Symposium on Arbitration Laws
The National Law University, Delhi is going to organize a Symposium on Arbitration Laws on the 16th May, 2015. The Symposium promises to be an exciting event and will comprise of 2 sessions.
Schedule:
1st Session: |
10.45 am - 1.30 pm (Interpretation of Pre-BALCO agreements) |
Lunch: |
1.30 pm - 2.30 pm |
2nd Session: |
2.30 pm - 4 pm (Reference of non-signatory parties to arbitration) |
High Tea: |
4 pm - 5 pm |
The First Session deals with Interpretation of Pre-BALCO agreements. Considering the string of cases from Bhatia till Reliance Industries, the panellists will provide a ring side view of the development of arbitration jurisprudence. We have 4 speakers as a part of the first panel: Mr. Gourab Banerji, Senior Advocate, Supreme Court of India & Former ASG, Mr. Ajay Thomas, Director & Registrar, LCIA (India), Mr. Daniel Mathew (Assistant Professor, NLU Delhi) and Dr. Ruhi Paul (Associate Professor, NLU Delhi).
The Second session deals with the issue surrounding reference of Non-Signatory Parties to Arbitration. Chloro Controls applied the 'group of companies' doctrine' to provide jurisdiction of the arbitral tribunal over a non-signatory. The recent 246th Law Commission Report has suggested expanding the definition of 'party' to include 'persons claiming through or under such party'. The session seeks to engage in a discussion about the role of prominent theories dictating jurisdiction of arbitral tribunals over a non-signatory (viz. group of companies, estoppels etc.) and their grounding in the Indian Law. The second session will have 2 speakers: Mr. Debesh Panda is a practicing lawyer who focuses on arbitration related matters before the Supreme Court and the Delhi High Court & Mr. Ashutosh Ray who serves as the Law Assistant to Justice A.M. Ahmadi (Former CJI).
Contact:
Mr. Amrutanshu Dash
National Law University, Delhi,
Sector - 14, Dwarka,
New Delhi -110078
Phone: +91-78389 90366
Email: amrutanshu.dash@gmail.com
