NEWAGE ENTERTAINMENT PVT. LTD. Vs. NA

JUDGEMENT

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

(2.) The captioned report has been filed, inter alia, praying for order to dissolve M/s.Newage Entertainment Pvt. Ltd. (In Liquidation) (hereinafter referred to as "the company in liquidation") in terms of Sec. 481 of the Companies Act, 1956 (hereinafter referred to as "the Act of 1956") and the Official Liquidator be discharged and relieved as the liquidator of the company in liquidation.

(3.) It is submitted that the company in liquidation was ordered to be wound up vide order dtd. 8/9/2017 passed by this Court in Company Petition No.360 of 2016.