IN RE Vs. COWTOWN INIBTECH SERVICES PRIVATE LIMITED

JUDGEMENT

(1.) A meeting of the Equity Shareholders of the Applicant Company, be convened and held at 412. Floor-4.17G Vardhaman Chamber. Cawasji Patel Road, Horniman Circle, Fort Mumbai City 400001 Maharashtra, India on Monday. 31st day of July, 2017 at 11:00 AM for the purpose of considering and if thought lit approving, with or without modification(s), the proposed Scheme of Amalgamation between Bellissimo Facilities Management Limited. Transferor Company, with Cowtown Infotech Services Private Limited, the Transferee Company and their respective Shareholders and Creditors.

(2.) At least 30 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 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 or by E-mail 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.

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