Karnataka High Court
M/S Gangavathi Sugar Mills Ltd.,(In ... vs Nil on 7 June, 2012
Author: Ravi Malimath
Bench: Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 07TH DAY OF JUNE 2012
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
COMPANY APPLICATION No.1238/2011
IN
COMPANY PETITION NO.66/1997
BETWEEN:
M/S GANGAVATHI SUGAR MILLS 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 SRIYUTHS: K S MAHADEVAN AND
V JAYARAM, ADVOCATES)
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
(COURTS) RULES, 1956, PRAYING TO APPOINT AN
AUDITOR TO AUDIT THE ACCOUNTS OF THE
OFFICIAL LIQUIDATOR FOR THE HALF YEAR ENDING
30.9.2011 AND FIX HIS REMUNERATION AND
DISPENSE WITH THE REQUIREMENT OF SECTION
462(5) OF THE COMPANIES ACT, 1956, AND ETC.
2
THIS COMPANY APPLICATION COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE
FOLLOWING:
O R D E R
The Auditor's report is accepted. The Auditor's fee is fixed at Rs.250/- in terms of the order dated 8.6.2007 passed in O.L.R.No.211/2007.
2. The requirement as contemplated under Section 462(5) of the Companies Act is dispensed with.
3. The application is accordingly disposed of.
Sd/-
JUDGE KM