Louis Flannery QC is all set to leave Stephenson Harwood, whose International Arbitration practice he launched over a decade ago.
He has now joined the partnership at Mishcon de Reya.
Louis Flannery QC, head of Stephenson Harwood’s international arbitration practice, is to leave for Mishcon de Reya in London.
Flannery’s main areas of practice include high level disputes across a multitude of legal fora, particularly related to international arbitration and has previously counselled under a number of arbitral rules including the ICC International Court of Arbitration (ICC), London Court of International Arbitration (LCIA), and the United Nations Commission on International Trade Law (UNCITRAL).
Flannery is part of a distinct group of practitioners not only for being a Solicitor Advocate, but also in being appointed a Queen’s Counsel in 2018.
As an experienced litigator, he has appeared before the High Court and Court of Appeal in England, with a particular background in multi-jurisdictional fraud and cross-border commercial disputes in a range of sectors, including oil supply.
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