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Archana Rajaram
Nishith Desai Associates, Mumbai |
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Archana is a lawyer who graduated from the Dr. Ambedkar Government Law College, Chennai. She is currently an associate at Nishith Desai Associates and is primarily involved with the firm’s corporate securities practice. Her practice areas include private equity investments, including advice related to corporate and tax structuring, documentation, etc, competition law and mergers and acquisitions. She is also a part of the firm’s international tax team.
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Bijesh Thakker
Managing Partner –Thakker & Thakker, Mumbai |
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Bijesh Thakker, is a qualified Solicitor of the Supreme Court of England and the Bombay Incorporated Law Society. Bijesh founded Thakker & Thakker in 1990, which is a full-service Indian law firm with a clientele list of over 700 multinationals and offices at Mumbai, Delhi and Bangalore.
Bijesh has been practicing laws since 1985 and specializes in mergers and acquisitions; foreign investment and international trade laws; joint ventures and collaborations; banking and finance; information technology laws; telecommunication laws and competition laws. He has assisted several Fortune 500 and over 700 multinational corporations on their businesses in India, and in particular, over 70 of the world’s largest IT and telecommunication companies.
Bijesh and his Firm maintain a specialist M&A, Tax, IT and Telecommunications Practice Group that is amongst the largest of any Indian law firm and have assisted some of the leading corporations such as Sony Corporation, DHL, Logitech, Steelcase, Carl Zeiss, Cisco, HP, Pfizer, Apple, Louis Vuitton, Mattel, Samsonite, Starbucks Coffee Company, Fendi, Dolby Labs, Volvo, Yahoo!, MetLife, Wolverine, on various cross border transactions including advising on Indian Competition Law issues.
Bijesh has been repeatedly ranked amongst India’s leading individuals for Capital Market, Corporate/M&A, IT & Telecommunications by Asia Legal 500, 2003-04, 2004-2005, 2005-2006 and 2006-2007 editions.
He has been recognized as India’s leading telecommunication and regulatory communication lawyers by Who’s Who Legal, 2005 and 2006 editions.
He has also been highly recommended IT and E-commerce practioner in India by the 2003-04, 2004-2005, 2005-2006 and 2006-2007 edition of the Global Counsel 3000 (now known as ‘PLC Which lawyer?’). |
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Dr S. Chakravarthy
Former Special Chief Secretary, Govt. of AP and Member, MRTP Commission,
Govt. of India. |
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Dr. S Chakravarthy is a Civil Servant by profession, being a Member of the Indian Administrative Service. He is a Masters Degree holder in Mathematics and Statistics having stood First Class First in the University. After joining the Government, he got a Doctorate Degree in Management from the Indian Institute of Technology, Delhi. Subsequently he secured a Law Degree from the Delhi University. In addition, he has certificates in Public Administration and Public Enterprises from the University of Manchester, UK and Harvard University, USA. His experience as a Civil Servant in India over 4 decades (1961-2002) has been essentially in the areas of Industries, Commerce, Management of State-Owned Enterprises, Corporate Law Implementation and Competition Law Enforcement. Competition Policy, Industrial Development and Export Promotion have been central to his specialisation. Specifically, this includes formulation and implementation of industrial policies of the Government of India, revival of sick State-Owned Enterprises and adjudicating disputes under corporate and competition laws. Competition Law enforcement and management, International Trade and dealing with WTO issues with a strong emphasis on consumer and public interest have been his focus area in the past decade. Among the top assignments he held were Special Chief Secretary to Government and Member, Monopolies and Restrictive Trade Practices Commission. As Member, Company Law Board and Member, Monopolies and Restrictive Trade Practices Commission, his experience as adjudicating Tribunal is around 10 years. Presently, he is Advisor/Consultant on Competition Policy and Law.
He is the President of the South Indian Cultural Association, Hyderabad and Chairman, Shanmukhananda Sangeetha Sabha, New Delhi. |
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Gautam Bhat
Partner – Thakker & Thakker, Mumbai |
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Gautam Bhat is an advocate and Partner at T&T with over 7 years of experience.
Gautam regularly advises in all aspects/areas of corporate and commercial laws. His particular expertise lies in the field of Capital Markets Transactions, M&A, Venture Capital and Private Equity Investments.
He has a special interest in international finance transactions, share and asset acquisitions.
Gautam’s extensive practice includes assisting various leading clients in corporate restructuring, and joint ventures. He has considerable experience in a wide range of structured projects, project finance and project development documentation.
His practice also includes broad based expertise in handling large mandates of acquisition (including in bidding process), sale, joint ventures and private equity deals.
