Karnataka High Court
M/S. Gangavathi Sugar Mills Ltd (In ... vs Nil on 15 March, 2023
Author: Krishna S Dixit
Bench: Krishna S Dixit
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CA No. 491/2022
IN COP NO.66/1997
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF MARCH, 2023
BEFORE
THE HON'BLE MR JUSTICE KRISHNA S DIXIT
CA NO.491/2022
IN
COP NO.66/1997
BETWEEN:
M/s. GANGAVATHI SUGAR MILLS LTD (IN LIQN).,
REPRESENTED BY OFFICIAL LIQUIDATOR
HIGH COURT OF KARNATAKA,
CORPORATE BHAVAN, 12TH FLOOR,
RAHEJA TOWERS, NO.26-27,
M.G.ROAD, BENGALURU-560 001.
...APPLICANT
(BY SMT. REVATHI ADINATH NARDE, ADVOCATE)
AND:
NIL
...RESPONDENT
Digitally signed
by SHARADA
VANI B THIS APPLICATION IS FILED UNDER SECTION 462(5) OF
Location: HIGH
COURT OF THE COMPANIES ACT, 1956, R/W RULES 11(B) AND 298 OF
KARNATAKA
THE COMPANIES(COURT) RULES, 1959, PRAYING TO APPOINT
AN AUDITOR TO AUDIT THE ACCOUNTS OF THE OFFICIAL
LIQUIDATOR FOR THE HALF YEAR ENDING 30.09.2022 AND FIX
HIS REMUNERATION AND ETC.,
THIS APPLICATION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
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CA No. 491/2022
IN COP NO.66/1997
ORDER
The Official Liquidator has filed an application placing on record Audit Report as contemplated under Section 462 of the Companies Act, 1956.
2. The Audit Report is accepted for the reasons stated therein and notice to Creditors & Contributories contemplated under Section 462(5) of the Companies Act, 1956 is dispensed with on the submission of the Official Liquidator and assurance that this Audit Report would be web-hosted in the Official Liquidator's Website so as to enable their inspection by Creditors & Contributories in terms of Rule 305 of the Companies (Court) Rules, 1959. Notice is dispensed with, taking note of the undertaking.
The Official Liquidator is directed to make payment of fees to the Chartered Accountant, as ordered by this Court earlier.
-3-CA No. 491/2022 IN COP NO.66/1997
Ordered accordingly and the Company Application is disposed off .
Sd/-
JUDGE Bsv