IN RE Vs. ALLTRANS PORT MANAGEMENT PRIVATE LIMITED

JUDGEMENT

(1.) Petition admitted.

(2.) Petition fixed for hearing and final disposal on 19th January 201& ,

(3.) The Learned Advocate for the Petitioner Company states that in pursuance of Order dated 22nd September, 2017 passed by this Tribunal in Company Scheme Application No. 763 of 2017, the meeting of Equity Shareholders was directed to be convened and held on 6th November, 2017 for the purpose of considering, and if thought fit, approving, with or without modification(s) , the proposed Scheme of Amalgamation of Sealand Holdings Private Limited and Alltrans Port Management Private Limited ("Transferor Company") with Alltrans Logistics Private Limited ("Transferee Company") . The convening and holding of meeting of Preference Shareholders did not arise in view of Uie Petitioner Company having no Preference Shareholders. The convening and holding of meetings of Secured Creditors did not arise in view of the Petitioner Company having no Secured Creditors.