Ch Mohd Sharief Tariq, Member - (1.) Representative for the Applicant present. The Company has been incorporated in 2009. Thereafter, in 2010-2011 the Balance Sheet and Annual Return was filed and from 2011 onwards no Balance Sheet or Annual Return has been filed. The Company has been struck off from the Register of Companies during 2017 for non-filing of the Annual Return and Balance Sheet. The Company has filed the Tax Return for the Assessment Year 2016-2017 which reveals that there is 'Nil' tax that means that the Company is not running any business and the Application is devoid of merits. Hence, the Petition stands rejected.;