Faculty of Law, Lucknow University | Two-day International workshop on “Emergence of International Arbitration Tribunals as New Justice System in India: Future Opportunities and Challenges”

In order to mark the celebration of centennial year of the foundation of University of Lucknow, Lucknow University Moot Court Association, Faculty of Law is organizing a two-day International workshop on “Emergence of International Arbitration Tribunals as New Justice System in India: Future Opportunities and Challenges” from 28th- 29th November, 2020.

International arbitration is often referred to as the area of globalization “par excellence.” Indeed, it is the preferred means of dispute resolution for multinational companies. It brings together parties, counsel and arbitrators from diverse legal backgrounds, and these various legal influences make international arbitration a “live” example of the globalization of law.

In the two-day workshop we have eminent speakers from various fields of law.

Our keynote speakers are:

Justice Kaushal Jayendra Thaker,

Judge of High Court,

High Court of Allahabad.

Dr. Romesh Gautam

Padam Shree Recipient,

Senior Advocate, Supreme Court of India.

Mr. Margub Kabir

Advocate

Supreme Court of Bangladesh

Mr. Harjot Singh,

Director, Twinwood Law Practice Limited,

Birmingham, UK.

Ms. Iram Majid,

Director, Indian Institute of Arbitration and Mediation,

New Delhi, India.

Mr. Manish Mehrotra,

Senior Advocate, High Court of Allahabad,

Lucknow, India.

Mr. Panch Rishi Dev Sharma,

Research and Phd Scholar ( Continuing)

University of Victoria, Canada

Assistant Professor, Faculty of Law

University of Lucknow

We have limited seats for the workshop i.e. 200 for national students and 100 for international students. Registration fee for the workshop is Rs.40 only. Last Date of Registration:27th November 2020

Google link for Registration-FORM : HERE

For further queries, kindly contact:

Ayush Pratap Singh:9453014541

Aditi Tripathi:9125865110