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Judgment
This Company Petition is filed with the prayer to Order dissolution of NUMANS TECHNOLOGIES PVT. LTD.
The relevant facts emanating out of application are:
The Applicant Company was incorporated on 14.12.2021 as Non- Government Organisation in Bengaluru, Karnataka under the provisions of the Companies Act, 2013, bearing CIN: U74999KA2021PTC155579.
The Board of Directors of Applicant at their meeting held on 28.09.2024 decided to voluntarily liquidate the Applicant and executed a Declaration of Solvency on 01.10.2024.
It is declared that the Applicant is not being liquidated to defraud any person.
A Special Resolution to liquidate the Company voluntarily was passed on 01.10.2024 and Sri. Pramod Srihari was appointed as Liquidator.
The Audited Financial Statements of the Applicant for the Financial Years 31.03.2023 and 31.03.2024 along with the Auditor's Report have been filed.
Regulatory Compliances:
| Regulation of the IBBI (Voluntary Liquidation Process) Regulations, 2017 | Date of Compliance | |
|---|---|---|
| Commencement of liquidation and appointment of liquidator | 01.10.2024 | |
| Intimation to the ROC | Filing of MGT-14 GNL-2 | 05.10.2024 21.12.2024 |
| preliminary report to the Company | Regulation 9(1) | 10.11.2024 |
| Public Announcement | Regulation 14, | 08.10.2024 |
| Stake holders List | Regulation 30, | |
| Liquidation Account | Regulation 34 | 21.10.2024 |
| Final Report to ROC & IBBI | Regulation 38 | 03.04.2025 |
We have heard Ld. Counsel for the Liquidator, Ld. Counsel for the I.T. Dept. and carefully perused the material on record and relevant legal provisions.
On being notified, ROC, Karnataka has filed the Status Report on 19.09.2025 stating that no enquiry/inspection/complaint/legal action is pending against the Applicant.
On 13.08.2025, Ld. Counsel for the I.T. Dept., stated that there are TDS dues against the Petitioner and the Petitioner has paid the dues and filed a memo Dated 13.08.2025.
On examination of the submissions and documents filed with the Application, it is apparent that the affairs of the Applicant have been completely wound up and its assets have been entirely liquidated and as such the Applicant Company deserves to be dissolved. Accordingly, in exercise of the powers conferred under Section 59(8) of IBC, 2016 NUMANS TECHNOLOGIES PVT. LTD. is hereby dissolved and C.P.(IB) No.150/BB/2025 is allowed subject to desired liberty to the Registrar of Companies.
The Liquidator is directed to inform the Income Tax and GST Departments regarding dissolution of Applicant and surrender the PAN number and GSTIN to respective Offices.
The Registry and the Liquidator are directed to serve a copy of this order upon ROC, Bengaluru at their mail id – [email protected], and IBBI within fourteen days from the date of receipt of a copy of this order.