The book release of Arbitration and Conciliation: A Commentary by Saurabh Bindal and RV Prabhat and the 12th edition of Dr Avtar Singh’s Law of Arbitration and Conciliation revised by Mr Saurabh Bindal will take place on 24th May, 2022 at 2 pm (IST) via an online video conference.
The book release will be followed by a panel discussion on the topic ‘Amendments in the Arbitration Act which transformed India’.
The panellists for the discussion are Justice AK Sikri, Mr Steven Lim, Mr Steven Finizio and Mr RV Prabhat. The moderator for the event will be Mr Saurabh Bindal who is also the co-author of the first book and revising author of the second book. A brief description about the panellists is given below.
Justice AK Sikri
International Judge, SICC
Former Judge, Supreme Court of India
Justice Arjan Kumar Sikri did his B.Com. Honours from University of Delhi in 1974 and two Post Graduate Diplomas in Company Law and Administrative Law from ILI, in 1975 and 76, getting first position in both. He topped in LL.B. from Delhi Law Faculty in 1977 and completed his LL.M. in 1980, again getting first position in 3 years’ course. He has been conferred Doctorate of Laws, Honoris Causa, by National Law University Delhi on 31st August, 2018 and by Dr. Ram Manohar Lohiya National Law University, Lucknow, on November 2013.
Justice Sikri started his practice at Delhi High Court in 1977 and handled all types of cases, with specialisation in Arbitration, Commercial, Labour and Constitutional matters. He was counsel for various public sector undertakings, banks and financial institutions. He taught Law at Campus Law Centre from 1984 to 1989. In 1997, he was designated as a Senior Advocate by the Delhi High Court; and in 1999 he became a judge of Delhi High Court, and in 2011 it’s Acting Chief Justice. In September 2012, he was elevated as the Chief Justice of Punjab & Haryana High Court and in April 2013, he was appointed as the judge of the Supreme Court. He superannuated in March 2019 as the senior most puisne judge. After his retirement, he is doing Opinion work, Mediation as well as Arbitration – both domestic and international.
Justice Sikri has authored over 4700 reported judgements in different fields of law. He was chosen as one of the 50 most influential persons in the world who impacted the growth of Intellectual Property Laws for the year 2007 by MIPA. He wrote scholarly articles in various journals and presented learned papers in various national and international conferences. He has several articles in the field of human rights, commercial laws, arbitration and mediation.
Currently, he is the International Judge of the Singapore International Commercial Court (SICC); Chairperson of the Committee for Formulating an Action Plan for Online Dispute Resolution under NITI Aayog, Government of India;Chairperson of the Oversight Committee and High Powered Committee of the Char Dham Project appointed by the Supreme Court of India; Member, Board of Directors of Mediators Beyond Borders International (MBBI) with Headquarters in US; Member, 4 Pump Court (London); Chairman of NewsBroadcasting Standards Authority (NBSA); Chairperson, Grievance Redressal Board, Digital Publisher Content Grievances Council (DPCGC)and Ombudsman of Federation of Indian Fantasy Sports (FIFS). He is also the visiting Professor of various Law Universities.
Steven Y. H. Lim
Arbitrator (Panel arbitrator with the SIAC, HKIAC, ICDR,
KCAB, JCAA, CAAI, AIAC and THAC) and Barrister
Steven is an arbitrator and barrister. He has over 80 appointments as presiding, sole, co-arbitrator and emergency arbitrator, seated in Singapore, England, USA, India, South Korea, Thailand, and Vietnam. He is also instructed as lead counsel in arbitrations. He is a member of the English and Singapore bars.
Steven has extensive experience with SIAC, ICC, ICDR, SCMA, KCAB, UNCITRAL Rules, and ad hoc cases involving Asia-Pacific jurisdictions and farther afield, and is on the SIAC, HKIAC, ICDR, KCAB, JCAA, CIETAC panels, amongst many others.
Steven is recommended in legal directories as “the perfect arbitrator”, “he is always on top of his cases and has a very good judgment and excellent manner”, “a fair-minded and extremely capable arbitrator”, “an outstanding up-and-coming superstar with a nice and sensible manner”, “a highly respected figure across the gamut of APAC-related commercial disputes”, and “an excellent counsel with excellent understanding of law and great commercial insight”.
Steven Finizio
Partner,
WilmerHale
Steven Finizio is a partner in Wilmer Cutler Pickering Hale and Dorr LLP. Steven Finizio’s practice focuses on international dispute resolution. Mr. Finizio also serves as an arbitrator. He has particular experience with energy, financial services, shareholder, joint venture and M&A, and manufacturing issues. He has advised clients regarding disputes under the rules of most of the well-recognized international arbitration institutions and governed by the laws of jurisdictions in Europe, Asia, Africa and the US, as well as under bilateral and regional investment treaties. His pro bono work has included assisting a Central European government to draft new arbitration legislation and he was part of a team that won a landmark decision in the first freedom of expression case in the African Court on Human and Peoples’ Rights in Issa Loha Konaté v Burkina Faso.”
Saurabh Bindal
Author and Advocate
Moderator for the discussion
Saurabh Bindal is an advocate practising law at the Supreme Court of India and Delhi High Court, India. He was called to the Bar in 2012. Saurabh holds a degree in Engineering and Law. He is an alumnus of Rajiv Gandhi School of Intellectual Property Law, Indian Institute of Technology, Kharagpur, India. Saurabh has worked with reputed law firms in India. He has authored a number of books and papers on law and keeps writing columns for various newspapers. He also undertakes speaking assignments at various forums. His interest areas include the Constitution and its intersection with intellectual property law. He has focused his practice on litigation and dispute resolution. He appears in different forums and handles high stake litigations and arbitrations. In his present role, he is leading the disputes and litigation practice of a reputed law firm as an Associate Partner.
RV Prabhat
Advocate
Co – author, Arbitration and Conciliation: A Commentary
R.V. Prabhat is an advocate practicing law at the Supreme Court of India and Delhi High Court. Prabhat graduated in law from Rajiv Gandhi School of Intellectual Property Law, Indian Institute of Technology, Kharagpur, India in 2014. He also holds a degree in Engineering and is a qualified Company Secretary (Executive). Prabhat has set up his independent counsel practice after his stint with a reputed law firm and chambers of a designated senior counsel. He regularly features in journals, newspaper columns and has spoken at various forums. His interest areas include Commercial and Construction Arbitration, Insolvency Law, Company Law and Constitution. He appears in different forums and handles high stake litigations and domestic as well as international arbitrations from diverse sectors such as defence, oil and gas industry, telecom, construction and infrastructure projects.
Register for the panel discussion by clicking on this link: https://bit.ly/3FPSzF2
