RENOWN ELECTROPLAST 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 this Court, vide order dtd. 23/1/2003 passed in Company Petition No.61 of 2002, was pleased to appoint the Official Liquidator as Liquidator of the above-named company with a direction to exercise all the powers under the provisions of the Companies Act , 1956. It is further submitted that this Court, vide order dtd. 19/4/2022 passed in Official Liquidator Report No.55 of 2020, permitted the Official Liquidator to take steps to dissolve the company in liquidation. The report further indicates that consequent upon the winding-up order passed by this Court, 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 ascertain the assets and properties, liabilities, address of Registered Office, factory premises, Secured Creditors, and names and addresses of the Directors, as on the date of winding-up order of the company.