Karnataka High Court
M/S Gangavathi Sugar Mills Ltd., (In ... vs Nil on 3 April, 2025
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NC: 2025:KHC:14191
CA No. 285 of 2024
In COP No.66 of 1997
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF APRIL, 2025
BEFORE
THE HON'BLE MR JUSTICE M.I.ARUN
COMPANY APPLICATION NO. 285 OF 2024
IN
COMPANY PETITION NO.66 OF 1997
BETWEEN:
1. M/S GANGAVATHI SUGAR MILLS LTD., (IN LIQN)
REP. 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. JAGADEESHGOUD PATIL, ADVOCATE FOR OL)
AND:
Digitally 1. NIL
signed by H
K HEMA ...RESPONDENT
Location:
HIGH
COURT OF THIS COMPANY APPLICATION IS FILED UNDER SECTION
KARNATAKA
462 OF THE COMPANIES ACT, 1956, READ WITH 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
31.03.2024 AND FIX HIS REMUNERATION AND ETC.
THIS APPLICATION COMING ON FOR ORDERS, THROUGH
PHYSICAL HEARING/VIDEO CONFERENCING THIS DAY, THE
COURT MADE THE FOLLOWING:
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NC: 2025:KHC:14191
CA No. 285 of 2024
In COP No.66 of 1997
CORAM: HON'BLE MR JUSTICE M.I.ARUN
ORAL ORDER
The Official Liquidator has filed the audit report in terms of Section 462 read with Rule 11 (b) and 298 of the Company (Court) Rules, 1959. The same is taken on record.
2. The fees payable to the Auditor is approved to be paid as per the schedule of fees approved by this Court.
3. The Official Liquidator is dispensed with sending a printed copy of the account to every creditor and other contributories, taking note of the undertaking that the audit report would be uploaded in the website.
Accordingly, C.A.No.285/2024 is disposed off.
Sd/-
(M.I.ARUN) JUDGE PGG List No.: 2 Sl No.:40