M. RAVJI OIL INDUSTRIES LTD Vs. IFCI LTD.

JUDGEMENT

(1.) Heard learned advocates for the parties.

(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. M. Ravji Oil Industries Limited (In Liquidation), which was ordered to be wound up vide order dtd. 23/3/2000 passed in Company Petition No. 159 of 1998.

(3.) The report further indicates that, pursuant to the winding up order, the Official Liquidator deputed his officials 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, debtors and names and addresses of ex-directors of the company.