IN RE Vs. RAMBANDHU MASALEWALE PRIVATE LIMITED AND ORS
LAWS(NCLT)-2017-7-453
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 05,2017

IN RE Appellant
VERSUS
RAMBANDHU MASALEWALE PRIVATE LIMITED AND ORS Respondents

JUDGEMENT

- (1.) That a meeting of the Equity Shareholders of the Applicant Transferor Company-1, shall be convened and held at Anand Bungalow, Tidke Colony, Near Tupsakhare Lawns, Nashik-422 002 on Thursday, 24th day of August, 2017 at 12:00 noon for the purpose of considering, and if thought fit, approving, with or without modification(s), Scheme of Arrangement in nature of amalgamation of Rambandhu Masalewale Private Limited and Rathi Food Industries Private Limited with Empire Spices and Foods Limited and their respective Shareholders and Creditors ('Scheme of Arrangement').
(2.) That at least one month before the meeting of the Equity Shareholders of the Applicant Transferor Company-1, 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 Arrangement, 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 14th 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 Transferor Company-1 for the purpose of receiving such notices by e-mail), addressed to each of the Equity Shareholders of the Applicant Transferor Company-1 at their last known address or e-mail addresses as per the records of the Applicant Transferor Company-1.
(3.) That at least one month before the meeting of the Equity Shareholders of the Applicant Transferor Company-1, 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 Arrangement, 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 Transferor Company-1 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.;


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