Karnataka High Court
M/S Primus Retail Pvt Ltd., (In Liqn) vs Nil on 25 September, 2025
-1-
NC: 2025:KHC:38813
CA NO.197 OF 2025
IN
COP NO.30 OF 2012
HC-KAR C/W
COP NOS.1 OF 2012 &
181 OF 2011
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE E.S. INDIRESH
COMPANY APPLICATION NO.197 OF 2025
IN
COMPANY PETITION NO.30 OF 2012
C/W
COMPANY PETITION NOs.1 OF 2012 AND 181 OF 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 MISS. KRUTHIKA RAGHAVAN, ADVOCATE)
AND:
Digitally signed by NIL
SHARMA ANAND
CHAYA ...RESPONDENT
Location: HIGH
COURT OF
KARNATAKA THIS APPLICATION IS FILED UNDER SECTION 462 OF THE
COMPANIES ACT, 1956 READ WITH RULES 11(B) AND 298 OF THE
COMPANIES (COURT) RULES, 1959 PRAYING THIS HON'BLE COURT
TO APPOINT AN AUDITOR TO AUDIT THE ACCOUNTS OF THE
OFFICIAL LIQUIDATOR FOR THE HALF YEAR ENDING 31ST MARCH,
2025 AND FIX REMUNERATION; TO PASS ORDERS AS REGARDS
DISPENSING WITH THE REQUIREMENTS OF SECTION 462(5) OF THE
COMPANIES ACT, 1956.
THIS APPLICATION COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE E.S. INDIRESH
-2-
NC: 2025:KHC:38813
CA NO.197 OF 2025
IN
COP NO.30 OF 2012
HC-KAR C/W
COP NOS.1 OF 2012 &
181 OF 2011
ORAL ORDER
The Official Liquidator has filed an application placing on record the Audit Report as contemplated under Section 462 of the Companies Act, 1956.
2. The Audit Report is accepted for the reasons stated therein and notice to the creditors and contributories contemplated under Section 462(5) of the Companies Act, 1956, is dispensed with on the submission of the Official Liquidator that the Audit Report would be hosted in the website of the Official Liquidator so as to enable the creditors and contributories to inspect the same in terms of Rule 304 of the Companies (Court) Rules, 1959.
3. The Official Liquidator is directed to make payment of the fees to the Chartered Accountant as ordered by this Court earlier.
Accordingly, Company Application is disposed of.
SD/-
(E.S. INDIRESH) JUDGE ARK List No.: 2 Sl No.: 80