AI Structured Summary
Not yet generated for this judgment
Judgment
Particular,Default
TDS Amount,"4,19,535/-
Balance as per statement of
account","1,42,54,156.4/-
Dish ateenna short (4000PCS X
92)","14,40,000/-
LNBF Short (100 PCS X 92),"9,200,00/-
Non active stock (2621PCS X
199)","52,39379.00/-
Defective set top box (532PCS
X930.75)","495,159/-
Total,"2,18,57,429.4/-
Process for Corporate Persons) Regulations, 2016 within a period of one week from the date of this order.",
We direct the Operational Creditors to deposit a sum of Rs. 2 lacs with the Interim Resolution Professional, namelyMr. Deepak Kukrejato meet",
out the expense to perform the functions assigned to her 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 one week from the date of receipt of this order by the",
Operational 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 Operational Creditor.",
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 Corporate debtor, prohibiting as per 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 force.",
A copy of the order shall be communicated to the Applicant, Corporate Debtor and IRP above named, by the Registry. In addition, a copy of the",
order shall also be forwarded to IBBI for its records. Applicant is also directed to provide a copy of the complete paper book to the IRP. 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.",