IN RE Vs. SAJJAN INDIA LIMITED AND ORS

JUDGEMENT

(1.) Upon the application of the Applicant Companies above named by a Company Notice of Admission AND UPON HEARING Mr. Sanjay LaHt of Jupiter Legal, Advocates and Mr Arjun Amancbi, Practicing Company Secretary for the Applicant Companies, AND UPON READING the Application along with the Notice of Admission dated 21s'day of September, 2017 by Mr. Raj Kumar Seksaria, Director for the Applicant No 1 & Applicant No 2 for Sajjan India Limited and Sajjan Speciality Limited and by Mr. Madhav Prasad Aggarwal, Director for the Applicant No 3 & Applicant No 4 for Agrasen Impex Private Limited and Agrasen Dyes & Intermediates Private Limited in support of Notice of Admission along with Application and Exhibits therein referred to, IT IS ORDERED THAT:

(2.) A meeting of the Equity Shareholders of the Second Applicant Company, be convened and held at Matulya Centre "A", #2, Ground Floor, Senapati Bapat Marg, Lower Parel, Mumbai -400013 on 30th day of November, 2017 at 1 1:00 AM for the purpose of considering and, if thought fit, approving, with or without modification(s), the proposed Scheme of Amalgamation of Sajjan Speciality Limited, Agrasen Impex Private Limited and Agrasen Dyes & Intermediates Private Limited with Sajjan India Limited and their respective shareholders and creditors.

(3.) A meeting of the Equity Shareholders of the Third Applicant Company, be convened and held at Matulya Centre "A". #2, Ground Floor, Senapati Bapat Marg, Lower Parel, Mumbai -400013 on 30th day of November, 2017 at 12:00 PM for the purpose of considering and. if thought fit. approving, with or without modification(s), the proposed Scheme of Amalgamation of Sajjan Speciality Limited, Agrasen Impex Private Limited and Agrasen Dyes & Intermediates Private Limited with Sajjan India Limited and their respective shareholders and creditors.