Cyril Amarchand Mangaldas advises Karam Safety Pvt. Ltd. on the legal vendor due diligence for Motilal Oswal Alternates’ investment through India Business Excellence Fund V

The Firm conducted a comprehensive review of the Company’s legal, regulatory and operational matters and prepared the vendor due diligence report which included an assessment of the key legal risks and considerations relating to the Company and its business.

CAM advises Karam Safety

Cyril Amarchand Mangaldas (the “Firm”) advised Karam Safety Private Limited (the “Company”) on the legal vendor due diligence undertaken in connection with Motilal Oswal Alternates’ investment in the Company through its India Business Excellence Fund V. The transaction comprised a primary investment in the Company and a secondary acquisition of shares from existing shareholders, aggregating to INR600 Crore.

The Firm conducted a comprehensive review of the Company’s legal, regulatory and operational matters and prepared the vendor due diligence report which included an assessment of the key legal risks and considerations relating to the Company and its business.

The transaction was led by Mohit Gogia, Partner; with support from Anisha Dash, Principal Associate; Aashna Gupta, Swathi Kathi, Krishanu Paul and Anika Natani, Associates.

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