[Cites 1, Cited by 0]
Bombay High Court
Official Liquidator Of Amcane (India) ... vs Deepak Mogal (Petitioner) on 6 March, 2026
2026:BHC-OS:5764 1/7 13 TO 22-OLR-118-2026 (OS).DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
(13) OFFICIAL LIQUIDATOR REPORT NO. 118 OF 2026
IN
COMPANY PETITION NO. 612 OF 2008
In the matter of Companies Act, I of
1956;
And
In the matter Of Official Liquidator Of
Amcane (india) Ltd. (in Liquidation)
Deepak Mogal ...Petitioner
AND
(14) OFFICIAL LIQUIDATOR REPORT NO. 119 OF 2026
IN
COMPANY PETITION NO. 772 OF 2015
In the matter of Companies Act, I of
1956;
And
In the matter Of Mata Mohtadevi Milk
And Milk Products Private Limited. ( In
Liquidation)
Karim V Dhuka Carrying Business
In Style Shri Karim V Dhuka ...Petitioner
AND
(15) OFFICIAL LIQUIDATOR REPORT NO. 120 OF 2026
IN
COMPANY PETITION NO. 160 OF 2016
In the matter of Companies Act, I of
1956;
Areeb
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And
In the matter Of Official Liquidator Of
Torrent Motors Pvt. Ltd. (in Liquidation)
M/s Hdfc Bank Ltd. ...Petitioner
AND
(16) OFFICIAL LIQUIDATOR REPORT NO. 121 OF 2026
IN
COMPANY PETITION NO. 32 OF 2016
In the matter of Companies Act, I of
1956;
And
In the matter Of Official Liquidator Of
Nisiddh Venture Private Limited. (in
Liquidation)
M/s Lalit And Surendra ...Petitioner
AND
(17) OFFICIAL LIQUIDATOR REPORT NO. 122 OF 2026
IN
COMPANY PETITION NO. 939 OF 1999
In the matter of Companies Act, I of
1956;
And
In the matter Of Official Liquidator Of
Papermaster Pens Pvt. Ltd. (in
Liquidation)
Shapoorji Pallonji Finance Ltd. ...Petitioner
AND
(18) OFFICIAL LIQUIDATOR REPORT NO. 123 OF 2026
IN
COMPANY PETITION NO. 170 OF 2011
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Official Liquidator Of Scindia Workshop Limited. (in Liquidation)
Versus
Scindia Workshop Ltd. (petitioner) ...Defendant
AND
(19) OFFICIAL LIQUIDATOR REPORT NO. 124 OF 2026
IN
COMPANY PETITION NO. 136 OF 2008
In the matter of Companies Act, I of
1956;
And
In the matter Of Official Liquidator Of
Omni Prints (i) Ltd. (in Liquidation)
BIFR ...Petitioner
AND
(20) OFFICIAL LIQUIDATOR REPORT NO. 125 OF 2026
IN
COMPANY PETITION NO. 198 OF 2015
In the matter of Companies Act, I of
1956;
And
In the matter Of Official Liquidator Of
Varun Jewels Pvt. Ltd. (in Liquidation)
Ashok Sah ...Petitioner
AND
(21) OFFICIAL LIQUIDATOR REPORT NO. 126 OF 2026
IN
COMPANY PETITION NO. 828 OF 2003
In the matter of Companies Act, I of
1956;
Areeb
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And
In the matter Of Official Liquidator Of
Fabrigem Creations Pvt. Ltd. (in
Liquidation)
Sicom Limited. ...Petitioner
AND
(22) OFFICIAL LIQUIDATOR REPORT NO. 128 OF 2026
IN
COMPANY PETITION NO. 57 OF 2004
In the matter of Companies Act, I of
1956;
And
In the matter Of Official Liquidator Of
Film India Software Entertainment Pvt.
