IN RE Vs. TIN TIME CONSULTANCY PRIVATE LIMITED

JUDGEMENT

(1.) A meeting of the Equity Shareholders of the Applicant Company be convened and held at the Registered office of the Company Gala No. 02, Building No. E5A, Asmeeta Textile Park, Addl. Kalyan Bhiwandi Industrial Estate Area, Village Kone, Bhiwandi-421311 on Wednesday, 15th November, 2017 at 04.30 pm, for the purpose of considering and, if thought fit, approving, with or without modification(s), the proposed Scheme of Amalgamation of ABHIROOP TRADING PRIVATE LIMITED, the First Transferor Company and AGARSEN MERCANTILE PRIVATE LIMITED, the Second Transferor Company and AKHILESH CONSULTANCY PRIVATE LIMITED, the Third Transferor Company and AKSMAT TRADING PRIVATE LIMITED, the Fourth Transferor Company and GORA TRADING PRIVATE LIMITED, the Fifth Transferor Company and MAJBOOT TRADING PRIVATE LIMITED, the Sixth Transferor Company with TIN TIME CONSULTANCY PRIVATE LIMITED, the 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 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 and shall also be published once each in 'Free Press Journal' in English and 'Navshakti' in Marathi.