Bombay High Court
Official Liquidator Of Karmic Labs Pvt. ... vs Alkem Laboratories Ltd. (Petitioner) on 13 February, 2026
2026:BHC-OS:4495 1/12 13 TO 30-OLR-45-2026 (OS).DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
(13) OFFICIAL LIQUIDATOR REPORT NO. 45 OF 2026
IN
COMPANY PETITION NO. 752 OF 2015
In the matter of Companies Act, I of
1956
And
In the matter of Germini Agro Pvt. Ltd.
(in Liquidation)
Vaishali Yevle, Prop Of M/s Rohan Engineering And Co. ...Petitioner
AND
(14) OFFICIAL LIQUIDATOR REPORT NO. 46 OF 2026
IN
COMPANY PETITION NO. 816 OF 2014
In the matter of Companies Act, I of
1956
And
In the matter of Steigen Pharmaceuticals
Pvt. Ltd. (in Liquidation)
Edelweiss Asset Reconstruction Co. Ltd. ...Petitioner
AND
(15) OFFICIAL LIQUIDATOR REPORT NO. 47 OF 2026
IN
COMPANY PETITION NO. 83 OF 2014
In the matter of Companies Act, I of
1956
And
Areeb
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In the matter of Karmic Labs Pvt. Ltd. (in
Liquidation)
Alkem Laboratories Ltd. ...Petitioner
AND
(16) OFFICIAL LIQUIDATOR REPORT NO. 48 OF 2026
IN
COMPANY PETITION NO. 433 OF 2015
In the matter of Companies Act, I of
1956
And
In the matter of Arya Diamond Jewellery
Pvt. Ltd. (in Liquidation)
M/S. K. Consultants ...Petitioner
AND
(17) OFFICIAL LIQUIDATOR REPORT NO. 49 OF 2026
IN
COMPANY PETITION NO. 626 OF 2002
In the matter of Companies Act, I of
1956
And
In the matter of Sirosmelt India Ltd. (in
Liquidation)
Siegfried Jacob GmBH & Co. KG. ...Petitioner
AND
(18) OFFICIAL LIQUIDATOR REPORT NO. 50 OF 2026
IN
COMPANY PETITION NO. 281 OF 2011
Areeb
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In the matter of Companies Act, I of
1956
And
In the matter of Pedder & Pedder Tiles
Ltd. (in Liquidation)
Pratima Enterprises. ...Petitioner
AND
(19) OFFICIAL LIQUIDATOR REPORT NO. 51 OF 2026
IN
COMPANY PETITION NO. 292 OF 2010
In the matter of Companies Act, I of
1956
And
In the matter of Ashutosh Legend
Multimedia Pvt. Ltd. (in Liquidation)
The Indian Express Ltd.. ...Petitioner
AND
(20) OFFICIAL LIQUIDATOR REPORT NO. 52 OF 2026
IN
COMPANY PETITION NO. 214 OF 2016
In the matter of Companies Act, I of
1956
And
In the matter of Senator Motors Pvt. Ltd.
(in Liquidation)
Abid Lalljee. ...Petitioner
AND
(21) OFFICIAL LIQUIDATOR REPORT NO. 53 OF 2026
IN
COMPANY PETITION NO. 159 OF 1999
Areeb
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In the matter of Companies Act, I of
1956
And
In the matter of Padma Microtech Pvt.
Ltd. (in Liquidation)
Jagatsingh Choudhary ...Petitioner
AND
(22) OFFICIAL LIQUIDATOR REPORT NO. 54 OF 2026
IN
COMPANY PETITION NO. 236 OF 2016
WITH
COMPANY PETITION NO. 237 OF 2016
In the matter of Companies Act, I of
1956
And
In the matter of Sarving Mercantile Pvt.
