Karnataka High Court
M/S. Primus Retail Pvt Ltd (In Liqn.) vs Nil on 8 March, 2019
Author: S.Sujatha
Bench: S.Sujatha
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF MARCH, 2019
BEFORE
THE HON'BLE MRS. JUSTICE S.SUJATHA
COMPANY APPLICATION No.309/2018
IN
COMPANY PETITION Nos.30/2012 c/w
1/2012 & 181/2011
BETWEEN:
M/s PRIMUS RETAIL PVT. LTD., (IN LIQN.)
REP. BY OFFICIAL LIQUIDATOR,
HIGH COURT OF KARNATAKA,
CORPORATE BHAVAN,
12TH FLOOR, RAHEJA TOWERS,
NO.26-27, M.G. ROAD,
BENGALURU-560 001. ... APPLICANT
(BY SMT.REVATHI ADINATH NARDE, ADV.)
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 ACT [COURT] RULES, 1959, PRAYING TO
APPOINT AN AUDITOR TO AUDIT THE ACCOUNTS OF THE
OFFICIAL LIQUIDATOR FOR THE HALF YEAR ENDING
31.09.2018 AND FIX HIS REMUNERATION AND ETC.
THIS COMPANY APPLICATION IS COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:
-2-
ORDER
The Audit Report is accepted. The fee of the Auditor shall be as fixed by this Court in C.A.No.132/2018 dated 30.01.2019.
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.8,000/-. The Auditor shall be paid accordingly.
3. The requirement as contemplated under Section 462(5) of the Companies Act, 1956 is dispensed with.
4. The application is accordingly disposed of.
Sd/-
JUDGE NC.