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DMD Advocates Advises Frankly Wearing on 100% Stake Acquisition by Articore


DMD-Advocates
03 Apr 2026
Categories: Latest News Law Firm News

DMD Advocates advised the founders, Naman Wadhwa and Angad Singh Puri, and the minority shareholders of Frankly Retail Private Limited (FRPL), on the sale of 100% of FRPL share capital to Articore Group Limited (Articore), a company listed on the Australian Securities Exchange. The definitive documents have been executed, and closing is expected to be completed shortly.

 FRPL’s e-commerce marketplaces enable creators to design and sell custom merchandise. This acquisition marks a strategic step in Articore’s expansion into India. FRPL’s local expertise, coupled with Articore’s global marketplace scale and fulfilment capabilities, is expected to strengthen the Articore group’s ability to capture a meaningful share of the fastest-growing consumer market in India.

 DMD Advocates assisted with the drafting, negotiation, and finalization of all deal documents.

 The transaction team comprised Abin Francis (Counsel), Arnav Mithal (Associate), and Tarush Bhandari (Associate), with strategic inputs from Rashi Dhir (Senior Partner & Head of Corporate).



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