The webinar would be a knowledge gathering platform where noted experts from the Legal Industry would share their perspectives on the current situation of the Industry in the wake of the worldwide pandemic COVID-19 attack. These sessions would also give a futuristic glimpse of the way things would happen to make the Industry gear up for a better tomorrow.

On the wake of the attack of the Coronavirus, the whole world has been affected. WHO has declared the COVID-19 as a Pandemic resulting in sudden and prolonged countrywide shutdowns resulting in disrupted lives and economies. Lawyers and their clients are affected worldwide and routine operations, travel, meetings have all be stalled to safeguard health and safety. The use of technology has gained tremendous momentum and the legal industry worldwide has been swift to embrace the same as law firms and corporate offices had to shut offices down for a temporary phase.

LatestLaws.com is Proud Media Partner for the event.

Agenda

 

Date: 30 April, 2020 | Duration: 90 Mins

8 World Class Speakers | 300+ Global Lawyer Attendees

02:30 PM - 03:15 PM UTC

Way forward for the Legal Industry worldwide in the times of COVID-19

On the wake of the attack of the Coronavirus, the whole world has been affected. WHO has declared the COVID-19 as a Pandemic resulting in sudden and prolonged countrywide shutdowns resulting in disrupted lives and economies. Lawyers and their clients are affected worldwide and routine operations, travel, meetings have all be stalled to safeguard health and safety. The use of technology has gained tremendous momentum and the legal industry worldwide has been swift to embrace the same as law firms and corporate offices had to shut offices down for a temporary phase.

This sudden mayhem has indeed left us all confused and concerned raising several questions like –

  • What immediate steps should my law firm or department take?

  • What strategies should my law firm or department take to take care of internal concerns such as employee safety, agile working, technology usage and to remain in the prescribed budgetary limits?

  • What is the need of the hour response to our clients? How can we develop and equip ourselves to advise on matters related to the crisis, including employment, force majeure and contract labor?

  • Lessons that employers can learn from the experience in China

  • The restrictions employers should consider as to medical inquiries or quarantine

There would also be an open Q & A session where you can clarify any doubts or apprehensions

03:15 PM - 4:00 PM UTC

Law in the era of Artificial Intelligence

Artificial intelligence is on the rise and has already become a buzzword in the legal industry. So far, the discussion around the use of technology in the legal industry focuses on the battle between humans (lawyers) and machines (robots) – and the possibility of the latter taking over the jobs of lawyers.

In this session, we let a panel of experts talk on AI and the different aspects of the topic which would impact the Global Legal Industry.

Insights:

  • AI and Legal Research

  • Brief Overview of the main areas of AI 

    • Machine Learning

    • Data analytics

    • Expert systems

    • Planning

  • What tools can be practiced by Law Firms to review, analyze, evaluate and lessen risks?

  • DIGITAL TRANSFORMATION & ARTIFICIAL INTELLIGENCE - Is your Organization ready? 

There would also be an open Q & A session where you can clarify any doubts or apprehensions

To visit, Official Website, Click Here

To Register for the Webinar, Click Here

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