MANSERVE AGENCIES & SERVICES PVT LTD Vs. STATE

JUDGEMENT

(1.) THIS is a petition filed under Section 497(6) of the Companies Act, 1956 by the Official Liquidator for voluntary winding up of M/s Manserve Agencies and Services Pvt. Ltd.

(2.) THE Company has passed a Special Resolution in its Extra Ordinary General Meeting of the Members held on 30.04.2010 for voluntary winding up of the Company. Mr. Punkaj Jain was appointed as a Voluntary Liquidator of the Company.

(3.) THE declaration of solvency was executed and approved by the Board of Directors in their meeting held on 25.03.2010, and the same has been filed with the office of the Registrar of Companies in Form 149 as prescribed under Rule 488 of the Companies (Court) Rules, 1959.