OFFICIAL LIQUIDATOR Vs. VASANT L. PATEL

JUDGEMENT

(1.) Heard learned advocate Mr. Pathik M. Acharya for the Official Liquidator and learned Advocate Ms. Dhara P. Bhatt with learned Advocate Mr. Parth H. Bhatt for the respondent.

(2.) This report is filed seeking following reliefs:

(3.) The brief facts of the case are that M/s. Bharat Bobbins Limited, i.e. the Company in Liquidation, submitted the documents with regard to the voluntary liquidation to the Office of the Official Liquidator on 20/1/2020. From a perusal of the said documents, it is found that the Final Meeting of the company in liquidation as is required to be held as per the provisions of Sec. 497 of the Companies Act, 1956, is yet to be held by the liquidator of the company in liquidation. Accordingly, the Official Liquidator issued a letter dtd. 17/3/2020 to the voluntary Liquidator to hold the meeting of the company in liquidation as per Sec. 497 and to submit a report to the Office of the Official Liquidator.