London International Disputes Week (LIDW) 2025, is set to take place from June 2—6, 2025. LIDW 2025 promises to be a powerhouse of dialogue, insight, and international collaboration across the dispute resolution landscape.
This year’s theme, “Innovation in Dispute Resolution: Navigating Global Risks,” underscores the ever-evolving challenges facing the legal and business communities amid growing geopolitical, economic, and technological complexity.
While LIDW25 features over 100 sessions throughout the week, SCC Times will provide in-depth reporting and analysis of events that reflect the critical intersections of arbitration, fraud, mediation, and India’s rising prominence in cross-border disputes.
1. Keynote Address by Kevin Nash — Director General, LCIA
Date: 02-06-2025
Kicking off LIDW25 with authority and global perspective is Kevin Nash, Director General of the London Court of International Arbitration (LCIA). His keynote promises to set the tone for the week by exploring LCIA’s role in shaping international arbitration and responding to new global risks through innovation and adaptability.
2. LIDW25 Main Conference: Innovation in Dispute Resolution — Navigating Global Risks
Date: 03-06-2025
As the centerpiece of LIDW25, the main conference brings together a remarkable array of judges, senior arbitrators, corporate counsel, law firm partners, litigation funders, legal technologists, and more. The full-day event will explore cutting-edge topics such as dispute prevention, tech-driven dispute resolution, the global enforcement landscape, and the judiciary’s evolving role in a changing world.
3. Fraud, Arbitration and the Indian Litigant — Battle Before and Carnage After?
Date: 4-06-2025 | Time: 09:00 — 10:30
Hosts: RPC and 3 Verulam Buildings (3VB)
With increasing cross-border disputes involving Indian parties, the panel will dissect the challenges surrounding fraud allegations in arbitration—from arbitrability disputes and guerrilla tactics to post-award judicial intervention and civil fraud claims.
The expert panel includes:
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Kevin Nash, LCIA
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Rajesh Pillai KC, 3VB
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Amit Sibal SA, India
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Kirtan Prasad, RPC
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Karthikey Mahajan, Khaitan & Co
4. The Call for a London Dispute Resolution Committee — How Can Mediators, Arbitrators and Litigators Work Together?
Date: 04-06-2025 | Time: 11:00 — 12:30
Prompted by the recent remarks of the Lady Chief Justice on the need for a holistic dispute resolution approach post-Singapore Convention, this session explores the bold proposition of a London Dispute Resolution Committee. Experts will examine how London can further evolve as a hub by uniting litigation, arbitration, and mediation under a coordinated framework.
5. The Indian Dispute Extravaganza: The Changing Face of Disputes Involving Indian Parties
Date: 4-06-2025 | Time: 14:00 — 15:30
India’s economic footprint continues to expand, and with it, the complexity and scale of its cross-border disputes. This panel will examine the evolution of India as both a seat and a source of disputes, the surge in enforcement actions, and the rise in insolvency-related cross-border litigation.
Noteworthy speakers include:
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Justice Vikram Nath, Supreme Court of India
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Priyanka Kapoor, Fieldfisher LLP
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Shalaka Patil, Trilegal
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V R Shankar, Hindalco
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Dhruv Phophalia, Alvarez & Marsal (India)
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Stewart Perry, Fieldfisher LLP
6. New Frontiers in International Investment Agreements
Date: 5-06-2025 | Time: 11:00 — 12:30
Hosts: Cyril Amarchand Mangaldas and Osborne Partners
As multilateralism reshapes the investment law landscape, this session examines the competing forces shaping IIAs today—from environmental concerns and digital asset recognition to growing protectionism. The discussion will span:
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Recent treaty trends and emerging protections
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Disputes in energy, extractive and infrastructure sectors
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Compensation, creeping expropriation, and long-life assets
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Developments across India, MENA, and APAC
Full Speaker Line-Up:
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Shaneen Parikh — Partner, Cyril Amarchand Mangaldas
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Montek Mayal — Managing Director, Osborne Partners
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Hussein Haeri KC — Partner, Withers LLP
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Dipen Sabharwal KC — Partner, White & Case
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Devika Khopkar — Counsel, Skadden, Arps, Slate, Meagher & Flom LLP and Affiliates
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Gitta Satryani — Partner, Herbert Smith Freehills LLP
7. Recent Developments to the Indian Arbitration Landscape: Proposed Amendments to the Indian Arbitration Act and the 2024 India-UAE BIT
Date: 5-06-2025 | Time: 18:00 — 19:30
Hosts: WilmerHale and Secretariat
This session will assess:
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The proposed Arbitration and Conciliation (Amendment) Bill, 2024
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The newly signed India—UAE BIT, and its departure from India’s model text
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The strategic and regulatory implications for Indian and foreign investors
Speakers:
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Steven Finizio — WilmerHale
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Shanelle Irani — WilmerHale
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Mrinal Jain — Secretariat
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Kiran Sequeira — Secretariat
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Nitesh Jain — Trilegal
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Sapna Jhangiani KC — Blackstone Chambers
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Farhad Sorabjee — JSA
8. Taking Stock of Recent Developments in India-Related Arbitration- — The Arbitration and Conciliation (Amendment) Bill 2024 and key judicial pronouncements
Date: 6-06-2025
Hosts: A&O Shearman, MCIA and Fountain Court Chambers
This panel will review:
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Indian courts’ recent arbitration jurisprudence
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Innovations in arbitral procedure
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Lessons for global hubs from the Indian model
Speakers:
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Gaurav Pachnanda SA, Barrister — Fountain Court Chambers
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Chintan Chandrachud, Barrister — Brick Court Chambers
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Neeti Sachdeva, Secretary General and Registrar – Mumbai Centre for International Arbitration
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Mohit Saraf, Founder and Managing Partner – Saraf & Partners
