As part of the SIAC Annual India Conference 2026 held in New Delhi on 25 July 2026, the Singapore International Arbitration Centre (SIAC) formally inaugurated its Delhi Liaison Office, marking a significant milestone in the institution’s global expansion and its growing engagement with India’s legal and business community.
The Delhi office is SIAC’s seventh overseas office and third representative office in India, following the establishment of its offices in Mumbai and GIFT City. The move reflects India’s continued importance to SIAC, with Indian users consistently ranking among the institution’s top foreign users for several years.
The newly established office is expected to deepen SIAC’s engagement with arbitration practitioners, in-house counsel, businesses, and institutional partners across the country. It will facilitate outreach initiatives, training programmes, seminars, and collaborative efforts aimed at promoting international arbitration and strengthening dispute resolution practices in the region.
The inauguration ceremony was attended by several distinguished dignitaries, including Justice Surya Kant, Chief Justice of India; Edwin Tong SC, Singapore’s Minister for Law and Second Minister for Home Affairs; Arjun Ram Meghwal, Minister of State (Independent Charge) for Law & Justice and Minister of State for Parliamentary Affairs, Government of India; Justice Tejas Karia, Judge, High Court of Delhi; and R. Venkataramani, Attorney General for India and Senior Advocate, Supreme Court of India.
The Delhi Liaison Office will be headed by Shwetha Bidhuri, Director & Head (South Asia), SIAC, with Devna Arora, Deputy Head (South Asia), and Steffi Mary Punnose, Strategy & Development Manager (South Asia), supporting its operations.
Speaking on the occasion, Davinder Singh SC, Chairman of SIAC, said that Indian parties and lawyers have played a pivotal role in SIAC’s growth over the years, not only as one of its largest user groups but also through their contributions as Board Directors, Court members and in other capacities. He noted that the establishment of the Delhi office recognises India’s importance to SIAC and reflects the institution’s commitment to serving the Indian legal and business community more closely.
Lucy Reed, President of the SIAC Court of Arbitration, observed that Indian parties have consistently remained among SIAC’s top three foreign users over the past decade. She stated that the new office would enable closer engagement with stakeholders in India while enhancing awareness of SIAC’s international arbitration services.
Highlighting the significance of the expansion, Gloria Lim, Chief Executive Officer of SIAC, said the Delhi Liaison Office reinforces SIAC’s longstanding commitment to India and represents an important step in its global journey. According to her, the office will strengthen SIAC’s outreach efforts, provide greater support to users, and contribute to the continued development of international arbitration in the region.
With the opening of the Delhi office, SIAC’s overseas network now comprises representative offices in India (Delhi, Mumbai and GIFT City), South Korea, China (Shanghai and Beijing), and the United States, further expanding its global footprint and accessibility for users worldwide.
