Karnataka High Court
M/S Primus Retail Pvt Ltd(In Liqn) vs Nil on 10 January, 2024
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NC: 2024:KHC:1382
CA No. 392 of 2023
IN COP No. 30 of 2012 c/w
1 of 12 and 181 of 2011
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF JANUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
COMPANY APPLICATION NO. 392 OF 2023
IN
COMPANY PETITION NO. 30 OF 2012
C/W
COMPANY PETITION NO. 1 OF 2012 AND 181 OF 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 - 560 001.
...APPLICANT
(BY SRI K S MAHADEVAN, ADVOCATE FOR OL)
AND:
Digitally NIL
signed by ...RESPONDENT
PRAMILA G V
THIS COMPANY APPLICATION IS FILED UNDER SECTION
Location:
High Court of 462(5) OF THE COMPANIES ACT, 1956 R/W RULES 11(b) AND
Karnataka
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
30.09.2023 AND FIX HIS REMUNERATION; AND ETC.
THIS COMPANY APPLICATION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
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NC: 2024:KHC:1382
CA No. 392 of 2023
IN COP No. 30 of 2012 c/w
1 of 12 and 181 of 2011
ORDER
The application is listed for appointment of an auditor as required under Section 462 of the Companies Act, 1956.
2. M/s Guru and Jana, No.41, Patalamma Temple Street, Basavanagudi, Bengaluru - 560004, whose name finds in the list furnished to the Court by the Official Liquidator is appointed as the auditor to audit the accounts of the Official Liquidator as prayed in the application. The auditor is required to furnish the report within a period of four weeks from the date of receipt of this order.
3. Insofar as the remuneration payable, the official liquidator, after consideration of the nature of work involved would place a proposal keeping in mind the settled guidelines towards payment of professional fee to the Chartered Accountant. On such proposal for fee being placed after the report is submitted, the Court would proceed to pass appropriate orders.
Accordingly, C.A.392/2023 is disposed of.
SD/-
JUDGE BRN/List No.: 2 Sl No.: 23