Arbitration and Alternative Dispute Resolution Summit 2013
With the emergence of India as a global economic power, there has been a significant growth in the number and complexity of India-related cross-border disputes. As a result, there is a great need of both cost-effective and commercially oriented avenues to resolve various disputes. International arbitration presents unique challenges which begin with drafting the request for arbitration and continue through to enforcement of the final award. With an aim to provide practical advice from leading international arbitration practitioners and receive insights from experiences of various players in the industry, Wolters Kluwer (CCH India) is organizing a two day event on Arbitration and Alternative Dispute Resolution.
Date: 2nd - 3rd May, 2013
Venue: Hotel Taj Palace, New Delhi
Focus Area:
- Choosing the appropriate forum, law, seat and arbitrator
- Best practices while initiating or defending arbitration
- Dissecting an Arbitration Proceeding
- Drafting an enforceable arbitration clause
- Obtaining Interim reliefs and freezing orders
- Enforcement of foreign awards
- Private Equity Arbitration - Uncertainties and challenges
- Examining the Investment arbitration regime
- Considerations in International Arbitration
- Role of Mediation - Negotiating a Dispute/Deal
- Working through an Arbitration Dispute - Case Study
- Institutional vs ad-hoc Arbitration
Benefits Driven Out:
- Receive insights on latest arbitration practice worldwide
- Gain strategy and best practice for complex disputes
- Hear from leading global arbitration practitioners
- Brainstorm in interactive discussion on the most debated issues with the in-house community
Who Should Attend?
- In-house counsels
- Directors
- Members of Business Houses
- Lawyers
- Arbitrators
- Academicians
Speakers:
- Ajay Thomas, Registrar, LCIA India
- Akhil Prasad, Head Of Legal-Oversight & C.S, Fidelity Worldwide Investments
- Ashok Sharma, Founder President, Indian Corporate Counsel Association
- B. Gopalakrishnan, President & Head (Law), Axis Bank
- Dinesh Jotwani, Vice President, NBAI Arbitration and Mediation Centre
- Gowree Gokhale, Partner, Nishith Desai Associates
- Himanshu Goswami, Associate Vice President-Legal & Head IPR, Aricent Group
- Kapil Chaudhary, Counsel, IBM India/South Asia
- Mark Hoyle, Partner, S J Berwin
- Payel Chatterjee, Member, Nishith Desai Associates
- Prateek Bagaria, Member, Nishith Desai Associates
- Pratibha Jain, Partner, Nishith Desai Associates
- Rajinder Sharma, Director Corporate Affairs & General Counsel, Dupont South Asia
- Shalaka Patil, Member, Nishith Desai Associates
- Vyapak Desai, Partner, Nishith Desai Associates
Delegates will also get 2 Volume Book "International Arbitration Cases and Material by Gary Born".
Registration Fee: INR 17,000 + Service Tax
Contact:
Mr. Rahul Iyer
Phone: +91-9811109320
Email: rahul.iyer@wolterskluwer.com
Website: http://www.cchindia.co.in/
