On 5th August, 2022, the Book Launch Event of 'Arbitrator's Handbook': A LexisNexis Publication edited by Adv. Shashank Garg will take place.
The Book is set to be released by Supreme Court Judges and Union Minister of Law and Justice, Sh. Kiren Rijiju at 5 pm on 5th Aug,2022.
The event will witness a special address by the Guest of Honour, Supreme Court Judge Justice UU Lalit and Chief Guest Kiren Rijiju, Minister of Law and Justice.
Justice SK Kaul, Justice Sanjiv Khanna and Justice BR Gavai will make contributor’s comments.
A welcome address will be made by Kenneth D Beale, Partner at King & Spalding LLP and closing remarks by the Editor Adv. Shashank Garg.
Some of Reviews of attendees are here:
Mr. Kiren Rijiju, Hon'ble Union Minister of Law and Justice
"A handbook like this will have a vast outreach in international community, especially foreign arbitrators, who will benefit the most out of this handbook. The wide fora of topics that have been covered in this handbook will guide and assist the arbitrators with necessary know-how to conduct the arbitral proceedings. The true purpose of Alternative Dispute Resolution can only be achieved by enabling the arbitrators with weapons, such as this handbook, which will assist not just with the law on subject but also enlighten on the procedural aspects for conducting the proceedings."
Hon'ble Dr. Justice D. Y. Chandrachud, Judge, Supreme Court of India
"The readers of the handbook will have the benefit of engaging with the scholarship of a diverse group of contributors who interact with the mechanism of arbitration in various capacities on an everyday basis. Their vision will help in strengthening the mechanism. Their awareness of the pitfalls will ensure the continuous evolution of the law, procedure and practice of arbitration. "
Mr. Gary Born, Partner, Wilmer Cutler Pickering Hale and Dorr LLP
"I wholeheartedly recommend this handbook to anyone interested in the practice or theory of international arbitration."
Mr. V.K. Rajah SC, International Arbitrator, Duxton Hill Chambers
"The carefully curated contributions in this book by several arbitration thought leaders draw on developments and practices in India as well as in the international landscape. Perhaps, the most distinctive feature of this book are the authoritative contributions by sitting and retired Indian Judges. That said, this book deserves a broad transnational audience as it comprehensively covers all the processual features and principles of international arbitration. "
Prof. George Bermann, Professor, Columbia Law School
"Arbitrator's Handbook takes current and prospective arbitrators through all the basics of the arbitral process from beginning to end and in all of its essential features. It is difficult to imagine a work that could more effectively present all that needs presenting in order, effortlessly, to achieve a full and especially practical understanding of how the process works and what can be expected to happen over its course"
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