About Centre for Arbitration and Research, MNLU Mumbai
Arbitration has been on the rise across India as a preferred choice of dispute resolution. Owing to a cumulative effort from the judiciary, government and the practitioners, arbitration in India, for the first time in a number of years, has been able to reach international standards. At a crucial juncture like this, the need of the hour is to generate awareness amongst the law students and also to ensure that consistent and high quality research is carried in the field. Additionally, owing to arbitration being utilized in niche fields, it is imperative that the stakeholders and service providers therein are professionally trained to provide top-quality services. It is while keeping in mind the aforementioned needs, that the Centre for Arbitration and Research has been set-up in the University.
Organising Team
Patron: Prof. (Dr.) Dilip Ukey, Vice-Chancellor, MNLU Mumbai
Conference Chair: Chirag Balyan, Assistant Professor Law, Coordinator, CAR-MNLU Mumbai
Conference Co-Chair: Mrinal Jain, Advisory Board Member, CAR-MNLU Mumbai, Director, Secretariat (India Head)
Conference Schedule
Inauguration
Time: 11:00 am to 12:30 pm
Speakers
Hon’ble Justice Kaushal J. Thaker, Judge, High Court of Allahabad
Hon’ble Justice Prathiba M. Singh, Judge, High Court of Delhi
Hon’ble Justice Sanjeeb Kumar Panigrahi, Judge, High Court of Orissa
Prof. (Dr.) Dilip Ukey, Hon’ble Vice-Chancellor, MNLU Mumbai
Petroleum and Natural Gas Disputes
Time: 12:30 am to 02:00 pm
Moderators
Chirag Balyan and Mrinal Jain
Speakers
Thomas Snider, Partner, Al Tamimi and Company
Vikash Jain, Group GC & Sr. VP, Vedanta Resources Ltd.
Pratiksha Kulshreshtha, Manager, Legal, Ministry of Petroleum & Natural Gas, GoI
Rohit Singhal, Founder & CEO, Masin
Kaushik Rajkhowa, Sr. Manager Legal, Directorate General of Hydrocarbon, MoPNG, GoI
Mining Disputes
Time: 02:00 pm to 03:30 pm
Moderators
Chirag Balyan and Mrinal Jain
Speakers
Jatin Jalundhwala, Jt. President & CS, Adani Group
Wendy Miles, QC, Barrister, Twenty Essex
Clement Mkiva, Partner, Bowmans
Amit Mishra, Partner, P&A Law Offices
RJR Kasibhatla, Deputy Legal Advisor, Ministry of L&J
Renewable Energy and ESG Disputes
Time: 03:30 pm to 05:00 pm
Moderators
Chirag Balyan and Mrinal Jain
Speakers
Catherine Banet, Associate Professor, University of Oslo
Emily Hay, Counsel, Hanotiau & van den Berg
Lomesh Nidumuri, Partner, IndusLaw
Jamsheed Peero, Barrister & Arbitrator, 36 Stone & Peero Chambers
Bryan D’Aguiar, Director, Secretariat, Washington DC
Investment-Treat Disputes
Time: 05:00 pm to 06:30 pm
Moderators
Chirag Balyan and Yuriy Pochtovvyk, Jr. Legal Assistant, Energy Charter, Secretariat
Speakers
Jo Dealney, Partner, HFW, Australia
Dianna Bayzakova, Director, TIAC, Uzbekistan
Tomas Furlong, Partner, HSF, Singapore
Sudhanshu Roy, Int. Associate, Foley Hoag LLP
Mrinal Jain, Head, Secretariat, India
Last Date for Registration
1 December 2021
Click here to Register
For more details, refer Energy Arbitration Conference 04 December Brochure – CAR
Note: i. No enrolment fees are to be paid.
- E-certificate of participation will be provided subject to compulsory attendance.
iii. Registration is compulsory to attend the event.
