IN RE Vs. GREEN OAK SOFTWARE SOLUTIONS PRIVATE LIMITED
LAWS(NCLT)-2017-11-539
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 16,2017

IN RE Appellant
VERSUS
GREEN OAK SOFTWARE SOLUTIONS PRIVATE LIMITED Respondents

JUDGEMENT

B S V Prakash Kumar, Member - (1.) A meeting of the Equity Shareholders of the First Applicant Company, be convened and held at S. No. 662/1+2, 665, Kapil Upavan Plaza. 2nd Floor. Bibwewadi. Pune - 411037 on Friday, 29 day of December. 2017 at 12:00 PM for the purpose of considering and. if thought fit, approving, with or without modifiealion(s) , the proposed Scheme of Amalgamation of Green Oak Software Solutions Private Limited (First Applieant Company / Transferor Company) with itCube Solutions Private Limited (Second Applieant Company / Transferee Company) and their respective shareholders.
(2.) A meeting of the Equity Shareholders of the Second Applicant Company, be convened and held at S. No. 662/1 665. Kapil Upavan Plaza. 2nd Floor. Bibwewadi. Pune 411037 on Friday, 29lh day of December. 2017 at 11:00 AM for the purpose of considering and. if thought fit. approving, with or without modification(s) , the proposed Scheme of Amalgamation of Green Oak Software Solutions Private Limited (first Applieant Company / Transferor Company) with itCube Solutions Private Limited (Second Applieant Company Transferee Company) and their respective shareholders.
(3.) At least 30 clear days before the said meeting of the Equity Shareholders of the Applicant Companies to be held as aforesaid, a notice convening the said meeting at the place, day, dale 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 b\ Registered Post or by Air Mail, or by courier or by speed post, or by hand deliver) to each of the Equity Shareholders of the Applicant Companies 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 respective Applieant Companies.;


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