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The transaction involves multidisciplinary legal advice spanning M&A, employment, tax, data privacy, and equity compensation matters.
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Justice B.R. Gavai, former Chief Justice of India, has been appointed as the Dr. B.R. Ambedkar Chair Professor on Constitutional Law and Social Inclusion at NALSAR University of Law, Hyderabad.
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The transaction resulted in a change of control and triggered a mandatory open offer under SEBI takeover regulations, alongside structured acquisition financing.
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Justice Soumen Sen was appointed as Chief Justice of the High Court of Meghalaya on 26-09-2025 and took oath on 08-10-2025.
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The IPO comprised a fresh issue and an offer for sale, with IFC divesting part of its shareholding. Nephrocare’s equity shares were listed on Indian stock exchanges on 17 December 2025.
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Shardul Amarchand Mangaldas advised KCC Buildcon Private Limited on the sale of its annuity road assets forming part of the Delhi—Amritsar—Katra Expressway under NHAI’s Hybrid Annuity Model.
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The Collegium recommended appointment of Chief Justices for High Courts of Uttaranchal, Meghalaya, Jharkhand, Sikkim and Patna.
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Shardul Amarchand Mangaldas advised Attentive.ai Group on its USD 30.5 million Series B funding round led by Insight Partners to scale its AI-driven SaaS platform.
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Shardul Amarchand Mangaldas advised Medi Assist Healthcare Services Limited on its INR 198 crore fundraise through a preferential issue to MIT and 238 Plan Associates LLC.
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Vivekanand Education Society hosted the Pinkathon promotional event at its Chembur campus, spotlighting women’s health, fitness, and the Grandmother’s 10K Run initiative.
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Shardul Amarchand Mangaldas advised KCC Buildcon Private Limited on the sale of its annuity road assets forming part of the Delhi—Amritsar—Katra Expressway to Build India Infrastructure Fund.
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Shardul Amarchand Mangaldas advised Tata Steel Limited on its strategic acquisition of a 50.01% stake in Thriveni Pellets Private Limited, strengthening Tata Steel’s long-term value creation strategy.
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The transaction grants Saregama a significant minority equity stake in Bhansali Productions along with exclusive music rights for all future Bhansali films.
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SAM advised the CoCs of three Arshiya Group entities in an NCLAT-approved multi-CIRP asset sale ensuring operational continuity and value maximisation.
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CAM advises Swiggy Limited on its ₹10,000 crore QIP, one of India’s largest consumer-tech equity offerings and the second-largest non-banking QIP.
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Members of the Bar/Parties-in-Person have been advised avail hybrid mode of appearance through video conferencing facility in their matters listed before the Courts.
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The investment, announced on November 25, was made by funds managed by KKR along with participation from new investor PSP Investments of Canada, reinforcing confidence in India’s education sector.
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The transaction strengthens Lighthouse Learning’s position as a leading Indian education services provider. CAM advised on corporate, diligence, real estate, employment, disputes, finance, and competition aspects of the deal.
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The India International Arbitration Centre launched its magazine titled “The Equilibrium”.
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The deal forms part of Wakefit’s broader pre-IPO fundraising ahead of its proposed public listing. SAM advised on transaction, regulatory and tax aspects.
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