Speedy Justice: The Pill is Alternate Dispute Resolution
National Bar Association of India is organizing a conference on "Speedy Justice: The Pill Is Alternate Dispute Resolution"
Date: 14th July, 2012 (10:00 AM - 4:00 PM)
Venue: India International Centre, New Delhi
Benefits of Attending:
- Update on recent ADR issues
- Awareness and repercussions of the anticipated amendments in regulations
- Sharing of experiences and opportunity to comprehend expert opinions
- Networking opportunities with eminent judges and experts in this field
Topics:
- Opening Remarks: Impactful ADRs
Presiding Officer will bring out the importance of use of ADRs in Indian scenario and how it benefits Indian Legal and Business Community.
- Coverage under ADRs: Indian law Perspective
What kind of disputes can be covered and resolved through ADRs. Is it beneficial to stretch it to cover any kind of disputes?
- ADRs in Corporate Sector.
With arrival of MNCs and large business Conglomerates, ADRs seem to be the hope for quick resolutions. Big MNCs averagely enters 1000s of contracts per annum, employment contract, Vendor, Supplier, Sales, Distribution. Can ADR clauses help them?
- The value and benefits of going ADR ways.
What are the advantages of Arbitrations? Costs, Time,Expertise, Informal, Friendly & Flexible, Local Language.
- Drafting of ADR clauses: Legal Do's & Don'ts
The clauses enumerating ADRs need to be clearly set out in the contract. What can be the pitfalls and what are the good practices?
- Choosing the Right Institution for ADRs.
How do you choose a right Institution for ADRs? Are there some basic support mechanism that an institution should provide and what kind of accreditation it can strive for?
- Expert Arbitrators s versus Generalist Arbitrators
Today's dispute may be in the area of high technology area and the domain may be highly technical Software Development, Pharmaceutical composition or the Cyber Piracy.
- Bringing International disputes for resolutions in India
India is certainly a place where legal costs are low and Indian Judges & Lawyers are of high talent and capabilities. Can India be attractive destination for bringing and resolving International commercial disputes?
- What ails Indian Arbitrations?
There were a lot of hopes at the time of passing of Arbitration & Conciliation Act, 1996. However, we are soon realizing high costs and time being taken to go through Arbitrations. What exactly has gone wrong and what can we do to plug in loop holes?
- Use of technology in Arbitration
A Court in UK has recognized the serving of summons through Facebook. The Information Technology has brought in a lot of means of communications. Can we use emails, conference calls, video conferencing in an Arbitration proceedings? What about if parties agree before hand to agree all modern communications during an Arbitration proceedings? Will our Arbitrators allow this?
Presiding Officer: Justice Rajesh Tandon
Other Invitees:
- Justice Sudhir Narayan, Retd.- Judge, Allahabad High Court.
- Justice A.K. Yog, Retd. Judge, Allahabad High Court.
- Justice Rawat, Retd. Judge, Uttrakhand High Court.
- Justice Irshad Hussain, Retd.- Judge, Uttrakhand High Court.
- Justice Nayak, Retd. Judge,Madras High Court.
- Justice S.R. Singh, Retd. Judge, Allahabad High Court.
Contact:
Ms. Priya Arora
Phone: +91-965034760
Email: priya_arora@nationalbarindia.org
Mr. Amrit Tete
Phone: +91-8800679300
Email: amrit_tete@nationalbarindia.org
Ms. Karuna Sharma
Phone: +91-9764872061
Email: karuna_sharma@nationalbarindia.org
Download Tentative Agenda, Registration Form
