DSK Legal advised and assisted Valor Estate Limited (Formerly known as D B Realty Limited) (the “Company”) in connection with the filing of the preliminary placement document and placement document (the “Offer Documents”) for the qualified institutions placement (“QIP”) of the company, wherein the Company has raised an amount aggregating ₹920.20 crores via fresh issue of 3,56,66,675 Equity Shares of the Company. (the “Transaction”) The issue opened on March 7, 2024 and closed on March 13, 2024. The Equity Shares of the Company issued under the QIP are listed on BSE Limited and National Stock Exchange of India Limited.
DSK Legal assisted the Company in (i) conducting diligence and drafting of the Offer Documents; (ii) drafting of all board resolutions, shareholder resolutions, publicity guidelines and intimations to the stock exchanges required in relation to the Transaction; (iii) Reviewing and commenting on the monitoring agency agreement, escrow agreement and placement agreement; and (iv) Reviewing and commenting on the standard certificates, auditor certificates, application forms, confirmation of allocation note and publicity materials.
The Lead Managers for the Transaction were DAM Capital Advisors Limited, JM Financial Limited and PL Capital Markets Private Limited.
Luthra and Luthra Law Offices India acted as the Legal Counsel to the Lead Managers.
The deal team consisted of the following:
Avinash Poojari (Associate Partner), Akanksha Dubey (Principal Associate) and Kirti Gohil (Associate)
The due diligence was conducted by Avinash Poojari (Associate Partner), Akanksha Dubey (Principal Associate), Riddhi Thakker (Senior Associate), Kirti Gohil (Associate), Manav Asrani (Associate) and Astha Ojha (Associate).
Sagar Kadam (Partner) assisted in review of title related documents.
Ajay Shaw (Partner) and Gaurav Mistry (Partner) acted as engagement partners.
Sajit Suvarna (Deputy Managing Partner) acted as the relationship partner.
