Sakow Industries Pvt. Ltd vs Before
2026 Latest Caselaw 2015 Cal/2

Calcutta High Court

Sakow Industries Pvt. Ltd vs Before on 18 March, 2026

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-33

                       IN THE HIGH COURT AT CALCUTTA
                              Original Jurisdiction
                                ORIGINAL SIDE


                                   CP/88/1971
                          IA NO: CA/1/2025, CA/2/2026

                          SAKOW INDUSTRIES PVT. LTD.
                                     VS



BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 18th March, 2026 Appearance:

Mr. Ranajit Chowdhury, Adv.

...for the Official Liquidator.

The Court: This is an application seeking dissolution of SAKOW

INDUSTRIES PRIVATE LIMITED (in liquidation).

It appears from the records of this proceeding that the matter has been

pending since 1971. The present fund position of the company is Rs.8,49,548/-.

There are no books of accounts nor records of the company (in liquidation)

which are traceable and, hence, any direction afresh to prepare the audited

accounts of the company (in liquidation) as contemplated under Rule 281 of the

Companies (Court) Rules, 1959 is an idle and empty formality. In the absence of

any available records, any attempt to cause advertisements would also be

commercially imprudent and impractical. The Status Report filed by the

company (in liquidation) indicates that all the immoveable and moveable

properties of the company (in liquidation) have been sold. The Official Liquidator

is also not in a position to confirm whether there are any creditors of the

company (in liquidation). There are also no pending proceedings in respect of

the company (in liquidation). There is no available information nor records

pertaining to this proceeding and as to whether any misfeasance proceedings

has been initiated against the ex-directors or other officers of the company (in

liquidation).

In view of the above, no purpose would be served in keeping this

proceeding pending.

In view of the above circumstances, it is just and reasonable and in the

interest of justice to dissolve the company (in liquidation).

The Official Liquidator is directed to transfer the balance amount of

Rs.8,49,548/- to the Reserve Bank of India. The Official Liquidator shall also

dispose of whatever remaining books and records of the company (in liquidation)

immediately after an expiry of five years from the date of dissolution of the

company (in liquidation) as stipulated under Section 550(1) and (2) of the

Companies Act, 1956.

In view of the above, the prayer for final dissolution of the company stands

allowed. There shall be an order in terms of prayer (a) of the Summons.

Accordingly, CP/88/1971 stands disposed of. All the connected

interlocutory applications being CA/1/2025, CA/2/2026 also stand disposed of.

(RAVI KRISHAN KAPUR, J.)

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