Page 166 - ANNUAL REPORT 2025

S.No. Date Topic Resource Person
K. Venkateswar Kumar,
14.07.2025 Stress Management, Time
36. Associate Professor,
Monday Management Emotional Intelligence
Department of M.B.A, K.L. University
Exposition of law under Sec 313 Dr. Shaik Mohd. Fazululla,
19.07.2025
37. Cr.PC/351 BNSS. & Sacrosanctity of Registrar (Recruitment)
Saturday
Judge's record and Docket order. High Court of Andhra Pradesh
General awareness about Dr.P. Sai Kiran garu,
24.07.2025
38. social issues, Depression, Suicide Psychiatrist & Assistant Professor, GGH
Thursday
& Mental Health Guntur
Introduction to Arbitration & Legal
Hon'ble Sri Justice
Framework in India & Arbitral
26.07.2025 Ramesh DeokinandanDhanuka,
39. Proceedings and Enforcement of
Saturday Former Chief Justice of
Awards, Recent Amendments &
High Court of Bombay
Practical Challenges
Hon'ble Smt. Justice
26.07.2025 Scope of Judicial
40. Anuja Prabhu dessai
Saturday Intervention under the Act
Former Judge, High Court of Bombay
Introduction to Arbitration & Legal
Framework in India & Arbitral
Proceedings and Enforcement of
Awards, Recent Amendments &
Practical Challenges
·Domestic and international arbitration
·Key definitions under the Act
Chaired by:
·Types of arbitration
Hon'ble Sri Justice
(Institutional vs Ad hoc)
Dhiraj Singh Thakur,
·Challenge to Arbitrator and Arbitral The Hon'ble The Chief Justice &
Proceedings (bias, impartiality) Patron-In-Chief, A.P. Judicial Academy
·Conduct of proceedings – timelines; Co-Chaired by:
mandate, termination and extension Hon'ble Sri Justice
26.07.2025 (Section 29A) Ravi Nath Tilhari,
41.
Saturday ·Setting aside awards (Section 34) – President, Board of Governors of
Challenges: Focus – Challenge of Award A.P. Judicial Academy and Judge,
in Execution Proceedings. High Court of Andhra Pradesh
Resource Person:
·Enforcement of Award (Section 36) –
Hon'ble Sri Justice
Challenges specifically in Execution of
Ramesh DeokinandanDhanuka,
Award pertaining to the exparte
Former Chief Justice of
Awards of financial institutions.
High Court of Bombay
·Appeals under Sec.37 of the Act.
·Latest Amendments and Trends
in Arbitration Law
·Challenges in enforcement
of foreign awards
International arbitration :
New York Convention.

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