Karnataka High Court
M/S Gangavathi Sugar Mills Ltd vs Nil on 16 October, 2014
Author: A.S.Bopanna
Bench: A.S. Bopanna
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 16TH DAY OF OCTOBER 2014
BEFORE
THE HON'BLE MR. JUSTICE A.S. BOPANNA
COMPANY APPLICATION NO.2262/2013
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 SRI. K.S. MAHADEVAN AND SRI. V JAYARAM, ADVS.
FOR OFFICIAL LIQUIDATOR)
AND:
NIL ... RESPONDENT
THIS COMPANY APPLICATION IS FILED BY THE
APPLICANT UNDER SECTION 462 OF THE COMPANIES,
ACT, 1956, R/W RULES 11(B) & 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 30.09.2013
AND FIX HIS REMUNERATION AND DISPENSING WITH
THE REQUIREMENT OF SECTION 462(5) OF THE
COMPANIES ACT, 1956 AND ETC.,
THIS 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 the order dated 29.04.2014 passed in Company Application No.1322/2013. The auditor shall be paid accordingly.
The requirement as contemplated under section 462(5) of the companies act is dispensed with.
The application is accordingly disposed of.
Sd/-
JUDGE ST