Lakshmikumaran and Sridharan Attorneys (LKS) advised and represented the Toyota group (“Toyota”) in its acquisition of the car dealership business from Ravindu Motors Private Limited (“Ravindu”) through a business transfer arrangement.
Following the transaction, the dealership operates under the brand name “Bharat Toyota” and has paved way for Toyota in the dealership market in Karnataka providing comprehensive market coverage and strong customer base.
The firm provided the end-to-end legal and transactional support to Toyota group including structuring, drafting and negotiations of transaction documents, and deal closing. The Firm was instrumental in conducting a comprehensive legal due diligence on the business undertaking of Ravindu Motors Private Limited and advising the Toyota Group on the overall structuring of the transfer of multiple asset classes as part of the business transfer.
The team comprised of Srabonee Roy (Partner), Debanik Bid (Principal Associate), Sushmita Sharma (Associate), Mathanki Narayanan (Associate), and Atrijo Banerjee (Associate) from the Corporate and M&A team, and Neelambera Sandeepan (Partner) and Charms Mathews (Senior Associate) from the Competition & Antitrust team. LKS due diligence team also included Kunal Arora (Partner), Mitushi Garg (Senior Associate) and Jeevesh Jain (Associate) who advised on real estate aspects and Dinesh Babu Eedi (Partner) supported by Parth Agrawal (Principal Associate) and Guru Charan Anumula (Associate) on litigation aspect and by Kumar Panda (Principal Associate), Alekhya Kanda (Senior Associate), Aishwarya Narasimhan (Associate) and Netri Agrawal (Associate) on regulatory and employment matters.
This transaction highlights the Firm’s comprehensive capabilities and depth of expertise across diverse areas of law, reinforcing LKS’s position as a trusted legal advisor in complex business transfers and acquisitions