IN RE Vs. HAWCO LUBRICANTS PRIVATE LIMITED

JUDGEMENT

(1.) A meeting of equity shareholders of the Applicant/Resulting Company be convened and held at 20.06.2017 at 3.00 p.m. at the Registered Office for the purpose of considering and if thought fit, approving with or without modification the proposed Scheme of Arrangement between AV Processors Private Limited ("Demerged Company") and Hawco Lubricants Private Limited ("Resulting Company") and their Shareholders.

(2.) At least 30 clear days before the said 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 aforesaid, together with a copy of the Scheme, a copy of the Explanatory Statement required to be sent under Section 230 of the Companies Act, 2013 and the prescribed form of proxy, shall be sent by Registered Post or by Air mail or by courier or by Speed Post or by hand delivery to each of the Equity Shareholders of the Applicant Company at their respective registered or last known address or by email to the registered e-mail address of the Equity Shareholders as per the records of the 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, date and time aforesaid and stating that copies of the Scheme of Arrangement and the statement required to be furnished pursuant to Section 230 of the Companies Act, 2013 and that the form of proxy can be obtained free of charge at the Registered Office of the Applicant Company as aforesaid and shall also be published once each in "Free Press Journal" in English and "Navshakti" in Marathi.