Cyril Amarchand Mangaldas (“CAM”) acted as the Indian legal counsel to Adani Enterprises Limited (“Company / AEL”) on the rights issue of its equity shares issued on a partly paid-up basis, aggregating to approximately Rs. 24,930.30 Crores, on a fully paid-up basis (the “Issue”).
The Issue was undertaken by the Company in accordance with the Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018. The letter of offer was filed with the SEBI and the Stock Exchanges on November 12, 2025. The Issue opened on November 25, 2025, and closed on December 10, 2025. The allotment pursuant to the Issue was completed on December 11, 2025.
AEL is the flagship entity of the Adani portfolio, which is among India’s top business houses with an integrated energy and infrastructure platform in India and a long track record of successfully executing large-scale projects and is one of India’s largest listed business incubators in terms of market capitalisation (Source: BSE/NSE).
The transaction was led by Devaki Mankad, Partner – Regional Co-Head – Capital Markets — West; with support from Jhalak Shah, Principal Associate; Raksha Raina, Associate;, Archit Jain, Associate; and Aria Sheth, Associate.