IN RE Vs. TRANSWARRANTY CONSULTANTS PRIVATE LIMITED

JUDGEMENT

(1.) That the meeting of the Equity Shareholders of the Applicant Company be convened and held at 403, Rgent Chambers, Nariman Point, Mumbai 400021 on Thursday, December 21, 2017 at 10.30 a.m. for the purpose of considering and, if thought fit, approving with or without modification(s) the proposed Scheme of Amalgamation of Transwarranty Consultants Private Limited (TCPL or 'the Transferor Company') with Transwarranty Finance Limited ('TFL' or 'the Transferee Company1) and their respective shareholders.

(2.) At least 30 clear days before the said meeting of the 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 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 Shareholders as per the records of the Applicant Company or 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.

(3.) The Applicant Company undertakes to: