About
LatestLaws.com, is India's Most Followed Legal Website which provides the user with daily legal updates, legal articles, largest free downloadable database of Central and State Bare Acts, Law Commission of India Reports and much more. Latest Laws Facebook Page has more than 4.3 Lakh followers world over.
Indian Dispute Resolution Centre
Indian Dispute Resolution Centre (IDRC) has been established as a Non-Profit Arbitral, Mediation and Conciliation Institution so that it can function as an independent International Organization with its own progressive IDRC Domestic Arbitration Rules, 2019 and IDRC Mediation Rules, 2019 which are complimented by in house developed state of the art Software for eADR which provides an end to end completely digitised paperless functionality.
It is India’s first of its kind Institutional ADR Centre which provides offline as well as eADR facility through its state of the art eArbitration, eMediation and eConciliation Software Portal.
Corp Comm Legal
Corp Comm Legal is a corporate/commercial laws focused firm with its head office in New Delhi, India. We have associate offices across all major cities in India and we also work with several foreign law firms on a non-exclusive basis on international transactions.
Our client base comprises of domestic and international corporates, non-resident Indians and high net worth individuals. Each client is advised by a team of dedicated and experienced professionals under direct supervision of a partner.
About the Training Course:
LatestLaws.com, Indian Dispute Resolution Centre and Corp Comm Legal is organising a 1-day workshop on “Excellence in Negotiation and Drafting of Contracts” to help Legal Professionals and law students sharpen their legal contract drafting skills and achieve next level of proficiency with Mr. Bhumesh Verma, Founder and Manager of Corp. Comm. Legal.
Faculty
The sessions will be led by Bhumesh Verma, Founder & Managing Partner at Corp Comm. Legal.
He is one of the most recognised Indian corporate lawyers, having been a partner at some of best Indian law firms in the past. He figures in the India Business Law Journal (IBLJ) A List – Top 100 Indian Lawyers. Besides legal practice, he is a well-known figure in academic world, having authored more than 200 articles and 2 very successful books on Drafting of Commercial Contracts. He is a guest faculty with leading law and management institutions.
Participants
The participants will get in-depth guidance and personalised feedback. Each Participant will get a Certificate signed by the Faculty.
Dates and Timings
Friday, 25th July, 2021: 10:00 AM to 5:00 PM IST
Platform:
Zoom Software
Registration Procedure
Those who are interested can register here Register Now
Major learnings in the workshop
- Why skilful legal drafting of commercial contracts is important?
- What does a client expect?
- How do you optimally protect your client’s interest?
- How should you work with templates - what to add, edit or delete?
- How to be proactive to foresee risks and pitfalls that the parties didn’t contemplate and allocate responsibility for them?
Layout of the workshop
The Participants will learn how to decipher and draft different critical clauses for fool proof contract.
They will learn and appreciate the relevance behind each word in clauses to make their drafting to the point, sharp and precise.
Itinerary and Syllabus
Friday, 25th July, 2021: 10:00 AM to 5:00 PM IST
1. The need of skilfully written contracts
2. Different types of Contracts
3. How to effectively negotiate the contracts
4. Benefits of Good Drafting Skills
5. Primary focus areas while drafting an agreement
6. Essential components of contracts
7. Creating an agreement clause-by-clause
8. Balancing a draft
9. Goals that Contract Serve
10. Understanding the essence of Dispute Resolution Clause
11. Importance of Force Majuere
Exercises
- Write, edit and critique clauses of a contract (a group-level contract creation exercise, to enable the participants to lose fear of drafting a contract).
- Prepare a requisition list for an agreement
- Identify missing clauses in a template for an agreement
There will be two breaks of 15 minutes each and a 30 minutes Lunch break
Registration Procedure
Those who are interested can register here Register Now
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