IN RE Vs. ROHINI FOREX PRIVATE LIMITED,

JUDGEMENT

(1.) Upon the Application of the Applicant Company above named, by a Company Notice of Admission AND UPON HEARING Ms. Niyati Jambaulikar, instructed by PANDYA & Co., Advocate for Applicant Company AND UPON READING the Application alongwith Notice of Admission dated 9lh day of September, 2017 of Mr. Sachin Gupta, Director of the Applicant Company, in support of the Notice of Admission alongwith Application and the Exhibits therein referred to, IT IS ORDERED THAT:

(2.) 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 of Amalgamation, 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 RPAD 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 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 copies of the Scheme of Amalgamation and the statement required to be furnished pursuant to Section 230 of the Companies Act, 2013 and that the Forms 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 (1) 'Free Press Journal' in English Language, and translation thereof in (2) 'Navshakti'in Marathi language.