M.K. Shrawat, Member - (1.) A meeting of the Equity Shareholders of the First Applicant Company, be convened and held at Office 2nd Floor. Bombay Mutual Building. Dr. D.N. Road, Fort. Mumbai. Maharashtra on Monday, 24th July, 2017 at 12:00 pm for the purpose of considering and, if thought fit approving, with or without modification(s), the proposed Scheme of Amalgamation of Aswa Corporate Consulting Private Limited, Transferor Company, with, Bliss City Home Private Limited, the Transferee Company and their respective Shareholders and Creditors.
(2.) At least 30 clear days before the said meeting of the Equity Shareholders of the First 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 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 First 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.
(3.) At least 30 clear days before the Meeting of the Equity Shareholders of the First Applicant Company to be held as aforesaid, a notice convening the said meeting, at the place, date and time aforesaid and stating that copies of the Scheme of Amalgamation and the statement required to be furnished pursuant to Section 230 of the Companies Act, 2013 and that the form of Proxy can be obtained free of charge at the Registered Office of the Applicant Company as aforesaid, shall be published once each in 'Free Press Journal' in English and 'Navshakti' in Marathi, both circulated at Mumbai.;