Cyril Amarchand Mangaldas (“CAM”) is acting as legal counsel to Restaurant Brands Asia Limited (“Company”) and QSR Asia Pte. Ltd. (majority owned by Everstone Capital) in relation to acquisition of a controlling interest in the Company by Lenexis Foodworks Private Limited (the food and beverage arm of Inspira Global). The deal includes the sale of an 11.26 % stake for approximately INR 460 crores by the existing promoter and member of promoter group of the Company, namely QSR Asia Pte. Ltd. and F&B Asia Ventures (Singapore) Pte. Ltd., along with a proposed infusion of nearly INR 1,500 crores via subscription to equity shares and warrants of the Company by way of a preferential issue, triggering an open offer for an aggregate consideration of upto INR 3416 crores.
The transaction team advising QSR Asia Pte. Ltd. and the Company was led by Shubham Rastogi, Partner; with assistance from Swini Khara, and Varun Kannan, Senior Associates, and Coral Shah, Associate.
Anchal Dhir, Partner, provided strategic inputs on the transaction.
Avaantika Kakkar, Partner (Head-Competition) assisted with preliminary assessment on competition law aspects with assistance from Pushkar Singh, Associate.