LatestLaws.com Partner Event: IDRC presents Webinar on 'Judicial Intervention in Arbitration: Boon or Bane', Join on (12th June @ 5:30 PM IST)

LatestLaws.com is a proud Media Partner of Webinar on 'Judicial intervention in Arbitration: Boon or Bane' organised by Indian Dispute Resolution Centre on 12th June, 2020.

About IDRC:

Pursuant to the resolution by the Government of India to make India a hub of International and Domestic Arbitration and other ADR methodologies, the IDRC has been established as a Non-Profit Arbitral, Mediation and Conciliation Institution so that it can function as an independent International Organization with its own progressive ADR Rules.

It is India’s first of its kind Institutional ADR Centre which provides offline as well as eADR facility through its state of the art eArbitration, eMediation and eConciliation Software Portal. 

The IDRC was e-inaugurated by Hon’ble Justice A.K Sikri, former Judge of the Supreme Court of India and International Judge of the Singapore International Commercial Court.

ABOUT EVENT

Topic:

Judicial intervention in Arbitration: Boon or Bane

Date and Timing:

Friday,12th June, 2020 at 5:30 PM (IST)

Speakers:

1. Mr. Jonathan Bellamy, Barrister and Arbitrator, 39, Essex Chambers, London

Jonathan Bellamy has an established litigation, arbitration and advisory practice in commercial law. His sector experience includes construction, infrastructure. energy, insurance and reinsurance, sale of goods and services, information law and data protection/GDPR, IT contracts, financial services, PFI, outsourcing, professional liability and professional sport.

He is ranked as a leading barrister in the UK and in the Asia Pacific region in Commercial (tier 1), in Construction, Energy & Infrastructure, in international commercial arbitration and litigation and professional sport.

2. Mr. Anil Changaroth, Managing Director, Changaroth Chambers LLP, Singapore

He is an Arbitrator (Fellows of the Chartered, Singapore and Philippines Institutes of Arbitrators and the Asian Institute of ADR (AiADR); an Adjudicator with AIAC Malaysia; and trained in International Treaty Arbitration at the AIAC, has been in practice (both local and international firms) and in house since 1995 having qualified a Barrister of England and Wales (Middle Temple) 

3. Mr. Sanjay Gupta, Senior Partner and Head-Litigation, SNG & Partners

He been a practicing lawyer in Supreme Court of India and High Court of Delhi since 1988. He has participated in Domestic Arbitrations as well as International Arbitrations in Singapore. He has worked on various areas of law with keen interest in the subjects of Arbitration and Disputes Resolution, banking and finance, law relating to human resources, Real Estate and personal laws.

Moderators:

1.  Mr. Divyansh Hanu Rathi, Managing Partner, Lexidem & Rathi
2. Mr. Shivam Jasra, Partner, Jasra & Jasra- Advocates & Solicitors

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Supported By:

Vivekananda Institute of Professional Studies (VIPS), Ansal University, Northcap University, Jasra & Jasra- Advocates & Solicitors