V Nallasenapathy, Member - (1.) Upon a joint application filed by the Applicant Transferor Company and Applicant Transferee Company above named AND UPON HEARING Sliri Sanjay Udeshi, Advocate for the Applicant Transferor Company and Applicant Transferee Company AND UPON READING Affidavits dated November 24, 2017 of Mr. Kumar G. Shah. Director of the Applicant Transferor Company of Mumbai and Mr. Anant G. Shah, the Director of the Applicant Transferee Company of Mumbai verified by an Affidavit and the Annexures in support of the Application and the Exhibits therein referred to and upon oral submissions of the Learned Counsel for the Applicant Transferor Company and Applicant Transferee Company, IT IS ORDERED: (1) That a meeting of the Equity Shareholders of the Applicant Transferor Company, shall be convened and held at its registered office at 60/62 Parsi Galli, Mirza Street. Mumbai-400003. on Monday. 22nd day of January, 2018 at 11:00 am, for the purpose of considering, and if thought fit, approving, with or without modification(s) , the proposed Scheme of Arrangement and Reconstruction of Chintamani Estates Private Limited {Transferor Company"0 and Chintamani Avenue Developers Private Limited ("Transferee Company") and their respective members and creditors ("Scheme of Arrangement and Reconstruction") . (2) That at least one month before the meeting of the Equity Shareholders of the Applicant Transferor Company, 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 Arrangement and Reconstruction, 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 14 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 for the purpose of receiving such notices by e-mail) , addressed to each of the Equity Shareholders of the Applicant Transferor Company at their last known address or e-mail addresses as per the records of the Applicant Transferor Company. (3) That at least one month before the meeting of the Equity Shareholders of the Applicant Transferor Company, 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 Arrangement and Reconstruction, 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 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- 400001. (4) That the Notice of the meeting shall be advertised in two local Newspapers viz -Free Press Journal' in English language and 'Navshakti' in Marathi language both having circulation in Maharashtra, Mumbai, not less than 30 days before the date fixed for the meeting. (5) That Mr. Kumar G. Shah. Director of the Applicant Transferor Company, and failing him, Mr. Anant G. Shah, Director of the Applicant Transferor Company, and failing him, Mr. Kirtikumar Shah, Authorised Person of the Applicant Transferor Company shall be the Chairperson of the meeting of the Equity shareholders of the Applicant Transferor Company to be held at 60/62 Parsi Galli, Mirza Street. Mumbai- 400003 on Monday, 22nd day of January, 2018 at 11:00 am, or at any adjournment or adjournments thereof. (6) That Mr. Chintan Goswami, Practising Company Secretary, is hereby appointed us Scrutinizer of the meeting of Equity Shareholders of the Applicant Transferor Company to be held at 60/62 Parsi Galli, Mirza Street, Mumbai- 400003 on Monday. 22nd day of January. 2018 at 11:00 am. or at any adjournment or adjournments thereof. (7) That the Chairperson appointed for the aforesaid meeting to issue the advertisement and send out the notices of the Meeting referred to above. The said Chaiiperson shall have all powers as per Article of Association and also under the Companies Act. 2013 in relation to the conduct of the meeting, including for deciding procedural questions that may arise or at any adjournment thereof or any or other matter including an amendment to the Scheme of Arrangement and Reconstruction, if any, proposed at the meeting by any person(s) . (8) That the quorum of the aforesaid meeting of the Equity Shareholders shall be as prescribed under section 103 of the Companies Act, 2013. (9) That voting by proxy or Authorised representative in case of body corporate be permitted, provided that a proxy in the prescribe form/ Authorisation duly signed by the person entitled to attend and vote at the meeting, is filed with the Applicant Transferor Company at its registered office at 60/62 Parsi Galli, Mirza Street, Mumbai- 400003 not later than 48 hours before the aforesaid meeting. (10) That the value and number of the shares of each Equity Shareholder shall be in accordance with the book/ register of the Applicant Transferor Company and where the entries in the books/ register are disputed, the Chairperson of the meeting shall determine the value for the purpose of the aforesaid meeting and his / her decision in that behalf would be final. (11) The App icants Transferor Company is directed to issue notice of the Equity Shareholders' meeting by Courier/ Registered Post/Speed Post/ Hand Delivery or through e-mail to all its Unsecured Creditors as on September 30, 2017. under section 230 (3) of the Companies Act, 2013 with a direction that they may submit their representation, if any, within a period of thirty (30) days from the date of receipt of such notice to the Tribunal and a copy of such representation shall simultaneously be served upon the Applicant Transferor Company, failing which, it shall be presumed that the Unsecured Creditors have no representations to make on the proposal. (12) The Applicant Transferor Company is directed to serve notices alongwith copy of Scheme of Arrangement and Reconstruction, the explanatory statement and the disclosures mentioned under Rule 6 of the Companies (Compromises. Arrangement and Amalgamations) Rules, 2016 upon: (i) Concerned Income Tax Authority within whose jurisdiction the Applicant Company's assessments are made, (ii) the Central Government through the office of Regional Director. Western Region. Mumbai. (iii) Registrar of Companies with a direction that they may submit their representations, if any, within a period of thirty (30) days from the date of receipt of such notice to the Tribunal with copy of such representations shall simultaneously be served upon the Applicant Transferor Company, failing which, it shall be presumed that the Authorities have no representations to make on the proposal. (13) That the Chairperson to file an Affidavit not less than Seven (7) days before the date fixed for the holding of the meeting and do report to this Tribunal that the direction regarding the issue of notices and the advertisement have been duly complied with. (14) The Applicant Transferor Company to file Affidavit of Service