IN RE Vs. BILESHWAR INFRASTRUCTURE PRIVATE LIMITED

JUDGEMENT

(1.) That a meeting of the Equity Shareholders of the Applicant Company shall be convened and held at Office No. 14, 557, Plumber House, J.S.S. Road, Chira Bazar, Mumbai - 400 002 on 10th day of August, 2017 at 11 A.M., for the purpose of considering, and if thought fit, approving, with or without modification(s), the proposed Scheme of Amalgamation of Bileshwar Infrastructure Private Limited - Transferor Company No. 1, Brahmani Buildcon Private Limited-Transferor Company No. 2, Dharnidhar Construwell India Private Limited - Transferor Company No. 3, Shreenathji Vastucon Private Limited-Transferor Company No. 4, Tulsi Infradevelopers Private Limited-Transferor Company No. 5 with Bhanderi Corporation Limited-Transferee Company and their respective shareholders and creditors.

(2.) That at least 30 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 as aforesaid, together with copy of the Scheme of Amalgamation, a copy of statement disclosing all material facts as required to be sent under Section 230(3) of the Companies Act, 2013 read with Rule 6 of the Companies (Compromises, Arrangement and Amalgamations) Rules, 2016 notified on 14th December, 2016 and the prescribed form of Proxy, shall be sent by Courier/Registered Post/Speed Post/Hand Delivery or through e-mail (to those shareholders whose e-mail addresses are duly registered with the Applicant Company for the purpose of receiving such notices by e-mail), addressed to each of the Equity Shareholders of the Applicant Company at their last known address or e-mail addresses as per the records of the Applicant Company and/or Depositories.

(3.) That at least 30 days before the meeting of the Equity Shareholders of the Applicant Company to be held as aforesaid, a notice convening the said meetings indicating the place, date and time of meeting as aforesaid be published and stating that the copies of the Scheme of Amalgamation, the Statement required to be furnished pursuant to Section 230(3) of the Companies Act, 2013 read with Rule 6 of the Companies (Compromises, Arrangement and Amalgamations) Rules, 2016 and form of proxy can be obtained free of charge from the registered office of the Applicant Company as aforesaid and/or at its Advocates office M/s. Sanjay Udeshi & Co. at 402-B, Vikas Building, Top Floor, N.G.N. Vaidya Road, Fort, Mumbai-400001.