LAWS(NCLT)-2017-3-64

IN RE Vs. RELIANCE COMMUNICATIONS LIMITED AND ORS

Decided On March 15, 2017
IN RE Appellant
V/S
RELIANCE COMMUNICATIONS LIMITED AND ORS Respondents

JUDGEMENT

(1.) Upon the application of the Applicant Companies above named by a Company Notice of Admission AND UPON HEARING Mr. Rajesh Shah instructed by Rajesh Shah & Co., Advocate for the Applicant Companies, AND UPON READING the Applications along with the Notice of Admission dated 10th day of March, 2017 of Hitesh Marthak, Authorised Signatory of the First and Second Applicant Companies, Ravish Kumar, Authorised Signatory of the Third Applicant Company, Manish Saxena, Authorised Signatory of the Fourth Applicant Company, Lai Choon Foon, Authorised Signatory of the Fifth and Sixth Applicant Companies, in support of Notice of Admission along with Application and the Exhibits therein referred to, IT IS ORDERED THAT:

(2.) At least 30 clear days before the said Meeting of the Equity Shareholders of the First 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 First 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 First Applicant Company and/or Depositories.

(3.) At least 30 clear days before the Meeting of the Equity Shareholders of the First Applicant Company to be held as aforesaid, a notice convening the said meeting indicating the place, date and time aforesaid and stating that copies of the Scheme 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 First Applicant Company as aforesaid, be published once each in 'Free Press Journal' in English and 'Navshakti' in Marathi, both circulated in Mumbai.