- (1.) A separate meeting of the holders of the Equity shares in MEDI CARRIER 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 20th 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 Company with the Transferee Company.
(2.) A separate meeting of the holders of the Equity Shares in KANYAKUMARI AGENCIES PRIVATE LIMITED (hereinafter referred to as the 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 20th 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 Company with the Transferee Company.
(3.) At least twenty-one clear days before the meetings to be held as aforesaid, a notice convening the said meetings at the place and time as aforesaid together with a copy of the said Scheme of Amalgamation, a copy of the statement required to be sent under Section 393 of the Companies Act, 1956 and the prescribed form of proxy be served by Under Certificate of Posting or by hand delivery to each of the Equity Shareholders of the Applicant Companies concerned at their respective last known addresses.;