- (1.) Upon the application of the Applicant Company above named AND UPON HEARING Mr. Rajesh Shah with Mr. Ahmed M Chunawala i/b M/s. Rajesh Shah & Co, Advocates for the Applicant Company, IT IS ORDERED THAT: A meeting of the Equity Shareholders of the Applicant Company, be convened and held at Unit No. T-8b, 5th Floor, Phoenix House, A wing, Phoenix Mills Compound, 462, Senapati Bapat Marg, Lower Parel, Mumbai- 400013, Maharashtra, India on Thursday, June 8, 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 Amalgamation between Indfrag Limited (the Transferor Company) and Omni Active Health Technologies Limited (the Transferee Company).
(2.) At least 30 clear 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 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 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. The said undertaking is accepted.
(3.) At least 30 clear days before the Meeting of the Equity Shareholders of the 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 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 and shall also be published once each in 'Free Press Journal' in English and 'Navshakti' in Marathi.;