AI Structured Summary
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Judgment
SUMMARY OF DUES,
INVOICE NO. AND
DATE","AMOUNT DUE (In
Rs.)
G 17-18/5752 dated
02.01.2018","1,25,118.00
G 17-18/6607 dated
25.01.2018","42,966.00
G 17-18/6852 dated
02.02.2018","1,10,268.00
G 17-18/7786 dated
28.02.2018","38,189.00
G 17-18/7987 dated
05.03.2018","76,335.00
G 17-18/8096 dated
08.03.2018","4,410.00
TOTAL,"3,97,286.00
Less: AMOUNT
RECEIVED","37,549.00
OUTSTANDING
AMOUNT","3,59,737.00
registration no. IBBI/IPA-002/IP-N00391/2018-2019/12115 and email address is [email protected] and contact number is 9810234731, as the",
IRP of the Respondent. The IRP is directed to take all such steps as are required under the statute, more specifically in terms of Sections 15,17,18,20",
and 21 of the Code.,
As a consequence of the application being admitted in terms of Section 9(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(3) of the Code shall come in vogue.,
In terms of above order, the Application stands admitted in terms of Section 9(5) of IBC, 2016.",
A copy of the order shall be communicated to the Applicant as well as to the Respondent above named by the Registry. Further the IRP above,
named be also furnished with copy of this order forthwith by the Registry.,