About the Organisation
Maharashtra National Law University Mumbai is a National Law University located at Mumbai, Maharashtra, India. It is the 18th National Law University established in India by The Maharashtra National Law University Act 2014, passed by Maharashtra Legislature under the Maharashtra Act No VI of 2014.
Arbitration has been on the rise across India as a preferred choice of dispute resolution. Owing to a cumulative effort from the judiciary, government and the practitioners, arbitration in India, for the first time in a number of years,
has been able to reach international standards.
The vision of the Centre
MNLU Mumbai’s Centre for Arbitration and Research (CAR) seeks to serve as a think-tank to generate awareness about arbitration law in theory and in practice and also carry out high-quality research in the field to assist policy-formulation by the Government.
The Centre also intends to serve as a platform for imparting professional training to the stakeholders in the field of arbitration and cater to all areas of arbitration especially the niche areas.
About the Event
MNLU Mumbai’s Centre for Arbitration and Research (CAR) is organizing its very first-panel discussion on the topic ‘Where do we go from here? – Future of Institutional Arbitration in India post the 2019 Amendment’.
The Arbitration and Conciliation (Amendment) Act, 2019 introduced numerous changes in the arbitration scenario of the country with respect to the confidentiality of proceedings, time-limits, etc. However, the most significant change brought about was the introduction of the independent body called the Arbitration Council of India (ACI) for the promotion of arbitration, mediation, conciliation and other alternative dispute redressal mechanisms.
It is a unique independent regulatory body which is being touted as the next stimulus for the growth of institutional arbitration in India.
The Panel-Discussion
The panel discussion will feature eminent experts in the field of arbitration. The panel will be diversified to include experts
from different walks of the profession including an arbitrator, a practitioner, an academician and others. This will allow for a highly insightful and intensive discussion from various perspectives of the experts.
Who Should Attend
Practitioners, Industry Professionals, Academia and Students are all urged to attend the event. It will provide insights into the potential impact of the 2019 Amendment from the perspective of different experts. The event will also serve as a networking opportunity for the attendees.
Details of the Event
Date: 11th October 2019
Time/Schedule: 4 P.M. to 6 P.M.
Venue: 2 nd Floor Conference Hall, Maharashtra National Law, University Mumbai
Address: 2 nd Floor, MNLU CETTM Campus, MTNL Bldg., Technology Street, Powai, Mumbai – 400076
Registration Details
Registration Fee: Early-bird (on or before 28th September 2019): Rs. 300/-
Regular Registrations: (post 28th September 2019 till 10th October 2019): Rs. 500/-
On-Spot Registration: (11th October 2019): Rs. 700/- [Only Cash & Cheque]
Mode of payment: NEFT/DD/Cheque/Cash
Bank Account Details
Name of Account Holder: Maharashtra National Law University, Mumbai Punjab National
Bank Account Number: 8709000100017230
IFSC Code: PUNB0870900
Branch Name: Powai; Account Type: Saving e-Certificate for having attended the panel-discussion can be provided upon
request.
Note: This is a purely academic program and is not for profit. Any fees received will be used towards the operational cost of the event.)
How to Register?
To register: CLICK HERE
Note: The form requires the NEFT/DD/Cheque Reference Number. Hence, please ensure that you complete the payment before filling the form.
Alternatively, you can send an e-mail to arbitrationcentre[at]mnlumumbai.edu.in to confirm your registration or for any other correspondence. The Centre would then confirm your registration via e-mail.
Contact Information
E-mail ID: arbitrationcentre@mnlumumbai.edu.in
The website link is here.
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