In this interview, we speak with Mr. Amir Z. Singh Pasrich, Treasurer of the International Bar Association (IBA) and Managing Partner at International Law Affiliates, in conversation with Akshitaa Mathur.
Mr. Pasrich reflects on his journey from early legal practice in India to becoming part of the leadership of one of the world’s most influential legal bodies, the IBA, the global voice of the legal profession.
Key themes discussed in this conversation include:
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How global legal exposure shaped his career in dispute resolution
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The role of the IBA in framing international arbitration rules and policy
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His leadership initiative to restore the 40% conference discount for young lawyers from developing countries, passed in November 2025
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Why judicial delay and procedural culture remain major bottlenecks in India’s dispute resolution system
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The IBA’s Accelerating Justice Project, aimed at systemic reforms like smaller dockets, digitisation, and faster decision-making
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Lessons for young lawyers aspiring to build an international arbitration and cross-border practice.
As Mr. Pasrich notes, dispute resolution cannot take “ten years”, justice must be accelerated through structural change, stronger judicial management, and global best practices.