OFFICIAL LIQUIDATOR Vs. NIL

JUDGEMENT

(1.) The learned counsel for the Official Liquidator Ms.Anupama Hebbar has submitted that the affairs of the Company-M/s.Blaze Enterprises Pvt. Ltd., (in liquidation) bearing Registration No.6565 with the Registrar of Companies, Bangalore, Karnataka, have been wound up and since the company did not have any assets and only the money is realized from the Ex- Directors of the Company M/s.Blaze Enterprises Pvt. Ltd., to the extent of Rs.1,31,712/-, is now sought to be paid back in the form of dividends towards the Government dues as narrated in the application and the rate of dividend for these Preferential Creditors would be at the rate of 0.044659 paise in a rupee and that the said payment of dividend be permitted to be paid and the company in question may be dissolved under Section 481 of the Companies Act, 1956.

(2.) The relevant averments made in the Company Application are quoted below for ready reference:-

(3.) There is no objection from any quarter to the averments made in the application and winding up process has been completed by the Official Liquidator in accordance with the provisions of the Companies Act, 1956.