Cyril Amarchand Mangaldas has advised and represented Nazara Technologies Limited (“Nazara”) in connection with the submission and implementation of the resolution plan for Smaaash Entertainment Private Limited (“Smaaash”), a company which was undergoing corporate insolvency resolution process under the provisions of the Insolvency and Bankruptcy Code, 2016, as amended.
The resolution plan submitted by Nazara (“Resolution Plan”) was approved by the Mumbai bench of the National Company Law Tribunal (“NCLT”) by an order dated May 7, 2025. The Resolution Plan was successfully implemented on June 6, 2025.
The Firm was involved in drafting and negotiation of the Resolution Plan with the committee of creditors of the Smaaash and has advised and represented Nazara during the entire process culminating into successful approval and implementation of the Resolution Plan. The Firm also represented Nazara before the NCLT.
The transaction team was led by Madhav Kanoria, Partner; and Surbhi Pareek, Partner; with the support from Shivani Chaturvedi, Principal Associate; and Karthika Sanjay, Associate.
The transaction was signed on May 7, 2025 and closed on June 6, 2025.
