Karnataka High Court
M/S Bangalore Batteries Ltd(In Liqn) vs Nil on 21 February, 2018
Author: A.S.Bopanna
Bench: A.S. Bopanna
-1-
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF FEBRUARY, 2018
BEFORE
THE HON'BLE MR. JUSTICE A.S. BOPANNA
C.A.No.204/2017 in
Co.P.No.21/1998
BETWEEN:
M/S. BANGALORE BATTERIES LTD. (IN LIQN.)
REPRESENTED BY OFFICIAL LIQUIDATOR
HIGH COURT OF KARNATAKA
CORPORATE BHAVAN
12TH FLOOR, RAHEJA TOWERS
NO.26-27, M.G.ROAD
BANGALORE-560 001. ...APPLICANT
(BY SMT.REVATHI ADINATH NARDE, ADV. FOR OL)
AND:
NIL ...RESPONDENT
THIS COMPANY APPLICATION IS FILED UNDER SECTION
462 OF THE COMPANIES ACT, 1956 R/W RULES 11(b) AND 298
OF THE COMPANIES (COURT) RULES, 1959 PRAYING TO (A) TO
APPOINT AN AUDITOR TO AUDIT THE ACCOUNTS OF THE
OFFICIAL LIQUIDATOR FOR THE HALF YEAR ENDING
31.03.2017 AND FIX HIS REMUNERATION AND ETC., (B)
DISPENSING WITH THE REQUIREMENT OF SECTION 462(5) OF
THE COMPANIES ACT, 1956 AND ETC.
THIS COMPANY APPLICATION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
-2-
ORDER
The Report filed by the auditor is accepted. The fee of the auditor is already fixed by order dated 29.4.2014 passed in C.A.No.1322/2013. The auditor shall be paid accordingly. The requirement as contemplated under Section 462(5) of the Companies Act, 1956 is dispensed with.
The application is accordingly disposed of.
Sd/-
JUDGE mv