London International Disputes Week (LIDW) has announced the Rt Hon. the Baroness Carr of Walton-on-the-Hill, Lady Chief Justice of England and Wales, will address delegates at this year’s Core Conference.
Tickets are now available on the 2024 event website.
In its fifth year, LIDW24 will occur across five days from Monday, 3rd, to Friday, 7th of June. Under the theme, ‘Uniting for Global Challenge and Opportunity’, this year’s series of keynote lectures, panel discussions, and networking events is poised to be the most expansive yet. The week showcases London’s position as a leading centre for international dispute resolution.
The Lady Chief Justice will deliver her keynote speech during the Core Conference Day on Tuesday 4th, June, at the Queen Elizabeth II Centre – the largest venue the conference has been held in to date.
The Rt Hon. the Baroness Carr of Walton-on-the-Hill, Lady Chief Justice of England and Wales, on her keynote at the conference, said:
“I am pleased to be addressing delegates at LIDW24 this June.
The international dispute resolution community is fundamental to upholding the rule of law, the proper functioning of society, the facilitation of international trade and investment, and supporting the global economy.
LIDW has an ambitious programme, and I look forward to taking part as Head of the Judiciary of England and Wales.”
The focus on ‘uniting’ as a core element of LIDW24 sets the stage for increased international and in-house attendance and private practice lawyers. The week’s agenda will be bigger and better as LIDW attracts a broader range of participants. This includes the introduction of two networking hubs to provide more opportunities for delegates to connect, on top of dozens of member-hosted events, which will offer the chance for more in-depth discussions on a wide range of topics and a dedicated day on international arbitration.
LIDW’s Core Conference promises to capture the most important issues to disputes professionals. The agenda will cover topics such as how to think about Artificial Intelligence in the law, risk and reputation, the future of disputes funding, and cross-border enforcement issues. There will also be a discussion with senior in-house lawyers about achieving client dispute resolution needs in today’s international business environment. Panel discussions will be led by internationally renowned experts – including senior judges, arbitrators, lawyers, experts, clients and more.
Henrietta Jackson-Stops, Co-Chair of LIDW, said:
“We are thrilled to announce the release of tickets for LIDW24 and our first keynote speaker, the Lady Chief Justice, Lady Carr. This year’s conference encourages discussion, debate, and collaboration across all aspects of dispute resolution, including the growth of mediation, which I am personally delighted to see will be topically discussed during the week.”.
With almost 500 speakers and over 100 panel sessions, LIDW23 brought together 3,000 in-person delegates, over 1,000 virtual delegates, and nearly 800 international delegates. The world-class programme of events and opportunities to engage with international peers on the topics shaping the dispute resolution landscape.
LIDW will be announcing further topics and the full agenda in due course.
For more information and updates, visit https://lidw.co.uk/, as well as LIDW’s social channels on Twitter (@LIDW_) and LinkedIn (@London International Disputes Week)
Tickets are available to purchase at https://2024.lidw.co.uk/
Lady Carr made history in October 2023 as the first woman to be appointed Head of the Judiciary of England and Wales and President of the Courts of England & Wales, the 98th to hold the position of Lord Chief Justice. Carr was called to the Bar in 1987 and practised from 4 New Square Chambers.
She was appointed Queen’s Counsel in 2003. She was appointed a Recorder in May 2009 and was a deputy High Court judge. Appointed to the Queen’s Bench Division of the High Court in 2013, Carr has previously held positions such as President of the Professional Negligence Bar Association, Chair of the Bar Standards Board’s Conduct Committee, and Complaints Commissioner to the International Criminal Court in the Hague. She was appointed a Lady Justice of Appeal in April 2020. Hailed as a champion of diversity, equality, and inclusion in the legal profession by Master of the Rolls Sir Geoffrey Vos, few better embody this year’s conference theme.
LIDW first took place in 2019 to drive the future of international dispute resolution in London. It aims to be a forward-thinking forum that explores and contributes to the future of dispute resolution, celebrates London as a leading centre for the handling of international disputes, and demonstrates London’s genuine commitment to diversity, inclusion, and the rule of law. It aims to achieve these goals by bringing together all the stakeholders in London’s dispute resolution community, including those overseas, to debate and explore the key issues and topics and to help drive awareness and best practices globally.
Last year’s LIDW hosted:
- Over 13,000 individual event attendances
- 3,000 in-person delegates
- Over 1,000 virtual delegates
- 43 jurisdictions represented
- Close to 800 international delegates
- Close to 500 speakers
-
Over 100 panel sessions
LIDW encourages membership from across the disputes community, including law firms, barristers’ chambers, arbitrators and mediators involved in litigation and arbitration in the UK courts and tribunals, and organisations providing ancillary services to litigators and barristers, including litigation funders, eDiscovery providers,, expert witnesses, media and publishing houses.
LIDW24’s panel discussions with internationally renowned experts – including senior judges, arbitrators, lawyers, experts, clients and more – will discuss:
- How to think about artificial intelligence in law — Delegates will hear an exclusive recorded address from preeminent legal technology expert Professor Richard Susskind OBE KC (Hon) on the use of AI in dispute resolution, raising probing questions to be debated by an expert panel.
- Risk and reputation in a values-driven world — Chaired by Moira Thompson Oliver, Head of Business and Human Rights at Slaughter and May, this session will explore the challenges faced by organisations balancing the need to advance their sustainability and ESG objectives, meet associated reporting and due diligence obligations, while also protecting their position in the resolution of related disputes.
- Disputes funding: predictions for the future — A panel including Mrs Justice Cockerill, judge in the English Commercial Court, will discuss the challenges and opportunities facing the funding market in the UK, EU and beyond, and what these mean for organisations seeking disputes finance or facing funded claims.
- Client perspectives on dispute resolution — Suber Akther, Principal Litigation Counsel at Siemens Energy Limited, will lead a discussion with other senior in-house lawyers on whether current dispute resolution methods and practices achieve what clients need in today’s international business environment.
- The global landscape for enforcement of judgments and awards: a case study — Moderated by Mr Justice Henshaw of the English Commercial Court, a panel of litigation and arbitration experts from around the world will navigate current cross-border judgment and award enforcement issues, trends and obstacles by reference to a practical case study.
