Shardul Amarchand Mangaldas & Co. (SAM) on 01-10-2025 acted as legal counsel to its long-standing client, the AGCO Group in connection with the comprehensive settlement of all outstanding disputes and matters arising from its long-standing commercial relationship with Tractors and Farm Equipment Limited (“TAFE”). The various settlement agreements also paved the way for the AGCO Group’s exit of its historic shareholding of 65 years in TAFE for an aggregate consideration of USD 260 Million, completed on 30 September 2025. The settlement involved comprehensively advising AGCO on a suite of settlement documents, including exit agreements, intellectual property agreements in relation to the rights to the ‘Massey Ferguson’ brand, and various other litigation and arbitration settlement agreements, etc. The settlement was preceded by complex cross litigation and arbitration actions between the AGCO Group and TAFE, spanning over a year plus, across various fora in India (Supreme Court, Madras High Court, Egmore Commercial Court, etc.) and overseas (ICC arbitrations seated in London).
The transaction workstream advising on overall strategy, implementation of the settlement and the AGCO exit was led by Mithun V. Thanks, Partner; Pooja Singhania, Partner; Mukul Baveja, Partner; Shreya Gupta, Partner; Bikram Chaudhri, Partner assisted by Alysha Razvi, Principal Associate; Doorva Tripathi, Senior Associate, Jehan Jhaveri, Associate; Prachi Gupta, Associate, Keyur Jaju, Associate and Ananya Saria, Associate.
The dispute resolution workstream team was led by Mithun V. Thanks, Partner; Shreya Gupta, Partner; Bikram Chaudhri, Partner; Mukul Baveja, Partner; Allwin Godwin, Partner; Manu Nair, Partner and was assisted by Pratik Singhvi, Principal Associate; Abhijeet Sadikale, Principal Associate; Akhila J., Principal Associate; Madhur Chopra, Principal Associate; Neelabh Shreesh, Principal Associate; Prakriti Sharma, Senior Associate; Prachi Gupta, Associate; Niranjana Pandian, Associate; Sushain Sobti, Associate; Barathwaz T., Associate; and Keyur Jaju, Associate.
Herbert Smith Freehills Kramer LLP, Sullivan & Cromwell LLP, and Troutman Pepper Locke advised the AGCO Group on foreign law related aspects of the settlement. Herbert Smith Freehills Kramer LLP also advised the AGCO Group on the ICC arbitrations seated in London.
Deloitte Touche Tohmatsu India LLP advised the AGCO Group on the tax related aspects.