Ltd. (in Liquidation)
MTV Networks India Pvt. Ltd. ...Petitioner
_______
Mr. Rushabh Shethh, for Official Liquidator.
Mr. Satyajit Roul, Official Liquidator.
Mr. Anil Bhagure, Dy. Official Liquidator present.
_______
CORAM : ARIF S. DOCTOR, J.
DATE : 6th MARCH, 2026
P.C.
1. The captioned Official Liquidator's Reports seek dissolution of the
companies in question, particulars of which are as follows:
Sr. OLR No. Date of Funds Claims
No winding up / available
s. provisional
Areeb
5/7 13 TO 22-OLR-118-2026 (OS).DOC
liquidator
appointment
13 118 of 2026 16.07.2009 NIL SoA filed by Directors;
(Amcane Claims invited. No claims received;
(India) Ltd.)
14 119 of 2026 19.01.2018 NIL No SoA filed by Directors;
(Mata Claims invited. No claims received;
Mohatadevi
Milk and Milk
Products Pvt.
Ltd.)
15 120 of 2026 19.04.2018 NIL No SoA filed by Directors;
(Torrent One immovable asset sold by Oriental
Motors Pvt. Bank of Commerce to recover their
Ltd.) dues;
Claims invited. No claims received
from workmen and/or secured
creditors. Hence, no amount called for
by OL from Oriental Bank of
Commerce towards pari passu
amounts. 3 suo-moto claims received
from Commissioner of State Tax,
Nissan Motors and Malabaleshwar
Property Pvt. Ltd.
16 121 of 2026 03.05.2018 8,820/- No SoA filed by Directors;
(Nisiddh Claims invited. No claims received;
Venture Pvt. At a later date, (i) letter received from
Ltd.) Commissioner of IT for assessment
dues for 2012-13 for Rs.
12,68,01,360/-, (ii) letter received
from Dy. Commissioner of Sales Tax
for assessment dues for 2011-16 for
Rs. 3,48,18,133/-, (iii) letter received
from Dy. Commissioner of Sales Tax
for assessment dues for 2011-16 for
Rs. 1,52,98,786/-.
17 122 of 2026 28.06.2002 NIL No SoA filed by Directors;
(Papermaster Claims invited. No claims received;
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Pens Pvt. Ltd.)
18 123 of 2026 13.07.2012 10,271/- SoA filed by Directors;
(Scindia No Claims invited. No claims received;
Workshop Ltd.)
19 124 of 2026 19.07.2007 10,271/- No SoA filed by Directors;
(Omni Prints (I) Claims invited. No claims received;
Ltd.)
20 125 of 2026 21.12.2017 5,000/- No SoA filed by Directors;
(Varun Jewels Claims invited. No claims received;
Pvt. Ltd.) Suo-moto claim received from Sales
Tax Officer, Mazgaon for Rs.
6,25,11,734/-
21 126 of 2026 08.06.2018 NIL No SoA filed by Directors;
(Fabrigem Claims not invited. No suo-claims
Creations Pvt. received;
Ltd.)
22 128 of 2026 21.06.2007 NIL No SoA filed by Directors;
(Film India No Claims invited. No suo-moto claims
Software received;
Entertainment
Pvt. Ltd.)
2. Mr. Sheth submits that, the reason for dissolution is that the Companies
do not have any funds or assets and /or recoverable debts. He further points out
that though claims had been invited, no claims have been received and thus it
would be of no use to continue with liquidation process.
3. Having heard learned counsel and having perused the Official Liquidator
Reports, I find merit in the submissions made, the Official Liquidator has set out
that the Companies do not have any funds or assets and /or recoverable debts
therefore, the continuation of the liquidation process would be an exercise in
futility and would endeavor to the benefits of none. Hence the Official
Liquidator Reports are allowed.
Areeb
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4. All the captioned Official Liquidator Reports are allowed as prayer for
and are disposed of accordingly .
[ARIF S. DOCTOR, J.]
Areeb
