M/S Primus Retail vs Nil on 28 March, 2018

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Karnataka High Court

M/S Primus Retail vs Nil on 28 March, 2018

Bench: S.Sujatha

                           1




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 28TH DAY OF MARCH 2018

                       BEFORE

        THE HON'BLE MRS.JUSTICE S.SUJATHA

        COMPANY APPLICATION NO.444/2017
                          IN
          COMPANY PETITION NO.30/2012 C/W
           COMPANY PETITION NO. 1/2012 &
           COMPANY PETITION NO.181/2011

BETW EEN:
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 R/W. RULES 11(B) AND 298
OF THE COMPANIES (COURT) RULES, 1959 PRAYING TO (1)
APPOINT AN AUDITOR TO AUDIT THE ACCOUNTS OF THE
OFFICIAL LIQUIDATOR FOR THE HALF YEAR ENDING 30.09.2017
AND FIX HIS REMUNERATION AND (2) TO DISPENSE WITH THE
REQUIREMENT OF SECTION 462(5) OF THE COMPANIES ACT,
1956 ETC.

      THIS COMPANY APPLICATION, 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.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.

4. The application is accordingly disposed of.

Sd/-

JUDGE KSR

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