Why Mediation?
Faster Resolution
Disputes resolved within 120 days
Cost Effective
Minimal or no fees
Confidential Process
Complete Privacy
Voluntary & Flexible
Full control over outcome
Relationship Preserving
Encourages collaborations
Expert Mediators
Neutral professionals
Neutral
professionals
- How It Helps You -
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Protects commercial relationships
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Avoids lengthy litigation delays
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Enables tailored, win-win solutions
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Supports innovation ecosystem
"Mediation promotes a business-friendly
environment where innovation thrives"
- Key Features of the Programme -
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Government-backed Initiative
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Online & Hybrid Mediation
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Neutral & Impartial Process
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Legally Enforceable Agreements
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No Recording - Confidential
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Seamless Integration with IP Proceedings
Process Snapshot
01
Request for Mediation
02
Consent of Parties
03
Appointment of Mediator
04
Mediation Sessions
05
Settlement Agreement
-Why not Litigation-
Litigation
- Time-Consuming
- Expensive
- Adversarial
- Public Proceedings
- Rigid Processm
Litigation
- Time-Bound
- Cost-Effective
- Collaborative
- Confidential
- Flexible Approach
