OFFICIAL LIQUIDATOR OF SAINATH ... Vs. UNKNOWN

JUDGEMENT

(1.) The present report is filed seeking dissolution of M/s. Shri Sainath Proteins Ltd. - the company (in liquidation) under Section 481 of the Companies Act, 1956 ("the Act") and to discharge and relieve Official Liquidator as Liquidator of the company (in liquidation).

(2.) Paragraphs No.5 to 10, 13 to 16 and 18 of the report read as under:

(3.) That, the Official Liquidator most respectfully submits that while taking possession of Registered office of company in liquidation situated at A/25, GF, Oxford Avenue, Opp. C. U. Shah College, Nr. Gujarat Vidyapith, Income Tax, Ahmedabad, it was observed by the officials of the Official Liquidator that said premises was not belong to company in liquidation and Shri. Dilipbhai Sahahdadpuri, owner of said premises had given said premises to company in liquidation on rent and in support of his statement, Shri. Dilipbhai Sahahdadpui had provided rent agreement as well as conveyance deed of said premises executed in his favour. Hence, the officials of the Official Liquidator could not taken possession of said premises.