Delhi High Court - Orders
Bps Synapse Investments ... vs Unknown on 23 May, 2023
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~CP-18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 4/2023
BPS SYNAPSE INVESTMENTS PRIVATELIMITED (IN
VOL.LIQN.) ..... Petitioner
Through: Ms. Isha Khanna, Advocate for OL.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 23.05.2023
1. Mr. Dhanoj Kumar Singh was appointed as the Voluntary Liquidator of BPS Synapse Investments Private Limited [hereinafter 'Company']. Ms. Isha Khanna, counsel for Official Liquidator [hereinafter 'OL'], states that the Voluntary Liquidator has failed to comply with the requirements under the provisions of Section 497 of the Companies Act, 1956. Accordingly, the present petition has been filed to restore the status of the Company from "Under Liquidation" to "Active" in the Register of Registrar of Companies, NCT of Delhi & Haryana.
2. Let notice of this petition be served on the Voluntary Liquidator and the Directors of the company, returnable on 25th August, 2023.
SANJEEV NARULA, J MAY 23, 2023/as This is a digitally signed order.
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