Shardul Amarchand Mangaldas & Co. has onboarded Sarika Raichur and Shruti Khanijow as partners in the General Corporate and Dispute Resolution — Litigation Practices respectively in Chennai.
Sarika Raichur specialises in cross border and domestic transactions and advisory like M&A, joint ventures, private equity and venture capital, venture debt, divestitures, business transfers, asset sales and fund structuring as well as setting up business or operations in India, shareholders’ and investment disputes and a wide range of general corporate, commercial, employment and regulatory issues. With close to 18 years of experience primarily in Corporate/M&A, PE&VC and joint ventures, Sarika has previously worked as a Partner at Luthra and Luthra Law Offices and Kochhar & Co. and as a Senior Consultant at Noerr LLP, focusing on these practice areas.
Shruti Khanijow is a commercial disputes lawyer with focus on international disputes and has represented private parties and state entities in institutional (ICC, UNCITRAL, LCIA and SIAC) and ad hoc arbitrations seated in India, MENA region, London, Paris, Singapore, and Geneva under different governing laws. Shruti is regularly involved in complex high-stake engineering and construction disputes and works to deliver successful outcomes for clients in disputes across a range of sectors, including infrastructure and energy. She advises and has represented third-party funders in cross border high-stake arbitrations and insolvency financing. She is empanelled as Specialist Mediator with the Singapore International Mediation Centre and is a steering committee member of the Young International Arbitration & Mediation Centre, India.
On their appointment, Managing Partners – Pallavi Shroff and Akshay Chudasama said, “We believe that the addition of Sarika and Shruti to our team will not only strengthen our presence in Chennai but also enhance our ability to provide comprehensive solutions to our clients. We welcome them both and look forward to a long and exciting journey ahead. We wish them all the success in their new roles.”
About Shardul Amarchand Mangaldas:
Shardul Amarchand Mangaldas & Co., founded on a century of legal achievements, is one of India’s leading full-service law firms. The Firm’s mission is to enable business by providing solutions as trusted advisers through excellence, responsiveness, innovation, and collaboration. SAM & Co. is known globally for its exceptional practices in mergers & acquisitions, private equity, competition law, insolvency & bankruptcy, dispute resolution, international commercial arbitration, capital markets, banking & finance, tax, intellectual property, data protection and data privacy, technology law and projects & infrastructure.
The Firm has a pan-India presence and has been at the helm of major headline transactions and litigations in all sectors, besides advising major multinational corporates on their entry into the Indian market and their business strategy. Currently, the Firm has over 815 lawyers including 163 Partners, offering legal services through its offices at New Delhi, Mumbai, Gurugram, Ahmedabad, Kolkata, Bengaluru, and Chennai
