IN RE Vs. SEABIRD MARINE SERVICES PRIVATE LIMITED

JUDGEMENT

(1.) By this Application under Sections 230 to 232 of the Companies Act, 2013 (hereinafter referred to as 'the Act') read with Companies (Compromise, Arrangement and Amalgamation) Rules, 2016 (hereinafter referred to as 'the Rules'), the applicant company is seeking dispensation of meetings/directions for holding meetings of equity shareholders, secured creditors and unsecured creditors of the applicant company in respect of a Scheme of Arrangement is in the nature of De-merger and Transfer of three separate undertakings of Seabird Marine Services Private Limited (the Applicant Demerged Company) to three different Resulting Companies viz. Seabird Marine Services (Gujarat) Private Limited, Cargo Consultancy Services (India) Private Limited and Triton Ventures Private Limited.

(2.) The registered office of the company is situated in Jamnagar in the state of Gujarat, and is under the jurisdiction of the National Company Law Tribunal, Bench at Ahmedabad.

(3.) The Demerged Company is not a small company and is required to file the present proceedings under Sections 230 to 232 of the Companies Act, 2013.