ASSAM NURSING SERVICES AND INDUSTRIES PVT. Vs. XXXXXXXXXXXX

JUDGEMENT

(1.) Heard Mr. K. Goswami, learned counsel appearing for the petitioner.

(2.) This is a company petition, filed under Section 497(6) of the Companies Act, 1956 (herein after referred to as the Act) by the Official Liquidator (OL) for voluntary winding up of ASSAM NURSING SERVICES and INDUSTRIES PRIVATE LIMITED (In Member's Voluntary Winding up).

(3.) A perusal of the petition shows that the said company was incorporated under the provisions of the Act on 29.02.1976, having CIN no. U85110AS1976PTC00646 with the Registrar of Companies Shillong. The authorized capital of the Company is Rs.10 Lakhs (Rupees Ten Lacs Only) and the paid-up capital is Rs.2,20,800/- (Rupees Two Lakhs Twenty Thousand Eight Hundred Only). It has been observed from the balance sheet as on 10.02.2005, which according to the Declaration of Solvency filed by the Directors of the Company was the practicable date, before making of the declaration, the total assets of the company were Rs.12,61,169.04/- and current liabilities were Rs.201,241/-.