V. Nallasenapathy, Member - (1.) Upon the application of the Applicant Company above named by a company Notice of Application AND UPON HEARING Ms. Mona Bhide instructed by DAVE & GIRISH & CO., advocate for the Applicant Company, AND UPON READING the Application along with Notice of Admission dated 31st day of March, 2017 of Mr. Haji Nizammudin Shaikh, Director of the Applicant Company, verified by an affidavit and the annexures therein referred to, IT IS ORDERED THAT: The meeting of the Equity Shareholders of the Applicant Company be convened and held at its registered office in Mumbai at 81, Maker Chamber III, 8th Floor, 223 Nariman Point, Mumbai- 400021 on 18thDecember, 2017 at 12 noon for the purpose of considering and, if thought fit, approving with or without modification(s) the proposed Scheme of Amalgamation between Gentex Merchants Private Limited ("Transferee Company") and Daljita Financial and Technical Services Private Limited ("Transferor Company").
(2.) At least 30 days before the said meeting of the Equity Shareholders of the Applicant Company to be held as aforesaid, a notice convening the said meeting at the place, day, date and time as aforesaid, together with a copy of the scheme, a copy of Explanatory Statement disclosing all material facts as required to be sent under section 230(3) of the Companies Act 2013 read with Rule 6 of the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 and the prescribed form of proxy, shall be sent by courier / registered post / speed post or through Email (to those shareholders whose email addresses are duly registered with the Applicant Company for the purpose of receiving such notices by email), addressed to each of the equity shareholders of the Applicant Company, at their last known address or email addresses as per the records of the Applicant Company.
(3.) At least 30 days before the meeting of the Equity Shareholders of the Applicant Company to be held as aforesaid, a notice convening the said meeting, indicating the place, date and time of meeting as aforesaid be published in the manner stated below, and stating therein that copies of the Scheme of Amalgamation and the statement required to be furnished pursuant to section 230(3} of the Companies Act 2013 read with Rule 6 of the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 and the form of proxy can be obtained free of charge at the registered office of the Applicant Company as aforesaid and/or at the office of its advocates, DAVE & GIRISH & CO., Is1 floor Sethna Building, Maharishi Karve Road, Mumbai - 400002.;