- (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 1st day of December, 2017 of Mr. Khubilal Rathod, Authorized 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 63 B/C, 1st Floor, Government Industrial Estate, Charkop, Kandivali (W) , Mumbai - 400 067, on 19th day of January, 2018 at 04.00 P.M., for the purpose of considering and, if thought fit, approving, with or without modification(s) , the proposed in Scheme of Amalgamation of FLAIR PEN AND PLASTIC INDUSTRIES PRIVATE LIMITED, the First Transferor Company and FLAIR STATIONERIES PRIVATE LIMITED, the Second Transferor Company and FLAIR PENS AND STATIONERY INDUSTRIES PRIVATE LIMITED, the Third Transferor Company and FLAIR PEN AND PLASTIC (UK) PRIVATE LIMITED, the Fourth Transferor Company and FLAIR IMPEX INDUSTRIES PRIVATE LIMITED, the Fifth Transferor Company with FLAIR WRITING INDUSTRIES 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 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 'Free Press Journal1 in English and 'Navshakti' in Marathi.;