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Legal Expatiate | 5 Days Online National Advanced Workshop on Arbitration Proceedings [September 23- 27, 2021]: Register by September 23

About Legal Expatiate

Legal Expatiate is an initiative in lockdown to bring together the best talent of this country and to infuse them with a nation-first attitude. An active forum of researchers, professionals, and students where they arrange webinars of Senior Advocates, High Court Judges and other luminaries, where they arrange various competitions like Research Article Writing Competition, Moot Court Competitions, Essay Competition, Quiz Competition, Certificate Courses etc in order to groom research and advocacy skills of law learners.

About the Course

Brings to you the well experienced, named and renowned personality in the field of Arbitration Laws from at your doorstep through online sessions from 23.9.2021 to 27.9.2021.

For the complete and proper understanding of Research, tried covering the major aspects of it in four days by the best experienced guest speaker


DAY – 1 [6PM to 7.30PM]


Topic – Overview of Arbitration Act with specific reference to

  1. arbitration clause (with variations)
  2. notice of commencement of arbitration
  3. Section 8 petition to refer disputes to arbitration
  4. Section 9 petition
  5. Section 17 petition
  6. Section 11 petition for appointment of an arbitrator

Speaker – Suryanarayana Raju

Asst. Professor, HNLU, Chattisgarh

 


DAY – 2 [6PM to 7.30PM]


Topic –  1. Draft a statement of claims

  1. Draft a statement of defence
  2. Draft a counterclaim
  3. Draft a rejoinder

Speaker – Amarjit Singh

Additional Director, Dept of Food Civil Supplies and Consumer Affairs, Punjab

17 years experience as an arbitrator

 


DAY – 3 [6PM TO 7.30PM]


Topic-

  1. Draft questions for examination in chief for your witness
  2. Draft an affidavit to submit evidence for an arbitration proceeding
  3. Draft questions for cross-examination

4.Identify gaps/ create a final argument based on the response of the witness in cross-examination

  1. Prepare final arguments for arbitration

Speaker – Dr V. K. Bansal

Professor Emeritus, PU Head, Centre for study of laws, MGSIPA

53 Years experience as an arbitrator

 


Day 4 [6PM to 7.30PM]


Topic – 1. Draft petition for enforcement of the arbitral award

  1. Draft a petition for setting aside the final award
  2. Draft an appeal for setting aside interim relief under Section
  3. Draft an appeal for setting aside interim measures awarded by the tribunal under Section 17
  4. Draft an appeal against refusal to aside an arbitral award under Section 34

Speaker – Adv Rajesh Rai

Managing Partner, RR Legal partners LLP

21 years as an arbitration counsel

 


Day 5 [6PM to 7.30PM]


Topic – 1. Draft an application seeking extension of time for making Arbitral Award (Section 29-A)

  1. Draft an application/ letter for correction or clarification of Award (Section 33)
  2. Draft an application seeking stay of Arbitral Award (Section 36)
  3. Enforcement of foreign arbitral awards in India
  4. 2019 amendments to the Arbitration & Conciliation Act, 1996

Speaker – Adv A. R. Gupta

Advocate, High Court of Gujarat and Supreme Court of India

30 years as an arbitration counsel

 

 

Perks of Attending the course

  1. E certificate of completion
  2. Improvise your skills of arbitration
  3. Pocket Friendly course
  4. Easy access on zoom
  5. Experienced guidance at your door step

 

Who can Attend?

  1. Students (UG and PG)
  2. Professionals
  3. Academicians
  4. Research Scholars
  5. Industry Professionals

 

 

Registrations Fees:

Rs 400/- only

 

Last Date of Registration:

23.9.2021 till 10 AM

 

Platform of Sessions

Zoom

 

Date of Course:

23.9.2021 to 27.9.2021

 

Registration Procedure:

Steps of Registration

  1. Pay 400/- via google pay/phone pay/ paytym to 9225349821
  2. Send the screenshot of payment to 8999422426 (to confirm the registration it is mandatory)
  3. Fill the form available at

HERE

 

Contact Details for any Queries

08999422426/08770140909

legalexpatiate@gmail.com

 

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