1.Petition Admitted.

2.Petition fixed for hearing and final disposal on 26 July, 2017.

3.Learned Counsel for the Petitioner Company submits that in pursuance of Order dated 20thApril, 2017 passed by the National Company Law Tribunal, Mumbai Benchin Company Scheme Application No. 378 of 2017, the meeting of the Equity Shareholders of the Petitioner Company was convened and held on Monday, 5thJune, 2017 at 9:00 A.M. and the requisite quorum was present and the said Scheme was approved by requisite majority without any modifications. The Chairman appointed for the said meeting has filed his affidavit verifying his report dated June 6th, 2017, which is annexed as Exhibit G to the Petition.

4.Learned Counsel for the Petitioner Company further submits that the Company Petition is filed in consonance with section 230 to 232 of the Companies Act, 2013 along with the Order passed in Company Application No. 378 of 2017 by the National Company Law Tribunal, Mumbai Bench.

5.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.

6.The Petitioner to file an affidavit of service regarding the directions given by the Tribunal three days before the date fixed for final hearing and do report to this Tribunal that the direction regarding the issue of advertisement of the notice has been duly complied with.