Karnataka High Court
M/S Primus Retail Pvt Ltd (In ... vs Nil on 10 August, 2018
Author: B.Veerappa
Bench: B. Veerappa
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF AUGUST, 2018
BEFORE
THE HON'BLE MR.JUSTICE B. VEERAPPA
COMPANY APPLICATION NO.298/2017
IN
COMPANY PETITION NO.30/2012 C/W
CO.P.Nos. 1/2012 & 181/2011
BETWEEN:
M/S. PRIMUS RETAIL PVT. LTD.
(IN LIQUIDATION)
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, ADVOCATE)
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
(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) 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:
2
ORDER
The learned counsel for the Official Liquidator has filed an Audit Report under the provisions of Section 462 of the Companies Act, 1956 read with Rules 11(b) and 298 of the Companies (Court) Rules, 1959. After careful perusal of the Audit Report, the same is accepted. The fee of the Auditor shall be as fixed by this Court in C.A.No.1280/2015 dated 16.03.2017.
2. The learned Official Liquidator is permitted to pay the fee, at the appropriate rate in accordance with the range fixed minimum at Rs.500/- and the maximum at Rs.6,000/-. The Auditor shall be paid accordingly.
3. The requirement as contemplated under Section 462(5) of the Companies Act, 1956 is dispensed with.
The application is accordingly disposed of.
Sd/-
JUDGE LB