UNION OF INDIA AND Vs. AVI SHOES LTD.

JUDGEMENT

(1.) C.A. No. 613 of 2008

(2.) APPLICATION allowed. Exemption from filing of original copies of annexures is granted.

(3.) THE investigation which is contemplated under Section 235 and the power of seizure of the document or taking up prosecution can avail only against the directors and ex -directors of the company as on 16.12.1999 till the eve of order of winding up. The petitioner has placed on record report of the Deputy Director (Inspection) justifying the reasons for carrying out investigation. For the reasons stated in the proceedings dated 5.5.2008, the sanction as sought for is granted to carry on with investigation to affairs of the company and the official liquidator shall cooperate with such records as may have come to his possession subsequent to the order of winding up.