Delhi Arbitration Weekend, 2024: The global arbitration community is once again coming together for the Delhi Arbitration Weekend (‘DAW’) 2024, being hosted by the Supreme Court of India and the High Court of Delhi. The second edition of the flagship event of the Delhi International Arbitration Centre aims to build on last year’s network of experts, practitioners and academia by engaging them in dialogues led by renowned legal luminaries, judges and experts in the field of arbitration, from across the globe. DAW saw participation by more than 500 delegates from 17 Countries last year. The last year’s panel saw participation from Panellists from leading arbitral institutions of the world, such as the ICC International Court of Arbitration, the London Court of International Arbitration, the Singapore International Arbitration Centre and the Attorney General’s Chambers of Singapore.
The latest edition of DAW 2024 will be graced by various International Arbitration Institutions and key representatives/partners of the top International and Indian law firms specialising in dispute resolution to deliberate on challenges confronting the arbitration community. The event this year focuses on recent trends and developments in both Domestic and International Arbitration and aspires to identify and evaluate the best practices in arbitration that can be integrated into the mainstream. Spread over multiple sessions, starting from 06.03.2024 to 10.03.2024, and powered by distinguished experts and speakers from various countries, DAW would be the centre stage for ideating upon contemporary issues and challenges in the arbitration space. The Panellists this year build on last year’s ensemble and add representatives from the American Arbitration Association, SIAC Court of Arbitration, the Permanent Court of Arbitration, as well as the Attorney General for India and Solicitor General of India, gracing the event with their presence and erudition.
For details and registration, go to https://daw.ind.in, the official website of DAW.
