Introduction about the Indian Dispute Resolution Centre (IDRC)
Indian Dispute Resolution Centre, is a not-for-profit initiative of 'International Dispute Resolution Council' dedicated to provide an institutional environment, both online and offline, for the 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, and Vocational Training.
The Lexidem Training Course marks the 6th Anniversary of the Indian Dispute Resolution Centre, which was launched on May 22, 2020.
About the 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. It was established by our Founder, the Late Mr. M.S. Rathi, who had a rich experience of more than 52 Years in the legal arena, spearheading Legal Education and Training since 1992, not only in India but also in South Asia.
IIA, as an Arbitration School, is a part of the Indian Institute of Dispute Resolution, the educational arm of 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, and domestic arbitration in India. The Course offers candidates a detailed knowledge of the law underpinning arbitration and the procedural elements of 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.
Course Title: Excellence in Arbitration Practice in India
Date: Saturday, 25th April 2026
Time: 10:30 AM to 5:30 PM
Platform (Online): Zoom
Course Fees:
For Students: Rs 299/- Pay Now
For Professionals: Rs 499/- Pay Now
*E-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 domestic arbitration, communicating effectively with the parties, and applying the Institutional Arbitration Rules (if any).
Master Trainers:
1. Mr. Sahil Narang, Partner, Dispute Resolution, Khaitan & Co.
Sahil is a Partner with the Dispute Resolution and arbitration team at Delhi and is qualified to practice as an Advocate-on-record of the Supreme Court of India. Sahil has substantial experience in advising and representing domestic and international clients in commercial litigation and arbitration.
He has dealt with a broad variety of complex disputes including one of the biggest ever corporate frauds in India, the Satyam scam. He has also worked on numerous shareholder disputes and has represented clients before various forums. His work ranged from advising on regulatory issues to litigation before the Supreme Court of India, various High Courts, consumer forums and Tribunals across India. He is currently representing clients in the entertainment industry and EV sector across multiple fora.
Sahil has been extensively dealing with emerging areas of law such as sports law, food safety, legal metrology, insolvency and bankruptcy and has advised various domestic and global clients on issues involved in these areas of law. He has also assisted and appeared before the domestic arbitral tribunals as well as institutional arbitral tribunals constituted under the SIAC, ICC and LCIA amongst others.
Sahil has been awarded 40 Under 40 Rising Star 2020’ by Legal Era - Legal Media Group and ‘ALB India Rising Star 2022’ by Asian Legal Business.
2. Mr. Arush Khanna, Partner, Numen Law Offices
Arush Khanna (MCIArb, MMIArb) is an Advocate & Legal Consultant enrolled with the Bar Council of Delhi. He started his practice in 2012 after graduating from the Symbiosis Law School, Pune and has also done his Master's (Business Laws) from the National Law School of India University, Bangalore.
After having worked in M/s Karanjawala & Co. and in the chambers Mr. Sanjeev Anand, Senior Advocate at the Delhi High Court, Arush started his independent counsel and advisory practice in New Delhi before co-founding Numen Law Offices in 2019. An emerging firm which has already been recognised and awarded by prestigious associations such as the India Business Law Journal, Asian Legal Business, Business World and Legal Era.
Arush specializes in Commercial Disputes in the field of Arbitration, Insolvency, Real Estate, Projects & Infrastructure. He has advised and represented several fortune 100, multinational as well top Indian companies before several courts and tribunals across India.
Arush is deeply rooted in legal academia and writing. He has over 25 publications for international and national law journals. He is regularly invited to write columns by the Indian Express. Arush is also a regular lecturer and is invited to speak by several law schools on topics relating to commercial law.
3. Mr, Abhishek Gupta, Advocate, Supreme Court of India
Abhishek Gupta is a practising lawyer in the Supreme Court of India and the High Court of Delhi. Abhishek has both Indian and International Clients in domestic and international arbitrations and handles commercial disputes across a range of sectors, with a special focus on Infrastructure, Logistics, Freight & Warehousing, Mining, Energy & Natural Resources, and Transportation.
4. Ms. Surabhi Lal, Principal Associate, Dispute Resolution, Shardul Amarchand Mangaldas & Co.
Surabhi Lal is a Principal Associate with the firm, Shardul Amarchand Mangaldas. She is a Group Advisor for the Young ICCA Mentoring Programme and also a Qualified Tribunal Secretary.
She specialises in Commercial Disputes in the field of Arbitration, Insolvency, Real Estate, Projects & Infrastructure. He has advised and represented several Fortune 100, multinationals, as well as top Indian companies, before several courts and tribunals across India.
Course Fees:
For Students: Rs 299/- Pay Now
For Professionals: Rs 499/- Pay Now
*E-Certificate of Merit will be awarded to the Participants*
For any clarifications or information, Contact us on: 9968141414 or info@theidrc.com
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