Karnataka High Court
M/S Kalyan Keonics Ltd vs Nil on 10 January, 2012
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 10 DAY OF JANUARY 2012 -- : BEFORE _-- THE HON''BLE MR. JUSTICE 3. YV. PINTO" COMPANY APPLICATION wa sBajadne. - ---- INQ COMPANY PETITION No. $5/1995 -- BETWEEN M/S KALYAN KEONICS LTD., (IN LIQUIDATION} >. eS OFFICE OF THE OFFIC TAL LIQUID: ATOR | HIGH COURT Of KARNATAKA CORPORATE BHAVAN; , 2TH FLOCR.- RAHEJA TOWERS, NO.26- 27; M G ROAD BANGALORE -- 560 OGL. .... APPLICANT (BY SRI. K S MAHADEVAN. ADV) AND. NILY .. RESPONDENT
|: THIS. COMPANY APPLICATION IS FILED UNDER ». SECTION 462°OF THE COMPANIES ACT, 1956, R/W RULES »-11(b}). & 298 OF THE COMPANIES (COURT) RULES, 1956, . "PRAYING... THAT FOR THE REASONS STATED IN THE "ACCOMPANYING AFFIDAVIT THIS HON'BLE COURT MAY BE Be PLEASED TO PASS AN ORDER:
A) APPOINTING A AUDITOR TO AUDIT THE ACCOUNTS OF THE OFFICIAL LIQUIDATOR FOR THE .HAL YEAR ENDING 31.3.2011 AND FIX. HIS.
REMUNERATION: a B) REGARDING THE REQUIREMENT.OF SECT TON 402 | (5) OF THE COMPANIES ACT, 1956. AND ETC. THIS C.A. COMING ON FOR ORDERS THIS DAY, THE > COURT MADE THE FOLLOWING:->. -- oupEa: a Heard.
2. Auditor's repert is.accepted. Auditor's fee is fixed in terms of the -ordér dated 98.06.2007 passed in OLR No.211/2007. 7
3. Requirement of Section 462(5) of the Companies Act is dispensed with..
Accordingly. the application is disposed of. Vp.