About the organizer
The Commercial and Financial Law Reporter (CFLR) is a student-run and a professionals-supported platfo
About the webinar
As a part of our constant endeavour to embolden the ideas of innovation and synergy, we invite you to attend one of a kind academic debate series called “Project Discourse”.
Project Discourse is a quarterly debate series on topics like arbitration laws, corporate governance, securities law, taxation, insolvency law, competition law etc. The series aims to invigorate the wide public discussion through disputation and deliberations. The debates are designed to encourage visitors/participants to seek out further information about the issues, engage in a face-to-face discussion. The previous debate hosted as a part of Project Discourse was attended by 700+ participants!
About the topic
The motion for the second debate in this series is: “This house believes that out of court restructuring fosters better resolution than in-court restructuring”.
The speakers for this session are Mr. Sitesh Mukherjee (Independent Legal Counsel and Former National Head of Dispute Resolution at Trilegal) and Ms. Sivaramakrishnan Veena (Partner, Shardul Amarchand Mangaldas). The session will be moderated by Mr. Ankit Tripathi (Advocate in the office of Mr. J. Sai Deepak, Supreme Court of India).
Who can attend
The webinar is open for all and will be held over Zoom. It will be live streamed on YouTube as well.
Registration details
The webinar will be held on 23rd August 2020 at 4:30 PM.
To join this insightful session, register at: HERE
Further details will be sent to your registered e-mail IDs.
To join this insightful session, register at: HERE
Further details will be sent to your registered e-mail IDs.
Contact Information
For further details, contact Nitya Jain (8770970262) or Shubham Gupta (7987277918).
