After successfully hosting three editions of the Justice HR Khanna Memorial National Symposium, the CAN Foundation, in collaboration with NALSAR University of Law, Hyderabad and DNLU, Jabalpur are set to host the 4th Justice HR Khanna Memorial National Symposium on 6th July 2024.
The symposium being held virtually in the honour of Former Supreme Court Judge Late Hon’ble Justice H.R. Khanna.
The 3rd edition of the Symposium hosted last year on 8th July, 2023 was organised on a variety of contemporary issues ranging from ‘State Surveillance & Privacy – The Lakshman Rekha Between Criminal Investigation & Privacy’ to ‘Legal Stalwarts & Their Contribution To the Judicial System’. It witnessed the eminent presence of Justice MM Sundresh (Judge, Supreme Court of India)v & Justice Dipankar Datta (Judge, Supreme Court of India) as Keynote speakers.
The 4th edition of the Justice HR Khanna Memorial National Symposium will again feature legal eagles from the fraternity discussing two important and riveting issues, with the program divided into two different sessions (pre lunch & post lunch).
The Pre-Lunch Session is scheduled between 10:30 A.M. and 12:45 P.M. and the Post-Lunch Session will be held between 02:30 P.M. and 04:45 P.M.
The welcome address of the session will be delivered by the Vice Chancellors of the respective collaborating National Law Universities, viz. Prof. Srikrishna Deva Rao from NALSAR, Hyderabad & Prof. (Dr.) Manoj Kumar Sinha from DNLU, Jabalpur.
Prof. Srikrishna Deva Rao (VC, NALSAR Hyderabad) is a leading academician in criminal law and is currently the Chairperson of the Committee for Reforms in Criminal Law. Likewise Prof. (Dr.) Manoj Kumar Sinha (VC, DNLU Jabalpur) is a prominent legal scholar and administrator, advancing legal education and research at DNLU. He has been published in reputed International and National Law Journals.
Prof. Srikrishna Deva Rao Prof. (Dr.) Manoj Kumar Sinha
The sessions will go live on July 6th, 2024 as per timings on the official YouTube channel of the CAN Foundation. The YouTube Links for the two sessions are mentioned below –
1. Session I (Live 10:30 A.M. onwards) – Pre-Lunch Session https://youtube.com/live/I2sWBUyr7kE?feature=share
2. Session II (Live 2:30 P.M. onwards) – Post-Lunch Session https://youtube.com/live/6QT07qNfsXI?feature=share
Speaker in the Pre-Lunch Session – Session-I
The First Session will be graced by the Chief Guest, Justice PV Sanjay Kumar (Judge, Supreme Court of India) who has had an extensive judicial career in various High Courts including tenure as Chief Justice of the Manipur High Court. His judgement regarding grant of protection to Myanmarese refugees who entered India illegally have been landmark toward development of the nation’s jurisprudence regarding the issue. Before being elevated as a Judge he was a practising advocate in the High Court of Andhra Pradesh and represented PSU’s like HPCL, IOCL, Government of Andhra Pradesh whilst practising there.
Justice PV Sanjay Kumar
Speaking along with Justice Kumar will be the Special Guest of the Session, Justice Sunita Agarwal (Chief Justice, High Court of Gujarat), who has had a distinguished career in the judiciary known also for her contributions to legal reform and justice administration. She is an alumnus of Awadh University and post her enrollment, practised at the Bar for 21 years before being elevated to the bench in 2011. Her judgement regarding the Kanpur Bar Association strike is a landmark judgement of the Allahabad High Court. Her quote in a judgement “Ancient Texts always open to Debate; It is the beauty of plurality our society practices” while rejecting the PIL filed against the re-telecast of Vishnu Puran on the fact that it has alleged misrepresentation of Lord Vishnu showcases her legal acumen and understanding of social fabrics of our country.
Justice Sunita Agarwal
The esteemed Judges will be initiating the discussion and delivering the keynote address on the topic “Contours Of The Basic Structure Of Our Constitution”.
Thereafter, Senior Advocate Chander Uday Singh will be taking the deliberations forward, who is renowned for his expertise in constitutional law and jurisprudence of civil liberties.
Chander Uday Singh
Post-Lunch Session – Session II
In the Post-Lunch Session, the Presiding Guest, Justice K.V. Viswanathan (Judge, Supreme Court of India) known for his contributions to key constitutional verdicts will deliver the Keynote Address on the illuminating environmental theme of — “Perspectives of Legal Dimensions of Climate Change in the 21st Century”. He was designated as a Senior Counsel by the full court of the Supreme Court of India in 2009 and also served as the Additional Solicitor General of India in the Supreme Court from the years 2013-14. He was elevated to the Bench recently in August 2023 from the Bar and poised to hold the highest constitutional seat of the Chief Justice of India in the year 2031 for a duration of almost a year.
Justice K.V. Viswanathan
Along with Justice Viswanathan, will also be speaking, the Senior counsels Madhavi Divan and V. Giri. Madhavi Divan is an eminent jurist and her writings have contributed significantly to legal literature and practice. She has also served as an Additional Solicitor General of India recently till 2023 for a period of around 3 years at the Supreme Court. V. Giri is a leading expert on constitutional laws. He previously served as a Judge of the Kerala High Court for a few years before resigning from the high constitutional offices to establish a distinctive practice in the Supreme Court of India.
Mrs. Madhavi Divan Mr. V. Giri
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