IN RE: INDIA INSULATOR LTD. Vs. STATE

JUDGEMENT

(1.) C.A No. 2698/2014 (application under section 481 of the Companies Act, 1956).

(2.) THIS application has been filed by the Official Liquidator under Section 481 of the Companies Act, 1956 read with Rule 9 of the Company (Court) Rules, 1959 praying that M/s. India Insulator Limited (in liquidation) be finally dissolved and the Official Liquidator be discharged as its Liquidator.

(3.) THE registered office of the Company (In Liqn.) was situated at M -182, G.K. Part -II, New Delhi. The Company was a tenant and had already vacated the said premises prior to the date of winding up. The factory of the Company was situated at Village -Varora, Tehsil - Bindhki, Fatehpur (U.P) and the same was in possession of the Secured Creditor, namely PICUP. The possession was then taken over by the Official Liquidator from the said Secured Creditor.