JUDGEMENT
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(1.) A meeting of the Equity Shareholders of Solex Chemicals Private Limited, being the applicant herein, shall be convened and held at "Nicco House", 3rd floor, 2,
Hare Street, Kolkata -700 001 on Friday, January 29, 2016 at 4.45 pm for the
purpose of considering and, if thought fit, approving, with or without
modification, the proposed Scheme of Amalgamation of Aura Chem Private
Limited with Solex Chemicals Private Limited.
(2.) At least 21 (twenty one) clear days before the date of the said meeting, advertisements convening the same and stating that copies of the said Scheme
of Amalgamation and of the Statement required to be furnished pursuant to
Section 393 of the Companies Act, 1956 and a form of proxy can be obtained
free of charge at the registered office of the applicant or at the office of their
Advocate -on -Record, Choudhury's Law Offices, "Nicco House", 3rd floor, 2, Hare
Street, Kolkata -700 001 be published once in English newspaper "The Business
Standard" and once in Bengali newspaper "Pratidin" in Kolkata. The publication
in Calcutta Gazette is dispensed with.
(3.) In addition, at least 21 (twenty one) clear days before the meeting to be held as aforesaid, a notice convening the said meeting at the place and time as
aforesaid together with a copy of the said Scheme, a copy of the Statement
required to be sent under Section 393 of the Companies Act, 1956 and the
prescribed form of proxy be sent by registered post or by courier or by personal
service addressed to each of the Equity Shareholders in the applicant company
at their respective last known addresses.;
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