This course is part of an on-going programme devised by the IBA’s Section on Public and Professional Interest (SPPI) to assist young lawyers and junior members of the profession with their understanding of the fundamentals of international legal practice.The event is presented by IBA Young Lawyers’ Committee and is hosted by Amity University.
The course will be conducted in English. Participation in this event is free, but registration is required. Please CLICK HERE before 31 October to register for this event. If you have any questions, contact Shefali Raizada at sraizada@amity.edu.
Programme
Friday (8 November, 2024)
0815 — 0845 Registration
0845 — 0855 Welcome remarks from Amity Law School
Prof D K Bandyopadhyay Chief Advisor (FPO) & Chairman, Amity Law School, Noida, Uttar Pradesh
0855 — 0905 Welcome remarks from the IBA
Pranav Srivastava Phoenix Legal, New Delhi, Delhi; Co-Vice Chair, IBA Young Lawyers’ Committee
0905 — 0915 Address by Guest of Honour
Lalit Bhasin Society of Indian Law Firms, New Delhi, Delhi; Honorary Life Member, International Bar Association
0915 — 0930 Keynote address by the Chief Guest
R Venkatramani Attorney General for India, New Delhi, Delhi
0930 — 0945 Chancellor’s address
Atul Chauhan Chancellor, Amity Education Group, Noida, Uttar Pradesh
0945 — 1045 Introduction to the IBA Young Lawyers’ Committee: starting young at the IBA — opportunities and challenges
Moderator
Arush Khanna Numen Law Offices, New Delhi, Delhi; Membership Officer, IBA Young Lawyers’ Committee
Speakers
Gaurav G Arora JSA, Gurgaon, Haryana; Website Officer, IBA Media Law Committee
Zeina Obeid Obeid & Partners, Dubai; Co-Vice Chair, IBA Young Lawyers’ Committee
Pranav Srivastava Phoenix Legal, New Delhi, Delhi; Co-Vice Chair, IBA Young Lawyers’ Committee
1045 — 1100 Coffee/tea break
Friday continued
1100 — 1200 Hot topics and recent trends in international arbitration: an international perspective
The panel will delve into a comprehensive discussion on the latest trends in international dispute resolution, offering insights from the viewpoints of both counsel and arbitrators across diverse regions of the world. This discussion will spotlight the striking similarities while highlighting the distinctive types of disputes that are currently gaining prominence globally. The session will also shed light on various facets of the institutional perspective.
Moderator
Alipak Banerjee Head of International Dispute Resolution, Nishith Desai, New Delhi, Delhi; Diversity and Inclusion Officer, IBA Professional Ethics Committee
Speakers
Shashwat Bajpai DRSB Law Chambers, New Delhi, Delhi
Zeina Obeid Obeid & Partners, Dubai; Co-Vice Chair, IBA Young Lawyers’ Committee
Neeti Sachdeva Registrar & Secretary General, Mumbai Center for International Arbitration, Mumbai, Maharashtra
1200 — 1300 Navigating cross-border M&A: challenges, strategies and emerging trends
This session will provide an overview of the complexities involved in cross-border mergers and acquisitions. Key topics include navigating legal and regulatory differences, conducting due diligence, ensuring cultural integration, and managing tax implications. We will also explore the role of artificial intelligence in M&A practice. Additionally, the session will touch on opportunities in emerging markets and analyse recent deals through case studies to offer practical insights and best practices. This is a must-attend for young lawyers aiming to excel in international M&A.
Moderator
Sujoy Bhatia Chandhiok and Mahajan, New Delhi, Delhi
Speakers
Tanya Chakraborty General Counsel, SAMHI Hotels, New Delhi, Delhi
Manjula Chawla Phoenix Legal, New Delhi, Delhi
Vani Mehta Regional General Counsel South Asia, GE Aerospace, New Delhi, Delhi
1300 — 1315 Closing remarks
Arush Khanna Numen Law Offices, New Delhi, Delhi; Membership Officer, IBA Young Lawyers’ Committee
Vote of thanks
Prof Shefali Raizada Director, Amity Law School, Noida, Uttar Pradesh
1315 — 1400 Networking lunch
International Bar Association the global voice of the legal profession
About the IBA
The International Bar Association (IBA), established in 1947, is the world’s leading organisation of international legal practitioners, bar associations, law firms and law societies.
The IBA influences the development of international law reform and shapes the future of the legal profession throughout the world. It has a membership of more than 80,000 individual lawyers and more than 190 bar associations and law societies spanning over 170 countries.
Inspired by the vision of the United Nations, the IBA was founded in the same spirit, just before the Universal Declaration of Human Rights was proclaimed in 1948.
The IBA covers all practice areas and professional interests, providing members with access to leading experts and up-to-date information, enabling them to better represent their clients’ interests.
Through its various committees, fora, and task forces, the IBA facilitates the exchange of information and views among its members as to laws, practices and professional responsibilities relating to the practice of law around the globe
IBA Young Lawyers’ Committee
The major goal of all YLC activities is to create a win-win situation in which young colleagues can enhance their skills and networks thanks to IBA programmes, conferences and other projects, while simultaneously providing the IBA and its constituents with fresh ideas and a vivid contact to the next generation of legal experts and counsel.
All our activities have a significant impact on the promotion of the IBA amongst young lawyers worldwide and to showcase the membership benefits of the association. The Young Lawyer Training Courses, taking place globally, are one key undertaking of the committee, bringing young lawyers and senior legal professionals together. Apart from attracting young colleagues to join our Committee, we further motivate them to become active in the IBA’s Legal Practice Division, Section on Public and Profession Interest, Bar Issues Commission and Regional Fora.
The objectives of the Young Lawyers’ Committee are to identify, discuss and promote issues involving young lawyers both around the world and within the association. The YLC aims to achieve this by means of fluid communications with the other IBA Committees so that their relevant activities and programmes can be actively promoted to young lawyers as well as by getting young lawyers involved directly by recommending them as speakers. Other means of communication applied by the Committee are our Newsletters and E-bulletins, which are published around 3 times per year.
Here, the Officers of the YLC report on their activities and projects while young colleagues from all over the world submit articles on topics in their jurisdictions they consider being of interest for the Committee.
For more information, please visit the Young Lawyers’ Committee home page.
