About the Event
EBC Learning presents a Panel Discussion on “How to Prepare for the Advocate-on-Record Examination.”
Event Details:
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Date: 4th December 2023
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Time: 4:00 PM onwards
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Venue: Hall No. 2, Indian Law Institute, Opp. Supreme Court of India, New Delhi
This event is for aspiring AOR’s, focusing on providing valuable insights and strategies to crack the AOR exam. The Panel Discussion will be led by Dr Charu Mathur, Advocate-on-Record along with Mr Siddhartha Praveen Acharya, Advocate-on-Record.
About the Panellists
Dr Charu Mathur
Dr Charu Mathur is an AOR with the Supreme Court. Dr Charu has rich and diverse expertise in corporate, commercial, civil, criminal and constitutional law matters. She has represented parties which include cricketing bodies and educational institutions like IIT Jodhpur, NLU Jodhpur, BPUT Orissa, MPUAT Rajasthan, private engineering and medicine colleges of Gujarat and Orissa. She also represents Hon’ble Allahabad High Court before the Supreme Court. On the non-litigation side of work, she does corporate and general advisory, reviewing, redlining and drafting of agreements. She also undertakes due-diligence work related to solar projects in India and land due diligence work in Gujarat.
Mr Siddharth Praveen Acharya
Mr Siddharth Acharya, an AOR with the Supreme Court, specialises in civil and commercial law, constitutional law, and arbitration. His extensive experience encompasses representing clients in diverse jurisdictions, including Delhi, Rajasthan, and Mumbai. His practice involves handling disputes related to real estate, investment agreements, partnership disputes, governmental matters, Insolvency and Bankruptcy laws, and family disputes. Mr Acharya has a notable presence in various courts and forums, including the Supreme Court, High Courts, Commercial Courts, Consumer Forums, Arbitral Tribunals, National Company Law Tribunals, and National Company Law Appellate Tribunals.
