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Judgment
Learned Counsel for the Financial Creditor appeared via video conference and Learned Counsel for the Corporate Debtor appeared in person.
This Petition has been filed by M/s. Equivas Capital Pvt Ltd against M/s. Bodhtree Consulting Ltd. as the Corporate Debtor had defaulted to pay an amount of Rs. 1,51,79,747/-. The Financial Creditor annexed various documents as contained in the index along with the Petition. The Index is to be reproduced. Learned Counsel for the Financial Creditor draws our attention on Page No.12 wherein the Corporate Debtor had categorically admitted the fact that an amount of Rs. 1,37,05,474/- is outstanding as per the Ledger account copy annexed, which has been given as inter-corporate deposit by the Financial Creditor to the Corporate Debtor. The Financial Creditor has also drawn our attention on Page No.15 wherein the demand was raised by the Learned Counsel for the Financial Creditor.
In view of the sufficient proof produced, there is no necessity to look in to any counter as papers that are filed in support of the Application clearly prove the case of the Financial Creditor.
Hence, the Petition is admitted. Order in usual format will follow.