Fox & Mandal is organising a fireside chat and panel discussion ‘Arbitration in the MEASA Region: Roadmap to 2030’ during RIDW 2025.
RIDW 2025
Riyadh International Disputes Week (RIDW) is a distinguished international event, attracting a diverse spectrum of global stakeholders. The theme for RIDW25 is “Managing Global Business Relationships: Legal Reforms, Commercial Strategies & Qualifications, Ethics, and Conflict of Interest in Dispute Resolution,” which will guide discussions on how to navigate the complexities of modern dispute resolution in an evolving global business landscape.
Roadmap to 2030
Looking toward 2030, the roadmap to creating a world-class arbitration framework involves several steps, beginning with legal reforms intended to modernise and harmonise national laws with global arbitration standards, and greater adoption of international conventions like the New York Convention to ensure smoother enforcement of arbitral awards. In parallel, technological advancements must be embraced to enhance the efficiency, accessibility, and cost-effectiveness of arbitration proceedings. Additionally, there must be a continued efforts to build an arbitration culture through education, awareness and collaboration. By investing in training programs, fostering partnerships with international arbitration bodies and promoting arbitration-friendly policies, MEASA countries can develop a strong foundation for arbitration as the preferred method of dispute resolution.
These and other aspects are slated to be discussed at length during a fire side chat and panel discussion themed ‘Arbitration in the MEASA Region : Roadmap to 2030’, which is part of the Riyadh International Disputes Week 2025. During the discussions, the experts shall explore the present state of arbitration in the region and envision its future trajectory. The discussions will focus on the challenges, opportunities and trends that are shaping arbitration in the MEASA region and will identify the steps to enhance its overall effectiveness by 2030, with the underlying goal of aiding the emergence of the MEASA region as a global arbitration powerhouse by 2030.
Mr. Kunal Vajani, Jt. Managing Partner, Fox & Mandal will be giving the opening remarks
Fireside Chat
Panelists:
Mr. R. Venkataramani – Attorney General for India
Mr. Toby Landau KC – Barrister & Arbitrator, Duxton Hill Chambers
Moderated By: Tariq Khan – Head of International Arbitration, M&CO Legal
Panel Discussion: Arbitration in the MEASA Region : Roadmap to 2030
Panelists:
Mr. Toby Landau KC – Barrister & Arbitrator, Duxton Hill Chambers (Global Perspective)
Mr. Kunal Vajani – Jt. Managing Partner, Fox & Mandal (India Perspective)
Dr. Mahmood Hussain – Founding Partner, M&CO Legal (MENA Perspective)
Mr. V Bala – Dy. Head of International Disputes, Rajah & Tann Asia (South Asia Perspective)
Mr. Montek Mayal – Partner & Practice Head (Asia & Middle East), Osborne Partners (Experts Perspective)
Moderated By: Tariq Khan – Head of International Arbitration, M&CO Legal
The closing remarks and vote of thanks will be given by Mr. Saksham Agrawal, Sr. Associate, Fox & Mandal.
For more details, refer RIDW2025 FM Session
