Shardul Amarchand Mangaldas advises the committee of creditors in the corporate insolvency resolution process of Educomp Infrastructure and School Management Limited

Shardul Amarchand Mangaldas advised Axis Bank Limited (Lead Bank), State Bank of India, J.C. Flowers Asset Reconstruction Private Limited, Punjab National Bank,

educomp infrastructure

Shardul Amarchand Mangaldas advised Axis Bank Limited (Lead Bank), State Bank of India, J.C. Flowers Asset Reconstruction Private Limited, Punjab National Bank, Karnataka Bank Limited, Union Bank of India and Bank of India, (“Committee of creditors”) in the corporate insolvency resolution process of Educomp Infrastructure and School Management Limited (“Corporate Debtor”). The deal was valued at USD 61 million and the date of closing of the same was 31st March 2023.

The transaction team was led by Jatin Aneja, NPH, Projects and Project Finance; Anurag Dwivedi, Partner; Kushal Sinha, Partner; Megha Kaur, Principal Associate; Shashwat Bhaskar, Associate; Chaitanya Kashyap, Associate.

The litigation team was led by Misha, Partner; Siddhant Kant, Partner; Charu Bansal, Senior Associate; Krishan Singhal, Associate.

The corporate compliance advisory team was led by Rohan Jain, Partner; Kshitij Arora, Senior Associate; Shrutika Lakhotia, Associate.

Luthra and Luthra Law Offices India acted as legal counsels to the Resolution Professional (“RP”) of the Corporate Debtor. Kroll Advisory Private Limited were involved as back-office support to the RP of the Corporate Debtor.

Trilegal advised Edelweiss Asset Reconstruction Company Limited, the incoming lender, on the legal aspects of the transaction.

About Shardul Amarchand Mangaldas & Co.:

Shardul Amarchand Mangaldas & Co., founded on a century of legal achievements, is one of India’s leading full-service law firms. The Firm’s mission is to enable business by providing solutions as trusted advisers through excellence, responsiveness, innovation and collaboration. SAM & Co. is known globally for its exceptional practices in mergers & acquisitions, private equity, competition law, insolvency & bankruptcy, dispute resolution, capital markets, banking & finance and projects & infrastructure.

The Firm has a pan-India presence and has been at the helm of major headline transactions and litigations in all sectors, besides advising major multinational corporates on their entry into the Indian market and their business strategy. Currently, SAM has around 774 lawyers including 156 Partners, offering legal services through its offices in New Delhi, Mumbai, Gurugram, Ahmedabad, Kolkata, Bengaluru, and Chennai.

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