About Centre for Arbitration and Research, MNLU Mumbai

Arbitration has been on the rise across India as a preferred choice of dispute resolution. Owing to a cumulative effort from the judiciary, government and the practitioners, arbitration in India, for the first time in a number of years, has been able to reach international standards. At a crucial juncture like this, the need of the hour is to generate awareness amongst the law students and also to ensure that consistent and high quality research is carried in the field. Additionally, owing to arbitration being utilized in niche fields, it is imperative that the stakeholders and service providers therein are professionally trained to provide top-quality services. It is while keeping in mind the aforementioned needs, that the Centre for Arbitration and Research has been set-up in the University.

Course Curriculum

The course curriculum comprises the following.

  1. Framework for Investment Treaty Arbitration (‘ITA’)
  2. Substantive Issues in ITA
  3. Jurisdictional and Procedural Issues in ITA
  4. Remedies in ITA

Faculty

  • Pramod Nair, Founder, Arista Chambers, India
  • Tunde Fagbohunlu, Partner Aluko & Oyebode, Nigeria
  • Sara Hourani, Sr. Lecturer, Middlesex University London
  • Steven Finizio, Partner, WilmeHale, London
  • Mrinal Jain, Director, Secretariat, (India Head)

Patron: Prof. (Dr.) Dilip Ukey, Vice-Chancellor, MNLU Mumbai

Course Director: Chirag Balyan, Assistant Professor, MNLU Mumbai

Who can Enrol?

Practitioners, General Counsel, Lawyers, Law Students, Professionals

Last Date for Registration

30th September, 2021

Link for Registration: HERE

For Queries

Write to us at arbitrationcentre@mnlumumbai.edu.in

Note: i. No enrolment fees are to be paid.

  1. E-certificates will be given subject to satisfactory assessment and participation.

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