IN RE Vs. COURANT CONSULTANCY SERVICES PRIVATE LIMITED

JUDGEMENT

(1.) Upon the application of the Applicant Company above named by a Company Notice of Admission AND UPON HEARING Mr. Rajesh Shah instructed by Rajesh Shah & Co., Advocate for the Applicant Company, AND UPON READING the Application along with the Notice of Admission dated 22nd day of March, 2017 of Mr. Sunil Satyanarayan Dayma, Authorised Signatory of the Applicant Company, in support of Company Summons for Directions along with Application and the Exhibits therein referred to, IT IS ORDERED THAT:

(2.) A meeting of the Preference Shareholders of the Applicant Company be convened and held at Shop - 16, Dharam Palace, Shrikirishna nagar, Shantivan Comp, Borivali E, Sona Talkies, Mumbai - 400066 IN, on Wednesday, 7th June, 2017 at 11.00 in Morning, for the purpose of considering and, if thought fit, approving, with or without modification(s), the proposed Scheme of Amalgamation of MURLIWALA REALTORS PRIVATE LIMITED the First Transferor Company and COURANT CONSULTANCY SERVICES PRIVATE LIMITED, the Second Transferor Company and VISHWALAKSHMI PACKAGING PRIVATE LIMITED, the Third Transferor Company and KEYSTONE PROPERTIES PRIVATE LIMITED, the Fourth Transferor Company and KUNJAL MERCANTILE PRIVATE LIMITED, the Fifth Transferor Company and CORONATION INFOTECH PRIVATE LIMITED, the Sixth Transferor Company and INVITATION EQUIFIN PRIVATE LIMITED, the Seventh Transferor Company and TIGER TEXTURISING PRIVATE LIMITED, the Eight Transferor Company and INNOVATIVE SECURITIES PRIVATE LIMITED, the Ninth Transferor Company and OLEG INFRASTRUCTURE PRIVATE LIMITED, the Tenth Transferor Company and MERITORIOUS FINANCIAL SERVICES PRIVATE LIMITED, the Eleventh Transferor Company and ETHIC FINANCIAL SERVICES PRIVATE LIMITED, the Twelfth Transferor Company with ROTUNDA CAPITAL & FINANCE (INDIA) PRIVATE LIMITED, the Transferee Company.

(3.) At least 30 clear days before the said meeting of the Equity Shareholders and Preference 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 or by Air Mail or by courier or by speed post or by hand delivery to each of the Equity Shareholders and Preference 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 and Preference Shareholders as per the records of the Applicant Company.