OFFICIAL LIQUDATOR Vs. AYAZ GULAMBHAI SHAIKH

JUDGEMENT

(1.) Heard Ms. Reeta Chandarana, learned advocate for the applicant and Mr. A.G. Shaikh, Company Secretary and the respondent herein.

(2.) By this report, the Official Liquidator has prayed for dissolution of the Company, named, M/s. Himanshu Pack Private Limited as provided under Section 497(6) of the Companies Act, 1956 (hereinafter referred to as "the Act" for the sake of brevity). The said Company, through the respondent, submitted a requisition along with the documents on 26.12.2016 for voluntary winding up of the said Company which was submitted with the office of the Official Liquidator on 4.5.2018.

(3.) Record indicates that the said Company was registered under the provisions of the Act on 12.9.1994. The Official Liquidator has declared that the requisition so made along with the report of voluntary liquidator is in terms of Section 497(6) of the Act.