New Delhi — The Delhi International Arbitration Centre (DIAC), operating under the aegis of the High Court of Delhi, will be hosting its third edition of the Delhi Arbitration Weekend (DAW) from 18 to 21 September 2025. Over four days, New Delhi will become a meeting ground for global arbitration leaders — from eminent jurists and senior practitioners to institutional heads, policymakers, and academics — for an exchange of ideas shaping the future of dispute resolution.
The inaugural conference will be graced by the Chief Justice of India, Mr. Bhushan Ramkrishna Gavai, as Chief Guest, and a keynote address by Mr. Stephen Gageler AC, Chief Justice of the High Court of Australia. There will also be a welcome address by Mr. Justice Devendra Kumar Upadhyaya, Chief Justice, High Court of Delhi. Together, they will set the tone for a programme designed to spark high-level debate and collaboration.
With a thoughtfully curated programme, DAW 2025 will feature panel discussions and networking opportunities on cutting-edge themes, including ‘Environmental Concerns in Investor-State Dispute Settlement’, ‘Arbitration 2.0: AI and Technology in Dispute Resolution’, ‘Anatomy of an Enforceable Award’, ‘Arbitration Amidst Global Challenges and Change’ amongst many more such contemporary relevant topics.
The conference will also mark expanded engagement with major arbitral institutions such as SIAC, LCIA, ICC, PCA, affirming DAW’s place as a leading forum in the Global arbitration circuit.
From 15th to 17th September, 2025, a series of specialised training sessions, debates, and networking receptions will pave the way for the main event. Hosted by leading organisations and law firms — including the Vienna International Arbitral Centre, ACICA, HKIAC, YAAF, Fountain Court Chambers, AAA—ICDR, Quadrant Chambers, Delos Dispute Resolution, International Bar Association, Shardul Amarchand Mangaldas & Co., Allen & Gledhill, Trilegal, Secretariat and Arbitral Women — these sessions will cover topics from Cross-Examination Techniques to Safeguarding Arbitral Procedure Against Fraud and Financial Crime.
The closing session on September 21 will feature a Keynote Address by Mr. Gary Born, Partner at Wilmer Cutler Pickering Hale and Dorr LLP, on ‘International Arbitration: Past, Present, and Future.’ It will also include a Presidential Address by Mr. Arjun Ram Meghwal, Hon’ble Minister of State (Independent Charge), Ministry of Law and Justice, and a Valedictory Address by Justice Surya Kant, Judge of the Supreme Court of India on the topic ‘Safeguarding Arbitral Independence and Integrity: Judicial Perspective’.
Registrations are now open, and the detailed programme is available at www.daw.ind.in.
