Karnataka High Court
M/S Mysore Cosmetics Ltd.,(In Liqn) vs Nil on 10 December, 2013
Author: Anand Byrareddy
Bench: Anand Byrareddy
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 10TH DAY OF DECEMBER 2013
BEFORE
THE HON'BLE MR.JUSTICE ANAND BYRAREDDY
C. A. NO. 1372 OF 2013
IN
COP NO.80 OF 2004
BETWEEN:
M/S.MYSORE COSMETICS 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 SRI K.S.MAHADEVAN, ADVOCATE FOR O.L.)
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]
RULES, 1959, PRAYING TO APPOINT AN AUDITOR TO
AUDIT THE ACCOUNTS OF THE OFFICIAL LIQUIDATOR
FOR THE HALF YEAR ENDING 31/3/2013 AND FIX HIS
REMUNERATION, AND TO DISPENSE 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:
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ORDER
The audit report filed by the Auditor is accepted. The Auditor's fee shall be paid, as fixed in OLR No. 211/07 dated 8/6/2007. The requirement under Section 462(5) of the Companies Act, 1956, of furnishing a printed copy of the audited report to each of the creditors, is dispensed with.
The application is accordingly disposed of.
SD/-
JUDGE Rd/-