IN RE Vs. ABC CONSULTANTS PRIVATE LIMITED

JUDGEMENT

(1.) Upon the application of the Applicant Company above named by a Company Notice of Admission AND UPON HEARING Mr. Ajit Singh Tawar and Mr. Rushil Aiya i/b Ajit Singh Tawar & Co, Advocates for the Applicant Company AND UPON READING the Application along with the Notice of Admission dated 28th day of November 2017 of Mr. Devashish Chakravarty, Director of the Applicant Company, DIN - 01416050, in support of Notice of Admisston along with Applicat.on and the Exhibits therein referred to, IT IS ORDERED THAT:

(2.) A meeting of the Preference Shareholders of the Applicant Company be convened and held at 202, A Wing, Kailas Industrial Complex, Hiranandani Link Road, Vikhroli, West, Mumbai - 400079, Maharashtra, India on 15th day of February, 2018 at 12:00 P.M. for the purpose of considering and if thought fit, approving with or without modification (S) the proposed Scheme of arrangement between ABC Consultants Private Limited (Demerged Company) and Quetzal Online Private Limited (Resulting Company) and their respective shareholders.

(3.) At least 30 clear days before the said meeting of the Equity Shareholders and Preference Shareholders of the Applicant Company to be held as aforesaid a notice convening the aforesaid meetings at the place, day, date and time as aforesaid, together with a copy of the Scheme, a copy of statement disclosing all material facts as required under Section 230(3) of the Companies Act 2013 read with Rule 6 of the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 notified on 14th December 2016 and the prescribed Form of Proxy, shall be sent by hand deliver, / Courier / Registered Post / Speed Post or through Email (to those shareholders whose erna.1 addresses are duly registered with the Applicant Company for the purpose of receiving such notices by email) , addressed to each of the Equity Shareholders and Preference Shareholders of the Applicant Company, at their last known address or email addresses as per the records of the Applicant Company.