Some of the leading clients whom Gautam has assisted include Cognizant, Virgin Mobile, Julius Baer, Lenzing, Bank Sarasin Alpen, UBS Delco Remy, Axiom Telecom, SCA and Schering Plough. |
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Jaishree Jaisinghani Vyavaharkar
Associate, Baker & McKenzie, London |
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Jaishree is an associate at Baker & McKenzie, London and specialises in UK and European competition law, representing companies before the UK and EU authorities and Courts on various competition law matters. She advises on various matters including cartels, leniency, distribution agreements, multi jurisdictional merger notifications and abuse of dominance issues. Jaishree has also carried out research into the new competition law regime in India and in February 2008 she wrote an article for the Economic Times of India on the impact of the new Indian merger control regime on foreign investors. Jaishree is a law graduate from King's College London and a qualified lawyer in England & Wales. |
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Kartik Ganapathy
Nishith Desai Associates, Bangalore |
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Kartik is the head of Nishith Desai Associates’ M&A, Private Equity Investment and Corporate and Securities practices, and has a wide range of experience in a vast variety of public and private transactions, both from the business and the legal side. Prior to joining the Firm in 2004, Kartik was General Counsel to Nirvana one of the emerging BPO Companies in Bangalore and Mauritius, where he also assisted fund raising, strategic planning and client acquisition activities. Over the last 11 years Kartik has been Legal Counsel to ChrysCapital one of India’s biggest Private Equity Firms, a Senior Associate at Dua Associates one of India’s premier law firms, and a Senior Consultant at one of the former Big 5 accounting firms in their Tax and Legal Division in Mumbai. A graduate of the National Law School of India University, Bangalore, Kartik also has a Master in Laws (Corporate Law) from the New York University School of Law, and an APCGBE from the New York University Leonard N Stern School of Business. Kartik is based in Bangalore, and is licensed to practice law in India. |
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Manas Chaudhuri
Head- Competition Law Practice, J. Sagar Associates, Delhi |
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"Manas Kumar Chaudhuri, heads the Competition Law Policy & Practice of J Sagar Associates, New Delhi. He advises clients on competition law issues and regulatory overlap. He has been an international faculty on Competition Law Policy & Practice in two sub-Sahara African jurisdictions during August 2007. He was a judicial service officer of 1986-batch of the West Bengal Judicial Services and later moved on to become a Legal Adviser, Central Government Department, Joint Director (Legal), MRTP Commission and Additional Registrar, Competition Commission of India. He holds professional degrees of LL.B (DU) and LL.M (Calcutta University) besides other professional qualifications. Manas is a member of Bar Council of West Bengal and High Court Bar Association of Delhi." |
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Nishith Desai
Nishith Desai Associates, Mumbai |
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Nishith Desai is the founder of the multi-skilled, research basedlaw firm, Nishith Desai Associates (“NDA”), which hasoffices in Mumbai, Silicon Valley, Bangalore and Singapore.
Nishith Desai is an international tax and corporate lawyer,researcher, author and lecturer. In November 2004, NishithDesai was ranked as No. 28 in a global Top 50 "Gold List" byTax Business, a UK-based journal for the international taxcommunity, after a worldwide survey of tax professionals whohad influenced tax policies. Nishith Desai also holds a speciallicense from the State Bar of California to practice Indian law.
Nishith Desai’s practice encompasses an extensive range oftax, corporate and technology matters, with a strong emphasison private equity and venture capital funds. His other areas ofpractice include corporate globalisation, international listings,M&A transactions, international IPOs, internationalsuccessions management, corporate governance, e-commercetaxation, joint ventures and strategic alliances, employmentand human resource laws, intellectual property rights, mediaand entertainment laws, complex information technology andbusiness process outsourcing (BPO) transactions and social Sector laws. |
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R. Muralidharan
Krishna & Saurastri, Mumbai |
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Mr. R. Muralidharan is a Partner in Krishna & Saurastri Associates having its office at No. 17, Sheshadri Road, Gandhinagar, Bangalore - 9. India. Krishna & Saurastri is one among the top 5 Intellectual Property Law firms in India and is headquartered in Mumbai. The firm also has branches at Pune, Ahmedabad, Delhi and Bangalore. For more information about the firm, log on to www.krishnaandsaurast.com.
Mr. Muralidharan is an Advocate and Registered Patent Agent and has a Bachelor’s Degree in Biology and Chemistry and a Masters Degree in International Law and Constitutional Law. As a final year Law student, Mr. Muralidharan represented India in the Philip. C. Jessup International Law Moot Court Competition held at Washington D.C. USA. Subsequently, Mr. Murali had also participated in a programme on Intellectual Property Law organized by Washington Graduate School (USDA) during April 1988. Mr. Murali had also attended the International Law Seminar organized under the aegis of International Law Commission at Palais De Nations, Geneva, Switzerland (1991).
Mr. Muralidharan was earlier one of the founding faculty members of National Law School of India, Bangalore and currently a guest faculty in NALSAR Hyderabad, IIM Bangalore, NLSIU Bangalore, and National Law University Jodhpur. He has published many articles in National and International journals and has been instrumental in improving the literacy of Intellectual Property Rights regime in India |
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Shiju PV
Hariani & Co, Mumbai |
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Mr Shiju PV, of Hariani & Co, Advocates & Solicitors Firm is based in Mumbai. He has done Post-Graduation in Law from National Law School of India University, Bangalore specializing in Mergers & Acquisitions, Securities & Financial Market Laws, Laws of World Trade Organisation and International Taxation. Shiju has expertise in contracts, corporate and business laws, private equity investment, intellectual property and regulatory policies and compliances. He has conducted in-depth research in the field of anti-dumping and competition laws.Shiju has also authored articles relating to corporate laws and regulatory policies and participated in seminars and conferences in relation to his areas of expertise. |
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Suhail Nathani
Economic Laws Practice, Mumbai |
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Mr. Nathani is a Founder Partner of Economic Laws Practice, a law firm with sixty professionals and offices in Mumbai, Delhi and Ahmedabad. The firm is currently engaged by the Competition Commission of India to undertake a study on anti-dumping in India and competition law.
Mr. Nathani obtained an MA in Law from Cambridge University in England. Mr. Nathani has also received an LL.M. from Duke University in the US with a focus on competition laws. He is admitted to the New York State Bar and the US Court of International Trade.
Mr. Nathani is a Cambridge Commonwealth Scholar and Fellow of the Cambridge Commonwealth Trust. He was named by the Chambers Global as a leading individual for International Trade for the year 2007-2008 and by Legal 500 as a leading trade practitioner in India for 2007-2008. |
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