Telangana High Court
M/S. Sri D.S.M. Chit Funds P Ltd. In Liqn vs No Respondent on 20 September, 2018
THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM
COMPANY APPLICATION Nos. 612, 613, 614, 615, 616, 617,
618, 619, 620, 621, 622 & 623 of 2018
COMMON ORDER :
The instant Applications are filed by the Official Liquidator under Section 462 of the Companies Act, 1956 read with Rule 306 of the Company (Court) Rules, 1959 to take on record the half-yearly accounts of various companies (in liquidation) for the period from 01.10.2016 to 31.03.2017 along with the auditors' report dated 14.05.2018 of M/s. Sarathy & Balu, Chartered Accountants.
Perused the auditors' report with the assistance of Sri M. Anil Kumar, learned counsel for the Official Liquidator. The prayer is accepted. The half-yearly accounts and the auditors' report are taken on file.
The Applications are ordered accordingly.
__________________________ CHALLA KODANDA RAM, J Dt:20.09.2018 kdl