IN RE Vs. NAVKAR TERMINALS LIMITED

JUDGEMENT

(1.) Upon the Application of the Applicant Company above named by a Company Scheme Application AND UPON HEARING Mr. Parthiv Kamdar instructed by Deloitte Haskins & Sells LLP, Authorised Representative for the Applicant Company, AND UPON READING the Company Scheme Application dated 12,hday of October, 2017 of Mr. Hitesh Jain, Authorised Signatory of the Applicant Company, verified by an Affidavit and the Annexures therein referred to, IT IS ORDERED THAT:-

(2.) That the meeting of the Preference Shareholders of the Applicant Company be convened and held its Registered Office at 205-206,2nd Floor, J. K. Chambers, Sector 17, Vashi, Navi Mumbai - 400 703, India, on Saturday, 6"1 January, 2018 at 2 p.m. for the purpose of considering and, if thought fit, approving with or without modification(s) the proposed arrangement embodied in the Scheme of Amalgamation of Navkar Terminals Limited into Navkar Corporation Limited and their respective shareholders.

(3.) That at least 30 days before the said Meetings of the Equity and Preference Shareholders of the Applicant Company to be held as aforesaid, a notice convening the place, date and time of the meetings as aforesaid, together with a copy of the Scheme, a copy of statement disclosing all material facts as required under Section 230(3) of the Companies Act 2013 read with Rule 6 of the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 notified on 14th December 2016 and the prescribed Form of Proxy, shall be sent by Hand delivery/Courier/Registered Post/Speed Post or through Email (to those shareholders whose email addresses are duly registered with the Applicant Company for the purpose of receiving such notices by email) , to each of the Shareholders of the Applicant Company, at their last known address or email addresses as per the records of the Applicant Company and/or Depositories.