shardul amarchand mangaldas

05 September 2023 | New Delhi: Shardul Amarchand Mangaldas advised Morgan Stanley on the acquisition of a significant majority stake in Clearmedi Healthcare Private Limited (“Company”) by way of purchase of shareholding of the Company from the existing investors, namely, KOS SPA (“KOS”) and Clearview Healthcare Private Limited. The deal also included issuance and allotment of equity shares of the Company to both Morgan Stanley and Mr. Shashi Kant Baliyan (i.e., the founder of the Company). The deal closed on 28 June 2023.

The proposed transaction marks a complete exit for KOS, an early-stage investor in the Company.

The transaction team was led by Nivedita Tiwari, Partner; Abhinav Kumar, Principal Associate; Kuhuk Jain, Senior Associate; Anupama Singh, Senior Associate.

The due diligence team was led by Nivedita Tiwari, Partner; Devesh Pandey, Partner; Manika Brar, Partner; Nawneet Vibhaw, Partner; Leoni Mahanta, Principal Associate; Suruchi Kumar, Principal Associate; Anupama Singh, Senior Associate; Bulbul Tiwari, Senior Associate; Rudra Pratap Tripathi, Associate; Rohan Bhargava, Associate; Arjav Kulshreshtha, Associate; Prannoy Sebastian, Associate;  Ajit Warrier , Partner; Nimish Malpani ,Senior Associate;  Suryansh Gupta , Senior Associate; Prakriti Sharma , Senior Associate; Vedashree Ravishankar , Senior Associate; Asmita Vijay Hedge , Associate.

ABAC Diligence and Advisory team was led by Alina Arora , Partner; Apurva Zutshi , Principal Associate;  Parth Singh , Principal Associate.

 

PWC advised Morgan Stanley on the tax related aspect.

Khaitan & Co. advised KOS on the legal aspect.

Phoenix Legal advised the Founder on the legal aspect.

About Shardul Amarchand Mangaldas & Co:

Shardul Amarchand Mangaldas & Co., founded on a century of legal achievements, is one of India’s leading full-service law firms. The Firm’s mission is to enable business by providing solutions as trusted advisers through excellence, responsiveness, innovation, and collaboration. SAM & Co. is known globally for its exceptional practices in mergers & acquisitions, private equity, competition law, insolvency & bankruptcy, dispute resolution, international commercial arbitration, capital markets, banking & finance, tax, intellectual property, data protection and data privacy, technology law and projects & infrastructure.

The Firm has a pan-India presence and has been at the helm of major headline transactions and litigations in all sectors, besides advising major multinational corporates on their entry into the Indian market and their business strategy. Currently, the Firm has over 815 lawyers including 163 Partners, offering legal services through its offices at New Delhi, Mumbai, Gurugram, Ahmedabad, Kolkata, Bengaluru, and Chennai.

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.