ARBIVIS Partners LLP Law Offices is hosting a Panel Discussion on “The State of Arbitration: Navigating an Arbitration involving State-Owned Entities and MSMEs” on 20th February 2026 (Friday) at India Habitat Centre (Tamarind Hall), Lodhi Road, New Delhi. This is an external event of Global ADR Summit 2026 organised by MediateGuru. Furthermore, for this specific external event, the host has Exclusively Partnered with SCC Online and SCC Times as a Resource and Media Partner for the said Panel Discussion.
We are glad to share that the Panel Discussion shall have the following distinguished individuals:
Chair: Hon’ble Mr. Justice Hrishikesh Roy, Former Judge, Supreme Court of India
Panellists:
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Hon’ble Mr. Justice Rajiv Shakhder, Former Chief Justice, High Court of Himachal Pradesh
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Hon’ble Mr. Justice Najmi Waziri, Former Judge, High Court of Delhi
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Mr. Prashanto Chandra Sen, Senior Advocate and Associate Member, Quadrant Chambers, London
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Mr. Vinay Kumar Sanduja, Registrar, India International Arbitration Centre
This is an exclusive invite only event, subject to approval of the host. Further, the Panel Discussion shall be followed by a Question and Answer Session, followed by Networking and Dinner.
About the Panel Discussion:
The Panel Discussion aims to address the issues and challenges in arbitration involving State-owned Entities and Micro, Small and Medium Enterprises (‘MSMEs’). State-Owned Entities have, over the years, been a party to numerous arbitration proceedings, given the fact that an arbitration clause has become a de facto clause in any contract. However, they face their own challenges, especially due to their public character, accountability, and bureaucratic processes, which may hamper their autonomy and independence, resulting in harm to the arbitration process itself. What modifications should State-Owned Entities implement in their operations and policies to enhance arbitration friendliness and efficiency? Do the recent policy amendments, such as the Ministry of Roadways’ recent notification, sufficiently address the issue by reducing arbitration occurrences among State-Owned Entities? Additionally, what measures or roles can the judiciary assume to alleviate these challenges and facilitate a seamless process until the enforcement of the Award?
MSMEs have traditionally served as a catalyst for economic growth. The recent budget has also introduced a renewed emphasis on this sector by increasing government support to address issues ranging from funding to dispute resolution faced by these enterprises. MSMEs are occasionally involved as opposing parties in disputes with State-Owned Entities (though private conglomerates also engage in disputes with MSMEs), which places them at a disadvantage due to disparities in bargaining power, the costs associated with arbitration processes, and notably, the limitations of the arbitration mechanisms provided under the MSMED Act. This includes the role of MSME Facilitation Councils, as well as challenges associated with the enforcement of arbitral awards. What role can the judiciary assume in resolving these issues and assisting in the development of a more resilient MSME ecosystem?
About ARBIVIS Partners LLP
ARBIVIS Partners LLP Law Offices is a pan-India law firm that is based in Delhi and brings together experts from various sectors of the legal field. Along with providing legal consultations and advisory on multiple aspects of commercial, civil and criminal law, the litigation team at ARBIVIS Partners LLP Law Offices is capable of representing our clients across various judicial and quasi-judicial fora spread across multiple jurisdictions, including the Supreme Court of India, the High Courts, District Courts, Special Courts (such as ED and CBI matters), Specialised Tribunals, Arbitral Tribunals and Statutory Authorities across India.
With a team of dedicated professionals, ARBIVIS Partners LLP Law Offices provides legal services across diverse sectors and areas of law. We are a boutique law firm that can meet all our clients’ needs.
ARBIVIS Partners LLP is a duly registered Limited Liability Partnership under the Limited Liability Partnership Act, 2008. As such, the organisational structure, inner working mechanism and decision-making process are both democratic and transparent. As a registered entity, the firm is not only compliant with all legal requirements but also conscious about its responsibilities towards society at large.
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