Ltd. (in Liquidation)
Primesec Investment Ltd. ...Petitioner
AND
(23) OFFICIAL LIQUIDATOR REPORT NO. 55 OF 2026
IN
COMPANY PETITION NO. 1091 OF 2001
In the matter of Companies Act, I of
1956
And
In the matter of Kinjal Metals Ltd. (in
Liquidation)
Messrs Premium Investments ...Petitioner
Areeb
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AND
(24) OFFICIAL LIQUIDATOR REPORT NO. 56 OF 2026
IN
COMPANY PETITION NO. 1115 OF 2000
In the matter of Companies Act, I of
1956
And
In the matter of Mathuradas Narandas &
sons Forwarders Pvt. Ltd. (in
Liquidation)
Container Services Co, LLP ...Petitioner
AND
(25) OFFICIAL LIQUIDATOR REPORT NO. 57 OF 2026
IN
COMPANY PETITION NO. 164 OF 2004
In the matter of Companies Act, I of
1956
And
In the matter of Jayesh Forging Co. Pvt.
Ltd. (in Liquidation)
Hindustan Zinc Ltd. ...Petitioner
AND
(26) OFFICIAL LIQUIDATOR REPORT NO. 58 OF 2026
IN
COMPANY PETITION NO. 240 OF 2003
In the matter of Companies Act, I of
1956
And
In the matter of Harshad Arts Pvt. Ltd.
(in Liquidation)
Sanjeev Nayyar ...Petitioner
Areeb
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AND
(27) OFFICIAL LIQUIDATOR REPORT NO. 59 OF 2026
IN
COMPANY PETITION NO. 1157 OF 2015
In the matter of Companies Act, I of
1956
And
In the matter of Madhumilan Fincorp
Ltd. (in Liquidation)
Sky Touch Infrastructure Pvt. Ltd. ...Petitioner
AND
(28) OFFICIAL LIQUIDATOR REPORT NO. 60 OF 2026
IN
COMPANY PETITION NO. 396 OF 2010
COMPANY PETITION NO. 388 OF 2008
COMPANY PETITION NO. 822 OF 2009
In the matter of Companies Act, I of
1956
And
In the matter of Shree Raj Travles And
Tours Ltd. (in Liquidation)
M/s Rail Europe ...Petitioner
M/s. Destination of the World (Subcontinent) Pvt. Ltd. ...Petitioner
M/s. Pathfinders Travel Co. Ltd. ...Petitioner
AND
(29) OFFICIAL LIQUIDATOR REPORT NO. 61 OF 2026
IN
COMPANY PETITION NO. 695 OF 2015
Areeb
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In the matter of Companies Act, I of
1956
And
In the matter of Y.A. Mamaji Furnishing
Pvt. Ltd. (in Liquidation)
Anuradha Madhupati Singhania ...Petitioner
AND
(30) OFFICIAL LIQUIDATOR REPORT NO. 64 OF 2026
IN
COMPANY PETITION NO. 964 OF 2009
WITH
COMPANY PETITION NO. 152 OF 2010
In the matter of Companies Act, I of
1956
And
In the matter of Konark Embroidery Ltd.
(in Liquidation)
Kotak Mahindra Prime Ltd. ...Petitioner
_______
Ms. Apurva Thipsay for Official Liquidator.
Mr. Satyajit Roul- Official Liquidator present.
Mr. Chetan Shelke, Dy. Official Liquidator present.
Ms. Mahek Shah i/b DSK Legal for Petitioner in OLR/54/2026.
_______
CORAM : ARIF S. DOCTOR, J.
DATE : 13th FEBRUARY, 2026 P.C.
1. The captioned Official Liquidator's Reports seek dissolution of the Areeb ::: Uploaded on - 17/02/2026 ::: Downloaded on - 20/02/2026 21:57:49 ::: 8/12 13 TO 30-OLR-45-2026 (OS).DOC companies in question, particulars of which are as follows:
Sr. OLR No. Date of winding Funds available Claims Nos. up / provisional liquidator appointment 13 OLR No. 45 Official No funds or assets/ Claims invited, no of 2026 Liquidator recoverable debts [Para claims received.
th appointed on 4 15/ Pg. 8] [Para 13-14/ Pg.
