BAHUMA POLYTEX LTD. Vs. NA

JUDGEMENT

(1.) Heard learned advocate Mr.Pathik M. Acharya for the applicant.

(2.) By this report under sec. 481 of the Companies Act, 1956, the official Liquidator has prayed for dissolution of the company, named, M/s. Bahuma Polytex Ltd. (In Liquidation.), which was ordered to be wound up vide order dtd. 20/1/2010 passed in Company Petition no. 123 of 2009.

(3.) The report indicate that consequent upon winding up order passed by this Court, the Official Liquidator deputed his Official at the Office of Registrar of Companies, Gujarat, Ahmedabad to inspect the records of the said company maintained by the office of the Registrar of Companies, Gujarat to find out the assets and properties, liabilities, address of Registered Office, factory premises, Secured Creditors, and names and addresses of the Directors, as on the date of winding-up order, wherein it was revealed that the Shri Harilal Kher, Shri Vinod Shekhar and Shri Roshanlal Munshi were Ex-Directors of the company and also reveal that company under liquidation was having registered office Shop No.2, Parshwanath Complex, Kalol Road Highway, Kadi, Dist. Mehasana and land situated at Survey No.194, Ashima Complex, Part Karannagar, Kadi, Dist. Mehasana. It is also submitted that Company was having two secured creditors namely ICICI Bank Limited at Bombay and IFCI Limited, New Delhi.