V Nallasenapathy, Member - (1.) Upon the application of the Applicant Company abovenamed by a Notice of Admission and UPON HEARING the Learned Counsel for the Applicant Company AND UPON READING the Application along with the Notice of Admission of Ms. Amisha Ghia, Company Secretary of the Applicant Company, in support of the Notice of Admission Company along with the Application and Exhibits therein referred to, IT IS ORDERED THAT: A meeting of the Equity Shareholders of the Applicant Company be convened and held at the registered office of the Applicant Company at Indiabulls finance Centre, Tower 3, 23rd Floor, Senapati Bapat Marg, Elphinstone Road (West) , Mumbai - 400 013 on 8th February 2018, at 10.00 AM, for the purpose of considering, and, if thought fit, approving, with or without modification(s) , the proposed scheme of amalgamation of Greatship Global Holdings Limited ("Transferor Company") with Greatship (India) Limited ("Transferee Company" or "Applicant Company") and their respective shareholders ("Scheme") .
(2.) At least 30 (thirty) 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 Acknowledgement Due 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 (thirty) 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 the copies of the Scheme 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 Journal, in English and Navshakti. in Marathi, both circulated in Mumbai.;