A distinguished panel discussion is set to take place on June 4 in London, in collaboration with the Center for International Legal Studies (‘CILS’), on the timely and complex theme:
“Arbitrators, Fraud Concerns, and the Courts ~ What can and should arbitrators do when fraud/corruption is suspected (but not pleaded), and how can and should the courts help or restrain arbitrators?”
The session promises to be a dynamic exchange of perspectives on one of the most sensitive areas in arbitration that how arbitral tribunals should respond when suspicions of fraud or corruption arise, and what role courts should play in either supporting or limiting arbitral authority in such scenarios.
Esteemed Panellists:
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Justice B.R. Gavai, Chief Justice of India
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Justice Vikram Nath, Judge, Supreme Court of India
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Justice J.K. Maheshwari, Judge, Supreme Court of India
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Mr. Steven P. Finizio, Partner, WilmerHale, London
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Ms. Genevieve Poirier, Partner, Lalive, London
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Mr. Siddharth Dharmadhikari, Additional Advocate General, State of Uttar Pradesh, India
The panel will be moderated by Mr. Abhikalp Pratap Singh, Partner at APSAK Consultant LLP and Standing Counsel for the State of Meghalaya, India.
This event is expected to draw participants from across the international legal and arbitration community, offering critical insights into the intersection of arbitral discretion, procedural fairness, and judicial oversight.
SCC Times is honoured to serve as the proud media partner for this prestigious event and will provide exclusive coverage and expert commentary.
Stay tuned for insights from this important conversation that promises to shape dialogue and policy on the future of arbitration practice in cases involving suspected but unpleaded fraud or corruption.
