RE-VIKAS MOTORS P. LTD. Vs. XXXXXX

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present application has been filed by the Official Liquidator under Sec. 481 of the Companies Act, 1956 (hereinafter 'the Act') read with Rule 9 of the Companies (Court) Rules, 1959 (hereinafter 'the Rules'), thereby praying that the Company (In Liquidation), i.e., Vikas Motors Pvt. Ltd., be finally dissolved and the Official Liquidator, Delhi, be discharged as its Official Liquidator.

(3.) It is stated in the application that Vikas Motors Pvt. Ltd., was ordered to be wound up by this Court vide its order dated 11th August, 2004 and the Official Liquidator attached to this Court was appointed as the Provisional Liquidator of the said Company. It is stated that Statement of Affairs had not been filed by the Ex-Directors.