V Nallasenapathy, Member - (1.) Upon the application of the Applicant Company above named by a Company Notice of Admission AND UPON HEARING Mr. Rajesh Shah instructed by Rajesh Shah & Co., Advocate for the Applicant Company, AND UPON READING the Application along with the Notice of Admission dated 28th day of November, 2017 of Mr. Ajay Gurav, Authorised Signatory of the Applicant Company, in support of Notice of Admission along with Application and the Exhibits therein referred to, IT IS ORDERED THAT: A meeting of the Equity Shareholders of the Applicant Company be convened and held at 23, Y. A. Chunawala Industrial Estate, Kondivita Lane, J B Nagar, Andheri (East) , Mumbai - 400069, on Tuesday, 16th January, 2018 at 10.00 a.m., for the purpose of considering and, if thought fit, approving, with or without modification(s) , the proposed Scheme of Amalgamation Aman Syntex Private Limited ("Transferor Company No. 1" or the "Applicant Company") and B 2 B Texfab Private Limited ("Transferor Company No. 2") and Downtown Retail Private Limited ("Transferor Company No. 3") and Edmon Trading Private Limited ("Transferor Company No. 4") and Hyperion Mercantile Private Limited ("Transferor Company No. 5") and Inspire Business Concepts Private Limited ("Transferor Company No. 6") and Krishika Tradewell Private Limited ("Transferor Company No. 7") and Manickam Exim Private Limited ("Transferor Company No. 8") and Murugan Textiles Private Limited ("Transferor Company No. 9") and Panah Traders & Merchants Private Limited ("Transferor Company No, 10") and Red Berry International Distributors Private Limited ("Transferor Company No. 11") and Shree Balaji Multitrading Private Limited ("Transferor Company No. 12") and Shree Balaji Softtouch Multitrading Private Limited ("Transferor Company No. 13") and Stitchwell Garments Private Limited ("Transferor Company No. 14") and Stringnet Fabrics Private Limited ("Transferor Company No. 15") and Anant Merchants & Traders Private Limited ("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 and shall also be published once each in Tree Press Journal' in English and 'Navshakti' in Marathi.;