- (1.) Leave is given to the applicants to use a supplementary affidavit. Since all the equity shareholders of the applicant no. 1 have approved the proposed scheme of amalgamation, the meeting of the equity shareholders of the applicant no. 1 to consider the proposed scheme, is dispensed with. The letters of consent of such equity shareholders, in original, are appended to the application.
(2.) A meeting of the members holding Equity Shares of Spotlight Vanijya Limited, being the applicant no. 2 herein, shall be convened and held at 2, Red Cross Place, Kolkata -700 001 on February 6, 2016 at 2 pm for the purpose of considering and, if thought fit, approving, with or without modification, the proposed Scheme of Amalgamation of the applicant no.1 with the applicant no. 2.
(3.) The resolution for the approval of the Scheme of Amalgamation shall be put to the equity shareholders of the applicant no. 2 for their consideration and also for approval by Postal Ballot/E -Voting.;