The Singapore Court of Appeal’s recent landmark judgment in Anupam Mittal v. Westbridge Ventures II Investment Holdings has been making waves for its guidance on issues of the law governing arbitrability and arbitration agreements. Equally contentious, however, are its implications for shareholder disputes, in that the SGCA maintained the anti-suit injunction, restraining the promoter from pursuing oppression and mismanagement proceedings before the National Company Law Tribunal (NCLT) in India against the company’s private-equity fund shareholder, in favour of arbitration. Join us for an important and engaging discussion on the legal and practical issues stemming from the judgment, including:
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oppression and mismanagement versus fair exercise of contractual shareholder rights
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strategies for shareholder disputes
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arbitrability of oppression and mismanagement disputes in India
Time: 8 February 2023, 1:30-2:30 pm IST / 4:00-5:00 pm SGT
Panellists:
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Ravi Kadam (Senior Advocate, Bombay High Court)
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Koh Swee Yen (Senior Counsel and Partner, WongPartnership LLP)
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Rishab Gupta (Advocate, Bombay High Court and Barrister, Twenty Essex)
Moderators:
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Bikram Chaudhuri (Partner, SAM & Co.)
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Juhi Gupta (Principal Associate, SAM & Co.)
Registration link:
https://amsshardul.zoom.us/webinar/register/WN_juUT6FolSoKwYLbAzwiVJw
