IN RE Vs. AJITAMI PLANTATIONS PRIVATE LIMITED

JUDGEMENT

(1.) That a meeting of the Equity Shareholders of AJITAMI PLANTATIONS PRIVATE LIMITED, "the Applicant Company" be convened and held at its registered office at Office-106, 1st Floor, Jai Antriksh, BH Thakur House, Mnkwana Road, Marol Naka Andheri-E, Mumbai 400059, on Wednesday 28th February, 2018, at 2.00 p.m for the purpose of considering, and if thought fit, approving, with or without modification, the proposed Scheme of Amalgamation of Rich Roys Plantations Limited, First Transferor Company and Rose Mary Plantations Limited, Second Transferor Company with Ajitami Plantations Private Limited, the Transferee Company.

(2.) 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 at their respective registered or last known addresses as per records of the Company.

(3.) That at least 30 clear days before the meeting to be held as aforesaid, an advertisement convening the said meeting, at the place, date and time aforesaid and stating that copies of the proposed Scheme of Amalgamation and the statement required to be sent pursuant to Section 230 of the Companies Act, 2013 and form of proxy can be obtained free of charge at the registered office of the Applicant Company as aforesaid, shall be published once each in two local news papers viz. "Free Press Journal", in English language and translation thereof in "Navshakti", in Marathi language, both having circulation in Mumbai.