JSA Advocates and Solicitors (JSA), one of India’s leading law firms, announced the elevation of nearly 80 lawyers, including 9 who were made Equity Partners and 12 who have been elevated to the position of Retained Partners.
Announcing the Year 2025 elevations, Amar Gupta and Vivek Chandy, Joint Managing Partners, JSA, stated: “We are happy to celebrate the elevation of our colleagues to their new positions. Their promotions are a testament to their individual achievements and dedication to excellence. At JSA, we pride ourselves on fostering a culture of meritocracy where talent is not only recognised but also nurtured to its full potential. This commitment to growth is evident in the remarkable strides made by nearly 80 lawyers, whose exceptional work across our diverse practice areas and sectors continues to set new benchmarks in the industry.”
The latest round of promotions showcases representation from across the three broad practice areas within the Firm. These well-deserved advancements reflect JSA’s unwavering dedication to their attorneys, which plays a crucial role in the continued success of JSA.
Amar and Vivek further added, “As we continue to accelerate JSA’s growth trajectory, these promotions are a further affirmation of our commitment to fostering a thriving and inclusive workplace. By nurturing our talent and staying true to our core values of innovation, integrity, and excellence, we remain steadfast in our mission to deliver top-of-the-line solutions, driven by technical expertise, deep sectoral knowledge, and a collaborative approach to governance.”
About JSA
Founded in 1991, JSA is one of India’s leading full-service national law firms with over 600 legal professionals spread across its seven locations in the country — Ahmedabad, Bengaluru, Chennai, Gurugram, Hyderabad, Mumbai and New Delhi. As the go-to firm for the new transformative and digital Indian economy, JSA is regularly involved in many of the first-to-market and complex transactions and plays an integral role in advocacy and policy matters impacting various industries. JSA has built a reputation for its client-centric approach, quality of service, domain knowledge and insights across sectors and for delivering innovative solutions to complex legal and commercial issues for the benefit of clients. Consequently, JSA has consistently been recognised as a top-tier firm for its capabilities and expertise across practices and sectors by leading legal directories, league tables and industry journals.
About JSA’s new Retained Partners:
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Ashwin Nayar — Corporate Practice
Ashwin practices in the areas of Projects with a focus on Oil & Gas, Roads & Highways, Renewable Energy and other Infrastructure Sectors.
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Dhruv Malhotra — Corporate Practice
Dhruv regularly advises clients on transactional and advisory matters. His primary experience areas are mergers and acquisitions, private equity, and cross border investments. Additionally, he also regularly advices and represents clients on various aspects of Indian law.
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Megha Upadhyaya — Finance Practice
Megha’s practice focuses on all types of debt transactions, including acquisition finance, project finance, cross border finance, real estate finance and debt restructuring. She also advises on security enforcement and foreign investment laws of India. She advises various Indian and international banks, NBFCs, credit funds, foreign portfolio investors and Indian borrowers.
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Mohammed Abid Hussain — Corporate Practice
Abid specialises in Mergers & Acquisitions, Private Equity, in-bound and out-bound investments, and business and asset transfers, along with providing structuring and general corporate advisory services to clients. He has advised leading international and domestic clients in these areas.
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Prannoy Semwal — Corporate Practice
Prannoy specialises in the area of Mergers and Acquisitions with emphasis on Share Acquisitions, Business Transfers, Asset Transfers, Cross Border Investments and Corporate Advisory including Corporate Commercial, Employment, Real Estate and related legislations.
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Radhika Gupta — Corporate Practice
Radhika specialises in the telecom and Information Technology sector. She has extensive experience advising on matters related to telecom regulatory issues, licensing arrangements, telecom restructuring, information technology laws, laws governing telecom spectrum allocation and the legal policy on satellite communications in India.
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Sagar Batra — Finance Practice
Sagar advises clients on transactional and corporate advisory matters. He has experience in advising clients on Indian securities law, corporate laws, foreign exchange control laws, and capital markets transactions.
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Shrijita Bhattacharya — Finance Practice
Shrijita specialises in Banking & Finance related transactions with expertise in all manner of debt transactions, including project finance, structured finance, syndicated lending, external commercial borrowings, non-convertible debentures, debt restructuring, insolvency and banking advisory.
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Srinjoy Bhattacherjee — Finance Practice
Srinjoy focuses on transactions related to structured finance, real estate finance, acquisition finance, lease rental discounting, factoring transactions and general banking products.
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Tushar Nagar — Disputes Practice
Tushar’s practice covers diverse aspects of Regulatory and Civil Litigation, including commercial litigation, arbitration, constitutional & administrative law litigation matters relating to the Energy sector.
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Vishal Shah — Corporate Practice
Vishal specialises in general corporate commercial, mergers and acquisitions, private equity, joint ventures, business transfers, asset transfers and corporate compliances. He has been advising Indian and foreign clients on foreign investments, corporate compliances and exchange control laws of India.
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Yashvi Singh — Corporate Practice
Yashvi’s areas of practice include mergers & acquisitions, private equity and securities laws. Yashvi has advised some of the top domestic and international clients at JSA.
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