AJANTA ELLORA ESTATE PVT LTD Vs. NA

JUDGEMENT

(1.) Heard Ms.Bhoomi Thakore, learned advocate for the applicant.

(2.) The captioned report has been filed, inter alia, praying for dissolution of M/s.Ajanta Ellora Estate 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"). Further request is made that the official liquidator attached to this Court may be discharged and relieved as the liquidator of the company in liquidation.

(3.) Ms.Bhoomi Thakore, learned advocate submitted that the company in liquidation was ordered to be wound up vide order dtd. 2/5/2003 passed by this Court in Company Petition No.10 of 2003. It is further submitted that the records indicate that other than an old liquidation register, showing the name of the company in liquidation, the details such as, company petition number and the date of winding up order, no others records are available with the office of the official liquidator. It is further submitted that in the past, for more than 18 years, neither any movement and/or correspondence have taken place nor any litigation by or against the Official Liquidator of the company in liquidation has been taken out. It is submitted that the process of winding-up of the company in liquidation can be stated to have been stand-still.