RAMYA HOUSING LTD. Vs. SRI R. AMRITH

JUDGEMENT

(1.) THIS application is filed against the Respondents to punish them for the offence committed under Section 454(5) of the Companies Act, 1956 ('the Act') for not filing the statement of affairs.

(2.) IT is not in dispute that Respondent No. 1 died on 2 -11 -2004 and Respondent No. 3 died on 17 -6 -2008. Therefore the petition insofar as it relates to Respondent Nos. 1 and 3 is liable to be dismissed as abated.

(3.) FOR the reasons stated above, the application is hereby rejected. Respondent No. 2 is hereby discharged.