The Legal Lens: Episode 1
Uncovering Legal Risks And Due Diligence In Fintech And Lending
- Guest: Keshav Lahoti, Head – Legal, Compliance & Secretarial, Indifi
- Host: Dr. Himanshu Puri, Co-Founder, Legitquest
Episode Guest: Keshav Lahoti
In our inaugural episode, we’re joined by Mr. Keshav Lahoti, Head - Legal, Compliance & Secretarial at Indifi.
With over 13 years of experience, Keshav has worked across fintech, NBFCs, and manufacturing, helping companies stay compliant, manage legal risks, and grow with confidence. He’s here with us to share his insights on the role of legal due diligence in the lending space.
Uncovering Legal Risks And Due Diligence In Fintech And Lending
1. Introduction
We’ll start with an overview of Legitquest’s vision and purpose for The Legal Lens. Then, we’ll delve into Keshav Lahoti’s professional journey and his transition into the fintech sector.
2. Legal Due Diligence in Fintech
We’ll explore how fintech companies approach due diligence on borrowers. We’ll also examine the key differences in legal processes between fintech and other sectors, drawing on real lending scenarios.
3. Challenges & Gaps in Current Processes
We’ll discuss common inefficiencies and manual pain points in current legal processes. We’ll also highlight the lack of structured access to litigation data.
4. Technology as a Solution
We’ll examine how legal tech is transforming diligence workflows. We’ll also discuss the growing role of automation and litigation data intelligence. Finally, we’ll explore where Legitquest’s LIBIL fits into this evolution, simplifying checks, saving time, and reducing risk.
5. Legal Operations & Leadership
We’ll discuss building scalable and resilient legal functions. We’ll also explore leading teams through rapid regulatory and business changes. Additionally, we’ll focus on upskilling and nurturing the next generation of legal talent.
6. Advice & Closing Thoughts
We’ll provide practical takeaways for in-house legal and compliance professionals. We’ll also offer advice on how growing fintechs can strengthen their diligence frameworks. Finally, we’ll conclude with closing reflections on leadership and adaptability in modern legal teams
Key Takeaways
- Due diligence in fintech demands speed, accuracy, and access to structured data. Technology-driven diligence tools like LIBIL are revolutionising how legal teams assess risk. Scalable legal operations rely on proactive leadership and continuous learning. Fintechs can stay ahead by integrating legal tech solutions early in their compliance journey.
