Arbitration Bar of India and Bombay Bar Association to host an event on “Judicial Support and Role of Courts in Arbitration”

9:30 AM – 10:00 AM

Registration and Welcome Coffee

10:00 AM – 11:15 AM

Opening Remarks & Plenary session and Keynote Address

Topic: Judicial Support and Role of Courts in Arbitration

Speakers: Vyapak Desai, Vice President, Arbitration Bar India

Nitin Thakker, Senior Advocate & President, Bombay Bar Association (5 mins)

Gourab Banerji, Senior Advocate & President, Arbitration Bar India (5 mins)

Birendra Saraf, Senior Advocate & Advocate General of Maharashtra (10 mins)

Tushar Mehta, Solicitor General of India (10 mins)

R. Venkataramani, Senior Advocate & Attorney General of India (10 mins)

Justice Devendra Kumar Upadhyay, Chief Justice, Bombay High Court (15 mins)

Farhan Dubash, Advocate – Vote of Thanks

11:15 AM – 11:30 AM

Tea/Coffee Break

11.30 AM – 12.30 PM

Topic: Chief Address on Effective Strategies for Arbitration Advocacy — Justice A.S Chandurkar, Judge Bombay High Court

Panel Discussion 1

Moderator: Raj Panchmatia, Executive Committee Member, Arbitration Bar India

Panelists:

Justice Bharati Dangre, Judge, Bombay High Court

Justice R.D Dhanuka, Former Chief Justice Bombay High Court

Darius Khambata, Senior Advocate, Member Advisory Board, Arbitration Bar India

Venkatesh Dhond, Senior Advocate & Vice President, Bombay Bar Association

12.30 PM – 1:30 PM

Topic: Chief Address on Role of Arbitration Bar in Modern Arbitration — Justice GS Kulkarni, Judge Bombay High Court

Panel Discussion 2

Moderator: Naresh Thacker, Joint Secretary Western Region, Arbitration Bar India

Panelists:

Janak Dwarkadas, Senior Advocate

Ketan Parikh, Senior Advocate

Madhavi Divan, Senior Advocate & Vice President, Arbitration Bar India

1:30 PM – 1:45 PM

Closing Remarks by Tejas Karia, Partner, SAM & Co. & Vice President, Arbitration Bar India