Full Judgment Text
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NC: 2026:KHC:22634
CA No. 310 of 2025
IN COP No. 60 of 2004
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 24 DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
COMPANY APPLICATION NO. 310 OF 2025
IN
COP NO. 60 OF 2004
BETWEEN:
M/S. BEE JAY PEE SACKS PVT. LTD. ( IN LIQN.)
REPRESENTED BY OFFICIAL LIQUIDATOR
HIGH COURT OF KARNATAKA,
CORPORATE BHAVAN,
TH
12 FLOOR, RAHEJA TOWERS,
NO.26-27, M.G. ROAD,
BENGALURU-560 001.
…APPLICANT
(BY SRI MAHADEVAN K S, OL)
AND:
NIL
…RESPONDENT
THIS COMPANY APPLICATION IS FILED UNDER SECTION
462(5) OF THE COMPANIES ACT, 1956 READ WITH RULES
11(B) AND 298 OF THE COMPANIES (COURT) RULES, 1956,
PRAYING THIS HONBLE COURT TO 1. TO APPOINT AN AUDITOR
TO AUDIT THE ACCOUNTS OF THE OFFICIAL LIQUIDATOR FOR
THE HALF YEAR ENDING 30/9/2025 AND FIX HIS
REMUNERATION AND ETC.,
Digitally signed
by BELUR
RANGADHAMA
NANDINI
Location: HIGH
COURT OF
KARNATAKA
THIS APPLICATION, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
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NC: 2026:KHC:22634
CA No. 310 of 2025
IN COP No. 60 of 2004
HC-KAR
ORAL ORDER
This case is listed today for acceptance of the Audit report
as contemplated under Section 462 of the Companies Act,
1956.
2. After perusing the Audit report, same is accepted.
3. Notice to Creditors and Contributors as
contemplated under Section 462(5) of the Companies Act, 1956
is dispensed with, accepting the submission of the Official
Liquidator on the assurance that the Audit report would be
hosted in the official website of the Official Liquidator to enable
inspection by the Creditors and Contributories in terms of Rule
304 of the Companies (Court) Rules, 1959.
4. Since the Audit report is accepted, Official
Liquidator is permitted to pay the fees to the Chartered
Accountant as per the applicable schedule.
5. Accordingly, the Company Application is disposed
of .
Sd/-
(ANANT RAMANATH HEGDE)
JUDGE
GVP/List No.: 2 Sl No.: 22