Cyril Amarchand Mangaldas acted as the Indian legal counsel to Lohia Corp Limited (“Company”) on the initial public offering (“IPO”) of its equity shares of face value of ₹1 each of the Company (“Equity Shares”), aggregating to ₹11,012.85 million (“Offer”).
CAM also advised Amit Kumar Lohia and Gaurav Lohia, promoters of the Company, and certain other shareholders of the Company in their secondary Pre-IPO sale of Equity Shares of the Company aggregating to ₹2,949.50 million. The book running lead managers to the Offer were Equirus Capital Limited (formerly known as Equirus Capital Private Limited) and Motilal Oswal Investment Advisors Limited (“BRLMs”).
The Offer was priced at ₹425 per Equity Share and also comprised a reservation for eligible employees of the Company. The qualified institutional buyers portion in the Offer was oversubscribed by approx. 9 times and the overall Offer was oversubscribed by approx. 7 times.
The Equity Shares commenced trading on BSE and NSE (“Stock Exchanges”) on July 30, 2026 with a listing gain of 8.47%.
The transaction was led by Abhiroop Lahiri, Partner; with support from Aakash Rao, Vatsala Parashar, Arnab Roy, Sanskar Modi and Shvabh Chakarwarti, Associates.
The Pre-IPO secondary sale team comprised of Ravi Shah, Partner; Bhakti Madan, Principal Associate; and Vidhi Shah, Senior Associate Designate.
The Promoter trust structuring team comprised of Shaishavi Kadakia, Partner; and Pratyush Khanna, Principal Associate.
The Employment /ESOP review team comprised of Bharath Reddy Partner; and Abhishek Gabriel, Senior Associate Designate.
Deepa Pathak, Consultant; and Mihir Sangani, Manager – Corporate Secretarial Services; advised on certain general corporate matters.