IN RE Vs. MARATHON IT INFRASTRUCTURE PRIVATE LIMITED

JUDGEMENT

(1.) Upon the Application of the Applicant Companies abovenamed by a Company Application and UPON HEARING Mr. Ashish Parwani instructed by Rajani Associates, Advocates for the Applicant Companies, AND UPON READING the Affidavit dated 4lh September, 2017 of Mr. Sundaram Ramamurthi, the Authorised Signatory of the First Applicant Company, the Second Applicant Company and the Third Applicant Company in support of the Company Application and the Exhibits therein referred, IT IS ORDERED THAT:-

(2.) A meeting of the Equity Shareholders of the Second Applicant Company be convened and held at Office Nos. 702 Marathon Max, Goregaon Mulund Link Road, Mulund West, Mumbai 400080, Maharashtra, India on Monday, December 11, 2017 at 11.30 a.m. for the purpose of considering and. if thought fit. approving, with or without modification(s) the proposed Scheme of Amalgamation of Marathon IT Infrastructure Private Limited and Ithaca Infonnatics Private Limited with Marathon Realty Private Limited.

(3.) A meeting of the Equity Shareholders of the Third Applicant Company be convened and held at Office Nos. 702 Marathon Max, Goregaon Mulund Link Road, Mulund West, Mumbai 400080, Maharashtra, India on Monday, December II, 2017 at 12.30 p.m. for the purpose of considering and, if thought fit, approving, with or without modification(s) the proposed Scheme of Amalgamation of Marathon IT Infrastructure Private Limited and Ithaca Informatics Private Limited with Marathon Realty Private Limited.