Shardul Amarchand Mangaldas & Co. is pleased to announce the appointment of Shruti Singh as a Partner in the General Corporate Practice. She will be based out of the Firm’s New Delhi office and will be advising clients on various aspects of M&A transactions and structured & corporate finance.
Shruti has around 13 years of experience in advising foreign and Indian corporates, entrepreneurs, private equity funds and other organisations on a range of legal and regulatory issues. She has worked on notable deals such as Temasek and Advent’s joint structured finance and M&A acquisition of Crompton, Dalmia Cement’s IBC acquisition of Murli Industries, Goldman Sachs and Varde’s debt restructuring of Rattan India.
Prior to joining SAM & Co., Shruti was a consultant with Khaitan & Co., in their Restructuring and Insolvency (R&I) practice. In her diverse career, she has participated in the International Visiting Attorney Program at the New York office of Skadden, Arps, Slate, Meagher & Flom LLP where she has worked in Skadden’s M&A practice.
Shruti holds a master’s in law degree from the University of Michigan Law School, United States and a Bachelor of Law (Hons.) from NALSAR University.
On Shruti’s joining, Managing Partners, Pallavi Shroff and Akshay Chudasama said, “We are delighted to have Shruti join as a Partner at our firm. Her exceptional skills and proven track record aligns seamlessly with our commitment to excellence and client satisfaction. We look forward to achieving greater heights together and wish her all the success in her new role.”
About Shardul Amarchand Mangaldas & Co:
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 822 lawyers including 166 Partners, offering legal services through its offices in New Delhi, Mumbai, Gurugram, Ahmedabad, Kolkata, Bengaluru, and Chennai.
