JUDGEMENT
-
(1.) A meeting of the Equity Shareholders of the Applicant Company 1, be convened and held at the registered office of the Company at 127, Maker Chambers III, Nariman Point, Mumbai 400 021, Maharashtra on Friday, 26 May 2017 at 9:00 a.m., for the purpose of considering and, if thought fit, approving, with or without modification(s), the proposed Scheme of amalgamation and arrangement.
(2.) A meeting of the Preference Shareholders of the Applicant Company 1. be convened and held at the registered office of the Company at 127, Maker Chambers III, Nariman Point, Mumbai 400 021, Maharashtra, on Friday, 26 May 2017 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 and arrangement.
(3.) A meeting of the Equity Shareholders of the Applicant Company 2, be convened and held at the registered office of the Company at 127, Maker Chambers III, Nariman Point, Mumbai 400 021, Maharashtra, on Friday, 26 May 2017 at 9:30 a.m., for the purpose of considering and, if thought fit, approving, with or without modification(s), the proposed Scheme of amalgamation and arrangement.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.