1.Petition Admitted.

2.Petition fixed for hearing and final disposal on 12thJuly, 2017.

3.Learned Advocate for the Petitioner states that in pursuance of the directions contained in Order dated 28thApril, 2017 passed by the National Company, Law Tribunal Mumbai Bench (Tribunal) in the Company Scheme Application No. 510 of 2017, the Meeting of Equity Shareholders was held on Thursday, 15thJune, 2017 and the requisite Quorum was present and the Scheme was approved with the requisite majority by the Equity Shareholders without modifications. The Chairman appointed for the meeting has filed his affidavit verifying his report with the NCLT on 16thJune, 2017 which is annexed as Annexure O to the Petition.

4.At least 10 days before the date fixed for hearing, Petitioner to publish the Notice of hearing of Petition in two local newspapers viz. Free Press Journal, in English language and translation thereof in Navashakti, in Marathi language, both having circulation in Mumbai as per Rule 16 of the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016.

5.The Petitioner to file an Affidavit of Service regarding the directions given by the Tribunal and do report to this Tribunal that the direction regarding the issue of advertisement of the Notice has been duly complied with.