Karnataka High Court
Office Of The Official Liquidator vs Nil on 31 July, 2008
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
IN THE HIGH comm' OF' KARNATAKA, D.«%1'i<§AII;oRDIL% I « I
DATED THIS THE 3137 DAY (3? 3 ' :_7
BEFQRE
THE HON'BLE MR. RDDDY
"I 92 OFHZQ 7
COMPANY P}3'1'IT'_ION.N§). "i43~~.O.F'" I997
BETWEEN
OFFICE__QF 'I'.,I'~I'1s":¥:.,__ _ _
OFFICIAL LIQUIDATOR _
HIGH 'c;oII;2'.Ii GF'KARNAT&--KA -
4TH 1+'LoDR,. D 6:. F'--WI,NG._
KENDRIYASADAN .
KoRAMANc'sALA.VV'V._ ._
BANGALORE 4550 034
-------- ...APPLlCAN'I'
L' (BY 'sR'IvI.4:D:«:;EiéAK, ADV)
ADD;
RESPONDENT
D.-'THIS APPLICATION Is FILED UNDER SECTION 462 D OF THE COMPANIES ACT, 1956 R/W RULES 110;») AND 293 THE COMPANIES (COURT) RULES, 1956 PRAYING TO " WAPPOINT AN AUDITOR TO AUDIT THE ACCOUNTS OF' THE OFFICIAL LIQUIDATOR FOR THE HALF' YEAR ENDING 30.09.2007 AND FIX HIS REMUNERATION AND K THIS APPLICATION COMING ON FOR' THIS DAY THE COURT FOLL0«W1?¥_G:--.V:: . "
Auditor's report accepted. ":i;'1:
terms of the order dtd. 2 No.211/O7.
Requirement of Act: is _____ fudge