- (1.) Upon the application of the Applicant Company above named by a Company Application AND UPON HEARING Mrs. Alpana Ghone i/b M/s. Rajesh Shah & Co, Advocates for the Applicant Company, AND UPON READING the Affidavit dated 6th day of December, 2016 of Mr. Vishal Gupta, Authorized Signatory of the Applicant Company, in support of High Court Transferred Application and the Exhibits therein referred to, IT IS ORDERED THAT: 1. A meeting of the Equity Shareholders of the Applicant Company, be convened and held at 601, 6th Floor, Shri Shyam Sadan JVPD Scheme, 7th Road, Vileparle (West) Mumbai- 400056 on Thursday, 15th March 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 Bandra Properties Private Limited ('BPPL' or 'the Transferor Company 1') and Bandra Construction Private Limited ('BCPL' or 'the Transferor Company 2') with Sunder Bhawar Holiday Homes Private Limited (Formerly known as 'Sheth Landmarks Private Limited') ('SBHPL' or '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.
(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 of Amalgamation 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.;