About UIA
UIA is the global and multi-cultural organisation for the legal profession, established in 1927 and now with members in 110 countries. UIA facilitates professional development and international ex-change of information and ideas, promotes the rule of law, defends the independence and freedom of lawyers worldwide, and emphasizes friendship, collegiality and networking among members.
Day 1: 29-03-2025
The welcome and opening ceremony will be graced by various luminaries of the legal field namely, Ms. Mamta Tiwari, Advocate and Secretary General of the UIA; Mr. A.K. Ganguli, Senior Advocate and President of the UIA; Mr. Kapil Sibal, Senior Advocate & President of the Supreme Court Bar Association, New Delhi, India; and Mr. Prashant Kumar, Advocate, President Bar Association of India, New Delhi. The Guests of Honour will be Justice Vibhu Bakhru, Judge, High Court of Delhi and Mr. Tushar Mehta, Solicitor General of India. The Chief Guest for this occasion will be Mr. Carlo Mastellone, UIA President, Studio Legale Mastellone, Florence, Italy.
Thereafter, the plenary session will be chaired by Mr. Tushar Mehta and a keynote speech will be delivered by Mr. Piyush Goyal, Minister for Commerce and Industry, Government of India.
The first panel chaired by Justice (Retd.) Hrishikesh Roy, Former Judge, Supreme Court of India would be shedding light on ‘Foreign Direct Investment: Strategic Legal Considerations for Investors in India’s Expanding Manufacturing Sector, International Trade Agreements, and BITs’.
The second panel titled ‘Navigating the Indian M&A Landscape: Legal Considerations for Acquisitions in India’s Manufacturing Sector’ will be chaired by Justice Sanjay Karol, Judge, Supreme Court of India.
Subsequently, ‘The Role of Finance, The Fight Against Financial Crime and PPPs For India’s Growth’ will be discussed by a panel chaired by Justice K.V. Viswanathan, Judge, Supreme Court of India.
Mr. Clayton Cartwright, President of the UIA Immigration and Nationality Law Commission; Managing Member, Cartwright Law Firm LLC, Columbus, GA, USA will be heading the fourth panel titled ‘The Global Marketplace for India’s Manufactured Goods: Taxation and Immigration Challenges and Opportunities’.
Day 2: 30-03-2025
Views would be expressed on ‘Pitfalls of International Sales and Manufacturing Contracts: What to Consider When Selling Goods or Services to Foreign Partners?’, with opening remarks by Justice (Retd.) L. Nageswara Rao, Former Judge, Supreme Court of India.
Next session would open floor for ‘Do’s and Don’ts for Drafting an Arbitration Agreement: Making Non-Signatories Party to Arbitration Proceedings’, with Justice Rajesh Bindal, Judge, Supreme Court of India as chair.
The final panel discussion would revolve around ‘Non-Arbitrable Subject Matter: Fraud, Criminal Offences, Special Statutes That Establish Independent Regulators and/or Tribunals with Exclusive Jurisdiction’, chaired by Justice Vibhu Bakhru, Judge, High Court of Delhi and Chairperson, DIAC.
Conclusively, the valedictory addresses will be delivered by Mr. Krishnan Venugopal, Vice President, UIA India Chapter and National Representative of India, and Ms. Rachana Srivastava, Senior Advocate & Vice President, Supreme Court Bar Association.
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