M/S.Gsn Ferro Alloys Private Limited(In Liqn) vs. No Respondent
Facts
The Official Liquidator, attached to the High Court for the State of Telangana, filed a Company Application (CA No. 275 of 2025) in C.P. No. 33 of 2016 concerning M/s GSN Ferro Alloys Private Limited (in liquidation). The application, filed under Section 462 of the Companies Act, 1956, and Rules 298 and 306 of the Companies (Court) Rules 1959, sought permission to take on record the half-yearly accounts of the company for the period 01.04.2023 to 30.09.2023, along with the Independent Auditors' Report dated 04.07.2025. It also prayed for 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.
Held
The Court, being satisfied with the reasons mentioned in the supporting affidavit and upon considering the half-yearly accounts filed by the Official Liquidator, ordered the Company Application. Specifically, the Court took on record the half-yearly accounts of the subject company for the period from 01.04.2023 to 30.09.2023, along with the Auditor's Report dated 04.07.2025, submitted by M/s. Murthy & Kanth, Chartered Accountants. Permission was accorded to the Official Liquidator to pay an audit fee of Rs. 500/- plus GST to the auditor. Furthermore, permission was granted 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 ordered the Company Application.
Key Issues
1. Whether the Court should take on record the half-yearly accounts of the company in liquidation for the period 01.04.2023 to 30.09.2023, along with the Independent Auditors' Report dated 04.07.2025, as submitted by the Official Liquidator. 2. Whether permission should be granted to the Official Liquidator to pay an audit fee of Rs. 500/- plus GST to the auditors, M/s Murthy & Kanth, 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. Contentions: Petitioner (Official Liquidator): The Official Liquidator, through its counsel Sri J. Sreenath Reddy, presented the application seeking the aforementioned permissions and approvals, supported by an affidavit detailing the reasons for the request. The application is made under the relevant provisions of the Companies Act and Rules. Revenue/State: No arguments were recorded for the Revenue or State in the provided judgment extract.
Sections Cited
Section 462, Companies Act, 1956, Rule 298, Companies (Court) Rules 1959, Rule 306, Companies (Court) Rules 1959
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT FORTHE STATE OF TELANGANA AT HYDERABAD FRIDAY,THE THIRTY FIRST DAY OF OCTOBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SMT JUSTICE T.MADHAVI DEVI COMPANY APPLICATION NO: 275 OF 2025 IN C.P.No.33 of 2016 ln the matter of the Companies Act, 1956 And ln the matter of M/s GSN Ferro Alloys Private Limited (in.Liqn)
The Official Liquidator, attached to the Hon'ble High Court of Telangana Pradesh, 1st floor, Corporate Bhawan, Bandlagud-a, Nagole, Hyderibad , and Andhra -500068 APPLICANT Application Under Section 462 of Companies Act, 1956 read with Rule 298 and Rule 306 of the Companies (Court) Rules 1959 praying that this Hon'ble Court may be pleased to : i. take the half-yearly accounts of the subject company (in liquidation) for the period from 01.04.2023 to 30.09.2023, along with rndependent Auditors' Report dated 04.07.2025 submitted on 08.07.2025 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
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
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.