OFFICIAL LIQUIDATOR Vs. NIL

JUDGEMENT

(1.) The Official Liquidator has filed a report under Sec. 497(6) of the Companies Act, 1956.

(2.) It is submitted that this is a case of voluntary liquidation of the Company wherein the members have passed a resolution for voluntary winding up of the Company and have appointed a Liquidator to complete the winding up proceedings, including the filing of statutory returns with the jurisdictional Registrar of Companies and the Official Liquidator.

(3.) Upon receiving the accounts and report of the Company from the voluntary liquidator, the Official Liquidator is required to submit a report to the Company Court under Sec. 497(6) of the Companies Act, 1956, detailing as to whether the affairs of the Company have been conducted in a proper manner and not in a manner prejudicial to the interests of members or public interest.