Approval of plan for transfer of assets by Air India Limited to AI Assets Holding Limited- (Ministry of Finance ) (25 Jan 2022)

MANU/NMIC/0021/2022

Commercial

The Central Government hereby approves the following as plan approved by the Central Government for transfer of assets by Air India Limited to AI Assets Holding Limited:

1. The Restated Framework Agreement entered into by and between Air India Limited ("AI") and AI Assets Holding Limited (formerly known as Air India Assets Holding Limited) ("AIAHL") dated 05 January 2022;

2. The Framework Agreement entered into by and between AI and AIAHL dated 23 November 2020 (to the extent not substituted by the Restated Framework Agreement dated 05 January 2022),

3. The Share Purchase Agreement dated 25 October 2021 executed for the strategic disinvestment of AI (to the extent of the transactions agreed between AI and AIAHL); and

4. any agreement or instrument entered into to give effect the foregoing.

in each case including transactions agreed therein but completed post AI ceasing to be a public sector company.

Tags : APPROVAL TRANSFER ASSETS