The session will be delivered by Nina Jankovic, an international arbitration lawyer at Aceris Law, with extensive experience in construction and complex cross-border disputes.
About USLLS ADR Blog:
The ADR Blog at the University School of Law and Legal Studies (USLLS), Guru Gobind Singh Indraprastha University, is a platform dedicated to advancing discourse in Alternative Dispute Resolution. It aims to foster meaningful academic and practical engagement by encouraging discussions on emerging issues in arbitration, mediation, and allied fields. The Blog publishes contributions from practitioners, academicians, researchers, and students, following a rigorous double-blind review process, with the larger goal of promoting ADR as an effective and widely adopted mechanism for dispute resolution.
About the Speaker:
Nina Jankovic is an international arbitration lawyer with over a decade of experience representing clients in construction, commercial, and investment arbitrations worldwide. She has acted as counsel in more than 50 international arbitrations, including some of the largest and most complex disputes of recent years, under the ICC, ICSID, UNCITRAL, LCIA, SCC, SIAC, and ICDR Rule.
She holds an LL.M. in Public International Law from Leiden University and an LL.B. (summa cum laude) from the University of Belgrade. She has trained with leading international institutions and law firms, including Freshfields Bruckhaus Deringer in Paris and the Permanent Court of Arbitration in The Hague, and is admitted to the Serbian Bar.
About the Lecture Session:
This lecture will look at how disputes move from contractual relationships into arbitral claims, focusing on how contract terms, risk allocation, and breaches influence this process. It will also touch on key strategic aspects of international arbitration, such as choice of forum, applicable law, and procedural considerations.
The session will briefly address the specific challenges that arise in infrastructure and energy projects, where disputes can be complex due to their scale, technical nature, and regulatory context.
Overall, the aim is to connect basic legal concepts with practical insights, helping students and young practitioners better understand how arbitration works in real-world situations.
Date: May 8, 2026
Time: 1:30 PM IST
Mode: Virtual
Who should attend?
Law students and early-career professionals interested in arbitration and dispute resolution.
Registration: https://docs.google.com/forms/d/1VUdQd7PGrgILpQOwAy9s76-GaBYBJi3-Lt0zqFKc6W8/viewform?edit_requested=true
