OFFICIAL LIQUIDATOR Vs. UMESH VED AND ASSOCIATES

JUDGEMENT

(1.) Heard Ms. Reeta Chandarana, learned counsel for the Official Liquidator.

(2.) By this report, the Official Liquidator has prayed for the following reliefs:

(3.) The Official Liquidator has taken this Court through the factual matrix arising out of this report. The Voluntary Liquidator has submitted the records and documents pertaining to voluntary winding up M/s. Shakti Intermediates Private Limited, which is received at the office of the Official Liquidator, Ahmedabad on 02.02.2017 and 27.02.2017 and documents pertaining to final meeting is submitted on 14.03.2018.