Ch. Mohd Sharief Tariq, Member - (1.) Representative for the Applicant present and submitted that the name of the Company has been struck off from the Register of the Companies due to non-filing of the Annual Return and Balance Sheet from the date of its incorporation till date today. The Company has been incorporated in the year 2011 and for long six years no papers have been filed with the RoC. The objections have been filed by the Counsel for RoC. Perused the Application. The Applicant Company is not carrying on any business and has not made compliance with the Companies Act right from its incorporation. The Petition is devoid of merits. Therefore, the Petition stands rejected.;