Karnataka High Court
M/S. B.P.L Net-Cpm Ltd (In Liqn.) vs Nil on 19 June, 2012
Author: Ravi Malimath
Bench: Ravi Malimath
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 19TH DAY OF JUNE 2012
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
COMPANY APPLICATION NO.1370/2011
IN
COMPANY PETITION NO.205/2001
BETWEEN:
M/S.B.P.L.NET - CPM. LTD., (IN LIQN.)
REP. BY OFFICIAL LIQUIDATOR
HIGH COURT OF KARNATAKA,
CORPORATE BHAVAN, 12TH FLOOR,
RAHEJA TOWERS, NO.26-27,
M.G.ROAD, BANGALORE-01
... APPLICANT
(By Sri K S MAHADEVAN & V JAYARAM, ADVS.)
AND:
1. NIL
...RESPONDENT
THIS APPLICATION IS FILED UNDER SECTION
462 OF THE COMPANIES ACT, 1956 READ WITH
RULES 11(B) & 298 OF THE COMPANIES (COURT)
RULES, 1956 PRAYING THAT FOR THE REASONS
STATED IN THE ACCOMPANYING AFFIDAVIT THIS
HON'BLE COURT MAY BE PLEASED TO PASS AN
ORDER:
A) APPOINTING AN AUDITOR TO AUDIT THE ACCOUNTS OF THE OFFICIAL LIQUIDATOR FOR THE HALF YEAR ENDING 30.9.2011 AND FIX HIS REMUNERATION B) DISPENSING WITH THE REQUIREMENT OF SECTION 462(5) OF THE COMPANIES ACT, 1956 AND ETC.
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THIS APPLICATION IS COMING ON FOR ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER The Auditor's report is accepted. Auditor's fee is fixed at Rs.250/-. The requirement of Section 462(5) of the Companies Act, 1956 is dispensed with. The Company Application is accordingly disposed of.
Sd/-
JUDGE nas.