Dr Ajar Rab has been appointed a Member of the Board of Directors of the Vis East International Commercial Arbitration Moot, Hong Kong.
About Prof. (Dr.) Ajar Rab
Prof. (Dr.) Ajar Rab is the founding partner of ANR LAW LLP, Dehradun. He is an advocate, arbitrator and professor. His practice areas include international arbitration, corporate transactions, and commercial litigation. He handles several arbitrations and commercial litigations relating to energy disputes, EPC contracts, and infrastructure disputes, amongst others. He has previously worked with ministries, government bodies, and policy institutes. He is also an International Policy Consultant at Lexidale.
Dr. Rab is a ‘Professor of Practice’ at the School of Law, University of Petroleum & Energy Studies, Dehradun, an Honorary Research Chair Professor, Centre for ADR and Arbitration, NIRMA University, Ahemadabad, a Distinguished Visiting Professor at the National University of Juridical Sciences (NUJS), Kolkata, Visiting Professor at the National Law School of India University (NLSIU), Bengaluru, and visiting faculty in other law schools of the country.
He has authored books on the ‘Real Estate (Regulation and Development) Act, 2016’ (EBC) and ‘Drafting of Contracts: Basic Principles’ (EBC) and ‘Drafting of Contracts: Advanced Principles’ (EBC) and on ‘Interim Measures in International Commercial Arbitration: A Comparative Review’ (Kluwer Law International). He has also published several academic papers in leading national and international journals, and his contributions have been acknowledged by the Supreme Court of India.
About Vis East International Commercial Arbitration Moot
The Vis East Competition is the sister competition of the Willem C. Vis International Commercial Arbitration Moot. With the continuous rise in international commercial transactions and the inevitable cross-border disputes in Asia, the Vis East Moot provides law students, academics, and professionals with a similar exposure to, and experience in, international arbitration and international trade law with an Asian twist.
