Karnataka High Court
M/S Primus Retail Pvt Ltd (In Liqn) vs Nil on 19 December, 2024
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NC: 2024:KHC:52829
CA No. 330 of 2024
IN
COP No.30 of 2012
C/W
COP No. 1 of 2012,
COP No. 181 of 2011
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF DECEMBER, 2024
BEFORE
THE HON'BLE MR JUSTICE ASHOK S.KINAGI
COMPANY APPLICATION NO. 330 OF 2024
IN
COMPANY PETITION NO.30 OF 2012
C/W
COMPANY PETITION NO.1 OF 2012
COMPANY PETITION NO.181 OF 2011
BETWEEN:
1. M/S PRIMUS RETAIL PVT LTD (IN LIQN)
REPRESENTED BY OFFICIAL LIQUIDATOR, HIGH COURT
OF KARNATAKA, CORPORATE BHAVAN, 12TH FLOOR,
RAHEJA TOWERS, NO. 26-27, M G ROAD, BENGALURU
560 001.
...APPLICANT
(BY SRI. K S MAHADEVAN.,ADVOCATE)
AND:
1. NIL
Digitally signed ...RESPONDENT
by B VEENA
KUMARI THIS COMPANY APPLICATION IS FILED UNDER SECTION
Location: HIGH 462(5) OF THE COMPANIES ACT, 1956 R/W RULES 11(B) AND 298
COURT OF OF THE COMPANIES (COURT) RULES, 1959, PRAYING THIS HON'BLE
KARNATAKA COURT TO:TO APPOINT AN AUDITOR TO AUDIT THE ACCOUNTS OF
THE OFFICIAL LIQUITATOR FOR THE HALF YEAR ENDING 31.03.2024
AND FIX THE REMUNERATION.
THIS COMPANY APPLICATION, COMING ON FOR FINAL
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
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NC: 2024:KHC:52829
CA No. 330 of 2024
IN
COP No.30 of 2012
C/W
COP No. 1 of 2012,
COP No. 181 of 2011
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.
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NC: 2024:KHC:52829 CA No. 330 of 2024 IN COP No.30 of 2012 C/W COP No. 1 of 2012, COP No. 181 of 2011
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 RCK List No.: 1 Sl No.: 1