ARYA SILK MILLS PVT. LTD. Vs. NA

JUDGEMENT

(1.) Heard learned advocate Mr. Dhawan Jayswal for the applicant.

(2.) By this report under Sec. 481 of the Companies Act, 1956 (For short "the Act") the Official Liquidator has prayed for dissolution of the company, namely, M/s. Arya Silk Mills Pvt Ltd. (In Liquidation).

(3.) It is stated in the report that M/s. Arya Silk Mills Pvt Ltd., which was earlier in Members' voluntary winding up, has been subsequently ordered to be compulsorily wound up by an order dtd. 7/5/2004 passed by this Court in Company Application No. 42 of 2004 and the Official Liquidator attached to this Court has been appointed as the Liquidator of the aforesaid company (In Liquidation) and also appointed Shri Ravindra N. Vepari, Chartered Accountants, based at Surat, to assist the Official Liquidator in examining and verifying the Books of Accounts and other records of the company and to submit a report thereon.