In recent years, Asia has very much embraced international arbitration. And yet, it is often suggested that this is international arbitration, with Asian characteristics. How true is this? What peculiarities of arbitrating in Asia do international and Asian parties need to bear in mind?
In this session, experienced arbitration professionals across the region share war stories from over 30 years of navigating the complex and intertwined challenges that the region presents. The discussion will cover what makes arbitration unique in Asia, key trends and what the future holds.
Please register here or scan the QR code.
24 November 2021
4pm – 5pm
Who should attend?
Business, Corporates, Lawyers, law students and anyone else interested in international arbitration.
Registration Link: HERE
For enquiries on registration, please contact:
raghini.munusamy@sbf.org.sg