Cyril Amarchand Mangaldas advises selling shareholders in the IPO of Zetwerk Manufacturing Businesses Limited

The Offer comprised a fresh issue of equity shares aggregating to Rs 28,300.00 million and an offer for sale of equity shares by selling shareholders aggregating to Rs. 21,823.28 million. The Offer opened on October 15, 2026 and closed on October 19, 2026.

Cyril Amarchand Mangaldas

Cyril Amarchand Mangaldas acted as the Indian legal counsel to the selling shareholders in the initial public offering of equity shares aggregating to Rs. 50,123.28 million by Zetwerk Manufacturing Businesses Limited (“Offer”). The Offer comprised a fresh issue of equity shares aggregating to Rs 28,300.00 million and an offer for sale of equity shares by selling shareholders aggregating to Rs. 21,823.28 million. The Offer opened on October 15, 2026 and closed on October 19, 2026.

CAM represented 21 Selling Shareholders including Peak XV Partners Investments V, Peak XV Partners Growth Investments III , Accel India V (Mauritius) Limited, Lightspeed India Partners II, LLC, Lightspeed India Partners III, LLC, Lightspeed Venture Partners Select IV Mauritius, Kae Capital Fund, Kalysta Capital Fund, Saifuddin Fakhruddin Qureishi , Matthew Harris Arnold, Can KöseoÄŸlu, Andrew Richard Woglom, Cem Garih Nahmiyas, Rahul Sharma, Vishal Chaudhary and Ankit Fatehpuria.

The transaction was led by Manshoor Nazki, Partner (Regional Co-Head — Capital Markets South); with assistance from Sravya Surapaneni, Principal Associate; Zubin Ronnie and Khadri Mohammed, Associates.

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.