(Germini January 2018 7-8]
Agro Pvt. [Para 2/ Pg. 2]
Ltd. )
14 OLR No. 46 Official No funds Claims invited, no
of 2026 Liquidator [Para 8/ Pg. 6] claims received.
th
appointed on 13 No assets/ recoverable [Para 9 / Pg. 6-7]
(Steign April 2017 debts [Para 10/ Pg. 7]
Pharmaceutic [Para 3/ Pg. 2]
als Pvt. Ltd.)
15 OLR No. 47 Official No funds or assets/ Claims invited, no
of 2026 Liquidator recoverable debts [Para claims received.
th
appointed on 6 10-11/ Pg. 7] [Para 9 / Pg. 7]
(Karmic Labs November 2017
Pvt. Ltd.) [Para 3/ Pg. 2]
16 OLR No. 48 Official No funds [Para 8/ Pg. 6] Claims invited, no
of 2026 Liquidator No assets/ recoverable claims received.
th
(Arya appointed on 25 debts [Para 10/ Pg. 7] [Para 9/ Pg. 6-7]
Diamond January 2018.
Jewellery Pvt. [Para 3/ Pg. 2] Ltd.) 17 OLR No. 49 Official No funds or assets/ Claims invited, no of 2026 Liquidator recoverable debts [Para claims received.
(Sirosmelt appointed on 10-11/ Pg. 7] [Para 12 / Pg. 7-8]
nd
India Ltd.) 22 June 2007
[Para 1/ Pg. 2]
18 OLR No. 50 Official Rs. 7259/- deposited by Claims invited, no
Areeb
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of 2026 Liquidator ex-directors as cash in claims received.
th
appointed on 13 hand. [Para 10/ Pg. 5] [Para 12 / Pg. 7]
(Pedder & July 2012 No recoverable assets
Pedder Tiles [Para 1/ Pg. 1] [Para 13/ Pg. 7]
Ltd.) Rs. 5000/- deposited by
the Petitioner towards
preliminary expenses
[Para 14/ Pg. 7]
19 OLR No. 51 Official Rs.5000/- deposited by Claims invited, no
of 2026 Liquidator the Petitioner claims received.
th
(Ashutosh appointed on 27 [Para 14/ Pg. 8] [Para 11 / Pg. 8]
Legend April 2011 No assets/ recoverable
Multimedia [Para 1/ Pg. 1] debts [Para 13/ Pg. 8]
Pvt. Ltd.)
20 OLR No. 52 Official No funds [Para 13/ Pg. Claims invited, no
of 2026 Liquidator 8] claims received.
th
(Senator appointed on 20 [Para 9-10 / Pg. 6]
Motors Pvt. April 2018
Ltd.) [Para 1/ Pg. 1]
21 OLR No. 53 Official Nil [Para 8/ Pg. 6] Claims invited, no
of 2026 Liquidator No recoverable assets/ claims received.
appointed as debts [Para 9/ Pg. 6] [Para 6/ Pg. 4-5]
(Padma Provisional
Microtech Liquidator
Pvt. Ltd.) appointed on 13th
December 1999
[Para 1/ Pg. 1]
22 OLR No. 54 Official No funds Claims invited, no
of 2026 Liquidator [Para 9/ Pg. 5] claims received.
th
(Sarvin appointed on 26 [Para 11 / Pg. 8]
Mercentile April 2018
Pvt. Ltd.) [Para 1/ Pg. 2]
23 OLR No. 55 Official No funds or Claims invited, no
of 2026 Liquidator recoverable assets claims received
nd
appointed on 2 [Para 11-12/ Pg. 8] from workers/
(Kinjal August 2010 claimants.
Metals Ltd.) [Para 1/ Pg. 2] However, two
suo-moto claims
were received.
Areeb
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[Para 9 / Pg. 7]
24 OLR No. 56 Official No funds Claims invited, no
of 2026 Liquidator [Para 8/ Pg. 6] claims received
appointed on from workers/
nd
(Mathuradas 22 June 2010 claimants.
