- (1.) That a meeting of the Equity Shareholders of the Applicant Company shall be convened and held at 401-404, 4th Floor, The Eagle's Flight, Suren Road. Off Andheri-Kurla Road, Andheri (East), Mumbai-400093 on Thursday, 24th day of 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 Amalgamation of Alrox Investment & Finance Private Limited and Airborne Investment & Finance Private Limited and Bridgestone Investment & Finance Private Limited and Deeparadhana Investment & Finance Private Limited and Mackinon Investment & Finance Private Limited and Solares Therapeutic Private Limited and Bonaire Exports Private Limited and Nirmit Exports Private Limited and Viditi Investment Private Limited and Tejaskiran Pharmachem Industries Private Limited and Family Investment Private Limited and Quality Investment Private Limited and Virtuous Finance Private Limited and Virtuous Share Investments Private Limited and Package Investrade Private Limited and Jeevanrekha Investrade Private Limited and Sholapur Organics Private Limited and Asawari Investment & Finance Private Limited and Virtuous Securities & Broking Private Limited and Sunfins Securities Services Private Limited and Meghganga Finvest Private Limited and Privilege Trading Private Limited with Shanghvi Finance Private Limited and their respective shareholders ('Scheme of Amalgamation').
(2.) That at least one month 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 as aforesaid, together with copy of the Scheme of Amalgamation, a copy of 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, Arrangement and Amalgamations) Rules, 2016 notified on 15th December, 2016 and the prescribed form of Proxy, shall be sent by Courier/Registered Post/Speed Post/Hand Delivery or through e-mail (to those shareholders whose e-mail addresses are duly registered with the Applicant Company for the purpose of receiving such notices by e-mail), addressed to each of the Equity Shareholders of the Applicant Company at their last known address or e-mail addresses as per the records of the Applicant Company.
(3.) That at least one month 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 and stating that the copies of the Scheme of Amalgamation, the Statement required to be furnished pursuant to Section 230(3) of the Companies Act. 2013 read with Rule 6 of the Companies (Compromises. Arrangement and Amalgamations) Rules, 2016 and form of proxy can be obtained free of charge from the registered office of the Applicant Company as aforesaid and/or at its Advocates office M/s. Sanjay Udeshi & Co. at 402-B. Vikas Building. Top Floor, N.G.N. Vaidya Road, Fort, Mumbai-400001.;