IN RE Vs. TATA POWER COMPANY LIMITED

JUDGEMENT

(1.) A meeting of the Equity Shareholders of the Applicant Company, be convened and held at Birla Matushri Sabhagar, 19, Sir Vithaldas Thackersey Marg, New Marine Lines. Mumbai 400020 on Monday. February 19, 2018 at 11.00 a.m., for the purpose of considering, and if thought fit, approving, with or without modification(s) . the Modified Scheme of Arrangement amongst The Tata Power Company Limited ("Transferor Company") . Tata Power Renewable Energy Limited {'Transferee Company No. 1") . Supa Windfarm Limited ("Transferee Company No. 2') . Nivade Windfarm Limited ('Transferee Company No. 3') and Tata Power Green Energy Limited ("Transferee Company No. 4") and their respective shareholders and creditors ('Modified Scheme') .

(2.) The Applicant Company will also obtain approval of its Equity Shareholders to the said Modified Scheme through postal ballot and e-voting.

(3.) At least 30 clear days before the aforesaid 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 Modified 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.