We are pleased to share a significant outcome for our Client, a globally recognised leader in industrial systems and solutions, in a complex white-collar criminal matter. The case involved the forgery of official transaction receipts and misappropriation of approximately AED 500,000 by a former employee.
Our team successfully secured a conviction at the Honourable Court of First Instance in Ras Al Khaimah, which was affirmed by the Honourable Court of Appeal and decisively upheld by the Honourable Court of Cassation, bringing the criminal proceedings to a conclusive end in our Client’s favour.
Led by Mr. Kushagra Ashok Arora (Founder), Mr. Khaled Khalfan Hamad Majed Al-Marri (Managing Partner & Co-Founder), Mr. Abdul Sattar Pirzada (Co-Founder & Partner), and Mr. Soham Kumar (Managing Associate – Disputes Practice)
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