Narandas & [Para 1/ Pg. 2] However, one
Sons suo-moto claim is
Forwarders received.
Ltd.) [Para 9 / Pg. 7]
25 OLR No. 57 Official No funds apart from Claims invited, no
of 2026 Liquidator Rs.5000/- deposited by claims received.
st
appointed on 21 the Petitioner towards [Para 6-7 / Pg. 4-
(Jayesh June 2007 preliminary expenses. 5]
Forging Co. [Para 1/ Pg. 1] [Para 5/ Pg. 4 and Para
Pvt. Ltd.) 9-10/ Pg. 5-6]
26 OLR No. 58 Official Nil [Para 7/ Pg. 4] Claims invited, no
of 2026 Liquidator No funds or assets/ claims received.
th
appointed on 13 recoverable debts [Para [Para 8/ Pg. 4-5]
(Harshad Arts July 2007 9/ Pg. 5]
Pvt. Ltd.) [Para 1/ Pg. 1]
27 OLR No. 59 Official Rs.10,820/- of which Claims invited, no
of 2026 Liquidator Rs. 5000/- were claims received.
th
appointed on 9 deposited by the [Para 8-9 / Pg. 5]
(Madhumilan February 2018 Petitioner
Fincorp Ltd.) [Para 2/ Pg. 1] [Para 10-11/ Pg. 5]
28 OLR No. 60 Official No funds [Para 16/ Pg. Claims invited, 33
of 2026 Liquidator 9] claims received.
th
appointed on 12 [Para 7-8/ Pg. 5-
(Shree Raj September 2012 6]
Travels and [Para 1/ Pg. 1-2] - Duly
Tours Ltd.) Adjudicated
and paid. [Para
10-14/ Pg. 6-
8]
29 OLR No. 61 Official No funds or assets/ Claims invited, no
of 2026 Liquidator recoverable debts [Para claims received.
th
Y.A Mamaji appointed on 13 5/ Pg. 4] [Para 7-8/ Pg. 5-
Areeb
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Furnishing February 2019 6]
Pvt. Ltd.) [Para 1/ Pg. 1]
30 OLR No. 64 Official No funds or recoverable Claims invited, no
of 2026 Liquidator assets [Para 13-14/ Pg. claims received.
th
appointed on 13 9] [Para 15/ Pg. 9-
(Konark April 2012 and 10]
th
Embroidery 18 June 2012
Ltd.) (in 2 Company
Petitions)
[Para 3/ Pg. 2]
2. Ms. Thipsay submits that, the reason for dissolution is that the Companies do not have any funds or assets and /or recoverable debts. She further points out that though claims had been invited, no claims have been received and thus it would be of no use to continue with liquidation process.
3. Having heard learned counsel and having perused the Official Liquidator Reports, I find merit in the submissions made, the Official Liquidator has set out that the Company does not have any funds or assets and /or recoverable debts therefore, the continuation of the liquidation process would be an exercise in futility and would endeavor to the benefits of none. Hence the Official Liquidator Reports are accordingly allowed. IN OFFICIAL LIQUIDATOR'S REPORT NOS. 55 OF 2026 AND 56 OF 2026:
i. Ms. Thipsay however, points out that in Official Liquidator's Report Nos. 55 of 2026 and 56 of 2026, suo moto claims were received from the parties claiming to be creditors, however, since the company in liquidation did not have any funds, the same did not proceed. ii. The Official Liquidator shall take steps for returning the moneys to Areeb ::: Uploaded on - 17/02/2026 ::: Downloaded on - 20/02/2026 21:57:49 ::: 12/12 13 TO 30-OLR-45-2026 (OS).DOC the petitioning creditors if the Official Liquidator is unable to do so, the said amount will stand transferred to company in liquidation.
4. All the captioned Official Liquidator Reports are accordingly disposed of.
[ARIF S. DOCTOR, J.] Areeb ::: Uploaded on - 17/02/2026 ::: Downloaded on - 20/02/2026 21:57:49 :::