IN RE Vs. BITRAYS INFO SERVICES PVT LTD

JUDGEMENT

(1.) Counsel for Applicant present. Deputy RoC present. Heard both the sides. It is on record that the Company has been incorporated during 2009. Till 2011 Balance Sheets and till 2012 Annual Returns have been filed with the RoC. Thereafter, there is no filing of balance sheets and annual returns as per the provisions of the Companies Act, 2013. Therefore, the name of the Company has been struck off from the Register of the Companies during 2017, after issuance of the notice under section 248 (1) .

(2.) No reply was given to the notice issued by the RoC. The Income Tax Returns have been filed which show that there is 'Nil' tax. The only assets of the Company is Rs. 1,49,000/- and there is no liability as well. The Company is a shell company. The application is devoid of merits and stands rejected.