- (1.) Upon the application of the Applicant / Resulting Company above named by a Company Notice of Admission AND UPON HEARING Mr. Naser Ali Rizvi instructed by Thakore Jariwala & Associates, Advocate for the Applicant Company, AND UPON READING the Application along with the Notice of Admission dated 20th day of December, 2017 of Radheyshyam Sodhani Director of the Applicant Company, in support of Notice of Admission along with Application and the Exhibits therein referred to, IT IS ORDERED THAT: 1 A meeting of the Equity Shareholders of the Applicant Company be convened and held at the Registered office of the Company situated at Parijat House, 2ntl floor, 1076, Dr. E. Moses Road, Worli, Mumbai - 400 018 on Saturday, 24"1 February, 2018 at 1.00 P. M., for the purpose of considering and, if thought fit, approving, with or without modification(s) , the proposed Scheme of Scheme of Arrangement for demerger and transfer of Demerged Undertaking of Himalaya Builders Private Limited, the Demerged Company into Bigflex Enterprises Private Limited, the Resulting Company.
(2.) That at least 30 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 (3) of the Companies Act, 2013 read with Rule 6 of the Companies (Compromises, arrangements and amalgamations) Rule, 2016 and the prescribed Form of Proxy, shall be sent by Registered Post 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.) That At least 30 clear 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 aforesaid and stating that copies of the Scheme 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) Rule, 2016 and that the form of Proxy can be obtained free of charge at the Registered Office of the Applicant Company as aforesaid, be published once each in 'Free Press Journal' in English and "Navshakti' in Marathi, both circulated in Mumbai not less than thirty (30) days before the date fixed for the meeting.;