Shardul Amarchand Mangaldas & Co. (SAM) advised Maruti Suzuki India Limited (MSIL) and Suzuki Motor Gujarat Private Limited (SMG), on their scheme of amalgamation whereby SMG will amalgamate into MSIL. The amalgamation consolidates the business of both the companies which will result in focused growth, operational efficiencies, and enhance business synergies..
The National Company Law Tribunal (NCLT) Delhi sanctioned the scheme of amalgamation vide its order dated November 06, 2025.
This is amongst the earliest amalgamation orders wherein the NCLT has dispensed with convening meetings of shareholders and creditors of both the companies and the petition for amalgamation was transferred from NCLT Ahmedabad Bench to NCLT Principal / Delhi Bench pursuant to a request filed by SMG for a combined petition. The transaction was valued at INR 130.84 Billion.
The Transaction Team was led by Rudra Kumar Pandey (Partner) and Rohan Jain (Partner), along with Vishal Nijhawan (Partner Designate), Jyoti Gautam Tanwar (Senior Associate) and Vaishnavi Singh (Associate).
The Team represented before NCLT was led by Anirudh Das (Partner) along with Swati Vyas (Senior Associate), Aditya Singh (Associate), Nitin Sharma (Associate) and Hemang Arora (Associate).
The Competition Law Team was led by Rohan Arora (Partner) and Supritha Prodaturi (Partner), along with Ritika Sood (Senior Associate) and Arjav Kulshreshtha (Associate).