Karnataka High Court
M/S Primus Retail Pvt Ltd., (In Liqn) vs Nil on 15 March, 2023
Author: Krishna S Dixit
Bench: Krishna S Dixit
-1-
CA No. 485/2022
IN COP NO.30/2012
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.485/2022
IN
COP NO.30/2012
BETWEEN:
M/S PRIMUS RETAIL PVT 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 SRI.K.S MAHADEVAN.,ADVOCATE)
AND:
NIL
Digitally signed ...RESPONDENT
by SHARADA
VANI B
Location: HIGH THIS APPLICATION IS FILED UNDER SECTION 462(5) OF
COURT OF
KARNATAKA THE COMPANIES ACT, 1956, R/W RULES 11(B) AND 298 OF
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:
-2-
CA No. 485/2022
IN COP NO.30/2012
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. 485/2022 IN COP NO.30/2012
Ordered accordingly and the Company Application is disposed off .
Sd/-
JUDGE Bsv