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Karnataka High Court

M/S Gangavathi Sugar Mills Ltd (In Liqn) vs Nil on 17 July, 2025

                                        -1-
                                                     NC: 2025:KHC:26890
                                                     CA No. 487 of 2024


              HC-KAR




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 17TH DAY OF JULY, 2025

                                      BEFORE

                    THE HON'BLE MR. JUSTICE ASHOK S.KINAGI

                       COMPANY APPLICATION NO. 487 OF 2024
                                       IN
                        COMPANY PETITION No. 66 OF 1997

              BETWEEN:

              M/S GANGAVATHI SUGAR MILLS LTD.
               (IN LIQN).
              REP. BY OFFICIAL LIQUIDATOR,
              HIGH COURT OF KARNATAKA
              CORPORATE BHAVAN,
              12TH FLOOR, RAHEJA TOWERS, NO 26-27,
              M G ROAD, BENGALURU 560001
                                                           ...APPLICANT

              (BY SRI. JAGADEESHGOUD PATIL, ADVOCATE FOR OL)
Digitally
signed by     AND:
SUNITHA K S
Location:     NIL
HIGH COURT
OF
KARNATAKA                                                ...RESPONDENT
              (RESPONDENT-NIL)

                   THIS COMPANY APPLICATION IS FILED UNDER SECTION
              462(5) OF THE COMPANIES ACT, 1956, R/W RULES 11(b) AND
              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
              30.09.2024 AND FIX THE REMUNERATION.
                               -2-
                                           NC: 2025:KHC:26890
                                           CA No. 487 of 2024


HC-KAR




     THIS APPLICATION, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE ASHOK S.KINAGI


                          ORAL ORDER

Official Liquidator has filed an application placing on record, 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 as the assurance this Audit report would be hosted in the Official Liquidator's website so as to enable the inspection by the creditors and contributories in terms of Rule 304 of the Companies (Court) Rules, 1959.

3. Notice is dispensed with taking note of the undertaking.

-3-

NC: 2025:KHC:26890 CA No. 487 of 2024 HC-KAR

4. 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/-

(ASHOK S.KINAGI) JUDGE BVK List No.: 2 Sl No.: 41