YOGI POLYSTER LTD Vs. NA

JUDGEMENT

(1.) Heard learned advocate Ms.Bhoomi Thakore for the applicant.

(2.) By this report under Sec. 481 of the Companies Act, 1956, the official Liquidator has prayed for dissolution of the company, named, M/s. Yogi Polyester Ltd. (In Liquidation),which was ordered to be wound up vide order dtd. 21/7/2006 passed in Company Petition No.217 of 1998.

(3.) That the Official Liquidator appointed M/s. Harish P. Jain & Associates, Company Secretary at the Office of Registrar of Companies, Gujarat, Ahmedabad to inspect the records of the said company maintained by the office of the Registrar of Companies, Gujarat to find out the assets and properties, liabilities, address of Registered Office, factory premises, Secured Creditors, and names and addresses of the Ex-Directors of the company. That as per the search report after taking inspection of the records of the Registrar of Companies, Gujarat by the company secretary it was indicated that the assets and properties of the company in liquidation consisted of two premises one being registered office situated at Yogi House, Old Padra Road, Baroda as well as factory premises situated at 6/2, GIDC Industrial Estate, POR, Ramangamadi, Karjan, Dist. Vadodara.