March 16, 2019:

IRA Law, the intellectual property & litigation boutique started up by 4 Anand & Anand alums, has added 2 more former Anand & Anand Partners.

The count starts with Senior Partner of nearly three decades, Debjit Gupta, and Partner Geetanjali Visvanathan have joined on 1 March.

Delhi-based Ira runs an all-equity, all-partner firm, currently without any associates, which had been founded by four Anand & Anand alumni in mid-2018.

Anand Senior Partner Debjit Gupta, specializes in trademarks and exports laws. He had been with Anand for 29 years after graduating from Delhi University in 1989.

IP & Litigation specialist Geetanjali Visvanathan is a 2009 Army Institute of Law Mohali grad, with a 2014 LLM from NYU. She had also spent most of her career at Anand & Anand, becoming partner there in Feb 2018, and regularly also appears in the courts.

The firm will be seven equity partners strong with Gupta and Visvanathan, and its work consists of a rough 50/50 split b/w the typical wide range of IP work as well as commercial disputes.

Ira co-founding partner Binny Kalra explained that Ira was “literally a start-up with experienced people” working in a practice area she described as “IP plus”, adding: “We are now also including other areas of practice including commercial litigation, we are not restricted to IP, that’s the short point.

We do commercial litigation under Competition Law, IBC (Insolvency and Bankruptcy Code), NCLAT cases - and also transactional advice. And a lot of work with startups.”

Anand founding & Managing Partner Pravin Anand commented, “All our best wishes for their firm.”

When asked whether Ira had ambitions to become the new Anand & Anand, Kalra said, “Not at all, we want to be the new Ira Law. [We are] not riding on any past reputation and experience, though we acknowledge with all humility and respect for Anand and Anand what we have learned and come up to where we are.”

According to Kalra, the law firm’s name Ira, in particular, was intentionally abstract, with “ira” having connotations in some languages to the Hindu goddess of wisdom, Saraswati, or to the earth.

“The idea was not to link to any person in particular, to allow for, and hope, that we can be a more modern firm, give opportunities for people who fit with the culture, who are of the same capability and efficiency - the exact match that we find for our way of thinking, our principles,” she added.

And while the firm did not have a single fee-earner, besides the seven equity partners, Kalra said this would likely change in future. “At the moment we are only 7 we feel that we want to be more than a pure partnership. I guess it’s got to be a part of our growth process - we’ve not yet completed a year.

“In that span one is assessing how much work is coming in, what growth we can expect to achieve. One year is too early to even assess what kind of resources you need. We are getting a clearer idea now, and the firm size is bound to increase with non-equity folks also.”

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Source: Legally India