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Seminar on
Rubric of the New Competition Law Regime in India
Challenges and the Path Forward
5th April, 2008
Lotus Room, Lower Lobby,
Hilton Towers, Mumbai |
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AGENDA |
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| 9:30 am - 10:00 am |
Registration |
| 10:00 am - 10:30 am |
INAUGURAL SESSION |
Shri M.N. Gilani
Principal Secretary
Law and Judiciary Department,
Government of Maharashtra
Dr S. Chakravarthy
Former member MRTP,
Advisor on Competition Policy
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- Inaugural Address
- Keynote Address
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| 10:30 am - 11.45 am |
FIRST SESSION |
CHAIRPERSON
Bijesh Thakker
Thakker & Thakker, Mumbai
Suhail Nathani
Economic Laws Practice, Mumbai
Archana Rajaraman
Nishith Desai Associates, Mumbai |
- Competition Law: An Overview
- Comparison of salient features of the Competition Act, 2002 vis-à-vis International Jurisdiction
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| 11.45 am - 12.00 pm |
Tea Break |
| 12.00 pm - 1.15 pm |
SECOND SESSION |
CHAIRPERSON
Nishith Desai
Nishith Desai Associates, Mumbai
Gautam Bhatt
Thakker & Thakker, Mumbai
Shiju PV
Hariani & Co, Mumbai |
- Merger Regulation
- Abuse of Dominance
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| 1:15 pm - 2:00 pm |
Lunch |
| 2:00 pm- 3:15 pm |
THIRD SESSION |
CHAIRPERSON
Dr S. Chakravarthy
Former member MRTP,
Advisor on Competition Policy
Kartik Ganapathy
Nishith Desai Associates, Bangalore
Manas Chaudhuri
J. Sagar Associates, Delhi
Jaishree Jaisinghani Vyavaharkar
Associate, Baker & McKenzie, London
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- Anti-competitive Agreements
- Competition Law and Regulation: An Interface
- Cartels and Leniency: Lessons to be Learned from the European Experience
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| 3:15 pm- 3:30 pm |
Tea Break |
| 3:30 pm- 4.30 pm |
FOURTH SESSION |
CHAIRPERSON
Kartik Ganapathy
Nishith Desai Associates, Bangalore
R. Muralidharan
Krishna & Saurastri, Bangalore
Shuva Mandal
AZB partners, Mumbai |
- IPR and Competition Laws:
The Conflicts, Challenges and Necessity of Reconciliation
- Competition Law vis-à-vis Telecom Sector
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