HARVEST INFRSTRUCTRUE AND PROEPRTY DEVELOPERS LIMITED Vs. NIL

JUDGEMENT

(1.) The above application is filed seeking for an order of dissolution of the company in liquidation namely M/s. Harvest Infrastructure and Property Developers Limited, under Sec. 481(1) subject to Sec. 559 of the Companies Act, 1956.

(2.) In the said application the Official Liquidator has given details regarding Incorporation of the company, shareholders of the company, orders of liquidation and action taken by the Official Liquidator subsequent to the orders passed by this Court on several dates.

(3.) As per the Balance Sheet of the year ending 31/3/1999, an amount of Rs.25,09,840.00 was shown to be receivable from the ex-directors, but application filed in C.A No.215/2005, by the Official Liquidator, against the ex- directors for the aforesaid amount came to be dismissed on 14/10/2009. In that background, learned Official Liquidator has submitted that there are no other dues owed to the company nor any amounts belonging to the company in possession of the Official Liquidator.