Karnataka High Court
M/S Gangavathi Sugar Mills Ltd (In Liqn) vs Nil on 10 January, 2024
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NC: 2024:KHC:1391
CA No. 401 of 2023
IN COP No. 66 of 1997
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF JANUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
COMPANY APPLICATION NO. 401 OF 2023
IN
COMPANY PETITION NO.66 OF 1997
BETWEEN:
M/S GANGAVATHI SUGAR MILLS 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 FOR OL)
AND:
NIL
...RESPONDENT
Digitally
signed by THIS COMPANY APPLICATION IS FILED UNDER SECTION
PRAMILA G
462(5) OF THE COMPANIES ACT, 1956 R/W RULES 11(b) AND
V
Location: 298 OF THE COMPANIES (COURT) RULES, 1959, PRAYING TO
High Court
of Karnataka APPOINT AN AUDITOR TO AUDIT THE ACCOUNTS OF THE
OFFICIAL LIQUIDATOR FOR THE HALF YEAR ENDING
30.09.2023 AND FIX HIS REMUNERATION; AND ETC.
THIS COMPANY APPLICATION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
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NC: 2024:KHC:1391
CA No. 401 of 2023
IN COP No. 66 of 1997
ORDER
The application is listed for appointment of an auditor as required under Section 462 of the Companies Act, 1956.
2. Smt.G.Sujatha, No.31, 2nd floor, Sri Rama Layout, Puttenahalli, Behind SBI, J.P.Nagar 7th Phase, Bangalore-560 078, whose name finds in the list furnished to the Court by the Official Liquidator is appointed as the auditor to audit the accounts of the Official Liquidator as prayed in the application. The auditor is required to furnish the report within a period of four weeks from the date of receipt of this order.
3. Insofar as the remuneration payable, the official liquidator, after consideration of the nature of work involved would place a proposal keeping in mind the settled guidelines towards payment of professional fee to the Chartered Accountant. On such proposal for fee being placed after the report is submitted, the Court would proceed to pass appropriate orders.
Accordingly, C.A.401/2023 is disposed of.
SD/-
JUDGE BRN/List No.: 2 Sl No.: 32