IN RE Vs. FLAGSHIP DEVELOPERS PRIVATE LIMITED

JUDGEMENT

(1.) Upon the application of the Applicant Company above named by a Company Notice of Admission AND UPON HEARING Mr. Rajesh Shah instructed by Rajesh Shah & Co., Advocate for the Applicant Company, AND UPON READING the Application along with the Notice of Admission dated 26th day of September, 2017 of Mr. Abhijit Kamalakar Kukade, Authorised Signatory of the Applicant Company, in support of Company Summons for Directions along with Application and the Exhibits therein referred to, IT IS ORDERED THAT:

(2.) A meeting of the Class B Equity Shareholders of the Applicant Company be convened and held at the registered office of the Company at Blue Ridge, Near Cognizant, Rajiv Gandhi Infotech Park-Phase 1, Hinjewadi, Pune 411057 Maharashtra or Unit No. 607 & 608, 6th Floor, Amar Business Park, Survey No. 105 (3) , Baner, Pune 411045, Maharashtra (at the option of the Applicant Company) , on Monday, 27th November, 2017 at 2.30 p.m., for the purpose of considering and, if thought fit, approving, with or without modification(s) , the proposed Scheme of Amalgamation between FLAGSHIP DEVELOPERS PRIVATE LIMITED, the Transferor Company and VITP PRIVATE LIMITED, the Transferee Company.

(3.) At least 30 clear days before the said meetings of the Equity Shareholders and Class B Equity Shareholders of the Applicant Company to be held as aforesaid, a notice convening the said Meetings 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 courier or by speed post or by hand delivery to each of the Equity Shareholders and Class B 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 and Class B Equity Shareholders as per the records of the Applicant Company.