I.P. Mukerji, J.@mdashA separate meeting of the holders of the Equity shares in MEDI CARRIER PRIVATE LIMITED (hereinafter referred to
as the Transferee Company) shall be convened and held at the office of Mr. Arun Kumar Mishra, Advocate of R. No. 19, 4, K. S. Roy Road,
Kolkata - 700 001 at 1.00 P.M. on 20th December, 2010 for the purpose of considering and if thought fit, approving with or without
modification, a Scheme of Amalgamation between the Applicant Companies and their respective shareholders for the purpose of amalgamation of
the Transferor Company with the Transferee Company.
2. A separate meeting of the holders of the Equity Shares in KANYAKUMARI AGENCIES PRIVATE LIMITED (hereinafter referred to as the
Transferor Company) shall be convened and held at the office of Mr. Arun Kumar Mishra, Advocate of R. No. 19, 4, K. S. Roy Road, Kolkata -
700001 at 1.15 P.M. on 20th December,2010 for the purpose of considering and if thought fit, approving with or without modification, a Scheme
of Amalgamation between the Applicant Companies and their respective shareholders for the purpose of amalgamation of the Transferor Company
with the Transferee Company.
3. At least twenty-one clear days before the meetings to be held as aforesaid, a notice convening the said meetings at the place and time as
aforesaid together with a copy of the said Scheme of Amalgamation, a copy of the statement required to be sent u/s 393 of the Companies Act,
1956 and the prescribed form of proxy be served by Under Certificate of Posting or by hand delivery to each of the Equity Shareholders of the
Applicant Companies concerned at their respective last known addresses.
4. In addition, at least twenty-one days before the day appointed for the meetings, an advertisement convening the same and stating that copies of
the said Scheme of Amalgamation and the statement required to be furnished pursuant to the Section 393 of the Companies Act, 1956 and the
forms of proxy can be obtained free of charge at the Registered office of the Applicant Companies or at the office of their Advocates, be inserted
once in ""Business Standard"" Calcutta Edition and once in ""Dainik Statesman"". Publication of the notice of the meetings in the Calcutta Gazette is
dispensed with. That the advocates for the Transferee Company do within seven days from this day file in Court the form of the notice and the
same shall be settled by the Assistant Registrar (Company) of the Court.
5. Ms. Jolly Chakraborty, Advocate, 8 Old Post Office Street, Ground floor, Kolkata 700 001, and failing which Mr. Lal Ratan Mondal,
Advocate, 6 Old Post Office Street, Room No. 65, 1st floor, Kolkata 700 001, shall be the Chairperson of the said meeting of the Equity
Shareholders of the Transferee Company to be held as aforesaid at a remuneration of 600 G Ms, for such meeting.
6. Mr. Lal Ratan Mondal, Advocate, 6 Old Post Office Street, Room No. 65, 1st floor, Kolkata 700 001, and failing which Ms. Jolly
Chakraborty, Advocate, 8 Old Post Office Street, Ground floor, Kolkata 700 001, shall be the Chairperson of the said meeting of the Equity
Shareholders of the Transferor Company to be held as aforesaid at a remuneration of 600 G Ms, for such meeting.
7. The quorum for the said meetings for the Transferee company shall be 2 (Two) persons either personally or by proxy, for the Transferor
Company shall be 2 (Two) persons respectively either personally or by proxy.
8. Voting by proxy be permitted, provided that a proxy in the prescribed form duly signed by the person(s) entitled to attend and vote at the
meeting, is filed with the Applicant Companies at their respective registered office not later than forty eight hours before the meetings. The
Chairpersons shall have the power to adjourn the meeting, if necessary.
9. The value of each share shall be in accordance with the books of the Applicant Companies and where entries in the books are disputed, the
respective chairpersons shall determine the value for the purpose of meetings.
10. The Chairpersons do report to this Court the results of the said meetings within two weeks from the date of the conclusion of the meetings and
their reports shall be verified by their respective affidavits.
11. Let the summons be signed as of date. C.A. No. 869 of 2010 is disposed of.
12. The Chairpersons and all parties concerned to act on a signed photocopy of this order upon the usual undertaking.
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