M/S.Omc Computers Limited (In Liqn.) vs. No Respondent
Original PDF →Facts
The Official Liquidator, attached to the High Court of Telangana and Andhra Pradesh, filed a Company Application seeking permission to take on record the half-yearly accounts of M/s. OMC Computers Limited (in liquidation) for the period from April 1, 2024, to September 30, 2024. The application also sought permission to pay an audit fee of Rs. 500/- plus GST to the auditors, M/s. Murthy & Kanth., Chartered Accountants, and to meet the costs of the application from the company's funds or the Estate and Establishment Fund, subject to reimbursement. The application was supported by an affidavit and the Independent Auditors' Report dated February 9, 2026.
Held
The Court considered the reasons stated in the affidavit filed by the Official Liquidator and the half-yearly accounts presented. The Court held that the application was to be allowed. Specifically, the Court ordered that the half-yearly accounts of the company in liquidation for the period from April 1, 2024, to September 30, 2024, along with the Independent Auditors' Report dated February 9, 2026, be taken on record. Permission was granted to the Official Liquidator to pay the audit fee of Rs. 500/- plus GST to the auditor. Furthermore, permission was accorded to the Official Liquidator to make this payment from the available funds of the company in liquidation or from the Estate and Establishment Fund if no company funds were available, subject to reimbursement upon realization of the company's assets. The Court also permitted the costs of the application to be met similarly.
Key Issues
1. Whether the Court should take on record the half-yearly accounts of the company in liquidation for the period from April 1, 2024, to September 30, 2024, along with the Independent Auditors' Report. 2. Whether permission should be granted to the Official Liquidator to pay an audit fee of Rs. 500/- plus GST to the auditors. 3. Whether the Official Liquidator should be permitted to meet the costs of the application from available funds, subject to reimbursement. Arguments for the Petitioner (Official Liquidator): The Official Liquidator, through his counsel, presented the half-yearly accounts and the auditors' report, and requested the Court's permission to proceed with the payment of audit fees and application costs as outlined in the application. No specific arguments were recorded for the revenue or State as this was an application by the Official Liquidator concerning company liquidation.
Sections Cited
Section 462, Rule 298, Rule 306
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
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IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD THE HON'BLE SMT.JUSTICE T. MADHAVI DEVI COMPANY APPLICATION No.l05 OF 2026 TN C.P.No. 67 OF 1997 DATE: 06.05.2026 Between: The Official I-iquidator, Attached to the IIon'ble High Court of Telangana and Andhra Pradesh, l " Floor, Corporate Bhawan, Bandlaguda, Nagole, Hyderabad - 500068. ...Applicant This application is filed under Section 462 of Companies Act. 1956, read with Rules 298 and 306 of the Companies (Court) Rules, 1959. seeking the following reliefs: To 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 Auditors' Report dated 09.02.2026 submitted on 11.02.2026 by Mis. Murthy & Kanth., Chartered Accountants on record and permission may be ORDER
-r- TMDJ COMPA_ 105-2026 in cP 6'7 /1991 2 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 & Notary Charges etc.,) may be permitted to be met out by the Ofhcial 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 liqn) upon realization of assets of the Company (in liqn) whenever so haPPened and To pass such other order or orders as this Hon'ble Court may deem fit and proper in this regard.
Heard Sri J. Sreenadh Reddy, leamed counsel appearing for the Official Liquidator and perused the affidavit filed in support of this application.
Having regard to the reasons stated in the accompanying affidavit and upon considering the half-yearly accounts filed by the leamed Official Liquidator, this application is allowed with the lollowing:- /
T\1DJ COMPA 105 2026 in cP 61 t99'7 The half'-yearly accounts of the subject company, which is 3 a tn liquidation for the period from 01.04.2024 to 30.09.2024. along with Independent Auditors' Report dated 09.02.2026 submitted on 11.02.2026 by M/s Murthy & Kanth., Chartered Accountants are taken on record. b. Permission is accord"d to the learned Official Liquidator to pay an audit fee of Rs.500/- plus GST to the auditor c. Permission is also accorded to the leamed Official Liquidator to make the said payment fiom the available funds of the Company (in liquidation), or from the Estate and Establishment Fund account if no fund is available in the Company's account, subject to reimbursement from the lunds of Company (in liquidation) upon realization of rts assets M. RAMANA KRISHNA JOINT REGISTRAR //TRUECOPY / / € SECTION OFFICER To, The Official Liquidator, N,l/s. OMC Computers Limited (In Liqn.) attached to the High C.urt of Tei.rngana ancl Andhra pradesh, 1rt Floor, Corporate Bhawary Bandlaguda, Nagole, Hr.dcrabad - 500068. The Registrar of Companies, Mrnistry of Corporate Affairs. Government of India, 2.d Flo,'r, Cor1..'o1s1g Bharv.rn, . Nagole, Bandlaguda, lhattiannaram ";,1;;:, Hayathn'rgar Marrrar Ranga R.ddr Dttricr, T"rr.;;;; state, pin C,de-500 008.-o- . .o+J -/' 2
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The Regional Director, South Eastern Region, Ministry of Corporate Affairs, 3'd Floor, Corporate Bhawan, Nagole, Bandlaguda, Thattiannaram Village, Hayathnagar Manda, Ranga Reddy District Telangana State, Pin Code - 500 068. 4. The Section Officer, O.S. Sectiory High Court of Hyderabad for the State of Telangana.
One CC to Sri J.Srinath Reddy, Advocate for Official Liquidator, High Court for the State of Telangana (OPUC)
Two CD Copies. JCK/ba fln,.t("
_{IGH COURT I)ATED: 06.05.2026 .i)RDER (IOMPANY APPLICATION No.105 of 2026 L'r (..P.No.67 oi 7997 Disposing of the Application Pot(' s\alza, ;ic s E 6.. z n t 26 T4 ( 4 tl U t. ) 1 1 T I ! 0 2 l J P=!\ C H c. T * o
Reproduced from the public record of the Telangana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.