INDUS AVIATION SERVICES PVT LTD Vs. STATE

JUDGEMENT

(1.) (Oral) 1. The Company-M/s Indus Aviation Services Pvt. Ltd. pursuant to a resolution passed in the Extra Ordinary General Meeting of the Company held on 30.08.2010 had appointed Manoj Kumar Malhotra as a Voluntary Liquidator of the said Company. Notice was thereafter published in the newspapers and the Official Gazette. Notice of the appointment of the Voluntary Liquidator was also give to the Registrar of Companies.

(2.) VOLUNTARY Liquidator failed to furnish the documents and books of accounts before the Official Liquidator. Letters dated 01.03.2011, 05.05.2011, 14.03.2012 sent by the Official Liquidator remained unanswered. Co. Pet. No. 367/2011 was accordingly filed by the Official Liquidator seeking a direction against the Voluntary Liquidator to handover books of accounts of the Company.

(3.) THE Official Liquidator by way of present petition has stated that pursuant thereto no objection certificate has also been received from the Registrar of Companies and the Income Tax Department copies of which have been enclosed along with the petition. On a scrutiny of the records submitted by the Voluntary Liquidator, the Official Liquidator is satisfied that necessary compliances of Section 497 and other provisions of the Companies Act have been complied with and the affairs of the Company have not been conducted in any manner prejudicial to the interest of its members or to the public and a prayer is accordingly made by the Official Liquidator to dissolve the Company.