Learned counsel for the petitioners submits that the petitioners have filed audited Balance Sheet of both the companies for the Financial Year ending 31.03.2016 and also certificate from the Statutory Auditor in terms of proviso to Section 230(7) and proviso to Section 232(3) of the Companies Act, 2013 in respect of both the companies. Copies of the Paper Book of these documents have already been supplied to the Official Liquidator. Ms. Amarpreet Kaur, Senior Technical Assistant appearing on behalf of the Official Liquidator seeks time to make submission after going through the latest audited Balance Sheets. The learned counsel for petitioners further submits that the detailed reply in both the cases as per the report of the Official Liquidator has already been furnished by the petitioners.
Learned counsel for petitioners, however, seeks time to file the list of shareholders with shareholding pattern in respect of both the companies and also the list of Directors. The same be filed at least three days before the date fixed. Since the report of the Chairperson of the meeting of shareholders is statedly in the record of Hon'ble Punjab and Haryana High Court in CP No. 233 of 2015 decided on 14.01.2016, therefore, the record of the said Company Petition be also requisitioned from the Hon'ble Punjab and Haryana High Court for the next date.
List the matter for arguments on 27.07.2017
Comments