S.K.KESHOTE,J. - (1.) HEARD the learned Counsel for the applicant -Official Liquidator and perused the application.
(2.) APPLICATION is under Section 457(1) of the Companies Act, 1956 by the Official Liquidator of M/s. Unikol Bottlers Limited (in liquidation) by Judge's summons and prayar has been made therein for issuance of the directions under the section aforesaid. Despite of the notice of the application duly served upon the respondent, none is present on its behalf. Having heard the learned Counsel for the applicant, I am satisfied that the application deserves acceptance and accordingly, the same is allowed.
(3.) THE Official Liquidator shall have the powers with the sanction of the Court to settle the list of creditors/contributories and fix the date/dates for the settlement of the list of contributories and for filing of proof by the creditors of the company in respect of their debts and claims for priority if any under Section 530 of the Companies Act, 1956 and exercise all or any of following powers: (1) to institute or defend any suit, prosecution, or other legal proceeding, civil or criminal, in the name and on behalf of the company; (2) to sell the immovable and movable property and actionable claims of the company by public auction or private contract, with power to transfer the whole thereof to any person or body corporate, or to sell the same in parcels; (3) to raise on the security of the assets of the company any money requisite; (4) to do all such other things as may be necessary for winding up the affairs of the company and distributing its assets. The application accordingly, stands disposed of. ;