R.P. Nagrath, Member - (1.) This is a joint application filed by POSCO India Ahmedabad Steel Processing Center Private Limited, Applicant/Transferor Company No. 1 (for brevity, to be described as A-1), POSCO India Delhi Steel Processing Center Private Limited, Applicant/Transferor Company No. 2 (for short A-2) and POSCO India Chennai Steel Processing Center Private Limited, Applicant/Transferee Company (for brevity, A-3) under Sections 230 to 232 of the Companies Act, 2013 (to be referred hereinafter as the 'Act') read with Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 (for brevity, the 'Rules'), in connection with the proposed scheme of amalgamation Annexure A (to be referred in brief as the 'Scheme').
(2.) It is represented by learned counsel for the applicants that as per Articles of Association Annexure 'C', A-1 Company is engaged in the business of manufacturing and processing of components and parts of all types of metals including steel in primary, semi-finished forms for automobile, home appliances and other industries and steel sheet fabrication etc.; A-2 is engaged in the business of processing of steel coils/sheets for automobile, home appliances and other steel-consuming industries etc. as per Articles of Association Annexure 'K' and A-3 is carrying on the business of manufacturing and processing of steel components and parts for automobile, home appliances and other steel-consuming industries etc. as per the Articles of Association, Annexure 's'
(3.) The Registered offices of A-1 and A-3 Companies are in Gurgaon whereas that of A-2 Company at Bawal (Haryana) and, therefore, the matter falls within the territorial jurisdiction of Chandigarh Bench of the Tribunal It is represented that all the three Applicant-Companies are Private Limited Companies.;