The Official Liquidator vs. Re - Andhra Pradesh High Court, 09 April 2026

Cause title — parties, addresses and appearances

APHC010165582026 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3333] FRIDAY,THE TENTH DAY OF APRIL TWO THOUSAND AND TWENTY SIX PRESENT THE HONOURABLE SMT JUSTICE V.SUJATHA COMPANY APPLICATION NO: 81 OF 2026 Between: 1. THE OFFICIAL LIQUIDATOR, THE OFFICIAL LIQUIDATOR ATTACHED TO THE HONBLE HIGH COURT OF TELANGA AND ANDHRA PRADESH, 1ST FLOOR. CORPORATE BHAWAN, BANDLAGUDA, NAGOLE, HYDERABAD-500 068 ...APPELLANT AND 1. Nil ...RESPONDENT Counsel for the Appellant: 1. T V P SAI VIHARI(SC FOR OFFICIAL LIQUIDATOR) Counsel for the Respondent: 1. The Court made the following: THE HONOURABLE SMT JUSTICE V.SUJATHA COMPANY APPLICATION NO: 81 OF 2026

ORDER:-

This Company Application is filed under Section 462 and 551 of the Companies Act, 1956 read with Rule 306 read with Rule 298 of the Companies (Court) Rules, 1959 seeking the following relief: “….i) take the half-yearly accounts of the subject company (in liquidation) for the period from 01.04.2024 to 30.09.2024, along with Independent Auditor's Report dated 09.02.2026 submitted on 11.02.2026 by M/s. Murthy & Kanth, Chartered Accountants on record and permission may be accorded to make the payment of audit fee of Rs.500/- plus GST to the said auditor. ii) Cost of this application (Court fee Stamps and Notary Charges etc.,) may be permitted to be met out by the Official Liquidator from the available funds of the Company (in liquidation) or Estate and Establishment Fund account if no fund is available in the company’s account subject to reimbursement of the same from the funds of Company (in liquidation) upon realization of assets of the Company (in liquidation), whenever so happened …”

Heard Mr. T.V.P.Sai Vihari, learned counsel for Official Liquidator/ Applicant.

Learned counsel for learned counsel for Official Liquidator/ Applicant would submit that in compliance of the provisions of Section 462 of the Companies Act, 1956 read with Rule 298 and Rule 306 of the Companies (Court) Rules, 1956, the Official Liquidator is enclosing the Half Yearly Accounts for the periods from 01.04.2024 to 30.09.2024, along with independent Auditor’s Report, dated 09.02.2026, which is submitted on 11.02.2026, duly audited by M/s. Murthy & Kanth, Chartered Accountants, pursuant to the Order of this Court, dated 09.01.2025 in C.A.No. 50 of 2024. 4. On perusal of the Report, it can be observed that there is no adverse comment on the Statement of Accounts of the said company (in liquidation) and as such, the Half Yearly Account and Auditors Report of Subject Company (in liquidation) can be taken on record, as required under the provisions of the Companies Act, 1956. 5. For the above reasons, the Company Application is allowed as prayed for. There shall be no order as to costs.

___________________ JUSTICE V.SUJATHA Date: 10.04.2026