IN RE Vs. NOW REALTY PRIVATE LIMITED

JUDGEMENT

(1.) The meeting of Equity shareholders of the Applicant Company be convened and held at 4th Floor, Rahul Capital, S. No. 115/B, F No. 43/B, Pune-411004, on 5th April, 2017 at 12.30 p.m. for the purpose of considering and, if thought fit, approving with or without modification(s) the proposed arrangement embodied in the Scheme of Arrangement of Now Realty Private Limited (the Transferor Company 1), RGP Realty Private Limited (the Transferor Company 2) and Now Realty Promoters and Builders Private Limited (the Transferor Company 3) with RGP Promoters Private Limited (the Transferee Company) and their shareholders and creditors.

(2.) That at least one month before the said Meeting of the Equity shareholders of the Applicant Company to be held as aforesaid, together with the copy of the scheme, a copy of statement disclosing all material facts as required under section 230(3) of the Companies Act read with Rule 6 of the Companies (Compromises, Arrangements and Amalgamations) Rule 2016 notified on 14th December 2016 and the prescribed Form of Proxy, shall be sent by Courier/Registered Post, Speed Post or through Email (to those shareholders whose email addresses are duly registered with the Applicant Company for the purpose of receiving such notices by email), addressed to each of the Equity Shareholders of the Company, at their last known address or email addresses as per the records of the Applicant Company.

(3.) That at least one month 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 of meeting as aforesaid be published and stating that the 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 the Form of Proxy shall be obtained free of charge at the Registered Office of the Applicant Company as aforesaid and/or at the offices of its Advocates, M/s. Hemant Sethi & Co., 1602 Nav Parmanu, Behind Amar Cinema, Chembur Mumbai - 400071.