Workshop on Dispute Resolution and ADR Mechanism
ADR mechanism and Arbitration has gradually but surely established itself as a preferred dispute resolution mechanism in India and in the world. It gained significant importance as "boiler plate" clause in all most all corporate commercial agreements. No commercial contract is considered complete without an arbitration agreement incorporated.
VCCircle upcoming workshop on dispute resolution and ADR mechanism aims to build a clear understanding on the subject, its effectiveness, enforceability as they prevail in India. You would hear and interact with industry experts and gain insight from ex Supreme Court Judge at this forum.
Further, it is also important to understand the rights and liabilities which devolve upon parties under the written terms of a contract. Our experts will highlight the significance of certain important clauses in a contract and their enforceability.
In addition, our experts will also touch upon the aspect of corporate criminal liability and its implications on the day-to-day functioning of business with the latest developments in the field.
Date: 28th August, 2015
Venue: Vivanta by Taj - President, 90, GD Somani Road, Cuffe Parade, Mumbai
Target Audience:
- Hear and interact with ex Supreme Court Judge on the current Indian law and courts
- Understand the technicalities and practicalities of ADR Mechanism
- Understanding dispute prone areas
- Know various tools available in law for enforcement of contracts
- Demystify the role of corporate counsel in dispute management
- Gain deeper understand of Corporate Criminal Law
- Learn this critical subject through discussion, case studies and examples
- Head-Contract Administration and Management
- Head of Legal
- Corporate Legal Counsel
- General Counsel
- Chief Counsel
- Regional Counsel
- Legal Managers
- Corporate Legal Advisors
- Company Secretaries
- Senior Legal Practitioners
- Legal Consultants
- Lawyers
Agenda:
- Overview of Indian Law and Courts:
- Indian legal system: a birds eyes view
- Judiciary, the upholders of the Constitution
- Structure of judiciary and hierarchy of Courts
- Challenges faced by the judiciary and proposed solutions
- Intricacies of law relating to jurisdiction
- Law relating to ADR Mechanism:
- Litigation versus arbitration
- Features and objects of arbitration law
- Ad-hoc and institutional arbitration (relative advantages and disadvantages)
- Arbitration, mediation and conciliation
- Proposed amendments to the Arbitration Act
- Drafting ADR clauses in commercial agreements
- Enforcement of Commercial Contracts:
- Understanding & identifying dispute prone areas
- Various tools available in law for enforcement of contracts
- Case study highlighting the latest judgments on various clauses of a contract, example indemnity, termination, events of breach
- Role of corporate counsel in dispute management
- Corporate Criminal Law:
- Concept of mens rea in criminal action
- Liability of directors and employees
- Corporate Fraud
- Cheque bouncing and other concerns
Registration:
Two ways to register:
- Online registration Form: https://www.eventavenue.com/attReglogin.do?eventId=EVT5968
- Offline registration through Cheque / Demand Draft
Cheque/DD to be made in favor of: Mosaic Media Ventures Pvt Ltd (payable in New Delhi) to:
Mosaic Media Ventures Pvt. Ltd.
C-125A, Second Floor,
Sector - 2, Noida - 201301
Please attach a note with details of the cheque:
- Name of the delegate(s)
- Organization
- Designation
- Address
- Contact No.,
- Email ID
Registration Fees:
- Standard Fee: INR 15,000 plus 14% Service Tax
- Early Bird Discount: 10% Discount till 21st August 2015 - i.e. INR 13,500 plus 14% Service Tax
Contact:
Mr. Raj Mishra
Phone: 0120-4171111
Email: raj.mishra@vccircle.com
Mr. Fazal Misbah
Phone: +91- 9560888933
Email: fazal.misbah@vccircle.com
VCCircle Training
Mosaic Media Ventures Pvt. Ltd.
A - 83, Sector - 2
Noida, U.P. - 201301
Phone: 0120-4171111
Fax: 0120-4171124
Email: training@vccircle.com
Website: http://training.vccircle.com
Download Registration Form
