IN RE Vs. ASTHA TECHNICAL SERVICES LIMITED

JUDGEMENT

(1.) That the meeting of the equity shareholders of the Applicant Company be convened and held at the Main Conference Room, 3rd Floor, Olympia Building, Central Avenue, Hiranandani Garden, Powai, Mumbai 400076, on Wednesday, the 26th day of April, 2017 at 11:30 a.m. for the purpose of considering and, if thought fit, approving the Scheme of Arrangement amongst HGP Community Private Limited and Festus Properties Private Limited and Melronia Hospitality Private Limited and their respective shareholders and creditors and reduction of share capital of the HGP Community Private Limited (Scheme of Arrangement).

(2.) That at least 30 clear days before the said meeting of the equity shareholders of the Applicant Company to be held as aforesaid, Notice of the said meeting together with copy of the Scheme of Arrangement, a copy of the statement disclosing all material facts as required under Section 230(3) of the Companies Act read with Rule 6 of the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 prescribed Form of Proxy, and other relevant documents as set out in Section 230(3) of the Companies Act, 2013, as applicable shall be sent by Courier/Registered Post, Speed Post or through e-mail (to those shareholders whose email addresses are duly registered with the Applicant Company for the purpose of receiving such notices by email), addressed to each of the equity shareholder of the Applicant Company, at their last known address or email addresses as per the records available with the Applicant Company.

(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 the meeting as aforesaid, be published in Free Press Journal in English language and in Navshakti in Marathi language, both circulated in Mumbai stating that copies of the Scheme of Arrangement 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 shall be obtained free of charge at the registered office of the Applicant Company as aforesaid and/or at the offices of its Advocates, Cyril Amarchand Mangaldas, 5th Floor Peninsula Chambers, Peninsula Corporate Park, Ganpatrao Kadam Marg, Lower Parel, Mumbai 400013.