About the Webinar
In this digital and globalised world, unauthorized disclosure of personal and other confidential information has become a well-known and ever-increasing risk for holders of third-party information and business data. The costs associated with a data breach or unauthorized disclosure of confidential information can be substantial. As the risk associated with data and privacy breaches continue to grow and evolve, companies and individuals have turned, in varying degrees, to their insurers for protection.
The Law and Technology Society, NLSIU brings to you a webinar on ‘Coverage issues related to data breaches’. This webinar is a part of an integrated series which the society plans to conduct in due course of time. The webinar will be held on October 13th, 2020 at 6:30PM to 7:30 PM IST.
About the speakers
Ms. Jean M. Lawler is an attorney and certified mediator based in Los Angeles, California. Her legal practice has been focused on mediation of commercial, insurance and civil litigation at both the trial and appellate levels since 2017. Ms. Lawler has recently received the CIPP/US (Certified
Information Privacy Professional) certification from the International Association of Privacy
Professionals (IAPP) and during the Covid-19 has mediated more than 80 cases online via Zoom. Prior to becoming a full-time mediator, Ms. Lawler was a Senior Partner in a Los Angeles law firm, Murchison & Cumming, LLP. She represented corporations, professionals, non-profits, individuals, and insurers in a broad range of matters, at trial and on appeal.
Ms. Bridget Q. Choi is the Managing Director of Strategy and Deputy General Counsel at Kivu Consulting. As an experienced and accomplished lawyer, she has over 15 years of legal and claims experience within the insurance industry. As a cyber-insurance claims expert, Ms. Bridget employs her industry knowledge and relationships to ensure that Kivu’s response services are closely aligned to the needs of its insurance and legal partners.
Before joining Kivu, Ms. Bridget worked in claims at various major cyber insurance companies, guiding policyholders through immediate and comprehensive responses to data breaches and network intrusions as well as handling privacy, technology E&O, intellectual property, media and advertising liability matters. In this role, she developed a deep understanding of cyber liability faced by small and medium-sized enterprises.
Registration
To register, click here and fill the form. E-certificates will be provided to the attendees at the end of the session.
The Organizers – The Law and Technology Society (L-Tech)
The Law and Technology Society (L-Tech) is one of Asia’s oldest student-run tech-law groups and is committed to exploring the boundless contours of the intriguing interface between law and technology. The main objective of the committee is to build up-to-date scholarship in this field by making research panels and by organizing a series of interesting events including seminars, conferences, policy-making competitions, essay competitions, etc. Our flagship event is Consilience, which is an annual multi-day conference. It was started in the year 2000 and holds the record to be the first of its kind in India. In the past, the society has had the privilege to host events with dignitaries such as Jacob Appelbaum, Anthony Taubman, Richard Stallman, Stephen Hobe, etc. It is one amongst the many societies at National Law School of India University, Bangalore.
National Law School of India University (NLSIU) Bangalore is the first National Law University to be established in India as well as one of the first in the country to offer the five-year integrated undergraduate law degree. NLSIU Bangalore has consistently been ranked as the topmost law school in India and boasts a large alumni network of academicians, researchers, and lawyers.
