Cyril Amarchand Mangaldas (CAM) advised Brigade Enterprises Limited (“Brigade”) as its legal counsel on the issuance of equity shares by way of a qualified institutions placement (“QIP”).
The QIP was undertaken by Brigade in compliance with Chapter VI of the SEBI (Issue of Capital and Disclosure Requirements) Regulations, 2018 (“SEBI ICDR Regulations”) and Section 42 of the Companies Act, 2013.
The QIP opened on September 2, 2024 and closed on September 5, 2024.
Brigade is a leading multi-asset class real estate developer in India with projects across real estate, leasing and hospitality businesses operating in the real estate sector since 1986.
The Capital Markets team of Cyril Amarchand Mangaldas advised on the matter. The transaction team was led by Reuben Chacko, Partner, Regional Co-Head Markets Practice — Southern Region; with support from Rushab Dhandokia, Principal Associate; Surya Rajkumar, Associate; Rakshitha V, Associate and Julia Joseph, Associate.
Team led by Namrata Kolar, Partner & Head – Real Estate; Ashish Jain, Partner; and Abhilash Pillai, Partner with support from Ritha Ulbyre, Principal Associate; Siddhant Sharma, Senior Associate; Rohan Chugh, Associate and Kartik Adlakha, Associate advised on real estate related aspects of the transaction.
Other parties and advisors to the transaction included Kotak Mahindra Capital Company Limited and IIFL Securities Limited, acted as book running lead managers to the QIP; and Hogan Lovells Lee & Lee acted as international legal counsel to book running lead managers.
