LatestLaws.com presents Lexidem Webinar on 'Essence of International Commercial Arbitration and its Challenges' By: Prof. Loukas Mistelis and Mr. Sarosh Zaiwalla
Speakers:
1. Prof. Loukas Mistelis, is Former Director of the School of International Arbitration, Queen Mary University of London, and has extensive experience in international arbitration practice, having been appointed as arbitrator in ICC, ICSID, LCIA, LMAA, SCC, GCC , Swiss Chambers and ad hoc rules.
Prof. Loukas Mistelis is also a visiting faculty in several renowned universities around the world.
2. Mr Sarosh Zaiwalla is Senior Partner at Zaiwalla and Co. Solicitors, London.
Mr. Sarosh Zaiwalla is the firm’s Founder and Senior Partner, overseeing all the firm’s activities. He began his career in shipping law and arbitration, and then branched out into non-shipping arbitration.
Over the years, he has been involved in over 1200 international litigations and arbitrations in the fields of Energy, Maritime and Construction either as solicitor, Counsel, Party-Appointed Arbitrator or Sole Arbitrator.
Sarosh has acted for clients ranging from the President of India, the Government of the People’s Republic of China (PRC) and the Iranian Government to the Mr Amitabh Bachchan and Gandhi families in India.
Moderator:
Mr. Govind Gahlot is Partner at M.K Gahlot Associates. He is a alumni of Queen Mary University of London.
There will be a question answer session at the end of the webinar.
Time: May 15, 2020 at 5:30 PM (IST)
To Join the webinar via Zoom, Click here to Register.
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The Webinar is Supported By: Society of Construction Law, India, Indian Dispute Resolution Centre, M.K Gahlot & Associates, Northcap University, Ansal University.
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