March 12, 2019:

Mittal's global giant ArcelorMittal is nearing the end of a yearlong battle to break into India with the $5.9-billion acquisition of Essar Steel.

When Lakshmi Mittal, 68, left India for a vacation through Asia more than four decades ago, he didn’t plan to stay in Indonesia & lay the foundation for a steel empire that spans the globe & generated $5 billion in profits last year. Yet that’s what he did, even as a string of efforts to establish himself in India’s steel market failed — until now.

Mittal’s global giant ArcelorMittal is nearing the end of a yearlong battle to break into India with the $5.9-billion acquisition of Essar Steel. The Indian steel firm was put on the block after its lenders approached the court to recover about $7 billion in dues. The forced sale of the 10-million tonnes a year mill hit numerous roadblocks, including rules that compelled Mittal to shell out an extra $1 billion to clear the dues of two firms where he held some stake & to reportedly sell his holdings in one of them for Rs 1 a share.

Perhaps the biggest hurdle was posed by Essar’s Ruia brothers, who lost control of the mill after a regulator pushed it into bankruptcy court. Challenges from Essar group, rival bidders & some creditors have seen ArcelorMittal make dozens of trips to court since an initial bid in February 2018 — dwarfing its five-month-long campaign for Arcelor in what was the industry’s biggest merger.

“We have acquired lots of companies around the world. For the first time, we have been sued for acquiring a firm,” Aditya, Mittal’s 43-year-old son & the company’s chief financial officer, said in an interview in January. “These are unique circumstances.”

The legal wrangling landed in the Supreme Court last year, setting precedents for India’s two-year-old bankruptcy law. The drama also sounded a warning to other founders, who till recently were accustomed to an ineffectual court system.

Mittal was born in Rajasthan, where, he has said, a lack of electricity & water made his early years difficult. Mittal joined his father’s steel business & went on to set up Mittal Steel in 1976 in Indonesia, before spreading out to Trinidad, Mexico & Germany. In 1994 the family business was split.

Mittal’s initial success overseas helped him decide that his future lay outside India, he has said, & he also wanted to avoid conflicts around expansion plans within the family.

Lakshmi Mittal Brothers Pramod & Vinod Mittal eventually sold their debt-laden local steel business, while ArcelorMittal gained a foothold in India through a minority investment in processed steel producer Uttam Galva Steels, which was ultimately sold. Mittal also took a 49 per cent stake in a local oil refinery through a family investment firm in 2007.

Essar Steel’s capacity will make ArcelorMittal the fourth-biggest player in the country where the government plans to invest trillions of rupees in infrastructure. The government has a mandate to use locally-produced steel for projects under the Make in India campaign & has in the past curbed overseas inflows with minimum import price limits & anti-dumping taxes. ArcelorMittal is partnering Nippon Steel & Sumitomo Metal for the purchase, though it will hold a controlling stake.

The acquisition would increase competition in India’s already concentrated flat steel category, according to Jayanta Roy, a senior vice-president at Icra. “ArcelorMittal has a strong market position globally in the auto sector, & its entry may give more options to domestic auto majors.”

India’s insolvency process is reshaping its steel industry. Five firms from the sector were among 12 large debtors ordered into bankruptcy court in 2017 by the regulator in clean-up of one of the world’s worst piles of bad debt. Those cases are, in turn, impacting the law.

Five months after the regulator’s order, the government intervened to ban what it called “habitually non-compliant” people from using the bankruptcy process to regain control of their delinquent companies with reduced debt burdens.

The change hit the Essar Steel sale when bidders ArcelorMittal & VTB Capital-led Numetal. were disqualified for links to non-performing companies. ArcelorMittal’s offer was invalidated because of the outstanding dues of two non-performing group firms, while Numetal’s was rejected as one of its investors was the son of an Essar founder. ArcelorMittal eventually cleared the dues after sweetening its bid, which the Ruias then topped in a last-minute effort to thwart Mittal.

The offers & counteroffers fueled a prolonged legal battle between ArcelorMittal & Numetal, & subsequently the Ruias, prompting the Supreme Court to tighten deadlines mandated by the bankruptcy law & reiterate rules for founders bidding for their delinquent assets.

On Friday, victory for Mittal looked close after a bankruptcy court approved ArcelorMittal & partner Nippon Steel’s offer for Essar Steel. Lenders can expect to recover about 85 per cent of dues based on the resolution proposed, estimated Sunidhi Securities Institutional Research, which said the order — unless contested by the previous mill owners — clears the way for an entry by the steel giant into Indian markets.

The Ruias’ Essar group said on Friday its $7.8 billion offer remained “the most compelling” & expressed confidence in its legal validity. For Mittal, that likely means victory still remains a legal challenge or two away. Source Link

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