M/S. Ameya Laboratories Limited(In Liqn) vs. Nil
Facts
The Official Liquidator of M/s. Ameya Laboratories Limited (in liquidation) filed a Company Application seeking permission to take on record the half-yearly accounts for the period 01.04.2023 to 30.09.2023, along with the Independent Auditors' Report dated 04.07.2025. The application also prayed for permission to pay an audit fee of Rs. 500/- plus GST to the auditors, M/s. Murthy and Kanth, Chartered Accountants. 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 M/s. Ameya Laboratories Limited (in liquidation) for the period 01.04.2023 to 30.09.2023, along with the Auditor's Report dated 27.05.2025 (though the application mentioned 04.07.2025, the order specifies 27.05.2025), are taken on record. Permission was granted to the Official Liquidator to pay an audit fee of Rs. 500/- plus GST to the auditors. The Court also permitted the Official Liquidator to make this 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 reasoning was based on the satisfaction with the reasons mentioned in the supporting affidavit and consideration of the filed accounts.
Key Issues
1. Whether 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, should be taken on record? The petitioner, the Official Liquidator, contended that these documents are essential for the proper administration of the company in liquidation. The revenue or State did not present any arguments as this was a procedural application 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? The petitioner argued that this fee is necessary for the audit of the company's accounts. The revenue or State did not present any arguments. 3. Whether the costs of the Company Application can be met from the company's funds or the Estate and Establishment Fund, subject to reimbursement? The petitioner argued for the necessity of this provision to ensure the smooth functioning of the liquidation process. The revenue or State did not present any arguments.
Sections Cited
Section 462, Rule 298, Rule 306
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD MONDAY,THE TWENW SECOND DAY OF SEPTEMBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE K.LAKSHMAN COMPAN Y APPLICATION NO. 211 OF 2025 IN COMPANY PETITION Nos.33 ol 2013 and 200 OF 201 4 ln the matter of M/s. Ameya Laboratories Limited ( ln Liqn)
Between: The Official Liquidator, attached to the Hon'ble High Court of Telangana, and Andhra Pradesh, l"tfioor, Corporate Bhawan, Bandlaguda, Nagole, Hyderabad -500068 ...APPLICANT Company Application Under Section 462 of the 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 .O4.2023 to 30.09.2023, along with lndependent Auditors' Report dated 04.07.2025 submitted on 08.07 2025 by M/s.
Murthy 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. 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 avai
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