M/S.Kera Sinters 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 (No. 34 of 2026) under Section 462 of the Companies Act, 1956, and Rules 298 and 306 of the Companies (Court) Rules, 1959. The application sought permission to take on record the half-yearly accounts of M/s. Kera Sinters Limited (in liquidation) for the period from 01.04.2024 to 30.09.2024, along with the Independent Auditors' Report dated 12.01.2026. Crucially, it also requested permission to pay an audit fee of Rs. 500/- plus GST to the auditor, M/s. KBS & Associates, Chartered Accountants. The Official Liquidator also sought permission to meet the costs of the application from the company's funds or the Estate and Establishment Fund, subject to reimbursement.
Held
The Court allowed the application. Regarding the first issue, the Court took on record the half-yearly accounts of M/s. Kera Sinters Limited (in liquidation) for the period from 01.04.2024 to 30.09.2024, along with the Independent Auditors' Report dated 12.01.2026. Concerning the second issue, permission was accorded to the Official Liquidator to pay an audit fee of Rs. 500/- plus GST to the auditor. For the third issue, the Court also granted permission to the Official Liquidator to make the said payment from the available funds of the company in liquidation, or from the Estate and Establishment Fund if company funds were unavailable, subject to reimbursement from the company's assets upon realization. The Court's 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 12.01.2026, as required under the Companies Act, 1956 and Companies (Court) Rules, 1959. 2. Whether permission should be granted to the Official Liquidator to pay an audit fee of Rs. 500/- plus GST to the auditor, M/s. KBS & Associates, Chartered Accountants. 3. Whether the Official Liquidator should be permitted to meet the costs of the application from the available funds of the company in liquidation or the Estate and Establishment Fund, subject to reimbursement. Petitioner's Arguments: The Official Liquidator, through its counsel, presented the application with supporting affidavit and argued for the reliefs sought, which included taking accounts on record, payment of audit fees, and meeting application costs. Revenue's Arguments: The judgment does not record any specific arguments from the revenue or state, implying no opposition or appearance on their behalf.
Sections Cited
Section 462, Rule 298, Rule 306
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
The Court made the following: ORDER
IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD THE HON'BLE SMT.JUSTICE T. MADHAVI DEVI COMPANY APPLICATION No.34 of 2026 IN REFERRED COMI'ANY CASE No.9 of 1992 DATE: 17.03.2026 Between: The Official Liquidator, Attached to the Hon'blc High Court of Telangana and Andhra Pradesh, [" 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-yearty accounts of the subject company (in liquidation) for the period from 01.04.2024 to 30-09.2024' along with Independent Auditors' Report dated 12.01.2026 submitted on 22.01.2026 by lrzl/s. KBS & Associates, Chartered Accountants on record and permission may be I COM PA_i4_2026 in RCC 9 1992 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 & Norary Charges etc.,) may be perrnitted to be met out by the Ofliciat Liquidator from the available funds o[ rhe company (in liquidation) or Estate and Establishment Ftrnd account if no fund is available in the company's account; subject to reimbursement ol the sarne from the funds of company (in liqn) upon realizarion of assets oi the Company (in liqn) whenever so lrappened 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.
I{aving regard to the reasons stated in the accompanying affidavit and upon considering the half-yearty accounts fi ted by the leamed Official [,iquidator, this application is allou,ed with the following:- \ o-- COMPA-34 2026 in RCC 9 1992 a.Thehatf-yearlyaccountsotthesubjectcompany'whichis in tiquidation for the period trom 01'04'2024 to 30.09.2024, along with Independent Auditors' Report dated 12-01.2026 submitted on22'01'2026 by M/s' KBS & Associates, Chartered Accountants are taken on record b. Permission is accorded to the leamed Offrcial Liquidator to pay an audit fee of Rs'500/- plus GST to the auditor' c. Permission is also accorded to the leamed Offrciat Liquidator to make the said payment from the available funds of the Company (in tiquidation)' or from the Estate and Establishment Fund account if no fund is available in the Company's account' subject to reimbursement from the funds of Company (in tiquidation) upon realization of its assets. I. M. RAMANA KRTSHNA- JOtNT REGIS ,," SECTION OFFICER at 1st floor, CorPorate To,
The Official Liquidator' M/s.Kera Sinters Liml Bhawan' tndia 2nd floor, Bandlaguda' CorPo Nag rate B Mandal, ole, HYde hawan, Nag Ministry o Ranga rabad -50 f CorPo ote, B ReddY 00 andlaguda, District' Affairs' Telangana State Government of Thattiannaram 2T he Registrar of Companies, Village Hayathnagar Pin Code 500 680 Ministry o{ CorPorate ector, South Eastern Reglon ' n, Nagote, Bandlagr-rda, Thattiannaram
The R Affairs' egl ^rd onal Dir floor CorPorate Bhawa Village HaYathnagar Code 500 680 Mandal, Ranga Reddy District Telangana state, Pin
The Section Officer, O-S' Section' High Court at Hyderabad' for the State of . l"J:t6i: ,ri J. sreenadh Reddy, counser for official Liquidaror, Hish court at Hyderabad .
Two CD CoPies t DUPSLw
HIGH COURT DATED: 1710312026 I \ ORDER COMPANY APPLICATI ON No. 34 of 2026 IN REFERRED COMPANY CASE NO: 9 ot 1992 .5 E \ H 1 B ot A c l,l 1 0 * () (-' T.,a I ?6 ta H )t L ALLOWING THE APPLICATION a dt(eF h-
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.