IN RE Vs. KIRAN GEMS PRIVATE LIMITED

JUDGEMENT

(1.) The meeting of Equity shareholders of the Applicant Company be convened and held at FE-5011, BHARAT DIAMOND BOURSE, "G" BLOCK, BANDRA KURLA COMPLEX, BANDRA (EAST), MUMBAI-400051, on Friday, 16th June, 2017 at 2.00 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 between KIRANMANI DIAMONDS PRIVATE LIMITED (TRANSFEROR COMPANY) and KIRAN GEMS PRIVATE LIMITED (TRANSFEREE COMPANY).

(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 to each of the Equity Shareholders of the Applicant Company at their respective registered or last known addresses or by email to the registered email address of the Equity Shareholders as per the records of the Applicant Company.

(3.) 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 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 'Free Press Journal' in English and 'Navshakti' in Marathi, both circulated at Mumbai.