LAWS(NCLT)-2017-2-9

IN RE Vs. RAHAS MULTITRADE PRIVATE LIMITED

Decided On February 02, 2017
IN RE Appellant
V/S
RAHAS MULTITRADE PRIVATE LIMITED Respondents

JUDGEMENT

(1.) Upon the Application of the Applicant Company above named by a Company Application AND UPON HEARING Mr. Hemant Sethi instructed by Hemant Sethi & Co., Advocates for the Applicant Company, AND UPON READING the Application dated 27th day of October, 2016 of Mr. Harshad Thakkar, Authorised Signatory of the Applicant Company, verified by an Affidavit and the Annexures therein referred to, IT IS ORDERED THAT:-

(2.) That at least 30 days before the said Meeting of the Equity Shareholders of the Applicant Company to be held as aforesaid, a notice convening the place, date and time of the meeting as aforesaid, together with a copy of the Scheme, a copy of 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 14th December 2016 and the prescribed Form of Proxy, shall be sent by Hand delivery/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), to each of the Equity Shareholders of the Applicant Company, at their last known address or email addresses as per the records of the Applicant Company and/or Depositories.

(3.) That at least 30 days 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 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) 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 Advocates, M/s. Hemant Sethi & Co., 1602 Nav Parmanu, Behind Amar Cinema, Chembur, Mumbai - 400071.