Rachika has over 20 years of experience in handling a broad range of deals in the energy and infrastructure sector throughout the value chain — starting from M&A, bid advisory services to structuring of the project SPV/company incorporation, contract execution, land acquisition, assisting with obtaining statutory approvals, licenses and permits, operational issues and challenges alongside dispute. Her clients include oil and gas majors, energy producers, manufacturers, investment companies, real estate, and infrastructure companies.
Rachika is a ranked lawyer by Asian Legal Business, Legal500 Asia-Pacific, Forbes Legal Powerlist, Insights Success, Legal Era etc. She has many publications in leading international and national publications to her credit and is often invited to speak on issues related to energy and infrastructure.
Welcoming her, Mr. Cyril Shroff, Managing Partner, Cyril Amarchand Mangaldas said, “I am delighted to welcome Rachika to the Firm. Given her experience and expertise, I am confident that she will be an invaluable asset to the practice and the firm, contributing significantly to our continued success.”
Mr. Ajay Sawhney, Partner (Head — Northern Region), Cyril Amarchand Mangaldas said, “We are delighted to welcome Rachika to our firm and projects practice. Her extensive experience and impressive background will undoubtedly elevate our delivery capabilities and bring immense value to our clients across various infrastructure sectors.”
Mr. Ramanuj Kumar, Partner (Co-Head – Projects (Energy & Energy Transition)), Cyril Amarchand Mangaldas added, “We are delighted to welcome Rachika to CAM and Projects practice in Delhi. Her joining will further strengthen our capability to deliver innovative solutions to our clients across a broad range of new energy and infrastructure sectors.”
Rachika graduated from National Law Institute University, Bhopal and pursued her post-graduation from The London School of Economics and Political Science (LSE).
On her joining, Rachika Sahay, said, “I am delighted to join the projects practice of the firm. With more than a century of its history, the firm not only has deep connections with the industry but also has lawyers who are considered stalwarts in their practices. As an energy and infrastructure lawyer, it will be my privilege to contribute to the practice and be a part of the firm’s legacy.”