- (1.)Upon the application of the Applicant Company above named by a Company Notice of Admission AND UPON HEARING Mr. Rajesh Shah instructed by Rajesh Shah & Co., Advocate for the Applicant Company, AND UPON READING the Application along with the Notice of Admission dated 4th day of December, 2017 of Mr. Anil N. Dumbre, Director of the Applicant Company, in support of Notice of Admission along with Application and the Exhibits therein referred to, IT IS ORDERED THAT:
A meeting of the Equity Shareholders of the Applicant Company be convened and held at S/4, MIDC Tarapur Boisar, Thane-401506, on 8th day of February, 2018 at 1:00 p.m., for the purpose of considering and, if thought fit, approving, with or without modification(s) , the proposed in Scheme of Amalgamation and Arrangement of AMAYSR TRADING & INVESTMENT CO. PVT. LTD., the First Amalgamating Company and APOSTOLOS PHARMACEUTICALS PVT LTD, the Second Amalgamating Company and SNITYAM PHARMACEUTICALS PVT. LTD., the Third Amalgamating Company with THE RELIANCE INVESTMENT CO. PVT. LTD., the Amalgamated Company or the Demerged Company and RAPTAKOS, BRETT & CO. LTD., the Resulting Company.

(2.)At least 30 clear days before the said meeting of the Equity Shareholders of the Applicant Company to be held as aforesaid, a notice convening the said Meeting at the place, day, date and time aforesaid, together with a copy of the Scheme, a copy of the Explanatory Statement required to be sent under Section 230 of the Companies Act, 2013 and the prescribed Form of Proxy, shall be sent by registered post or by air mail or by courier or by speed post or by hand delivery to each of the Equity Shareholders of the Applicant Company at their respective registered or last known addresses or by e-mail to the registered e-mail address of the Equity Shareholders as per the records of the Applicant Company.
(3.)At least 30 clear days before the Meeting of the Equity Shareholders of the Applicant Company to be held as aforesaid, a notice convening the said meeting, at the place, date and time aforesaid and stating that copies of the Scheme of Amalgamation and the statement required to be furnished pursuant to Section 230 of the Companies Act, 2013 and that the form of Proxy can be obtained free of charge at the registered office of the Applicant Company as aforesaid and shall also be published once each in 'Free Press Journal' in English and 'Navshakti' in Marathi.