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Union of India - Section

Section 301 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010

301. Appeal from Order of Tribunal to National Company Law appellate Tribunal.

- Any aggrieved person may prefer an appal against the order or decision of the Tribunal to the National Company Law Appellate Tribunal within a period of forty-five days from the date on which the copy of the order is delivered in such manner a may be provided by that Appellate Tribunal.No.1[see rule 5]
1.| LLPIN|
2.| Name of the Limited Liability Partnership|
3.| Full address of the registered office of the Limited Liability Partnership
| Line 1|
| Line 2|
| City| | District|
| State| | PIN Code|
| Country| |
4.| Date of Passing resolution|
5.| Number of Partners|
6.| Three-fourths majority of partners consented for voluntary winding up-Yes| |
| | List of attachments
(1) Copy of the resolution.(2) Copy of the Authority.(3)Optional attachment.
VerificationTo the best of our knowledge and belief, the information given in this form and its attachments is correct and complete.I have gone through the provisions of the Limited Liability Partnership Act, 2008, and the rules framed there under.I have been authorized to sign and submit this application.
To be digitally signed by designated partner| |
DPINDated _____________Place: ____________Form no. 2[See rules 7 & 276]Voluntary Winding-upDeclaration solvency, embodying a statement assets and liabilities and valuation reportName of LLP:...................LLPIN:...................Presented by:..............Declaration of SolvencyWe, ............ all the / majority of the designated partners of....... do solemnly affirm and declare that we have made a full enquiry into the affairs of this LLP, and that having done so, we have formed the opinion that this LLP has no debts/ will be able to pay its debts in full from the proceeds of assets sold in voluntary winding up, within a period of .... months from the commencement of the winding-up, and we append a statement of the LLP's assets and liabilities as at..........., being the latest practicable date before the making of this declaration. And we make this solemn declaration believing the same to be true.Solemnly affirmed and declared at.......the.......day of........20 ....., before me.SignaturesCommissioner for Oaths or Notary Public.Statement as at.......... 20......, showing assets at book value and as per valuer report and liabilities.
A. Assets Book value Value as per valuation report
1. Balance at Bank    
2. Cash in hand    
3. Investments    
4. Debtors/Trade receivable    
5. Loans & Advances    
6. Inventories    
7. Freehold Property    
8. Leasehold Property    
9. Plant & Machinery    
10. Furniture, fittings etc ..    
11. Intangible Assets    
12. Other Assets (to specify)    
13. Outstanding contribution of the partners    
  Total ______________________
B. Liabilities    
1. Secured creditors (secured on specific assets)includingworkmen dues.  
2. Cost of liquidation    
3. Preferential Creditors    
4. Creditors secured by floating charge on the assets    
5. Unsecured creditors    
6. Contingent liabilities    
  Total ______________________
Total value of the assets (as per valuers report) Rs......
Total liabilities Rs......
Estimated surplus after paying debts in full Rs......
C. Remarks    
Dated .......SignatureDesignated partners of LLPForm No. 3[See clause (a) of sub-rule (2) of rule 7]
1.| LLPIN|
2.| Name of the Limited Liability Partnership|
3.| Full address of the registered office of the Limited Liability Partnership
| Line 1|
| Line 2|
| City| | District|
| State| | PIN Code|
| Country| |
4.| Date of Passing resolution|
5.| Date of declaration made on|
6.| Declaration and statement in Form 2 and 4 and valuer report are attached - Yes| |
| | List of attachments
(1) Copy of the declaration, statement & valuation report.(2) Copy of the Authority.(3)Optional attachment.
VerificationTo the best of our knowledge and belief, the information given in this form and its attachments is correct and complete.I have gone through the provisions of the Limited Liability Partnership Act, 2008, and the rules framed there under.I have been authorized to sign and submit this application.
To be digitally signed by designated partner| |
DPINDated _____________Place: ____________Form No. 4(See clause (c) of sub rule (2) of rule 7 & rule 277)Name of LLP: ..............LLPIN: .................. .Statement of Assets and Liabilities as at___________(In Rupees_______)
  Particulars Figures as at the end of _____ Figures as at the end of the last reportingperiod as on.....
  1 2 3
I.(1)(2) CONTRIBUTION AND LIABILITIESPartners' funds(a) Contribution(b) Reserves and Surplus (Surplus being theprofit/loss made during the year)Liabilities(a) Secured Loans(b) Unsecured Loans(c) Short term borrowings(d) Creditors/Trade Payables- Advance from customers(e) other liabilities (to specify)(f) Provisions(i) for taxation(i) for contingencies(iii) for insurance(iv) other provisions (if any)TOTAL    
II ASSETS(a) Fixed Assets(b) Investments(c) Loans and Advances(d) Inventories(e) Debtors/trade Receivables(f) Cash and Cash equivalents(g) other assets (to specify)TOTAL    
Notes: (a) Contingent liabilities not provided for.Dated ...... .SignaturesDesignated partners of LLPForm No. 5[See sub-rule (4) of rule 8]
1.| LLPIN|
2.| Name of the Limited Liability Partnership|
3.| Full address of the registered office of the Limited Liability Partnership
| Line 1|
| Line 2|
| City| | District|
| State| | PIN Code|
| Country| |
4.| SRN of delivering of the Declaration of solvency by Designated Partner to the Registrar|
5.| Date of meeting of partners at which resolution for voluntary winding up was passed|
6.| Date of forwarding copy of the declaration etc to the creditors|
7.| Date of consent of creditors|
8.| Two third in value of Creditors of the LLP consented - Yes| |
| | List of attachments
(1) Copy of the consent.(2) Copy of the Authority.(3)Optional attachment.
VerificationTo the best of our knowledge and belief, the information given in this form and its attachments is correct and complete.I have gone through the provisions of the Limited Liability Partnership Act, 2008, and the rules framed there under.Copy of the consent is attached.I have been authorized to sign and submit this application.
To be digitally signed by designated partner| |
DPINDated ____________Place: ____________Form No. 6[See sub-rule (8) of rule 10 & sub-rule (7) of rule 29]*[Heading as in form no 16]*LLP Petition No.......of 20......