IN RE Vs. GANADHIPA GRAPHICS PRIVATE LIMITED

JUDGEMENT

(1.) A meeting of the Equity Shareholders of the Applicant Company, be convened and held at Astarc House, 76/79, Makwana Lane, Takpada, Off.Andheri Kurla Road, Marol, Andheri (East), Mumbai-400059 on Monday, 20 day of February, 2017 at 9.00 a.m. for the purpose of considering and, if thought fit, approving, with or without modification(s), the proposed Scheme of Amalgamation of Classic Stripes Private Limited and Ganadhipa Graphics Private Limited, the Transferor Companies with Resync Auto Solutions Private Limited, the Transferee Company.

(2.) At least Ten 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 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 addresses or by e-mail to the registered e-mail address of the Equity Shareholders as per the records of the Applicant Company. The Applicant Company undertakes to obtain written consent for shorter notice of the meeting of the Equity Shareholders by not less than Ninety-Five Percent of the Equity Shareholders entitled to vote at the said meeting as per Section 101 of the Companies Act, 2013. The said undertaking is accepted.

(3.) Mr. Shivkumar Verma, Chairman & Director of the Applicant Company is appointed as the Chairperson for the meeting called under this order and the relevant law of the Applicant Company. The Chairperson shall be paid Rs. 1,000/- lump sum for his services as the Chairperson. Mr. Vishwanath Poyekar, Director of the Applicant Company, shall be alternative Chairman of the aforesaid Meeting called under this order and the relevant law of the Applicant Company. The alternative Chairperson shall be paid Rs. 500/- lump sum for his services as the alternate Chairperson of the said meeting to be held at Astarc House, 76/79, Makwana Lane, Takpada, Off.Andheri Kurla Road, Marol, Andheri (East), Mumbai-400059 on Monday, 20th day of February, 2017 at 9.00 a.m. or any adjournment or adjournments thereof. The Scrutinizer for the meeting shall be Mr. Manish Jaju, Chartered Accountant and shall be paid Rs. 1000/- for the services.