Manmeet Singh has joined Cyril Amarchand Mangaldas as an Equity Partner in the Dispute Resolution practice, along with a team of 3 partners and their associates. He will be based out of the Delhi-NCR office of the Firm.
He has extensive experience in handling complex and high value commercial litigation and domestic and international arbitrations — both ad hoc & institutional. He has acted for a range of international and domestic clients including large Indian conglomerates, private equity and strategic investors and financial institutions.
Manmeet is known for his expertise in representing clients on investment disputes, disputes concerning the infrastructure, energy, construction and industrial sectors as well as domestic and international banks and financial institutions. He has also acted on matters concerning technology and fintech industry, securities litigation, regulatory investigations and white-collar issues.
He has been recognised as a ‘Litigation Star’ by Benchmark Litigation Asia Pacific 2024 Rankings and “Highly Regarded” by IFLR 2024. He is an alumnus of the National Law School of India University (Bengaluru, 2004) and Columbia Law School (New York, 2007).
The Partners joining along with him are:
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Anugrah Robin Frey (Delhi — NCR)
Anugrah has over 11 years of experience in advising and representing clients on commercial litigation, domestic and international arbitration and insolvency related disputes. He has significant experience in infrastructure, shareholder, technology related disputes.
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Alok Shankar (Delhi-NCR)
Alok has over 17 years of experience and has expertise in commercial disputes in courts and tribunals across the country. His practice includes advising clients on regulatory disputes across sectors such as electricity, airports and broadcasting as well as commercial disputes.
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Sairam Subramanian (Mumbai)
Sairam has over 14 years of experience in advising and representing clients in various areas of civil and commercial litigation, domestic and international arbitration, both ad-hoc & institutional, and insolvency matters. He has extensive experience in acting on general commercial disputes, shareholder & investor disputes, infrastructure disputes and property related disputes.
The team brings in a diverse range of experience and are well recognised in their area of practice.
Cyril Shroff, Managing Partner, Cyril Amarchand Mangaldas said “I am delighted to welcome Manmeet and his team to the firm. His extensive experience and expertise in handling complex and high-value commercial litigation and arbitration matters will bring immense value to our practice. The addition of Manmeet and his team will undoubtedly strengthen our Dispute Resolution practice offerings and help us achieve new heights. I look forward to their contributions and the continued growth of our firm.”
Indranil Deshmukh, Partner (Head — Dispute Resolution), Cyril Amarchand Mangaldas added, “The Disputes Practice in CAM has been one of the fastest growing practices in the firm. We look forward to welcoming Manmeet and his team. I am excited to collaborate with Manmeet and the team to elevate our practice to new levels of success.”
On his joining Manmeet Singh said, “I am delighted to join CAM. This opportunity allows me to leverage my extensive experience to provide strategic and effective solutions for some of the most complex and critical disputes facing corporate India. I am committed to resolving our clients’ challenges and achieving desired results. I look forward to contributing to and furthering CAM’s legacy of excellence, innovation, and unwavering dedication to client service.”
