New Delhi, December 22, 2025: Lakshmikumaran & Sridharan Attorneys (“LKS”) advised Inox Clean Energy Limited (“Inox”), a part of the INOXGFL Group, in relation to its acquisition of a 1,337 MW renewable energy platform from Macquarie Corporate Holdings Pty Limited (“Macquarie”) and other shareholders. The platform comprises of a diversified renewable energy portfolio of wind, solar and hybrid projects, with around 800 MW currently operational across multiple Indian states.
LKS acted as legal counsel to Inox and advised on the transaction structure, cross border regulatory aspects, competition law, tax implications and negotiation of transaction documents. The LKS team co-ordinated with and worked alongside Standard Chartered Bank and Lathams & Watkins LLP, towards getting the parties aligned on the transaction.
The transaction team, leading strategic negotiations and overall transaction management comprised of Kunal Arora (Partner), Siddharth Sawhney (Partner), Anupam Misra (Associate Partner), Mitushi Garg (Principal Associate) and Ria Mehta (Associate).
The tax related aspects in relation to the transaction were advised upon by a team comprising of Karanjot Singh Khurana (Partner), Harshit Khurana (Associate Partner), Giridhar Vasudevan (Principal Associate) and Rishabh Bhatia (Senior Associate).
The competition law team comprised of Neelambera Sandeepan (Partner), Charms Mathews (Senior Associate) and Rohan Zaveri (Associate).
The combined expertise of the LKS teams enabled Inox to execute the transaction documents in a time-bound manner and ensured that the transaction aligned with Inox’s long-term growth objective.
Macquarie and other selling shareholders were represented by Latham & Watkins LLP, Singapore.
This acquisition marks a significant leap in Inox’s vision to strengthen its presence in the renewable sector and significantly accelerates its growth trajectory, positioning the company to achieve its 3 GW capacity target by FY26.