LAWS(NCLT)-2017-6-235

IN RE Vs. JINDAL CROP SCIENCES PRIVATE LIMITED

Decided On June 22, 2017
IN RE Appellant
V/S
JINDAL CROP SCIENCES PRIVATE LIMITED Respondents

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 Amalgamation of Jindal Bio Sciences Private Limited with Jindal Crop Sciences Private Limited and their respective Shareholders and Creditors, be convened and held at their registered office of the Applicant Company at Jindal Traders, Bus Stand Road, Jalna, Maharashtra-431203 on Monday the 31st day of July, 2017 at 11.30 a.m.

(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 Amalgamation, 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 RPAD or by 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 Amalgamation 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 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 Mr. Rahul Risbud, 1128B, Sadashiv Peth, Laxmi Prasad Apartment, Flat No. 5A, 1st Floor, Near Sujata Cold-drinks, Nimbalkar Talim, Pune-411030.