KARNATAKA FINANCIAL SERVICES LTD Vs. NIL

JUDGEMENT

(1.) On 14/9/2022, this Court passed the following Order:

(2.) Pursuant to the aforesaid order, the Chartered Accountant, Ravi and Shrihari has filed half yearly Audit Report for the period ending 31/3/2022 as contemplated under Sec. 462 of the Companies Act, 1956. The same is placed on record.

(3.) Heard the Official Liquidator and perused the material on record.