V Nallasenapathy, Member - (1.) Upon the application of the Applicant Company above named by a Company Notice of Admission AND UPON HEARING Mr. Ajit Singh Tawar and Mr. Rushil Aiya i/b Ajit Singh Tawar & Co, Advocates for the Applicant Company. AND UPON READING the Application along with the Notice of Admission dated 28lh day of November, 2017 of Mr. Pradeep P. Nair, Authorised Signatory of the Applicant Company, in support of Notice of Admission along with Application and Exhibits therein referred to, IT IS ORDERED THAT: A meeting of the Equity Shareholders of the Applicant Company, be convened and held at 214 J K Chambers, Sector 17, Vashi, Navi Mumbai - 400703, Maharashtra, India on Wednesday, 24th day of January, 2018 at 10:00 AM for the purpose of considering and, if thought fit, approving, with or without modification(s) , the proposed Scheme of Amalgamation between Plus Tech Fabricators Private Limited, Transferor Company, with Plus Tech Engineering Private Limited, the Transferee Company and their respective Shareholders,
(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, shall be published once each in 'Free Press Journal* in English and 'Navshakti' in Marathi, both circulated at Mumbai.;