Aparna Ravi joins S&R Associates as retained partner in the Firm’s Mumbai Office

Aparna Ravi's practice focuses on banking and finance, private credit and restructuring. She advises global and Indian financial institutions, alternative finance providers, private equity sponsors and companies on a range of financing transactions and matters, including acquisition financing, structured finance, refinancing, venture debt, restructuring and insolvency resolution. She has also advised on mergers and acquisitions and foreign investment matters in a variety of sectors. Aparna was a member of the Bankruptcy Law Reforms Committee constituted by the Government of India to draft the Insolvency and Bankruptcy Code, 2016.

Aparna received an A.B. in Government magna cum laude from Harvard University in 2000 and a J.D. cum laude from New York University School of Law in 2003. Her prior experience includes working with Samvad Partners in Bengaluru, where she was a partner, Credit Suisse in London and Weil, Gotshal & Manges in New York and London. 

S&R Associates has offices in New Delhi and Mumbai with approximately 140 lawyers, including 40 partners and counsel. The Firm's practices include mergers and acquisitions; capital markets; private equity; investment funds; litigation and arbitration; anti-corruption, fraud and investigations; banking and finance; restructuring and insolvency; corporate governance and ESG; competition/antitrust; real estate; tax; international trade; intellectual property and data privacy; employment; regulatory and general corporate.