Event Details:
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Date: Wednesday, 21st August 2024
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Time: 6:00 p.m. — 7:00 p.m. IST, followed by High Tea
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Venue: IAMC Hyderabad, 22nd Floor, Vijaya Krishna Towers, Financial District, Hyderabad
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Key Stakeholders: The invite-only Roundtable will comprise of general counsels, arbitration practitioners, law firm partners, and senior advocates.
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Motion: “This House Believes That Mandatory Mediation Should Precede Arbitration in Resolving Commercial Disputes.”
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Speakers:
For: Ms. Koh Swee Yen SC – Partner, WongPartnership LLP
Against: Mr. S. Ravi – Senior Advocate, High Court of Telangana
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Moderator:
Ms. Ekta Bahl, Partner, Samvad Partners
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Format:
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Introduction by Moderator: 3 minutes
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Voting: 1 minute
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Opening Statements: 7 minutes per speaker
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Rebuttals: 5 minutes per speaker
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Voting: 1 minute
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Roundtable Discussion: 30 minutes
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Event Schedule:
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06:00 p.m. – 06:30 p.m.: Debate on the Motion “This House Believes That Mandatory Mediation Should Precede Arbitration in Resolving Commercial Disputes.”
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06:30 p.m. to 07:00 p.m.: Roundtable Discussion
