Shardul Amarchand Mangaldas (SAM) advised NIIF SOF on its exit from Aseem Infrastructure Finance Limited (AIFL) as part of the proposed acquisition of 100% shareholding of AIFL by TPG Rise Climate Fund and its partners (TPG).
The transaction involves TPG acquiring the entire shareholding of AIFL from its existing shareholders, namely NIIF SOF, Sumitomo Mitsui Banking Corporation (SMBC) and the Government of India, subject to the requisite regulatory approvals from the Reserve Bank of India (RBI) and the Competition Commission of India (CCI).
AIFL is an infrastructure finance company engaged in providing financing solutions for India’s infrastructure sector.
SAM acted as legal counsel to NIIF SOF. The Firm advised on the review, negotiation and finalization of the share purchase agreement governing the sale of AIFL’s shares to TPG and related transaction documents. SAM also advised on the regulatory applications to be filed with the RBI and CCI and related matters in relation to the proposed transaction.
The transaction team was led by Manav Nagaraj, Partner, and Bhargava KS, Partner, with support from Swapna Easwaramoorthy, Senior Associate.
The competition law aspects were led by Rohan Arora, Partner, and Supritha Prodaturi, Partner, with support from Vasudha Verma, Senior Associate, Parinita Kare, Associate, and Rohan Dembani, Associate.
The banking and finance aspects were led by Zubin Mehta, Partner, with support from Shubhra Bagel, Senior Associate.
