Cyril Amarchand Mangaldas (“CAM”) acted as the legal counsel for Vivriti Group in relation to its internal restructuring by way of a composite scheme of arrangement under Sections 230–232 of the Companies Act, 2013 and other applicable regulations (“Scheme”) for inter alia: (a) the demerger of the NBFC Business of Vivriti Capital Limited (VCL) into Hari and Company Investments Madras Private Limited; (b) the amalgamation of Vivriti Asset Management Private Limited into VCL; and (c) the demerger of the AMC Business of VCL into Vivriti Funds Private Limited.
The Transaction team was led by Pranay Chandran, Vandana Sekhri, and Aditi Manchanda, Partners; with support from Naimi Kamdar, Principal Associate; Naman Jain and Ajitesh Arya, Associates.
Bharath Reddy and Sindhushri Badarinath, Partners; with support from Dipti Khatri, Principal Associate; and Abhishek Gabriel, and Rashi Kabra, Associates; advised on the treatment of employee stock options / benefits and the implementation of the same.
Gazal Rawal, Partner; with the support from Ranganayakulu Jagarlamudi, Consultant- Regulatory Affairs; Ganesh Kumar, Consultant; Havish Gotecha and Ujjwal Agrawal, Associates; advised on regulatory aspects of the transaction.
Vivaik Sharma, Partner; with the support from Sagar Gaba, Principal Associate; assisted with general corporate and regulatory (SEBI) aspects of the transaction.
Shaishavi Kadakia, Partner; with the support from Pratyush Khanna, Principal Associate; assisted with ESOP trust related matters.
Avaantika Kakkar, Partner (Head – Competition); Dhruv Rajain Partner; with the support from Mohini Parghi, Associate; assisted with competition law of the transaction