LAWS(NCLT)-2018-1-372

IN RE Vs. ONLY YOU COMMUNICATION LTD

Decided On January 15, 2018
IN RE Appellant
V/S
Only You Communication Ltd Respondents

JUDGEMENT

(1.) Representative for the Applicant present. The Annual Returns and Financial Statements have been filed during 2012, thereafter for 5 years no Balance Sheets and Annual Returns have been filed. As seen, the Balance Sheet of 2012 that gives an idea that Company is not running any substantial business and have not filed the Annual Returns and Balance Sheets for the last 5 years. The objections have been filed by the Counsel for RoC. Perused the Application along with the records placed on the file. The Application is devoid of merits and stands rejected.