The Supreme Court is hosting the BRICS Chief Justices’ Forum in New Delhi from 4 to 6 September 2026, bringing together Chief Justices, Presidents of Supreme Courts and senior judicial leaders from BRICS Member States and Partner Countries.
On the opening day, Chief Justice Surya Kant, held a series of bilateral meetings with heads of judicial delegations from Russia, China, Egypt, Indonesia, the UAE, Belarus, Kazakhstan, South Africa, Iran and Uzbekistan.
Key issues discussed
The bilateral meetings focused on strengthening judicial cooperation and bilateral relations between the participating countries. The discussions covered:
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MoUs for judicial cooperation to strengthen relations between countries;
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The role of mediation and arbitration in resolving business and corporate disputes and creating a healthy environment for commercial activities between nations;
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The need for efficient commercial courts to enhance the trust of foreign investors;
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Possibilities of mutual recognition of judicial awards and decrees;
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Utilisation of institutions such as the National Judicial Academy, Bhopal, for professional exchange programmes;
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Exchange of best legal practices among different countries;
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The need for bilateral conferences on laws concerning contemporary issues;
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Integration of technological advancements, particularly Artificial Intelligence, to enhance judicial efficiency; and
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Strengthening people-to-people ties through expeditious judicial processes.
Chief Justice Surya Kant proposes common platform for Arbitration and Mediation
The Chief Justice highlighted the important role of the judiciary in building coordinated bilateral cooperation and strengthening bilateral ties.
He also proposed the creation of a common platform for Arbitration and Mediation to address commercial disputes.
The bilateral meetings facilitated direct interaction and exchange of views on matters of mutual judicial interest, with the engagements aimed at further strengthening cooperation among the participating judiciaries.
Judicial leaders who met Chief Justice Surya Kant
The dignitaries who held bilateral meetings with the Chief Justice included:
H.E. Igor Krasnov, Chief Justice, Supreme Court of the Russian Federation
H.E. Zhang Jun, Chief Justice, People’s Republic of China and President, Supreme People’s Court;
H.E. Boulos Fahmy Iskander Boulos, Chief Justice, Supreme Constitutional Court of Egypt
H.E. Prof. Dr Sunarto, S.H., M.H., Chief Justice, Supreme Court of Indonesia
H.E. Mohammed Hamad Al Badi Al Dhaheri, President, UAE Federal Supreme Court
H.E. Andrei Shved, Chairman, Supreme Court of the Republic of Belarus
H.E. Aslambek Mergaliyev, Chairman, Supreme Court of the Republic of Kazakhstan
H.E. Mahube Betty Molemela, President, Supreme Court of Appeal of South Africa
H.E. Ayatollah Gholam Hossein Mohseni-Eje’I, Chief Justice, Islamic Republic of Iran
H.E. Malikakhon Kalandarova, Deputy Chairperson, Supreme Court of the Republic of Uzbekistan.
The Chief Justice also met all delegates representing the Member States and Partner Countries attending the Forum.
Bilateral meetings were also held between other participating Member States and Partner Countries.
Countries participating in the BRICS Chief Justices’ Forum
Judicial leaders representing Brazil, China, Egypt, Ethiopia, Indonesia, Iran, Russia, South Africa and the UAE, along with Partner Countries including Belarus, Bolivia, Kazakhstan, Malaysia, Thailand, Uganda and Uzbekistan, are attending the three-day Forum.
