Introduction about Indian Dispute Resolution Centre (IDRC)
Indian Dispute Resolution Centre, IDRC is a not-for-profit initiative of 'International Dispute Resolution Council' dedicated to provide an institutional environment, both online and offline, for resolution of all kinds of disputes in an efficient, professional, time bound and cost-effective manner.
The IDRC is registered with NITI Aayog for carrying out Legal Education, Literacy, awareness, Vocational Training and like.
About Indian Institute of Arbitration (IIA):
Indian Institute of Arbitration is a state-of-the-art training organization offering Online and Offline Certificate Courses and Diplomas in all the facets of International and Domestic arbitration. Established by our Founder Mr. M.S. Rathi, who had a rich experience of more than 52 Years in legal arena spearheading Legal Education and Training since 1992, not only in India but also South Asia.
IIA, as an Arbitration School, which is a part of the Indian Institute of Dispute Resolution, the educational arm for the International Dispute Resolution Council.
About the Course:
The Course will provide an understanding of the general principles of Domestic and International Arbitration in Commercial Disputes. The course will provide candidates with an introduction to the legal framework, good practice and procedures, domestic arbitration in India. The Course provides Candidates with a detailed knowledge of the law underpinning arbitration and the procedural elements of a domestic arbitration, to enable them to understand and participate in such proceedings. The Course creates a rich and stimulating environment with group discussions that make it an interactive course.
Date: 19th November,2022
Time: 10:15 AM to 5:30 PM
Platform (Online): Zoom
Course Fees:
For Students: Rs 499/- Book Now
For Professionals: Rs 1499/- Book Now
*Certificate of Merit will be awarded to the Participants*
Learning Outcomes of the Course:
- Define what is meant by the term ‘Domestic Arbitration’.
- Identify, explain and apply the legal procedural principles, rules and agreements relevant to the conduct of a domestic arbitration:
- The legal framework, including limitations of matters that may be legally arbitrated;
- The methods of initiating and processing an arbitration;
- Evaluate and apply the principles and legal requirements of a domestic arbitration law
- Evaluate issues and apply the law of domestic arbitration
- Understanding procedures involved in International Commercial Arbitration
- Demonstrate practical skill in carrying out the tasks required in preparing for and progressing a domestic arbitration
- Demonstrate skill in controlling a domestic arbitration, communicating effectively with the parties, applying the Institutional Arbitration Rules (if any).
Master Trainers:
1. Mr. Tejas Karia, Partner, Head-Arbtiration, Shardul Amarchand Mangaldas
Tejas Karia is a partner and head of the arbitration practice at Shardul Amarchand Mangaldas. He has wide experience in handling international and domestic commercial arbitrations across sectors involving disputes relating to oil and gas, shareholders’ agreements, joint ventures, construction and infrastructure, insurance, real estate and private equity. He has represented multinational and Indian corporations in ad hoc and institutional arbitrations involving major arbitration institutions such as the LCIA, the ICC, the ICA, the ICADR, the RSA, the ICDR and the SIAC, seated in India, Paris, London and Singapore.
2. Mr. Ratan K Singh, Senior Advocate and Arbitrator, International Member, Keating Chambers
Ratan K Singh is a Senior Advocate in Supreme Court of India. He is one of the leading arbitrators and counsels who is appointed and engaged in complex, high-value commercial litigation and arbitration. With about 25 years of experience, he has a heavyweight practice in India, as well as internationally, with specialties in construction, engineering, infrastructure, mining, and general commercial and civil disputes.
3. Mr. AJ Jawad, Senior Mediator and Trainer, Partner, KD Lex Chambers
AJ Jawad has an extensive experience in mediating commercial, contractual, matrimonial and child custody cases. He is a trainer with the MCPC, Supreme Court of India and has trained lawyers and judges in mediation all over India and has conducted Training of Trainers (ToT) workshops for the MCPC. Jawad is empaneled with the SIMC as an India-specialist mediator. He is accredited as a SIMI Level 3 Mediator. He is a panel mediator with the Bombay Chamber of Commerce. Jawad is also empaneled as an arbitrator with the Madras High Court.
4. Ms. Mayuri Tiwari Agarwala, Partner, Khaitan & Co
Mayuri Tiwari is a Partner in the Arbitration Practice. She specialises in international dispute resolution. Her practice focuses on domestic and international arbitration, related court litigation, and investment treaty work. She represents clients in international arbitrations seated across the world (Singapore, London, the Hague, New York, Mumbai etc.), conducted under different arbitration rules SIAC, LCIA, ICC, UNCITRAL, ICSID), different governing laws, and across a wide range of industries (including energy, oil & gas, healthcare, and infrastructure).
Course Fees:
For Students: Rs 499/- Book Now
For Professionals: Rs 1499/- Book Now
*Certificate of Merit will be awarded to the Participants*
For Clarifications and Technical Issues Call: 9968141414 or Email: info@theidrc.com
|
|
|
Itinerary
|
|
|
S. No.
|
Timings
|
Topics
|
Speaker
|
|
|
10:15 AM – 10:30 PM
|
Welcome Speech
|
|
-
|
10:30 AM- 12:00 PM
|
Introduction:
Concept, Definition and Principles involved in Arbitration
- Drafting of Arbitration Agreement, notice of invocation and other documents including issues pertaining to the choice of law, seat and venue
- Essentials of Commercial Arbitration
- Ad-hoc v. Institutional Arbitration
- Seat of Arbitration
- Rule of severability
- Who can enter into arbitration agreement
- Validity of Arbitration Clause
- Terms of Reference, Appointment and Fees of arbitrator
|
Ms. Mayuri Tiwari Agarwala, Partner, Khaitan & Co
|
-
|
Tea Break
|
|
|
-
|
12:15 PM – 1:30 PM
|
International Commercial Arbitration
- Seat of Arbitration and Issues
- Procedural Challenges
-Concept of Emergency Arbitration in International Perspective
-Enforcement of International Awards
-International Commercial Arbitration in COVID times
|
Mr. Tejas Karia, Partner, Head-Arbitration, Shardul Amarchand Mangaldas
|
-
|
Lunch
|
|
|
-
|
2:00 PM – 3:45 PM
|
Practical Aspects of Construction Arbitration
- Statement of claim and defence, Hearing and proceeding sheets
- Examination-in-Chief and Cross Examination by parties
- Role of Experts in Construction Arbitrations and their Appointment by Parties and Arbitral Tribunal.
- Construction Dispute Resolution in emerging Legal-Tech Innovations and ODR
|
Mr. Ratan K Singh, Senior Advocate
|
-
|
Tea Break
|
|
|
-
|
4:00 PM – 5:30 PM
|
Role of Mediation in Resolution of Commercial Disputes
Conclusion Remarks
|
Mr. AJ Jawad, Senior Mediator and Trainer
|
