OFFICIAL LIQUIDATOR Vs. STATE

JUDGEMENT

(1.) This report is filed with the following prayers made in para-7 thereof.

(2.) That, this Hon'ble High Court vide order dated 25.09.2017 in Official Liquidator's Report No.95 of 2017 had directed to carry of Audit of Common Pool Account for the financial year 2012- 13, 2013-14, 2014-15, 2015-16, 2016-17 and also directed to prepare Bank reconciliation statement. A copy of order dated 25.09.2017 passed in OLR No.95 of 2017 is annexed as Annexure "A".

(3.) That, it is most respectfully submitted that the Official Liquidator appointed M/s.SARC & Associates, a panel Chartered Accountant firm from panel of this office for Audit of Common Pool Fund Account for the financial year 2012-13, 2013-14, 2014-15, 2015-16, 2016-17. In this regard M/s.SARC & Associates has submitted the Audit reports dated 22.06.2017, 07.09.2017 and 27.11.2017 of Common Pool Fund Account. A copy of Audit Reports dated 22.06.2017,07.09.2017 and 27.11.2017 is annexed as Annexure "B".