GUJARAT FILAMENTS LIMITED Vs. NA

JUDGEMENT

(1.) Heard Mr.D.M. Jayswal, learned advocate appearing for the applicant.

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

(3.) It is submitted by the learned advocate for the applicant that by an order dtd. 26/9/2016 passed by this Court in Company Petition No. 74 of 2016, the above-named Company was ordered to be wound-up and the Official Liquidator, attached to this court, was appointed as Liquidator thereof with all powers under the Companies Act , 1956.