New Delhi | April 14, 2026: Shardul Amarchand Mangaldas & Co. (SAM) acted as legal counsel to Poonawalla Fincorp Limited (Issuer) on its qualified institutions placement (QIP) of equity shares, through which the company raised approximately INR 2,500 crore (Issue). The net proceeds of the Issue are proposed to be used for augmenting the Issuer’s assets under management, strengthening its capital base, and repaying or prepaying certain existing borrowings.
SAM’s transaction team was led by Nikhil Naredi, Partner, and Shubhangi Garg, Partner, with support from Shweta Singh, Senior Associate; Aryan Gupta, Associate; and Soham Chakraborty, Associate.
Ankeeta Parhi, Principal Associate; and Associates Dhwanit Rathor and Gaurangi Pande, also provided valuable contribution on the transaction.
