IN RE Vs. SPLENDID INFOTECH PVT LTD

JUDGEMENT

(1.) Counsel for Applicant present. Deputy RoC in person present. Heard both the sides and perused the record. It appears from the record that the Company has been incorporated during 2008. Thereafter, no balance sheet and annual returns have been filed with the RoC.

(2.) The record shows that no income tax has been paid by the Applicant Company. The Deputy RoC has very specifically submitted that there is 'nil' revenue. In the circumstances, the Company is not carrying on any business and the Applicant has not been able to make out a case for relief under section 252. The Application is devoid of merits.