Cyril Amarchand Mangaldas (“CAM”) acted as legal counsel for Ambuja Cements Ltd in the acquisition of 46.80% controlling stake in Orient Cement Ltd. (OCL) and upto 26% stake in OCL pursuant to the mandatory tender offer, at an equity value of ₹8,100 crore.
The transaction was done under the strategic guidance of Cyril Shroff, Managing Partner; and L. Viswanathan, Senior Partner; and was headed by Ruetveij Pandya, Partner; with support from Abhilasha Malpani, Principal Associate; and Disha Tulsyan, Associate.
Paridhi Adani, Partner; and Smruti Shah, Partner; provided inputs on certain key aspects of the transaction.
The Competition Law advisory team was led by Avaantika Kakkar, Partner & Head – Competition Law; and Aman Baroka, Principal Associate.
Mining and electricity related inputs were provided by Ramanuj Kumar, Partner; and Nishikant Sao, Partner Designate; and Real Estate inputs were provided by Abhilash Pillai, Partner.
Due diligence support was provided by Viraj Gami, Principal Associate; and Tanvi Apte, Associate; provided transaction support.
Gyanendra Kumar, Partner; Monark Gahlot, Partner; provided inputs on litigation related matters.
Other parties to the transaction included: Khaitan & Co (acted as Indian legal counsel for OCL) in this deal.