Allahabad High Court
In The Matter Of The Amritsar Radhasoami ... vs Na on 5 February, 2020
Author: Anjani Kumar Mishra
Bench: Anjani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- COMPANY PETITION No. - 18 of 2019 Petitioner :- In The Matter Of The Amritsar Radhasoami Finance Company Private Limited Respondent :- Na Counsel for Petitioner :- Arnab Banerji Hon'ble Anjani Kumar Mishra,J.
Heard learned counsel for the petitioner.
This application has been filed by the Official Liquidator under Section 497 of the Companies Act' 1956 for dissolution of M/s Amritsar Radhasoami Finance Company Private Limited.
It is stated that the said Company was under voluntary winding up and a Liquidator was appointed under Section 490 of the Companies Act.
It is reported by the Official Liquidator that the Company has been finally wound up and the entire property and assets disposed of, Records of the Company have also been furnished. A meeting as required under law was duly held and thereafter the Registrar of the Companies, U.P. Kanpur was intimated about the meeting. This fact is admitted by the Registrar Companies, U.P. Kanpur, vide letter dated 01.09.2017.
In this application, the Official Liquidator has also affirmed that all the books of accounts were maintained and the winding up proceedings have been properly conducted, in accordance with law.
In view of what has been stated in this application and since no objection has been filed from any quarter, this Court directs that M/s Amritsar Radhasoami Finance Company Private Limited be dissolved and its name be struck off from the register of Companies.
Official Liquidator to communicate this order to the Registrar of the Companies.
Order Date :- 5.2.2020 RKM