M/S.Nirup Synchrome 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 Sri Nirup Synochrome Limited (in liquidation) for the period from 01.04.2024 to 30.09.2024. The application also requested permission to pay an audit fee of Rs. 500/- plus GST to the independent auditors, M/s Murthy & Kanth., Chartered Accountants, whose report was submitted on 11.02.2026. Additionally, the Official Liquidator sought permission to meet the costs of the application from the company's funds or the Estate and Establishment Fund, subject to reimbursement upon realization of assets. The application was supported by an affidavit and heard by the High Court.
Held
The Court held that the half-yearly accounts of the subject company in liquidation for the period from 01.04.2024 to 30.09.2024, along with the Independent Auditors' Report dated 09.02.2026, should be taken on record. Permission was granted to the Official Liquidator to pay an audit fee of Rs. 500/- plus GST to the auditors. Furthermore, the Court permitted the Official Liquidator to make the payment of audit fees and the costs of the application from the available funds of the company in liquidation, or from the Estate and Establishment Fund if no funds were available in the company's account. This was subject to reimbursement from the company's funds upon realization of its assets. The reasoning was based on the reasons stated in the accompanying affidavit and consideration of the filed accounts.
Key Issues
1. Whether the Court should take on record the half-yearly accounts of the company in liquidation for the period 01.04.2024 to 30.09.2024, along with the Independent Auditors' Report dated 09.02.2026. 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 costs of the application can be met from the company's funds or the Estate and Establishment Fund, subject to reimbursement. The petitioner, the Official Liquidator, argued for the acceptance of the accounts, payment of audit fees, and permission to utilize company funds for application costs, citing the necessity of these actions in the liquidation process. The revenue or State did not record any arguments in the judgment.
Sections Cited
Section 462, Rule 298, Rule 306
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD THE HON'BLE SMT.JUSTICE T. MADIIAVT DEVI COMPANY APPLICATION No.93 0F 2026 RCC.No.l0 OF' 2000 DATE: 06.05.2026 Between: The Official Liquidator, Attached to the Hon'ble High Court of Telangana and Andhra Pradesh, l" Floor, Corporate Bhawan, Bandlaguda, Nagole, Hyderabad - 500068. ..Applicant ORDER 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 10.09.2024, along with Independent Auditors, Report dated 09.02.2026 submitted on 11.02.2C26 by M/s. Murthl & Kanth., Chartered Accountants on record and permissir)n may be IN COMPA 93,2026 in RCC l0/2000 accorded to make the payment of audit fee of Rs.500/- plus GST to the said auditor. Cost of this application (Court fee Stamps & 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 liqn) upon realization of assets of the Company (in liqn) whenever so happened and 2 t1. 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, learned 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 following:- .--.__. .:t COMPA,93 1026 in RCC 10/2000 a The half-yearly accounts ofthe subject company. which is in liquidation for the period from Ol .01.2024 to 30.09.2024. along with Independent Audito:s' Report dated 09.02.2026 submitted on 11.02.2026 by NzVs. Murthy & Kanth., Chartered Accountants are taken on record. Liquidator to make the said payment from 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 reimbursenrent fiom the funds of Company (in liquidation) upon realization of b. Permission is accorded to the leamed Official Liquidator to pay an audit fee of Rs.500/- plus GST to the auditor. Permission is also accorded to the leamerl Official c To, Its assets. 'o' ',5fi1?Hi:"HtE //rRUE copy/, N \ _-_-,..-- -. - -, -'4 ' l\\sEcrloN oFFlcER \/ The Offrcial Liquidator' M/s Nirup Synchrome Limrted{ln Liqn)-attached to the u"".'t'r" iri"f-r bourt of fetan.qJia, 'and Anohra-Pradesh' ' st floor' Corporate ghr*rn. Bindlaquda Nagole, Hyderabad -5UUUbu. -- The Reqistrar ot Companies'Iui"lJtiy "rc"tp-"rate Affairs Government of t ;#'iYJt'l;;;'c;il;i;Bi ;wan, i'l asole Bandlasuda' l hattiannarama iiiii;i"' H;y;ihr;;; ilfi"a"], n*g, R6oov Districtlrelan';ana State Pin Code-500068 i;;n;;;;;l Director. South Eastern Region' Ministry of CorporateAffairs' j:J?ioiY'tJ;;lJt!'iir,r*, ^ Nigot". Baidlas uda Thattiarrnaram -villase' Hry;th;d;;"|\irnJrr. nrng, Redoy orstrict ielangana State Pin Code 500068 1 2 3
4' The Section officer o.s.section, High court of Hyderabad for the state of Telanoana 5 .ne ic to sri J.srinath Reddy. Advocate for officiar Liquidator, High court - for the State of TelanganalOiUC;
Two CD Copies Ks/ABKw
HIGH COURT DATED:06/05/2026 ORDER C.A.No.93 ot 2026 IN R.C.C.No.10 of 2000 ALLOWING THE COMPANY APPLICATION WITHOUT COSTS. ,iJ ll '-t (os. 1 Ht 9rarg 01 tltr 2[26 \ ( z lLJ ct !l )." it 4../t/ ...a/ * .-rPqd b v \a\t B'p
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.