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APCAM | Webinar on “Future and scope of Investor-State Dispute Resolution Mechanism in an International paradigm” [July 31, 2021]

Welcome to the APCAM Webinar on the topic, “Future and scope of Investor-State Dispute Resolution Mechanism in an International paradigm”.

Saturday, 31 July 2021

16:30 to 18:00 [Indian Standard Time (UTC+5.30)]

 This is the third of the APCAM Webinar series, which is held every month by the Asia Pacific Centre for Arbitration & Mediation (APCAM). APCAM is a unique concept developed for the first time in the world, where an international ADR centre is formed jointly by approximately 9 arbitration and mediation centres from Asia Pacific countries, with centres available in those countries. APCAM centres are now available in India, Australia, Malaysia, Hong Kong, Indonesia, Thailand, South Korea and Nepal. APCAM is managed by an experienced governing board comprising of renowned professionals from all countries. APCAM also have an Advisory Board comprising of eminent persons from various parts of the world. At present the APCAM Secretariat is held in India. For details, please visit www.apcam.asia.

 The APCAM Webinar series will be a global tour of all jurisdictions, discussing about the ADR developments regionally and globally by the most reputed professionals and stakeholder from global jurisdictions.

 In this edition of webinar, the focus will be on opportunities and challenges in Investor-State dispute resolution, especially in the global scenario. The ways disputes are resolved – the scope of mediation in the specialised area of Investor-State disputes.

Speakers:

 

Moderator:

Iram Majid, Executive Director, APCAM

 Participation will be on first-come-first-served basis.

 Join Zoom Meeting : HERE

Meeting ID: 872 7821 3491

Passcode: 748658

 

Email secretariat@apcam.asia for any further information.

For more details: HERE

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