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Delos Dispute Resolution – India Launch Event [21 October 2021]

About Delos

Delos Dispute Resolution is an innovative, award-winning arbitral institution, headquartered in Paris. It was established in 2014 to respond to the needs of businesses globally for time and cost efficiency in the resolution of disputes through arbitration. It is advised by senior members of the international arbitration community (see here).

GAP (Guide to Arbitration Places); ROAP (Remote Oral Advocacy Programme); and TECH x IA are some of Delos’ initiatives that have garnered global participation and praise.

Delos India Launch Event

Delos is proud to announce that it will be holding an India Launch Event online on Thursday 21 October 2021, from 2PM-6PM, with thanks to the Asia-Pacific Forum for International Arbitration (AFIA), the Indian Arbitration Forum (IAF), the Maharashtra National Law University Mumbai (MNLU), and SCCOnLine and EBC (Media Partners) for their support of this event.

Co-convened by Hafez Virjee (President, Delos Dispute Resolution) and Rahul Donde (Counsel, Lévy Kaufmann-Kohler, Geneva), the event will include a panel discussion on the nuances of drafting arbitration agreements, a fireside chat on the in-house counsel perspective in the conduct of arbitrations and an Oxford-style debate on the merits of institutional arbitration for the Indian market.

This will also be interspaced by networking sessions where attendees will have the opportunity to network with leading practitioners and in-house counsel in the field of arbitration.

Register Here

Limited slots available

Full Programme and Speakers

Welcome from Delos

Co-Convenors
Mr. Rahul DondeCounsel, Lévy Kaufmann-Kohler, Geneva
Mr. Hafez Virjee, President, Delos Dispute Resolution, London / Paris

14:00 – 14:10 IST
Introductory Comments

Mr. Vyapak DesaiPartner, Nishith Desai Associates, Mumbai
Mr. Manish Aggarwal, Partner, Three Crowns LLP, London

14:10 – 14:30 IST
Panel Discussion: The Nuances of an Arbitration Agreement: Incorporating the Right Elements

Mr. Gourab Banerji SABarrister, Essex Court Chambers, New Delhi
Ms. Pooja Bedi, Head of Legal and Compliance, Philips Indian Sub-continent, New Delhi
Mr. Ritin Rai SABarrister, 7KBW, New Delhi
Moderator: 
Mr. Palash Gupta, Partner, Jerome Merchant & Partners, Manila

14:30 – 15:15 IST
Networking Break (In break-out rooms) 15:15 – 15:35 IST

Fireside Chat: The In-House Counsel Perspective on Conducting an Arbitration

Mr. Abhijit Mukhopadhyay, President (Legal) & GC, Hinduja Group, London
Ms. Zarina PundoleGeneral Counsel, EPC Division, Shapoorji Pallonji Group, Poona
Moderator:
 Mr. Promod NairPartner, Arista Chambers, Bangalore

15:35 – 16:35 IST
Networking Break (In break-out rooms) 16:35 – 16:55 IST

Oxford-style debate: ‘This House believes that institutional arbitration does not meet the needs of Indian parties’

Jury
Ms. Niti Dixit, Partner, S&R Associates, New Delhi
Mr. Shreyas JayasimhaFounding Partner, Aarna Law, Bangalore

For the motion
Ms. Savani GuptePartner, SAMVĀD: PARTNERS, Mumbai
Ms. Dharshini Prasad
Counsel, WilmerHale, London

Against the motion
Mr. Aditya Kurian, Counsel, O’ Melveny & Myers, Hong Kong
Mr. Sulabh RewariPartner, Keystone Partners, New Delhi

16:55 – 18:00 IST

Queries

 

In case of any questions, please write to riddhi.joshi@delosdr.org (Riddhi Joshi)/ varad.kolhe@delosdr.org (Varad Kolhe), coordinators of the India Launch Event.

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