PROGRAMME OUTLINE
DAY ONE CHRIS PARSONS (CHAIRMAN, INDIA PRACTICE, HERBERT SMITH FREEHILLS)
PROFESSOR TIMOTHY ENDICOTT (PROFESSOR OF LEGAL PHILOSOPHY, OXFORD UNIVERSITY)
13:45-14:00 INTRODUCTION TO THE PROGRAMME AND HAND OUT DELEGATE MATERIALS
GREAT CONSTITUTIONAL CASES PROFESSOR TIMOTHY ENDICOTT (PROFESSOR OF LEGAL PHILOSOPHY, OXFORD UNIVERSITY)
14.0-15.30 RAHMATULLAH V SECRETARY OF STATE FOR DEFENCE [2012] UKSC 48
– HABEAS CORPUS AND THE MEDIEVAL CONSTITUTION
15.30-15.45 BREAK
ACQUISITIONS
CHRIS PARSONS (CHAIRMAN, INDIA PRACTICE, HERBERT SMITH FREEHILLS)
15.45-16.00 PRIVATE ACQUISITIONS AN OVERVIEW – WORK AT HERBERT SMITH FREEHILLS
16.0-16.15 STRUCTURE-SHARE SALE OR BUSINESS SALE
16.16-17.15 INTRODUCTION TO CASE STUDY: ZENTAC
17.15-17.30 BREAK
17.15-17.30 STAGES IN A TRANSACTION
DAY TWO GREAT CONSTITUTIONAL CASES
PROFESSOR TIMOTHY ENDICOTT (PROFESSOR OF LEGAL PHILOSOPHY, OXFORD UNIVERSITY)
14.0-15.30 ENTICK V CARRINGTON (1765) 19 ST TR 1030
-THE RULE OF LAW
15.30-15.45 BREAK
ACQUISITIONS AND NEGOTIATION FOUNDATION SKILLS
CHRIS PARSONS (CHAIRMAN, INDIA PRACTICE, HERBERT SMITH FREEHILLS)
15.45-16.30 TRANSLATING CONTRACTUAL CONCEPTS INTO BUSINESS TRANSACTIONS
16.30-17.15 WARRANTIES AND INDEMNITIES
17.15-17.30 BREAK
17.30-17.45 DISCLOSURE
17.45-18.00 INTRODUCTION TO THE NEGOTIATION COURSE – QUALITIES REQUIRED
18.00-1830 DRAWING EXERCISE
18.30 HANDOUT LUCY KOHL PAPERS GREAT CONSTITUTIONAL CASES
DAY THREE PROFESSOR TIMOTHY ENDICOTT (PROFESSOR OF LEGAL PHILOSOPHY, OXFORD UNIVERSITY)
14.00-15.30 HIRST V UNITED KINGDOM (NO. 2) – 74025/01 [2005] ECHR 681
-21ST CENTURY HUMAN RIGHTS ADJUDICATION
15.30-15.45 BREAK
NEGOTIATION
CHRIS PARSONS (CHAIRMAN, INDIA PRACTICE, HERBERT SMITH FREEHILLS)
15.45-16.00 NEGOTIATION THEORY BASICS
16.00-17.00 LUCY KOHL NEGOTIATION AND FEEDBACK
17.00-17.15 BREAK
17.15-17.30 NEGOTIATION QUIZ
DAY FOUR GREAT CONSTITUTIONAL CASES
PROFESSOR TIMOTHY ENDICOTT (PROFESSOR OF LEGAL PHILOSOPHY, OXFORD UNIVERSITY)
14.00-15.30 R (MILLER) V SECRETARY OF STATE FOR EXITING THE EUROPEAN UNION [2016] EWHC 2768
-THE EXECUTIVE
15.30-15.45 BREAK
NEGOTIATION
CHRIS PARSONS (CHAIRMAN, INDIA PRACTICE, HERBERT SMITH FREEHILLS)
15.45-116.45 EXPLAIN ZENTAC PAPERS AND SET UP TEAMS
16.45-17.30 ZENTAC TEAMWORK DVD
17.30-18.30 READ ZENTAC PAPERS PLUS PREPARE IN TEAMS GREAT CONSTITUTIONAL CASES
DAY FIVE PROFESSOR TIMOTHY ENDICOTT (PROFESSOR OF LEGAL PHILOSOPHY, OXFORD UNIVERSITY)
14.00-16.30 MOOT: SUPREME COURT ADVOCATES-ON-RECORD-ASSOCIATION V. UNION OF INDIA (2016) 5 SCC 1
-THE JUDICIARY
16.30-16.45 BREAK
ZENTAC NEGOTIATION
CHRIS PARSONS (CHAIRMAN, INDIA PRACTICE, HERBERT SMITH FREEHILLS)
16.45-17.45 ZENTAC NEGOTIATION IN TEAMS
17.45-18.15 ZENTAC NEGOTIATION DVD
18.15-1830 ROUND-UP AND CLOSE
