AI Structured Summary
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Judgment
Invoice No./Date,"Invoice
Amount/Out
standing
Amount",Due Date,"Rate of
Interest (PA.)","Overd
ue (In
Days)","Total
Amount of
Debt
GST/2017- 18/514(09/11/201
7)","Rs.2,54,084/-",9/12/2017,"15%
(Rs.31,951.93)",306,"Rs.
2,86,035.93/-
GST/2017- 18/543(15/11/201
7)","Rs.60,639/-",28/12/2017,"15% (7,152.08)",287,"Rs.67,791.08
TOTAL,"Rs.3,14,723.0",,,,"Rs.3,53,827/-
order.,,,,,
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(4) of the Code shall come in vogue.,,,,,
A copy of the order shall be communicated to the Applicant as well as to the Corporate Debtor above named by the Registry. In addition, a copy",,,,,
of the order shall also be forwarded to IBBI for its records. Further the IRP above named be also furnished with copy of this order forthwith by the,,,,,
Registry.,,,,,