V. Nallasenapathy, Member - (1.) That a meeting of the Equity Shareholders of the Applicant Transferor Company-1, shall be convened and held at Oriental House, 5th Floor, 7, J. Tata Road, Churchgate, Mumbai-400 020, Maharashtra on Saturday, 18th day of November, 2017 at 11:00 am for the purpose of considering, and if thought fit, approving, with or without modification(s), the proposed Scheme of Amalgamation and Arrangement of Nateshwar Tracom Private Limited, Mahakal Vincom Private Limited, Kinnori Traders Private Limited with SEEL Investment Private Limited and their respective Shareholders and Creditors ("Scheme of Amalgamation and Arrangement").
(2.) That at least one month before the meeting of the Equity Shareholders of the Applicant Transferor Company-1, to be held as aforesaid, a notice convening the said meeting, at the place, date and time as aforesaid, together with copy of the Scheme of Amalgamation and Arrangement, a copy of statement disclosing all material facts as required to be sent under Section 230(3) of the Companies Act, 2013 read with Rule 6 of the Companies (Compromises, Arrangement and Amalgamations) Rules, 2016 notified on 14th December, 2016 and the prescribed form of Proxy, shall be sent by Courier/Registered Post/Speed Post/Hand Delivery or through e-mail (to those shareholders whose e-mail addresses are duly registered with the Applicant Transferor Company-1 for the purpose of receiving such notices by e-mail), addressed to each of the Equity Shareholders of the Applicant Transferor Company-1 at their last known address or e-mail addresses as per the records of the Applicant Transferor Company-1.
(3.) That at least one month before the meeting of the Equity Shareholders of the Applicant Transferor Company-1, to be held as aforesaid, a notice convening the said meeting indicating the place, date and time of meeting as aforesaid be published and stating that the copies of the Scheme of Amalgamation and Arrangement, the Statement required to be furnished pursuant to Section 230(3) of the Companies Act, 2013 read with Rule 6 of the Companies (Compromises, Arrangement and Amalgamations) Rules, 2016 and form of proxy can be obtained free of charge from the registered office of the Applicant Transferor Company-1 as aforesaid and/or at its Advocates office M/s. Sanjay Udeshi & Co. at 402-B, Vikas Building, Top Floor, N.G.N. Vaidya Road, Fort, Mumbai-400 001.;