LatestLaws.com, Lecture Series on Law and Indian Dispute Resolution Centre present Lexidem Webinar on Sedition Law viz a viz Article 19 of Constitution of India
On: Friday,11th June,2021 @ 5:00 PM IST
Via: Zoom, LatestLaws Facebook Page and Youtube Channel
YouTube Channel Link: Click Here
Registration:
Register in advance for this Webinar, Click Here
After registering, you will receive a confirmation email containing information about joining the meeting.
YouTube Video Link: Click Here
Speakers:
1. Hon'ble Justice Iqbal Ansari
Hon'ble Justice Iqbal Ansari was elevated to the Bench of Gauhati High Court as Judge on 4th March, 2002. He was the Judge In-charge, North East Judicial Officers Training Institute, with the responsibility of training Judicial Officers. He served as Executive Chairman of State Legal Services Authority in Arunachal Pradesh and Nagaland and has accordingly performed the duty of legal awareness, legal education and free legal aid by holding legal awareness camps.
In 2013, upon his transfer from Gauhati High Court, he joined Patna High Court, as a Judge of the High Court and retired as Hon’ble Chief Justice of the Patna High Court on October 29, 2016. Hon’ble Justice Iqbal Ahmed Ansari has joined as Chairperson Punjab State Human Rights Commission on 01.08.2017 for full term of five years.
2. Senior Advocate Rakesh Tiku
Rakesh Tiku Sir is Senior Advocate practising in Delhi High Court and Supreme Court of India. He is Former Chairman of Bar Council of Delhi.
3. Senior Advocate KK Manan
K. K. Manan Sir is a Senior Advocate at High Court of Delhi and Supreme Court of India. On 21 March 2007, he was appointed as the Chairman of Bar Council of Delhi and held the office till 25 August 2008. He was again appointed as the chairman on 2 August 2014.
4. Senior Advocate Geeta Luthra
Geeta Luthra has been practicing in the Supreme Court of India , the Delhi High Court and various other Courts. She is the Vice President of the Indian Council of Arbitration FICCI , member ICC India chapter Core committee, member Lawasia and International Academy of Family Lawyers.
Geeta Luthra has argued several prestigious matters in Human Rights, Criminal law, and matrimonial law. She has lectured at various Universities and Law schools including George Washington , USA and several other international fora, at University College , London, UK , SOAS University London UK (The School of Oriental and African Studies) among others.
5. Anu Mehta, Partner, Arbiters and Sage
Anu Mehta has Done specialised course in Human Rights and labour laws from prestigious law institute ILI . Ms Anu Mehta is a dynamic Young Lawyer having very many Reported Judgements to her Credits. She is a well known face amongst Lawyers For her Public intrest Litigation ,which have helped the amend laws for betterment of Society.
Anchor:
Divyansh H Rathi, Managing Partner, Lexidem & Rathi, A Global Law Firm
Divyansh Rathi has done Masters in International Dispute Resolution from prestigious King's Collge London. He is Founder Member of Indian Dispute Resolution Centre. Divyansh is Founder of India's most popular law website, LatestLaws.com.
Moderator:
Rubinder Singh Ghumman, Partner, Arbiters and Sage
Rubinder has anchored series of webinars and events on popular legal topics. He is known for his pointed and direct question on the topic of the webinar.
Vote of Thanks
Madhav Sareen
Supported By:
Vivekananda Institute of Professional Studies, Sushant University, Northcap University, Lexidem & Rathi
On: Friday,11th June,2021 @ 5:00 PM IST
Via: Zoom, LatestLaws Facebook Page and Youtube Channel
YouTube Channel Link: Click Here
Registration:
Register in advance for this Webinar, Click Here
After registering, you will receive a confirmation email containing information about joining the webinar.
