Cyril Amarchand Mangaldas (“CAM“) provided Indian law advisory to Ingka Investments in relation to its acquisition of Locus, a leading logistics technology company based in the USA. CAM advised Ingka on the due diligence, structuring the transaction and the transaction documents, from an Indian law standpoint.
Locus offers a sophisticated AI-powered logistics management platform, featuring advanced route optimisation, real-time tracking, as well as the smart use of vehicles and resources.
Ingka Investments is the investment arm of Ingka Group, the largest IKEA retailer. Ingka Investments invests in assets, manages companies, and operates strategic businesses to preserve and create value for Ingka Group and IKEA. The acquisition of Locus represents a significant move by Ingka Group towards making shopping and delivery even smoother for its customers.
The transaction was led by Aditya Prasad, Partner; with support from Rohit Maheshwary (Senior Associate); Arundhati Diljit (Associate); Digvijay Singh (Associate), Saloni Agrawal (Associate) and Pooja V, (Associate).
Team led by Arya Tripathy (Partner); with support from Aishwarya Joshi (Associate); Dhruv Somayajula (Associate); and Milind Yadav (Associate), assisted with IP/TMT related aspects of the transaction.
Team led by Bishen Jeswant (Partner); with support from Krithika Radhakrishnan (Principal Associate); and Nilavan S (Associate), assisted with employment law related aspects of the transaction.
Team led by Sindhushri Badarinath (Partner); with support from Rashi Kabra (Associate), assisted with employee stock options related aspects of the transaction and advising on corporate governance matters under Indian law.
Team led by Abhilash Pillai (Partner); Ritha Ulbyre (Partner); with support from Diptayon Basu (Director); and Shivani Subbaiah (Associate) assisted with real estate aspects of the transaction.
Team led by Edward James (Partner); with support from Vedantha Sai (Senior Associate); and Mansi Sethiya (Associate), also assisted on diligence aspect.
Team led by Dhruv Rajain (Partner); with support from Mohini Parghi (Associate); advised on competition law related matters.
Mihir Sangani (Manager); and Deepa Pathak (Consultant), assisted with secretarial documents and director documentation in relation to the transaction.