MUKTA DEVI Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) The appellant has filed the present appeal under Section 483 of the Companies Act, 1956 (hereinafter to be referred as "the Act") aggrieved by the order passed by the learned Company Judge in a complaint under Section 454 (5) of the Act convicting the appellant and imposing a fine of Rs. 40,000/-.

(2.) M/s Syp. Chem. (India) Pvt. Limited was ordered to be wound up by this Court on 30.4.1990 vide order passed by Company Petition No. 38 of 1989. The Official Liquidator attached to this Court was appointed as its liquidator.

(3.) The Official Liquidator issued notice to the appellant on 15.5.1990 calling upon the appellant to file statement of affairs of the company as required by Section 454 of the Act. Similar notices were issued to Pardip Kumar Gupta and Surya Partap Singh who were impleaded as ex-Directors of the company. The ex-Directors failed to file statement of affairs of the company without any reasonable excuse, the Official Liquidator filed a complaint under Section 454(5) of the Act.