IN HOUSE STUDIO PVT. LTD. Vs. NA

JUDGEMENT

(1.) Heard learned advocate Mr. Shivang Thacker for the applicant.

(2.) By this report under sec. 481 of the Companies Act, 1956, the Official Liquidator has prayed for the following reliefs:-

(3.) It is submitted that by order dtd. 8/9/2017 passed by this Court in Company Petition No.361 of 2016, M/s. In House Studio Pvt. Ltd. was ordered to be wound-up and the Official Liquidator attached to this Court was appointed as Liquidator with all the powers under the provisions of the Companies Act , 1956. The report further indicates that consequent upon the winding-up order passed by this Court, the Official Liquidator deputed his Official 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 ascertain the assets and properties, liabilities, address of Registered Office, factory premises, Secured Creditors, and names and addresses of the Ex- Directors, as on the date of winding-up order of the company.