IN RE Vs. KALYANI GLOBAL ENGINEERING PRIVATE LIMITED

JUDGEMENT

(1.) The meeting of the Equity Shareholders of the Applicant Company, for the purpose of considering, and if thought fit, approving with or without modification(s), the proposed Scheme of Arrangement between Kalyani Global Engineering Private Limited and Kenersys India Private Limited and their respective shareholders, be convened and held at their registered office of the Applicant Company at S. No. 49, Industry House, Mundhwa, Pune - 411 036, Maharashtra, on Monday, 11th day of September, 2017 at 10 a.m. for the purpose of considering, and if thought fit, approving with or without modification(s), the proposed Scheme of Arrangement between Kalyani Global Engineering Private Limited and Kenersys India Private Limited and their respective shareholders.

(2.) At least 30 clear days before the said meeting of Equity Shareholders of the Applicant Company, to be held as aforesaid, a notice convening the said meeting at the place, day, date and time as aforesaid, together with a copy of Scheme of Arrangement, a copy of 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) Rules, 2016 and the prescribed Form of Proxy, shall be sent by Registered Post AD/Speed Post AD/Hand Delivery, addressed to each of the Equity Shareholders of the Applicant Company at their respective registered and/or last known addresses as per the records/registers of 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, day, date and time of the meeting and stating that copies of the Scheme of Arrangement and the explanatory 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) Rules, 2016 and the Form of Proxy can be obtained free of charge at the registered office of the Applicant Company as aforesaid and/or at the office of its Advocate Shruti Kelji Pednekar, 5/157, Anandvan C.H.S. Ltd., Near PMC Bank, Tagore Nagar, Vikhroli (East), Mumbai - 400 083.