Advocate D K Sharma

Drafting and finalization of various Legal contracts like Module/Turbine Supply, Inverter Supply, Switchyard Supply, Buidling & Civil Works ,Etc Execution of the Power Purchase Agreements / EPC Contracts with Central & State level Authorities like Solar Energy Corporation of India (SECI),Ministry of Non Renewable Energy(MNRE),etc Have extensive experience of Hon’ble Delhi High Court, MRTP, Central Administrative Tribunal, Debt Recovery Tribunal, Trial Court, Consumer Forum, Arbitral Tribunal ( Specially U/s 9 & 11), and CESTAT Appellate Tribunal. Responsible for all ongoing real estate matters and transactions. Execution of VGF(Virtual Gap Funding) Agreements Hedging Contracts/Forward Contracts/Agreements International & Domestic Contracting with Energy Vendors like Tata, Waaree, Astroenergy(China),Schneider Electric, Talesun,J A Solar,etc TRA and Loan Agreements Negotiations of Contractual terms Analyzing of the Contracts Authentication of the contract terms Finalization of schedules as per the delivery timeline of the project Assist in transactional issues involving real estate, creation of legal entities and participation in drafting of complex entity agreements and analysis of proposed transactions. Review & drafting of Purchase & Sale Agreements, Buyer’s Agreements, Allotment Agreements, Collaboration Agreements, Joint Venture Agreements and CC. Title analysis and drafting Legal letters of objections to title exceptions. Assist clients in due diligence, monitor transactions while in escrow, and close transactions. Participate in the drafting and review of commercial leases, financing documentation and other real estate documents. Responsible for management of client files including drafting internal guidelines and procedures. Responsible for drafting board consents for all corporations and keeping records up to date. Responsible for drafting documents to create minute books, included consents, stock certificates. Assisted all facilities in completing forms and supplied ownership information for their initial licensing and renewals. Filled certificates of incorporation, qualifications, preparation of bylaws and organizational consents. Assisted with SEC filings, Conducting UCC/lien searches. Researched and compiled historical data for IRS inquiries, audits, and litigation preparation. Expertise in Constitutional matters, Company Cases, bank matters, Administrative Law, Service matters, Civil Law, Contract matter, cases under Arbitration Act & Provident Fund Act etc Presently looking at Corporate & Civil matters of Ansal group pending in Supreme Court as well as in Delhi High Court. Experience of cases of different kinds related to various Government Organizations including Union of India, Provident Fund cases,MCD, DTC, etc.