ABHIYOG HOLDINGS PRIVATE LIMITED Vs. NA

JUDGEMENT

(1.) Heard learned advocate Ms. Bhoomi M. 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. Abhiyog Holdings Ltd(In Liquidation).

(3.) It is further stated on the report that vide order dtd. 21/2/2008 passed in COMP No.180 of 2007, the above-named company was ordered to be wound up and the Official Liquidator attached with this Court was appointed as the Liquidator of the above-named company with direction to take possession of all the assets of the company in liquidation. The Official Liquidator has been discharging its duties and function since then.