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CAM advises Direct Selling Acquisition Corporation “DSAQ” in facilitating its definitive business combination agreement with FlyBlade (India) Private Limited


Cyril Amarchand Mangaldas.png
02 Feb 2024
Categories: Latest News Law Firm News

January 30, Mumbai/ DelhiCyril Amarchand Mangaldas, acting as Indian counsel, advised Direct Selling Acquisition Corporation “DSAQ” a special purpose acquisition company listed on the New York Stock Exchange (‘NYSE’) in facilitating its definitive business combination agreement with FlyBlade (India) Private Limited (‘Hunch Mobility’), a leading provider of urban air mobility in India, and certain other parties.

The newly combined company is expected to have an estimated post-transaction enterprise value of $223 million, assuming no redemptions by DSAQ’s public stockholders. Upon the closing of the transaction, the combined company is expected to be called Hunch Technologies Limited, and its common shares are expected to be listed on the NYSE under the symbol “HNCH.” This transaction is expected to close in 2024, subject to regulatory and stockholder approvals.

The General Corporate, Tax, and Competition teams of Cyril Amarchand Mangaldas advised on the transaction. Transaction team was led by Akshay Bhargav, Partner; with support from Arvind Velu, Senior Associate; Anamika Ballewar, Associate; Sayyad Saqib Ali, Associate; Pranav Sharma, Associate; and Kushal Tekriwal, Associate.

Intellectual property information technology and data privacy related diligence was led by Arun Prabhu, Partner (Head - TMT); with support from Arpita Sengupta, Senior Associate; and Anoushka Soni, Associate.

SR PatnaikPartner & Head Taxation; with support from Reema Arya, Consultant; and Rashi Gupta, Associate; advised on tax related aspects of the transaction.

Anandita KaushikPartnerMudit ShahPartner; with support from Radhika ShuklaAssociate; and Preet ChoksiAssociate advised on aviation law related aspects of the transaction.

Avaantika KakkarPartner & Head Competition Law; advised on competition law related aspects of the transaction.

The transaction was signed on 17th January 2024.



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