IN RE Vs. PATEL PRO-EQUIP PRIVATE LIMITED

JUDGEMENT

(1.) Upon the application of the Applicant Companies above named by a Company Notice of Admission AND UPON HEARING Mr. Ajit Singh Tawar and Mr. Rushil Aiva i/b Ajit Singh Tawar & Co, Advocates for the Applicant Companies. AND UPON READING the Application along with the Notice of Admission dated 24th day of November, 2017 of Mr. Harsh Shah, Authorized Representative for the Applicant Companies, in support of Notice of Admission along with Application and Exhibits therein referred to, IT IS ORDERED THAT:

(2.) A meeting of the Equity Shareholders of the Second Applicant Company, be convened and held at A-329 Road No 25, Wagle Industrial Estate, Thane -400604 Maharashtra, India on 16t!l day of February, 2018 at 11:00 AaM for the purpose of considering and, if thought fit, approving, with or without modification(s) , the proposed Scheme of Amalgamation of Patel Pro-Equip Private Limited ('First Transferor Company') And Innova Automation Systems Private Limited ('Second Transferor Company') With Tej Control Systems Private Limited (Transferee Company') and their respective shareholders and creditors.

(3.) A meeting of the Equity Shareholders of the Third Applicant Company, be convened and held at Plot No A-329/331, Road No. 25. Wagle Estate, Thane (W) Maharashtra - 400604 India on 16th day of February, 2018 at 12:00 PM for the purpose of considering and, if thought fit, approving, with or without modifications) , the proposed Scheme of Amalgamation of Patel Pro-Equip Private Limited ('First Transferor Company', And Innova Automation Systems Private Limited ("Second Transferor Company") With Tej Control Systems Private Limited (Transferee Company") and thelr respective shareholders and creditors.