M/S.Ge Godavari Engineering Limited (In Liqn.) vs. No Respondent
Original PDF →Facts
The Official Liquidator, attached to the High Court for the State of Telangana, filed a Company Application seeking permission to take on record the half-yearly accounts of M/s GE Godavari Engineering Limited (in Liquidation) for the period from April 1, 2024, to September 30, 2024. The application also sought permission to make a payment of Rs. 500/- plus GST as an audit fee to the independent auditors, M/s KBS & Associates. The Official Liquidator further requested 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 allowed the Company Application. It took on record the half-yearly accounts of the subject company, which is in liquidation, for the period from April 1, 2024, to September 30, 2024, along with the Independent Auditors' Report dated January 12, 2026, submitted by M/s KBS & Associates. Permission was granted to the Official Liquidator to pay an 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 account if no funds were available in the company's account, subject to reimbursement from the company's funds upon realization of its assets. The Court did not impose any costs on the application.
Key Issues
1. Whether the Court should take on record the half-yearly accounts of the company in liquidation for the period from 01.04.2024 to 30.09.2024, along with the Independent Auditors' Report dated 12.01.2026, as per Section 462 of the Companies Act, 1956 read with Rules 298 and 306 of the Companies (Court) Rules, 1959? 2. Whether permission should be granted to the Official Liquidator to make payment of an audit fee of Rs. 500/- plus GST to the auditors, M/s KBS & Associates? 3. Whether the costs of the application should be permitted to be met by the Official Liquidator from the available funds of the company or the Estate and Establishment Fund, subject to reimbursement? Contentions: Petitioner (Official Liquidator): Argued for the acceptance of the accounts and the auditor's report, and for permission to pay the audit fee and meet application costs from available funds, as detailed in the accompanying affidavit. The Official Liquidator relied on the provisions of the Companies Act, 1956 and the Companies (Court) Rules, 1959.
Sections Cited
Section 462, Rule 298, Rule 306
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
-f his app licaLron lilcd under Section 462 of C-'ornpanies ts Act. 195(r. r'cacl rvilh I(ulcs lgll and _106 ol the Conrpanies (Court) [(Lrles, 1959. seckirr" tIc lirllorving relieli: lo take thc lrall'-r'ear-11 accounts ot- the subject contpany (in liquidation) tirr lhc period tiorn 0l .04.2024 to 10.09.2024. along with Irrclcpcndcnt Auditors' Repoft dated l?..01.2026 subnrittcd orr lr.0 Lltt26 by M/s. KBS & Associates. Chartered .^cc()ulttaltts olt l.ecord and permission rnay be - I'MI)J coMPA ll 1026 tn CP l12 2014. ll7 l0l5 & 105 2016 2 accorded to make the payrnerrt of atrdit lee of Rs.500/- plus GST to thc said auditor. Cost of this application (Court fee Stamps & Notary Charges etc.,) rray be permitted to be met out by the Olficial Liquidator li'orr the available lunds of the company (in liquidation) or Estate and F.stablishment t-und account if no tund is availablc irr thc corrrpany's accoLrnt; subject ttr rcimburscrtrent o1- the satttc tiotn the ftrnds ol- cornpany (in liqn) Lrpon realization of assets ol' the Con.rpany (in liqn) rvhenever so happened and a lt To pass such othcr ordcr or orders as this Hon'ble Court may deem fit and proper in this Iegard. 2. t-teard Sri J. Sreenadh Reddy, learned counsel appearing for the Othcial I-iquidator and perused the alfidavit tiled in support of this application
Havlng rcgard to the reasons stated in the accompanying afldavit and upon considering the half-yearly accounts frled by the ) \
-r t' //, -tM t)J CO|IIPA ll 2016 n CI' l l2 l0l-lr -]l7 20l-r& 105 l0l6 SO/- B. SATYAVATHI JOTNT REGtSTRIIR_ 3 I learrred tlfllcial I.iquidator. this application is allowed with the lbIlow ing:- The half'-vearly accounts ol't[-re subject cornpany, which is in It b liquidatirrn fi'rr rhe- period lionr 01.04.2024 to 30.09.2024, along ri'ith lndependcnt ,\uditols' Reporl dated 12.01.202(t subnrittctl on ll.0l .302(r by N,li s. KBS & Associates, Charle'r'etl n ccol[ttants arc taken on rccorcl Penlission is accor-dcd to the lcalnecl Olllcizrl Liquidator to pav an audit li'r' ol' Rs..5(X), - plus CiS I to the auditor I)errnission is also accordcd to the leamed Olliciat Liquidator to rnakc thc said pa),tncnt liom thc available lunds of the c Cornpanr (in liquidation ). ol f r-orrr the Estate and E,stablislrrncrrt [.Lrnd account il'no tund is available in the Comoanl's account, sulrjcct to r.eirn burscnten t from the funds of Conrparry (in Iicluidation)uport realization of its assets. -7 To, 2 3 4 { 1 The Officia I L attached to rheHo treirbru oFFrcER rquidator. M/s GE Godavari ngl ng Limited ln Liqn n'ble Hrgh C ( floor, Corporate Bhawan. Bandlaguda, Nagole, rad lnda.2 The ReOr lldstrar of C Floor Corporate Bhawan ompanres, M IN IS agole, Ba ofCorpora ndlaguda ffairs, Thattianna Governme rama nt of t(Y ,N rabad -500068 viIage, ourt of Telang a, nd Andhra p esh, .l s ) t Code-5 Hayarhn 00068 agar [\,4andal, Ranga Reddy District, Telangana State pin CR oor, Co egronal Director rporate Bh South Eastern Regron, Minrstry of C 3'd Fl Hayathnagar l\4andal Ranga Re awan, Na ddy District gole, 83ndIagud , Tela a, Thattia ngana State pin nna ram orporate Affairs Co vitlage, 500068 de on Officer, O.S.S Telanqan a ection. High Court of Hyderabad for the State of I 5 5 One CC to Sri i Sreenath Reddy, Advocate for Official Liquidator, High Court for the State of Telangana(OPUC) Two CD Copies KS I
HIGH COURT DATED:1 710312026 1 ORDER ,,' i: ,/+ ,f ) 'i.o "t..\r'F?:,r,-r _{ r d-E ST4 .A ? I [i,B 2[26 P (i N ( t / .ar C.A.No.21 of 2026 IN C.P.No.212 of 2014,327 of 2015 and 305 of 2016 ALLOWING THE COMPANY APPLICATION WITHOUT COSTS. r,lu 'tt laL +
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.