Site icon SCC Times

IAMC Hyderabad releases first quarterly report claiming to administer disputes for an aggregate value of USD 400 million

IAMC has released its first quarterly report claiming to administer disputes for an aggregate value of USD 400 million .

 

Tariq Khan, Registrar IAMC says :

In this short timeframe, we have been fortunate to administer a variety of disputes for an aggregate value of USD 400 million covering a wide spectrum of disputes from the energy sector, real estate to family disputes.

It is my pleasure to report that 22 matters (including a batch of matters) have been referred to IAMC, Hyderabad by various Courts and Tribunals across the country including two matters from the Hon’ble Supreme Court of India.

 

Key highlights shared in the Report:

  • For the past three months, IAMC has been experiencing a steady demand for its arbitration and mediation services as well as it’s infrastructural facilities from across the country.
  • The Centre, in a short span of time has conducted more than 50 hearings, both administered under the IAMC Rules as well as ad-hoc with disputes aggregating USD 400 million.
  • Twenty-two matters (including a batch of matters) have been referred to IAMC, Hyderabad by various Courts and Tribunals across the country including two matters from the Hon’ble Supreme Court of India.
  • IAMC has organised and partnered four conferences/events nationally and internationally to create awareness in the field of Arbitration and Mediation by which it has gained attention among the business and legal community.
  • The Centre is poised to continue its growth in a new four acre space in pursuit of its vision and mission, the foundation for which was laid by The Hon’ble Chief Justice of India on March 12, 2022.
  • IAMC’s office infrastructure and secretarial facilities also served as a venue for arbitration hearings under diverse institutional Rules as well as some ad-hoc arbitrations nationwide.
  • IAMC has been a supporting organisation in various national and international events with leading National Law Universities in the country.
  • The Centre is in the process of entering into an MOU with WE-Hub which is a one stop destination for promoting women entrepreneurs in India.
  • IAMC has collaborated with other Domestic and International Institutions to conduct training courses, awareness programs and conferences to encourage Arbitration and Mediation.

 

 

 

Exit mobile version