Bhaskara Pantula Mohan, Member - (1.) A meeting of the Equity Shareholders of the Applicant Company be convened and held at B 505, Morya House, Veera Industrial Estate, Osiwara Link Road, Andheri (West), Mumbai-400053 on 23rd November, 2017, at 12 noon., for the purpose of considering and, if thought fit, approving, with or without modification(s), the proposed Scheme of Amalgamation of Mantri Plast Private Limited, the Transferor Company with Dynasty Plastics Private Limited, 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 of by speed post or by hand delivery to their respective registered or last known addresses or by e-mail to the registered e-mail address of the Equity Shareholders as per 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 Business Standard in English and 'Mumbai Lakshadeep' in Marathi.;