It is pertinent to study and understand Commercial Courts Act at this juncture because Sections 7, 9 and 10 of the Insolvency and Bankruptcy Code, 2016 is suspended. Hence, litigants who were earlier looking at recovering the default amounts by taking recourse to IBC will still want to pursue litigation and look at options that will have a time-bound hearing and disposal of the matter. Also, the other important objective of a fair and effective utilisation of scarce judicial resources cannot be lost sight of.
Indian Law Society presents this Online Certificate program on Commercial Courts- Law, Practice and Procedure to enable the participants to understand and appreciate finer practical aspects of strategy, pleadings, nuances of arguments, and conducting proceedings in the Commercial courts.
Details of the Program
| Duration | 24th May – 29th May 2021 |
| Time | 04:30 PM – 06:30 PM |
| For Whom | (1) Advocates (2) Judges (3) Law students (4) General Counsel’s Team/ In-House Counsels (5) Legal Teams of PSUs, Companies, and Government Legal Departments (6) |
| Fees Inclusive of Reading Material | Rs.5000 + GST Rs.900 Rs. 5,900 (includes GST) |
| Seats | Limited |
| Examination Certification |
Certificates will be issued after attending all the sessions and completing the online examination at the end of the programme. |
Resource Persons
| Mr Siddhartha Datta | Partner, Shardul Amarchand Mangaldas & Co |
| Mr Sharath Chandran, | Advocate, Madras High Court |
Schedule Sessions
| Day and Date | Session |
| 24 May, Monday | Rationale and Overview of Commercial Courts, Jurisdiction and Constitution of Commercial Courts |
| 25 May, Tuesday | Introduction to Commercial Court practice, Commercial disputes, Pre-institution mediation and settlement, Costs |
| 26 May, Wednesday | Documentation for Commercial Suits |
| 27 May, Thursday | Case management for Commercial Suits |
| 28 May, Friday | Summary Judgments |
| 29 May, Saturday | Appeals from orders and decrees
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Programme coordinator: Mrs SmitaSabne |
