RAJ KUMAR SOOD Vs. SOOD TECH P LTD

JUDGEMENT

(1.) THIS Application has been moved by the Official Liquidator attached to this Court under Section 481 of the Companies Act, 1956 (for short "the Act") inter alia praying that the ex-directors to deposit a sum of Rs. 50,000/- as liquidation expenses and the Official Liquidator may be permitted to transfer the said amount to common pool. It is also been prayed that the Company M/s. Sood Tech Private Limited (in liqn.) may be dissolved and the Official Liquidator may be discharged from further proceedings. It is also prayed that the Official Liquidator may be permitted to transfer the balance fund available in the company's account to the Reserve Bank of India after making payment/creating provision or making payment towards the government fee, audit fee and liquidation expenses and the Official Liquidator may be permitted to close the books of account of the company.

(2.) THE Official Liquidator states in the application that this Court vide order dated 10.10.2006 had appointed the Official Liquidator as its Provisional Liquidator. The final winding up order was passed on 12.01.2010 and the Official Liquidator attached to this Court was appointed as the Liquidator.

(3.) IT is further stated that in compliance of order dated 10.10.06, a team of the office of Official Liquidator also visited 59/5, New Rohtak Road, New Delhi on 9.12.06 for taking possession of the assets of the Company (In Liqn.) but were informed that there are no assets or books of accounts and office of M/s. Sood Tech. Pvt. Ltd. at 59/5, New Rohtak Road, New Delhi.