LatestLaws.com and IDRC Partner Event: CIArb,India YMG – 2022 Conference on 'Changing landscapes and navigating new contours in Arbitration' (Nov 25th,New Delhi) Register Now!

10 Nov 2022

*LatestLaws.com is a proud Media-Partner and Indian Dispute Resolution Centre, a supportive organisation of CIArb India YMG – 2022 Conference on 'Changing landscapes and navigating new contours in Arbitration' to be held on November 25th*

ABOUT EVENT

Title: CIArb India YMG – 2022 Conference on 'Changing landscapes and navigating new contours in Arbitration'

Date: 25th November, 2022

Registration Link: Click Here

Topics:

(I) Session 1: Rise of ESG and the role of Arbitration

-COP26 and the increase in ESG compliance leading to disputes
-ESG Clauses in Contracts: Reliance in Arbitration
-Arbitrability of disputes relating to Climate Change, Energy and Human Rights

(II) Session 2: Arbitration and Insolvency: Intersected or Independent?

-Determination of default vs. Reference to arbitration: the interplay between Section 7 IBC and Section 8 of the A&C Act
-Exceptions to the rule of moratorium: Alchemist ARC case
-Foreign seated arbitration where Indian party is undergoing CIRP

SPEAKERS (CONFIRMED)

1. Justice Dipak Misra, Former Chief Justice of India

2. Ms. Suchitra Kanuparthi, Former Judicial Member, NCLT

3. Dr. Lalit Bhasin, Chairman, CIArb India Chapter

4. Sameer Shah, Advocate, Arbitrator, Mediator

5. Catherine Dixon*, Director General, CIArb

6. Sr. Adv. Ritin Rai, Senior Advocate, Supreme Court of India

7. Shujath Bin Ali General Counsel & Chief Compliance Officer, Re-Sustainability Limited

8. Nusrat Hassan, Co-Managing Partner at Link Legal

9. Tejas Karia, Partner & Head, Arbitration at Shardul Amarchand Mangaldas

10. Kshama A. Loya, Leader, International Dispute Resolution at Nishith Desai Associates

11. Hussain Somji, Counsel, Chambers of Ketan D. Parikh