ARM POLYMERS LTD Vs. IDBI BANK LTD

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. ARM Polymers Limited (In Liquidation), which was ordered to be wound up vide order dtd. 1/5/2002 passed in Company Petition No. 34 of 2002.

(3.) The report further indicates that, pursuant to the winding up order, the Official Liquidator deputed his officials to inspect the records of the subject company lying with the Registrar of Companies, Gujarat, Ahmedabad 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.