The Centre for Arbitration & Research, in collaboration with the Indian Review of International Arbitration at Maharashtra National Law University Mumbai, is organising a Panel Discussion on the recent Curative Review Judgement. It would be conducted in an online mode on June 22nd, 2024, at 3:00 PM.
This session would delve into the recent Supreme Court judgement in Delhi Metro Rail Corporation Ltd. v Delhi Airport Metro Express Pvt. Ltd. and explore its far-reaching implications. Our distinguished speakers will share their expert insights on the judgement’s impact and its significance in the legal landscape.
Don’t miss this opportunity to stay updated on the latest developments in arbitration and research. The following is the link to join this panel discussion: https://zoom.us/j/93861517513?pwd=QOeAZ3WeqngUsEx2zbosEoEccn2SDA.1.
