- (1.) Upon the Application of the Applicants above AND UPON HEARING Mr. Sameer Pandit i/b M/s. Wadia Ghandy & Co., Advocates for the Applicants, AND UPON READING the Notice of Admission dated June 21, 2017. IT IS ORDERED: That a meeting of the Equity Shareholders of the Transferor be convened at Nanavati Mahalaya, 3rd floor, Hutatma Chowk, Mumbai - 400 001 on Monday, August 21, 2017 at 10:30 a.m. for the purpose of considering and, if thought fit approving, with or without modification(s), the proposed Scheme of Merger and Amalgamation between the Transferor and the Transferee and their respective shareholders.
(2.) That at least 30 [thirty] days before the date fixed for the meeting of the Equity Shareholders of the Transferor, notice of the meeting shall be sent to the Equity Shareholders of the Transferor indicating the day. date, time and venue of the meeting, together with a copy of the Scheme of Arrangement and such other documents as are prescribed under the Companies Act, 2013 read with Companies (Compromises, Arrangements and Amalgamations) Rules, 2016.
(3.) That at least 30 [thirty] days before the date fixed for the meeting of the Equity Shareholders of the Transferor, the notice of the aforesaid meeting shall be advertised indicating the day, date, time and venue of the aforesaid meeting and stating that copies of the Scheme of Arrangement, the Explanatory Statement and the form of proxy shall be provided free of charge at the registered office of the Transferor. The notice shall be advertised in the "Free Press Journal" in the English language and translation thereof in Marathi language in "Navshakti", both having circulation in Mumbai.;