IN RE Vs. CEVA LOGISTICS INDIA PRIVATE LIMITED

JUDGEMENT

(1.) That a meeting of the Equity Shareholders of CEVA LOGISTICS INDIA PRIVATE LIMITED, "the Applicant Company" be convened and held at its registered office at The Qube, A-902/903, 9th Floor, M.V. Road, Marol, Andheri East, Mumbai-400059, India, on Wednesday, 16th August 2017, at 02.00 p.m. for the purpose of considering, and if thought fit, approving, with or without modification, the proposed Scheme of Amalgamation of Ceva Freight (India) Private Limited, The Transferor Company With Ceva Logistics India Private Limited, the Transferee Company.

(2.) That a meeting of the Preference Shareholders of CEVA LOGISTICS INDIA PRIVATE LIMITED, "the Applicant Company" be convened and held at its registered office at The Qube, A-902/903, 9th Floor, M.V. Road, Marol, Andheri East, Mumbai-400059, India, on Wednesday, 16th August 2017, at 2.30 p.m. for the purpose of considering, and if thought fit, approving, with or without modification, the proposed Scheme of Amalgamation of Ceva Freight (India) Private Limited, The Transferor Company With Ceva Logistics India Private Limited, the Transferee Company.

(3.) That at least 30 clear days before the meeting to be held as aforesaid, a notice convening the said meeting at the place and time aforesaid, together with a copy of the Scheme of Amalgamation, a copy of the statement required to be sent under Section 230 and the prescribed form of proxy, shall be sent by Registered Post or by courier or by post or by hand delivery to each of the Equity Shareholders and Preference Shareholders at their respective registered or last known addresses as per records of the Company.