Delhi High Court
M/S Strategic Value Partners ... vs ............... on 22 December, 2014
$~28
*IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 799/2014
IN THE MATTER OF
M/S STRATEGIC VALUE PARTNERS INDIA PRIVATE
LIMITED (VOL. LIQ.) .....Petitioner
Through: Mr. Rajiv Behl, Advocate
for the Official Liquidator.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 22.12.2014
1. This is a petition filed under Section 497(6) read with
Section 497(3) of the Companies Act, 1956 and Rule
323 of the Companies (Court) Rules, 1959 by the
Official Liquidator for voluntary winding up of M/s
Strategic Value Partners India Private Limited
(hereinafter referred to as the Company).
2. The Company has passed a Special Resolution in its
Extraordinary General Meeting held on 28.08.2010 for
voluntary winding up of the Company. Ms. Manisha
Seth was appointed as a Voluntary Liquidator of the
Company.
3. The Registrar of Companies was informed regarding
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the voluntary winding up and the appointment of the
Voluntary Liquidator. Notices under Rule 315 of the
Company (Court) Rules, 1959 were issued and filed.
Form No. 152 and Form 149 for declaration of
solvency was filed with Registrar of Companies and
also other requisite forms were filed with the Registrar
of Companies.
4. The Voluntary Liquidator has filed the requisite forms.
Notices were published in the Official Gazette on
18.09.2010 as well as "Financial Express " (English)
and "Jansatta" (Hindi) newspaper dated 07.09.2010 and
filed along with Memorandum of Association and
Article of Association with the Office of Official
Liquidator. Copy of Form No. 23 has been filed with
the Registrar of Companies.
5. Pursuant to Section 497 of the Companies Act, 1956
final Extraordinary General Meeting of Members was
held on 25.11.2013 and the Voluntary Liquidator filed
the final accounts of the Company in Form Nos. 156 &
157 as prescribed under Rules 329 & 331 of the
Companies (Court) Rules, 1959 before the Registrar of
Companies.
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6. In compliance of the provisions of section 497(2) of the
Companies Act, 1956, the Liquidator has published a
notification in respect of the final meeting of members
held on 25.05.2013 in newspaper "Business Standard"
(Hindi and English) dated 21.10.2013 respectively and
the Official Gazette on 02.11.2013 .
7. The Official Liquidator has received No Objection
Certificate from the Registrar of Companies, No Dues
Certificate from the Income Tax Department and was
also intimated about surrender of the service tax
registration to the Central Board of Excise and
Customs. The Voluntary Liquidator has filed an
affidavit with the Official Liquidator declaring that
there are no outstanding dues/claims pending with any
Government Department against the Company and/or
against its Directors before any Court of law and an
indemnity bond to the said effect has also been filed.
8. The Official Liquidator has scrutinized the record
submitted by the Voluntary Liquidator and has
recorded satisfaction that necessary compliances of
Section 497 of the Companies Act, 1956 and the other
relevant provisions of the Companies Act, 1956 have
been made and that the affairs of the Company has not
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been conducted in a manner prejudicial to the interest
of its members or to the public.
9. The Official Liquidator, in these circumstances, has
sought orders for winding up and final dissolution of
the Company from the date of filing of the petition
i.e.18.12.2014.
10. In view of the above and the satisfaction recorded by
the Official Liquidator, the Company is wound up and
shall be deemed to be dissolved with effect from the
date of the filing of the petition i.e. 18.12.2014.
11. Copy of the order be filed with the Registrar of
Companies within the statutory period as per the act by
the Official Liquidator.
The petition is disposed of.
SANJEEV SACHDEVA, J
DECEMBER 22, 2014
st
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