The Official Liquidator Of M/S ... vs Nil
2023 Latest Caselaw 771 Kant

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      IN THE HIGH COURT OF KARNATAKA, BENGALURU

       DATED THIS THE 11TH DAY OF JANUARY, 2023

                        BEFORE

        THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

                  CA NO.421 OF 2022
                         IN
                 COP NO.111 OF 2000

BETWEEN:

THE OFFICIAL LIQUIDATOR OF M/S DAWN TO DAWN
COURIERS AND LOGISTICS LIMITED (IN LIQUIDATION)
ATTACHED TO THE HONOURABLE HIGH COURT OF
KARNATAKA
12TH FLOOR, RAHEJA TOWERS,
NO.26-27, MG ROAD,
BENGALURU-560 001.
                                          ...APPLICANT
(BY SRI SHRISHAIL NAVALGUND, ADVOCATE)

AND:

NIL
                                        ... RESPONDENT

     THIS APPLICATION IS FILED UNDER SECTION 481 OF
THE COMPANIES ACT, 1956 R/W RULE 9 OF THE COMPANIES
(COURT) RULES, 1959 PRAYNG TO ORDER THAT M/S. DAWN
TO DAWN COURIER AND LOGISTICS LIMITED BE DISSOLVED
AND ETC.,

     THIS APPLICATION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:-
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                          ORDER

The subject matter of this Company Application is

substantially similar to the one treated in CA

NO.417/2022 in COP No.81/1991 disposed off today.

The said judgment reads as under:

"The Company in liquidation was ordered to be wound up vide order dated 09.10.1992 i.e., more than three decades ago. The winding up proceedings having been accomplished, now the company needs to be dissolved there being no assets whatsoever. The company stands dissolved.

Ordered accordingly and the subject application in CA 417/2022 is disposed off."

In view of the substantial similarity, the order made

in the CA No.417 in COP No. 81/1991 shall be the order

in the present application as well and therefore, the

Company in liquidation is hereby dissolved.

Ordered accordingly and the subject Application is

disposed off.

Sd/-

JUDGE

Bsv