Karnataka High Court
M/S Primus Retail Pvt Ltd ( In Liqn) vs Nil on 22 November, 2017
Author: A.S.Bopanna
Bench: A.S. Bopanna
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF NOVEMBER, 2017
BEFORE
THE HON'BLE MR. JUSTICE A.S. BOPANNA
C.A.NO.982/2016
IN
CO.P.NO.30/2012 C/w. CO.P.Nos.1/2012 & 181/2011
BETWEEN:
M/S. PRIMUS RETAIL
PVT. 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 SMT. ANUPAMA HEBBAR, ADV. FOR OL)
AND:
NIL ...RESPONDENT
THIS COMPANY APPLICATION IS FILED UNDER
SECTION 462 OF THE COMPANIES ACT, 1956 R/W RULES
11(B) AND 298 OF THE COMPANIES (COURT) RULES, 1959
PRAYING TO (A) TO APPOINT AN AUDITOR TO AUDIT THE
ACCOUNTS OF THE OFFICIAL LIQUIDATOR FOR THE HALF
YEAR ENDING 30.09.2016 AND FIX HIS REMUNERATION
AND ETC., (B) DISPENSING 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 Report filed by the auditor is accepted. The fee of the auditor is already fixed by order dated 29.4.2014 passed in C.A.No.1322/2013. The auditor shall be paid accordingly. The requirement as contemplated under Section 462(5) of the Companies Act, 1956 is dispensed with.
The application is accordingly disposed of.
Sd/-
JUDGE ST