Karnataka High Court
M/S. Primus Retail Pvt Ltd., (In Liqn.) vs Nil on 20 March, 2020
Author: S.G.Pandit
Bench: S.G.Pandit
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF MARCH, 2020
BEFORE
THE HON'BLE MR. JUSTICE S.G.PANDIT
COMPANY APPLICATION No.80/2020
IN
COMPANY PETITION No.30/2012
C/W
COMPANY PETITION NO.1/2012
AND
COMPANY PETITION NO.181/2011
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-560001.
... APPLICANT
(BY SRI.JAGADISH GOUD PATIL, ADV.)
AND:
NIL
...RESPONDENT
THIS COMPANY APPLICATION IS FILED UNDER
SECTION 462 OF THE COMPANIES ACT 1956, READ WITH
RULES 11(b) AND 298 OF THE COMPANIES (COURT)
2
RULES, 1959 PRAYING TO APPOINT AN AUDITOR TO
AUDIT THE ACCOUNTS OF THE OFFICIAL LIQUIDATOR
FOR THE HALF YEAR ENDING 30.09.2019 AND FIX HIS
REMUNERATION, AND DISPENSING WITH THE
REQUIREMENT OF SECTION 462(5) OF THE COMPANIES
ACT, 1956 AND ETC.
THIS COMPANY APPLICATION IS COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
This is an application under Section 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 30.9.2019 and fix remuneration dispensing the requirement as contemplated under Section 462(5) of the Companies Act, 1956. The fee fixed for the Auditors remains minimum of Rs.500/- and maximum of Rs.6,000/-.
3
2. The learned Official Liquidator is permitted to pay the Auditor fee as stated above, depending upon the work turned out.
3. The requirement as contemplated under Section 462(5) of the Companies Act, 1956, is dispensed with.
Accordingly, the application is disposed off.
Sd/-
JUDGE mpk/-*