Indian Dispute Resolution Centre (IDRC) is Proud Industry Partner for the event.
Overview:
To analyze the revolutionary paradigm of commercial disputes in India and deliberate over the complex multi-jurisdictional arbitration, intricacies of International arbitration, latest avenues in cross-border disputes, new technology, and advancements and future prospects, etc. join ‘ETLegalworld Commercial Disputes Conclave 2022’.
This conclave will not only offer the attendees an opportunity to network with panjandrums and decision-makers but will also provide an excellent forum to expand their horizons beyond fundamentals.
To Register for the Event, Click Here
Focus Area:
1. ADVANCES AND INTERNATIONAL COLLABORATIONS IN THE ARBITRAL REGIME
2. LEGALTECH INNOVATIONS AND REVOLUTIONARY APPROACHES OF ODR
3. DISPUTE RESOLUTION IN M&A TRANSACTIONS
4. INTERNATIONAL COMMERCIAL ARBITRATION - ACCELERATION AND SUPPORTIVE MEASURES
5. REDEFINING OUR APPROACH TO MEDIATION
6. OUTLOOK TOWARDS EMERGENCY ARBITRATION
Who Should Attend:
- GCs, Corporate Counsels & In-house Counsels
- Head Legal, CLOs
- ADR Practitioners, Mediators and Arbitrators
- Online Dispute Resolution Service Providers & Pioneers
- LegalTech experts and Developers
- Head / VP / SVP / Director / Manager - Legal
- Head of Litigation/IP Litigation
- Legal Operations
- Litigation Funders
- Policymakers, Judicial Officers and Government Officials
- CEOs / Managing & Senior Partners of Law firms
- Solicitors, Advocates, Practitioners, Lawyers Specialized in Dispute Resolution
- Marketing / Business Heads of Legal Products & Services Companies
To Register for the Event, Click Here
Contact Details:
For Speaking Opportunity:
Surbhi Mishra surbhi.mishra@timesinternet.in+91 963 478 2996
For Delegate & Partnership:
Praveen Singh praveen.singh@timesinternet.in+91 989 152 5877
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