S.K.KESHOTE, J. - (1.) HEARD learned counsel for the parties, perused the application.
(2.) THE petitioners, the directors of M/s. Rajasthan Commercial and Industrial Finance (India) Ltd. (in liquidation), filed this application under Section 454 of the Companies Act, 1956, read with Rule 9 of the Companies (Court) Rules, 1959. In the application, the applicants prayed for dispensation with the preparation of the statement of accounts as already the entire record is with the official liquidator and the applicants have got no document whatsoever in their possession. In the alternative, it is prayed that the applicants may be allowed to hire the services of qualified chartered accountant for preparation of the statements of accounts and the official liquidator may be directed to allow the applicant and their chartered accountant to assess to the documents submitted by the applicant to the official liquidator for preparation of the statements of accounts.
(3.) THE another prayer is made for direction to the official liquidator to pay the cost for preparation of statements of accounts such as remuneration of chartered accountant, typing charges and other incidental expenses.;