M K Shrawat, Member - (1.) Upon the Application of the Applicant Company Summons for Direction and upon hearing Ms. Sujata T. Bambaras i/b MG Legal for the Applicant/Transferee Company AND UPON READING the Affidavit dated 18th Day of March, 2016 of Mr. Virendrakumar Mohatta, a Director of the Applicant/Transferee Company in support of the Company Summons for Direction and the Exhibits referred therein AND UPON READING the Additional Affidavit dated 20th Day of March, 2017 of Mr. Virendrakumar Mohatta, a Director of the Applicant Company, IT IS ORDERED. That the meeting of the Equity Shareholders of the Applicant Company be convened and held at its Registered Office at Mohatta Bhavan, 4th Floor, Off Dr. E Moses Road, Worli, Mumbai - 400 018, on Monday, the 5th day of June, 2017 at 11:30 a.m. for the purpose of considering and, if thought fit, approving the Scheme of Arrangement amongst "Virendra Holding Pvt. Ltd." The First Transferor Company, "Shivani Holding Pvt. Ltd." The Second Transferor Company, With "Rekha Holding Private Limited" with their respective shareholders and Unsecured Creditors.
(2.) That at least 30 clear days before the said meeting of the Equity Shareholders of the Applicant Company/Transferee Company to be held as aforesaid, Notice of the said meeting together with copy of the Scheme of Arrangement, a copy of the statement disclosing all material facts as required under Section 230(3) of the Companies Act read with Rule 6 of the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 prescribed Form of Proxy, and other relevant documents as set out in Section 230(3) of the Companies Act, 2013, as applicable shall be sent by Registered Post, Speed Post addressed to each of the Equity Shareholder of the Applicant Company, at their last known address as per the records available with the Applicant Company/Transferee Company.
(3.) That at least 30 days before the meeting of the Equity Shareholders of the Applicant Company to be held as aforesaid, a notice convening the said meeting, indicating the place, date and time of the meeting as aforesaid, be published in "Free Press Journal" in English language and in "Navshakti" in Marathi Language, both circulated in Mumbai stating that copies of the Scheme of Arrangement and the statement required to be furnished pursuant to Section 230(3) of the Companies Act 2013 read with Rule 6 of the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 and the Form of Proxy shall be obtained free of charge at the registered office of the Applicant Company/Transferee Company.;