M/S.Lamino Paper Products Private Limited(In Liqn) vs. No Respondent
Facts
The Official Liquidator, attached to the High Court for the State of Telangana and Andhra Pradesh, filed Company Application No. 182 of 2025. The application sought to take on record the half-yearly accounts of M/s Lamino Paper Products Private Limited (in liquidation) for the period from April 1, 2023, to September 30, 2023. It also requested 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 available 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, having been satisfied with the reasons stated in the supporting affidavit and having considered the half-yearly accounts filed by the Official Liquidator, ordered as follows: a. The half-yearly accounts of M/s Lamino Paper Products Private Limited (in liquidation) for the period from 01.04.2023 to 30.09.2023, along with the Auditor's Report dated 04.07.2025 submitted on 08.08.2025 by M/s Murthy & Kanth, Chartered Accountants, are taken on record. b. Permission is accorded to the Official Liquidator to pay an audit fee of Rs. 500/- plus GST to the auditor. c. Permission is also accorded 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 account if no fund is available in the Company's account, subject to reimbursement from the funds of the Company (in liquidation) upon realization of its assets. The court found the reasons in the affidavit sufficient to grant the reliefs sought.
Key Issues
1. Whether the half-yearly accounts of the company in liquidation for the period from 01.04.2023 to 30.09.2023, along with the Independent Auditors' Report dated 04.07.2025, submitted on 08.08.2025, should be taken on record. 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 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 their counsel, presented the application with supporting affidavit and auditor's report, seeking the court's approval for the aforementioned actions. No specific legal arguments were detailed in the judgment, but the application itself outlines the procedural and financial requests. Revenue/State: No arguments were recorded for the Revenue or State in the judgment.
Sections Cited
Section 462, Rule 298, Rule 306
AI-generated summary — verify with the full judgment below
t 316E I IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD IMONDAY,THE TWENTY SECOND DAY OF SEPTEMBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE K.LAKSHMAN COMPANY APPLICATION NO: 182 OF 2025 IN C.P.No. 14 of 2000 ln the matter of the Companies Act, 1956 And ln the matter of M/s Lamino Paper Products Private Limited (in liqn)
The Official Ltqurdator, attached to the Hon'ble High Court of Telangana, and Andhra Pradesh, lstfloor, Corporate Bhawan. Bandlaguda, Nagole, Hyderabad -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. take the half-yearly accounts of the subject company (in iiquidation) for the period from 0110412023 lo 3010912023. along with lndependent Auditors Report dated 0410712025 submitted on 08lAl l2O25 by M/s. Irilurthy and 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. cost of this applicatron (Court fee Stamps and Notary Charges etc.,) may be permitted to be met out by the Official Liquidator from the
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