IN RE Vs. ANSHUL SPECIALTY MOLECULES PRIVATE LIMITED

JUDGEMENT

(1.) The Counsel for the Applicant Company submits that the present Scheme is a Scheme of Amalgamation and Arrangement between Utkarsh Global Holdings Private Limited ('First Transferor Company') and Brihat Investments Private Limited ('Second Transferor Company') and Harijash Investments Private Limited ("Third Transferor Company') with Anshul Specialty Molecules Private Limited ('the Transferee Company') and their respective shareholders. The Scheme inter-alia provides for amalgamation of First Transferor, Second Transferor and Third Transferor with the Transferee Company.

(2.) The meeting of the Equity Shareholders of the Applicant Company be convened and held at 13, Aradhana Industrial Development Corporation, Near Virwani Industrial Estate, Goregaon (East), Mumbai-400063 on 29th May, 2017, at 10:00 a.m. for the purpose of considering and, if thought fit, approving with or without modification(s), the Scheme of Amalgamation and Arrangement between Utkarsh Global Holdings Private Limited, Brihat Investments Private Limited, Harijash Investments Private Limited with Anshul Specialty Molecules Private Limited and their respective shareholders.

(3.) The meeting of the 2% Non - Cumulative Redeemable Preference Shareholders of the Applicant Company be convened and held at 13, Aradhana Industrial Development Corporation, Near Virwani Industrial Estate, Goregaon (East), Mumbai-400063 on 29th May, 2017 at 10:30 a.m. for the purpose of considering and, if thought fit, approving with or without modification(s), the Scheme of Amalgamation and Arrangement between Utkarsh Global Holdings Private Limited, Brihat Investments Private Limited, Harijash Investments Private Limited with Anshul Specialty Molecules Private Limited and their respective shareholders.