Shardul Amarchand Mangaldas & Co. (SAM) acted as the domestic legal counsel to Craftsman Automation Limited (the “Company”) in relation to its Qualified Institutions Placement (“QIP”) aggregating to approximately ₹2,000 crore (approximately USD 212 million).
The QIP comprised the issuance of 22,98,850 equity shares of face value of ₹5 each at a price of ₹8,700 per equity share. The Issue opened on June 15, 2026 and closed on June 18, 2026, with the preliminary placement document and placement document filed with the BSE Limited and the National Stock Exchange of India Limited on June 15, 2026 and June 18, 2026, respectively.
The transaction witnessed participation from qualified institutional investors with shares being offered and sold only outside the United States, in offshore transactions as defined in and in reliance on Regulation S under the U.S Securities Act and the applicable laws of the jurisdictions where such offers and sales were made. This transaction represents the Company’s third significant capital markets fundraising exercise, following its initial public offering in 2021 and an earlier QIP in 2024, underscoring continued investor confidence in the Company’s business and growth strategy.
The SAM team advising the Company was led by Nikhil Naredi, Partner, and Devi Prasad Patel, Partner, with support from Harsh Loonker, Principal Associate, Veronica Miranda, Senior Associate, Najeeb Din, Associate, and Richa Singh, Associate.
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