Telangana High Court
M/S Emgee Rubber P Limited In Liqn vs No Respondent on 28 June, 2018
THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM
COMPANY APPLICATION No. 363 OF 2018
IN
COMPANY PETITION No. 58 OF 1998
ORDER:
The instant Application is filed by the Official Liquidator under Section 462 of the Companies Act, 1956 read with Rule 306 of the Company (Court) Rules, 1959 to take on record the half- yearly accounts of M/s Emgee Rubber (P) Limited (in liquidation) for the period from 01.10.2016 to 31.03.2017 along with the auditors' report dated 06.04.2018 of M/s Murthy & Kanth, Chartered Accountants.
Perused the auditors' report with the assistance of Sri M. Anil Kumar, learned counsel for the Official Liquidator. The prayer is accepted. The half-yearly accounts and the auditors' report are taken on file.
The Application is ordered accordingly.
____________________________ CHALLA KODANDA RAM, J 28th June 2018 ksld