Ina Malhotra, Member - (1.) The Counsel for the Applicants states that the present Scheme is a Scheme of Amalgamation between Skywalk Builders Private Limited ("SBPL" or "the Transferor Company 1") and Devaangi Properties Private Limited ("DPPL" or "the Transferor Company 2") and Ritechoice Trading Company Private Limited ("RTCPL" or "the Transferor Company 3") and Suburban Builders Private Limited ("SBBPL" or "the Transferor Company 4") and Laksh Properties Private Limited ("LPPL" or "the Transferor Company 5") and Superline Constructions Private Limited ("SCPL" or "the Transferor Company 6") with Kaalkaa Real Estates Private Limited ("KREPL" or "the Transferee Company").
(2.) A meeting of the Equity Shareholders of the First Applicant Company, shall be convened and held at 102, Sai Pooja, 1st Floor, Plot No. 390, 16th Road, Rajani Maternity Home, Bandra (West), Mumbai-400052 on Friday, 4th August 2017 at 10.00 a.m. for the purpose of considering and, if thought fit, approving, with or without raodification(s), the proposed Scheme of the Amalgamation of Skywalk Builders Private Limited and Devaangi Properties Private Limited and Ritechoice Trading Company Private Limited and Suburban Builders Private Limited and Laksh Properties Private Limited and Superline Constructions Private Limited with Kaaikaa Real Estates Private Limited.
(3.) A meeting of the Equity Shareholders of the Second Applicant Company, shall be convened and held at 102, Sai Pooja, 1st Floor, Plot No. 390, 16th Road, Rajani Maternity Home, Bandra (West), Mumbai-400052 on Friday. 4th August 2017 at 11.00 a.m. for the purpose of considering and, if thought fit, approving, with or without modification(s), the proposed Scheme of the Amalgamation of Skywalk Builders Private Limited and Devaangi Properties Private Limited and Ritechoice Trading Company Private Limited and Suburban Builders Private Limited and Laksh Properties Private Limited and Superline Constructions Private Limited with Kaalkaa Real Estates Private Limited.;