IN RE Vs. VINCENT EDUKARE PRIVATE LIMITED

JUDGEMENT

(1.) Upon the Joint Company Scheme Application of the Applicant Company 1, Applicant Company 2, Applicant Company 3 and Applicant Company 4 (Herein after collectively referred to as " the Applicant Companies") above named by a Company Scheme Application AND UPON HEARING Mr. Parthiv Kamdar instructed by Deloitte Haskins & Sells LLP, Authorised Representative for the Applicant Companies, AND UPON READING the Company Scheme Application dated 2Vl September, 2017 of Mr. Paresh Bhatelia, Authorised Signatory of the Applicant Companies, verified by an Affidavit and the Annexures therein referred to, IT IS ORDERED THAT:

(2.) That the meeting of the Equity Shareholders of the Applicant Company 2 be convened and held at Motilal Nagar -1, Sri rang Sabde Marg, Off Link Road, Goregaon (W) , Mumbai - 400104, Maharashtra, India, on Monday 21st December, 2017 at 10.15 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 Arrangement of Vincent Edukare Private Limited, Maxima Education Private Limited and Creo Education Private Limited with Eduspark International Private Limited and their respective Shareholders.

(3.) That the meeting of the Equity Shareholders of the Applicant Company 3 be convened and held at Motilal Nagar -1, Srirang Sabde Marg, Off Link Road, Goregaon (W) , Mumbai - 400104, Maharashtra, India, on Monday 21st December, 2017 at 11 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 Arrangement of Vincent Edukare Private Limited, Maxima Education Private Limited and Creo Education Private Limited with Eduspark International Private Limited and their respective Shareholders.