- (1.) Petition admitted.
(2.) Petition fixed for hearing and final disposal on the 7th December, 2017.
(3.) Learned Counsel for the Petitioner states that pursuant to order dated June 28. 2017 passed in the CSA No. 431, by the Hon'ble Tribunal the convening and holding the meeting of the Equity Shareholders was convened and held on Tuesday, 29l August, 2017 at 11.00 A.M. for the purpose of considering and thought fit, approving with or without modifications(s) the proposed Scheme of Amalgamation of Alrox Investment & Finance Private Limited and Airborne Investment & Finance Private Limited and Bridgestone Investment & Finance Private Limited and Deeparadhana Investment & Finance Private Limited and Mackinon Investment & Finance Private Limited and Solares Therapeutic Private Limited and Bonaire Exports Private Limited and Nirmit Exports Private Limited and Viditi Investment Private Limited and Tejaskiran Pharmachem Industries Private Limited and Family Investment Private Limited and Quality Investment Private Limited and Virtuous Finance Private Limited and Virtuous Share Investments Private Limited and Package Investradc Private Limited and Jccvanrekha Investrade Private Limited and Shoiapur Organics Private Limited and Asawari Investment &. Finance Private Limited and Virtuous Securities & Broking Private Limited and Sunfins Securities Services Private Limited and Mcghganga Finvest Private Limited and Privilege Trading Private Limited with Shanghvi Finance Private Limited and their respective shareholders. The equity shareholders present in the meeting has unanimously approved the scheme without modifications. The Chairperson appointed for the said meeting has filed its report as lo the result of the meeting with the Tribunal on 22nd September which is annexed as Exhibit G to the Company Scheme Petition.;