IN RE Vs. INDIAN OXALATE LIMITED AND ORS

JUDGEMENT

(1.) The meeting of the Equity Shareholders of the First Applicant Company be convened and held at Corporate Office of the Company situated at Mint Chambers, 45/47/49, Mint Road, 408/409, 4th Floor, Near G.P.O., Fort, Mumbai - 400 001 on Tuesday, April 18, 2017, at 11.00 a.m., for the purpose of considering, and if thought fit, approving, with or without modification(s), the proposed arrangement embodied in the Scheme of Amalgamation of SHREEKUL AGROCHEM PRIVATE LIMITED, the Transferor Company with INDIAN OXALATE LIMITED, the Transferee Company and their respective Shareholders.

(2.) That at least 30 clear days before the said Meeting of the Equity Shareholders of the First Applicant Company to be held as aforesaid, a notice convening the said Meeting at the place and time as aforesaid, together with a copy of the Scheme, a copy of the statement disclosing all material facts as required under Section 230(3) of the Companies Act, 2013 read with Rule 6 of the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 notified on December 14, 2016 and the prescribed Form of proxy, shall be sent by courier/Registered Post/speed post or through Email (to those shareholders whose email address are duly registered with the First Applicant Company for the purpose of receiving such notices by emails), addressed to each of the Equity Shareholders of the First Applicant Company, at their respective registered or last known addresses or email addresses as email addresses as per the records of the First Applicant Company.

(3.) That at least 30 clear days before the Meeting of the Equity Shareholders of the First 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 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) Rules, 2016 and the Form of proxy can be obtained free of charge at the Corporate Office of the First Applicant Company as aforesaid and/or at the office of its Authorised Representative M/s. P.P. Shah & Co., Practicing Company Secretaries, 218, Veena Chambers, 21 Dalal Street, Fort, Mumbai - 400 001.