ABOUT MAHARASHTRA NATIONAL LAW UNIVERSITY MUMBAI
Maharashtra National Law University Mumbai has been established under the Maharashtra Act No. VI of 2014 on 20th March 2014. The Act envisages to establish and incorporate National Law Universities in the State for the development and advancement of legal education and for the purposes of imparting specialized and systematic instruction, training and research in systems of law and for the matters connected therewith or incidental thereto. The object of the university is to advance and disseminate learning and knowledge of law and legal processes. As its role in national development MNLU Mumbai strives to develop in the students and research scholars a sense of responsibility and zeal to serve the society in the field of law. Emphasis is laid on developing skills with regard to advocacy, training in legal services, exercises in legislation- drafting, research in law reforms and the like. This is meted out by regularly organizing lectures, seminars, symposia, workshops, competitions and conferences regularly. University also provides conducive environment for participating in Inter-University Competitions.
ABOUT CENTRE FOR ARBITRATION AND RESEARCH [CAR]
MNLU Mumbai’s Centre for Arbitration and Research seeks to serve as a think-tank to generate awareness about arbitration law in theory and in practice and also carry out high quality research in the field to assist policy-formulation by the Government. The Centre also intends to serve as a platform for imparting professional training to the stakeholders in the field of arbitration and cater to all areas of arbitration especially the niche areas. The Centre’s objective is to create a culture of arbitration by training the young-breed of lawyers and law students through workshops, conferences, symposiums, etc and to carry out extensive research in arbitration law inter alia in specialized fields of Sports Arbitration, Construction Arbitration, Maritime Arbitration, and IP Arbitration by imparting quality training to industry professionals with the help of renowned experts to help improve the level and quality of arbitration services at every step.
ABOUT OXFORD STYLE DEBATE
The Oxford Style Debate is intended to foster critical thinking and innovation in the arbitration law.
The motion of the debate is: India needs a standalone law on domestic arbitration.
Jury: Justice Hemant Gupta (Chairperson, IIAC) and Dr. Sanjeev Gemawat (Group GC, Vedanta Resources Ltd.)
Presenter: Vyapak Desai (Head, Int’l Litigation & Dispute Resolution, Nishith Desai Associates)
Moderator: Chirag Balyan (Head, Centre for Arbitration and Research, MNLU Mumbai)
For the motion: Ajar Rab (Partner, ANR Law LLP) and Aseem Chaturvedi (Partner, Khaitan & Co)
Against the motion: Tejas Karia (Partner, Shardul Amarchand Mangaldas & Co) and Bindi Dave (Partner, Wadia Ghandy & Co.)
Currently, Arbitration and Conciliation Act, 1996 governs the arbitration. Part — I deals with Indian seated arbitration which results into domestic award and Part — II deals with enforcement and recognition of foreign arbitral awards. The debate concern’s part — I of the Act. Indian seated arbitration under part — I could be classified as either domestic or international. The criterion of international is laid down in the definition section of the Act. Thus, part I deals with both Indian seated domestic arbitration as well as Indian seated international arbitration. This debate intends to argue about the rationality and suitability of this approach in the Indian context. The Government of India has again set up a committee to review the arbitration regime under Padma Shri Dr. TK Viswanathan. One of the agendas before the committee also pertains to separate arbitration regime for domestic and international arbitration. Therefore, the proceedings of this debate and results of this discussion will be submitted to the committee for its kind consideration.
DATE: 18 AUGUST 2023 (FRIDAY)
TIME: 03:30 PM IST ONWARDS
ZOOM PLATFORM
REGISTRATION LINK: https://zoom.us/webinar/register/WN_qCLQ-S0ySw-ZbPKYfi8dtw
SUPPORTING PARTNERS: YOUNG MCIA; EASTERN BOOK COMPANY; SCC ONLINE