Karnataka High Court
M/S. Gangavathi Sugar Mills Ltd., (In ... vs Nil on 11 October, 2023
-1-
NC: 2023:KHC:37017
CA No. 165 of 2023
In
COP.No.66 of 1997
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF OCTOBER, 2023
BEFORE
THE HON'BLE MR JUSTICE M.I.ARUN
COMPANY APPLICATION NO. 165 OF 2023
IN
COMPANY PETITION NO.66 OF 1997
BETWEEN:
M/S. GANGAVATHI SUGAR MILLS 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)
AND:
Digitally signed
by
MOHANKUMAR
NIL
M
Location: High
...RESPONDENT
Court of
Karnataka
THIS COMPANY APPLICATION IS FILED UNDER SECTION
462 OF THE COMPANIES ACT, 1956, READ WITH RULE 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
31.03.2023 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: 2023:KHC:37017
CA No. 165 of 2023
In
COP.No.66 of 1997
ORDER
The Official Liquidator has filed the audit report in terms of Section 462 r/w 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 Of ficial 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. 165/2023 is disposed off.
Sd/-
JUDGE MKM List No.: 1 Sl No.: 23