IN RE Vs. GILL SHYAM COTEX PRIVATE LIMITED

JUDGEMENT

(1.) A meeting of the Equity Shareholders of the Applicant Company, be convened and held at 2nd Floor, N. T. C. House, N. M. Marg, Ballard Estate, Mumbai -400001., lllh May, 2017 at 11:30 a.m. for the purpose of considering and if thought fit, approving, with or without modifications, the proposed Scheme of Amalgamation of GILL SHYAM COTEX PRIVATE LIMITED ( the Transferor Company) , with GILL & COMPANY PRIVATE LIMITED, the Transferee 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 email address of the Equity Shareholders as per the records of the Applicant Company.

(3.) At least 30 clear days before the meeting to be held aforesaid, an advertisement convening the said meeting, at the place, date and time aforesaid and stating that copies of the proposed Scheme of Amalgamation and the statement required to be sent pursuant to Section 230 of the Companies Act, 2013 and form of proxy can be obtained free of charge at the Registered Office of the Applicant Company as aforesaid, shall be published once each in two local news papers viz. "Free Press Journal", in English language and in "Navshakti", in Marathi Language, both having circulation in Mumbai;