Mayuri Tiwari Agarwala joins Khaitan & Co’s Arbitration Practice

Mayuri Tiwari Agarwala graduated from GNLU in 2010 and completed her masters from Columbia Law School, New York in 2015. Her practice

Mayuri Tiwari Agarwala graduated from GNLU in 2010 and completed her masters from Columbia Law School, New York in 2015. Her practice focuses on domestic and international arbitration, complex commercial litigation and public international law. Prior to joining Khaitan, she was with Shardul Amarchand Mangaldas, Mumbai and was an Associate Counsel at Singapore International Arbitration Centre (SIAC).

Mayuri is a member of Young International Council for Commercial Arbitration (YICCA), Young Singapore International Arbitration Centre (YSIAC), Young Mumbai Centre for International Arbitration (YMCIA) and Young International Arbitration Group (YIAG).

 

She regularly represents clients in international arbitrations, seated throughout the world (Singapore London, the Hague, New York Mumbai, Delhi etc.) conducted under different arbitration rules (SIAC, LCIA ICC UNCITRAL ICSID etc.) and different laws (Indian law, English law, Singapore law, New York law, etc.) across a wide range of industries (infrastructure, construction energy, oil & gas, healthcare etc.). She regularly acts for foreign investors against States under various bilateral investment treaties and represents clients in domestic arbitration and litigation related to arbitration before Indian Courts.

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