in the Registry proving dispatch of notices upon shareholders, creditors, notices to regulatory authorities as stated in Clause 2, 11 and 12 above and publication of notices in newspapers as stated in Clause 4 above. (15) That the Chairperson of the meeting to report to this Tribunal, the results ot the aforesaid meeting within thirty (30) days of the conclusion of the meeting. (16) That a meeting of the Equity Shareholders of the Applicant Transferee Company, shall be convened and held at registered office at 60/62 Parsi Galli, Mirzu Street, Mumbai-400003. on Monday, 22nd day of January, 2018 at 12:30 pm, for the purpose of considering, and if thought fit, approving, with or without modification(s) . the proposed Scheme of Arrangement and Reconstruction of Chintamani Estates Private Limited ("Transferor Company") and Chintamani Avenue Developers Private Limited ("Transferee Company") and their respective members and creditor ('Scheme of Arrangement and Reconstruction ') . (17) That at least one month before the meeting of the Equity Shareholders of the Applicant Transferee Company, 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 Arrangement and Reconstruction, 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 14 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 Transferee Company for the purpose of receiving such notices by e-mail) , addressed to each of the Equity Shareholders of the Applicant Transferee Company at their last known address or e-mait addresses as per the records of the Applicant Transferee Company. (18) That at least one month before the meeting of the Equity Shareholders of the Applicant Transferee Company, 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 Arrangement and Reconstruction, 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 Transferee Company 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- 400001. (19) That the Notice of the meeting shall be advertised in two local Newspapers viz 'Free Press Journal' in English language and Navshakti in Marathi language both having circulation in Maharashtra, Mumbai, not less than 30 days before the date fixed for the meeting. (20) That Mr. Kirtikumar Shah, Director of the Applicant Transferee Company, and failing him, Mr. Anant G. Shah. Director of the Applicant Transferee Company, and failing him, Mr. Kumar G. Shah, Director of the Applicant Transferee Company shall be the Chairperson of the meeting of the Equity shareholders to be held at 60/62 Parsi Galli. Mirza Street, Mumbai- 400003 on Monday, 22nJ day of January, 2018 at 12:30 pm, or at any adjournment or adjournments thereof. (21) That Mr. Chintan Goswami, Practising Company Secretary, is hereby appointed as Scrutinizer of the meeting of Equity Shareholders of the Applicant Transferee Company to be held at 60/62 Parsi Galli, Mirza Street, Mumbai- 400003. on Monday, 22"J day of January, 2018 at 12:30 pm, or at any adjournment or adjournments thereof. (22) That the Chairperson appointed for the aforesaid meeting to issue the advertisement and send out the notices of the Meeting referred to above. The said Chairperson shall have all powers as per Article of Association and also under the Companies Act. 2013 in relation to the conduct of the meeting, including for deciding procedural questions that may arise or at any adjournment thereof or any or other matter including an amendment to the Scheme of Arrangement and Reconstruction, if any, proposed at the meeting by any person(s) . (23) Thai the quorum of the aforesaid meeting of the Equity Shareholders shall be as prescribed under section 103 of the Companies Act, 2013. (24) That voting by proxy or Authorised representative in case of body corporate be permitted, provided that a proxy in the prescribe form/ Authorisation July signed by the person entitled to attend and vote at the meeting, is filed with the Applicant Transferee Company at its registered office at 60/62 Parsi Galli, Mirza Street. Mumbai- 400003, not later Man 48 hours before the aforesaid meeting. (25) That the value and number of the shares of each Equity Shareholder shall be in accordance with the book/ register of the Applicant Transferee Company and where the entries in the books/ register are disputed, the Chairperson of the meeting shall determine the value for the purpose of the aforesaid meeting and his / her decision in that behalf would be final. (26) That Counsel for the Applicant submits that since the scheme is an amalgamation between the Applicant Company and their respective shareholders only a meeting of the Equity Shareholders is proposed to be held in accordance with the provisions of Section 230 (1) (b) of the Companies Act, 2013. This bench hereby directs the Applicant Company to issue notice to its all creditors as required under section 230 (3) of the Companies Act, 2013 with a direction that they may submit their representations, if any, to the Tribunal and copy of such representations shall simultaneously he served upon the Applicant Company. (27) The Applicant Transferee Company is directed to serve notices along with copy of Scheme of Arrangement and Reconstruction, the explanatory statement and the disclosures mentioned under Rule 6 of the Companies (Compromises. Arrangement and Amalgamations) Rules, 2016 upon: (i) Concerned Income Tax Authority within whose jurisdiction the Applicant Company's assessments are made, (ii) the Central Government through the office of Regional Director, Western Region, Mumbai, (iii) Registrar of Companies with a direction that they may submit their representations, if any, within a period of thirty (30) days from the date of receipt of such notice to the Tribunal with copy of such representations shall simultaneously be served upon the Applicant Company, failing which, it shall be presumed that the Authorities have no representations to make on the proposal. (28) That the Chairperson to file an Affidavit not less than Seven (7) days before the date fixed for the holding of the meeting and do report to this Tribunal that the direction regarding the issue of notices and the advertisement have been duly complied with. (29) The Applicant Transferor Company to file Affidavit of Service in the Registry proving dispatch of notices upon shareholders, creditors, notices to regulatory authorities as stated in Clause 17, 26 and 27 above and publication of notices in newspapers as stated in Clause 19 above. (30) That the Chairperson of the meeting to report to this Tribunal, the results of the (foresaid meeting within thirty (30) days of the conclusion of the meeting.;