SAM Equity Partnership

Shardul Amarchand Mangaldas & Co. (SAM) is pleased to announce the elevation of seven Partners to Equity Partnership, marking a significant milestone in the Firm’s continued growth.

Each of these partners has built a strong practice over the years, earned the trust of clients and colleagues alike, and shown a commitment to the firm’s mission. They bring expertise across a wide spectrum, from Banking and Finance, Capital Markets, and Infrastructure to M&A, Private Equity, Dispute Resolution, and Corporate Advisory.

The following Lawyers have been elevated to Equity Partnership:

Sr. No.

Name

Practice Area

City

1

Anurag Dwivedi

Infrastructure, Energy and Project Finance

Delhi

2

Devesh Pandey

General Corporate

Delhi

3

Manan Mehta

General Corporate

Mumbai

4

Manita Doshi

General Corporate

Ahmedabad

5

Manjari Tyagi

Capital Markets

Delhi

6

Shubhangi Garg

Banking & Finance

Delhi

7

Varun Pathak

Dispute Resolution

Delhi

Statement from the Executive Chairman

Commenting on the promotions, Dr. Shardul S. Shroff, Executive Chairman, said:

“On behalf of the Firm, I am delighted to welcome them to the Equity Partnership. Each of them has demonstrated exceptional skill and impactful work in strengthening our Firm’s reputation. Their elevation reflects not only their individual achievements but also the confidence we have in their ability to contribute to the Firm’s long-term growth and success. I am confident that they will each play an important role in strengthening our institution, upholding our values, and delivering lasting value to our clients.”

Joint Statement from the Managing Partners

In a joint statement, Managing Partners Pallavi Shroff and Akshay Chudasama, said:

“Our strength lies in the people we have in our Firm. We are proud to welcome them to the Equity Partnership in recognition of their consistent performance and the trust they have built with clients. We look forward to their continued leadership as we expand our capabilities and serve our clients across increasingly complex and evolving legal landscapes.”

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