Cyril Amarchand Mangaldas advised Dixon Technologies (India) Limited (“Dixon”) on the binding term sheet executed by Dixon and Signify Innovations India Limited in relation to the proposed joint venture for original equipment manufacturing (OEM) business of lighting products and accessories (“Proposed Transaction”). The Proposed Transaction is subject to execution of definitive agreements, receipt of applicable statutory approvals and completion of customary conditions precedent.
The transaction team was led by Akila Agrawal, Senior Partner, and Navin Kumar, Partner, with assistance from Avantika Kulshrestha, Consultant, Meha Tandon, Associate, and Robin Rathore, Associate.
The corporate due diligence was led by Akila Agrawal, Senior Partner, and Navin Kumar, Partner, with assistance from Avantika Kulshrestha, Consultant, Meha Tandon, Associate, and Shailendra Shukla, Associate.
The real estate due diligence was led by Ashish Jain, Partner, with assistance from Siddharth Iyer, Senior Associate, and Rohan Chugh, Associate.
The employment due diligence was led by Sowmya Kumar, Partner, with assistance from Himaa Sudhir, Senior Associate, Abhilash Tyagi, Associate, and Tara Thakur, Associate.
The intellectual property due diligence was led by Swati Sharma, Partner, with assistance from Rohin Koolwal, Principal Associate, Sandeep Pandey, Principal Associate, and Sannat Chandna, Senior Associate.
The competition law advisory team was led by Vijay Pratap Singh Chauhan, Partner with assistance from Ananya Mahant, Associate, and Rasmani Raghuwanshi, Associate.