- (1.) A separate meeting of the holders of the Equity shares in SHRACHI DEVELOPERS PRIVATE LIMITED (hereinafter referred to as the Transferee Company) shall be convened and held at the office of Mr. Arun Kumar Mishra, Advocate of R.No. 19, 4, K.S. Roy Road, Kolkata - 700 001 at 1.00 P.M. on 21st December, 2010 for the purpose of considering and if thought fit, approving with or without modification, a Scheme of Amalgamation between the Applicant Companies and their respective shareholders for the purpose of amalgamation of the Transferor Companies with the Transferee Company.
(2.) A separate meeting of the holders of the Equity Shares in ULTIMATE COMPLEX PRIVATE LIMITED (hereinafter referred to as the First Transferor Company) shall be convened and held at the office of Mr. Arun Kumar Mishra, Advocate of R. No. 19, 4, K. S. Roy Road, Kolkata - 700001 at 1.15 P.M. on 21st December, 2010 for the purpose of considering and if thought fit, approving with or without modification, a Scheme of Amalgamation between the Applicant Companies and their respective shareholders for the purpose of amalgamation of the First Transferor Company with the Transferee Company.
(3.) A separate meeting of the holders of the Equity Shares in ACME ABASAN PRIVATE LIMITED (hereinafter referred to as the Second Transferor Company) shall be convened and held at the office of Mr. Arun Kumar Mishra, Advocate of R.No. 19, 4, K. S. Roy Road, Kolkata -700001 at 1.30 P.M. on 21st December,2010 for the purpose of considering and if thought fit, approving with or without modification, a Scheme of Amalgamation between the Applicant Companies and their respective shareholders for the purpose of amalgamation of the Second Transferor Company with the Transferee Company.;