The Legal Lens: Episode 2
Behind The Deal: Legal Moves That Make Or Break M&A
- Guest: Aman Chirimar, Vice President – Investment Banking, Indcap Advisors
- Host: Dr. Himanshu Puri, Co-Founder, Legitquest
Episode Guest: Aman Chirimar
In this episode, we’re joined by Mr. Aman Chirimar, Vice President – Investment Banking at Indcap Advisors.
Aman brings extensive experience in mergers & acquisitions and private equity transactions within India’s mid-market landscape. From executing post-merger integrations and growth strategies to navigating complex legal and structural frameworks, Aman’s insights bridge the worlds of finance and law.
He shares a banker’s perspective on how legal diligence, collaboration, and technology shape successful deal-making.
Behind The Deal: Legal Moves That Make Or Break M&A
1. Welcome & Guest Intro
We’ll start with an overview of Legitquest’s vision and purpose for The Legal Lens. Then, we’ll delve into Aman Chirimar’s professional journey.
2. How M&A Deals Begin
We’ll explore how M&A deals begin, from the banker’s perspective, and the key steps from initial discussions to final deal closure.
3. How Teams Work Together
Next, we’ll delve into how teams work together, highlighting the coordination between stakeholders, law firms, advisors, investors, and management teams to ensure smooth deal execution without overlaps or delays.
4. Legal’s Role in a Deal
We’ll then discuss the legal team’s role in a deal, including when legal advisors step in and what investment bankers expect from due diligence and legal teams during a transaction.
5. Red Flags & Deal Breakers
We’ll also examine common legal and compliance issues that can derail a deal and learn from real challenges faced in past transactions.
6. Legal Tech in Practice
In the section on legal tech in practice, we’ll hear a banker’s take on leveraging technology for faster and more transparent due diligence, including the potential of tools like LIBIL that offer instant visibility into litigation history and compliance risks.
7. Advice for Stakeholders
We’ll then receive advice from stakeholders on how legal and finance teams can work seamlessly together, along with key strategies to build trust, alignment, and efficiency during high-stakes deals.
8. Closing Remarks
Finally, we’ll conclude with closing remarks, reflecting on deal execution, diligence, and teamwork, and the final thoughts from the guest and host on how technology is redefining M&A.
Key Takeaways
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Key takeaways include the importance of collaboration between legal, finance, and advisory teams in M&A and PE transactions, the decisive role of due diligence in identifying risks and protecting deal value, and the transformative potential of legal technology for faster and more reliable diligence checks.
Successful deals rely on clarity, coordination, and data-driven decision-making across stakeholders.
