Karnataka High Court
M/S Primus Retail Pvt Ltd(In Liqn.) vs Nil on 6 December, 2017
Author: A.S.Bopanna
Bench: A.S.Bopanna
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6th DAY OF DECEMBER, 2017
BEFORE
THE HON'BLE MR. JUSTICE A.S.BOPANNA
COMPANY APPLICATION NO.431/2016
IN
COMPANY PETITION NOS.30/2012
c/w. 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, Adv. for OL)
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 31.03.2016
and fix his remuneration and etc.
-2-
This company application coming on for orders,
this day, the Court made the following:
ORDER
The report filed by the Auditor is accepted.
2. The fee of the Auditor is already fixed by order dated 29.04.2014 passed in C.A. No.1322/2013. 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 disposed of in the above terms.
Sd/-
JUDGE SPS