Shardul Amarchand Mangaldas & Co. (SAM) acted as legal counsel to WeWork India Management Limited (the “Company”) in connection with its initial public offering aggregating to ~₹3,000 crore on BSE Limited and the National Stock Exchange of India Limited. The IPO included the sale of equity shares of the Company by Embassy Buildcon LLP and 1 Ariel Way Tenant Limited.
SAM acted as legal counsel to the Company and the promoter selling shareholder, Embassy Buildcon LLP as to Indian law, advising on drafting, reviewing and finalizing the IPO-related documentation, and ensuring compliance with regulatory requirements.
The transaction team was led by Nikhil Naredi, Partner; Ruth Chenchiah, Partner; Tarun Srikanth, Principal Associate; Koshy Mammen, Senior Associate; Anoushka PV, Associate; and Abhit Tanay, Associate.
The dispute resolution team was led by Shruti Sabharwal, Partner; Avinash Das, Senior Associate; Anant Misra, Senior Associate; Prachi Gupta, Associate and Ayan Tandon, Associate.
The IPO marks a significant milestone for the Company, the exclusive licensee of the WeWork brand in India and a leading premium flexible workspace operator, having been the largest operator by total revenue in the past three fiscal years.
