total amount of Debt granted is stated as Rs. 50.00,00.000 - and the total amount claimed to be in default is stated as Rs. 133,15,91,153/- along with the interest.