The Official Liquidator vs. A
Held
The Court permitted the Official Liquidator to allocate 12 companies each to the three Chartered Accountant firms for audit. It also allowed the payment of audit fees at Rs. 500/- plus GST per company.
Facts
The Official Liquidator filed a company application seeking approval for the allocation of 36 companies in liquidation to three Chartered Accountant firms for audit. The application also sought permission to pay audit fees, including GST, and to dispense with the audit for companies with no transactions.
Key Issues
The primary issue was the equitable distribution of audit work for companies in liquidation among auditors and the determination of audit fees, including GST.
Sections Cited
Rule 9
AI-generated summary — verify with the full judgment below
THE HON’BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
COMPANY APPLICATION NO.11 OF 2025 IN C.P.No.34 OF 1985
ORDER:
This company application is filed under Sections 457 & 462 of the Companies Act, 1956 read with Rules 298, 300, 302, 304, 306 & 309 and Rule 9 of the Companies (Court) Rules, 1959, claiming the following reliefs: i. Take the affidavit and facts stated on record. ii. Approve the allocation of 36 companies (in liqn) as per Annexure-A to 3 Chartered Accountants viz., 1) M/s. Murthy & Kanth, Chartered Accountant, Hyderabad 2) M/s. Padmanabha Rao & Co., Chartered Accountant, Hyderabad 3) M/s. K.B.S. Associates, Chartered Accountant, Hyderabad on equal basis (i.e., 12 companies each auditor) or pass such other order as this Hon’ble Court may deem fit and proper for the audit of Half Yearly Accounts of such companies (in liquidation) for the period from 01.04.2025 to 30.09.2025. iii. Permit the Official Liquidator to file the Audit Report of Half Yearly accounts for the period from 01.04.2025 to 30.09.2025 in respect of 36 Companies (in liquidation) before the Hon’ble Court within 60 days from the date of
The judgment continues below.
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