IN RE Vs. CESARE BONETTI INDIA 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 18th day of March, 2017 of Mr. Hitesh Mehta, Director of the Applicant Company, in support of Notice of Admission along with Application and the Exhibits therein referred to, IT IS ORDERED THAT:

(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.) A meeting of the Preference Shareholders of the Applicant Company be convened and held at 602, 6th Floor, Western Edge - I, Western Express Highway, Borivali East, Mumbai - 400066, on Monday 12th June, 2017 at 11.30 a.m., for the purpose of considering and, if thought fit, approving, with or without modification(s), the proposed Scheme of Amalgamation of CESARE BONETTI INDIA PRIVATE LIMITED, the First Transferor Company and VEDAANG SOLAR PRIVATE LIMITED, the Second Transferor Company with WAAREE INDUSTRIES PRIVATE LIMITED, the Transferee Company.