Site icon SCC Times

ILNU | Call for Papers: International Seminar on Transnational Litigation, (23-24th March, 2019)

The International Seminar on Transnational Litigation will be held on 23-24 March 2019 by Centre for ADR, Institute of Law, Nirma University in Association with ICC International Court of Arbitration and Penn State University- International Arbitration Group.

About the Seminar

International Arbitration is a growing field which is developing at a fast pace with lots of advancements and this Seminar will play host to large-scale discussions which makes it a networking event of varied domains of learning. Furthermore, the event will include a panel discussion on the International Arbitration and its nuances which will include people working in this area and other allied fields, leading to a fruitful knowledge discourse.

Additionally, it gives a wondrous opportunity to all the researchers by providing an ideal academic platform for Research Papers on themes related to International Arbitration and to present the latest research findings and describe emerging areas and directions in this field.

In addition to technical papers and other events, attendees will witness launch event of Nirma Arbitration Journal, which will be add on to this interactive Seminar.

Aims and Objectives

Theme

The theme of the Seminar is “The Magic of International Arbitration”.

  1. Evidence in International Arbitration: IBA or Prague Rules?
  2. Specific Performance Against a Sovereign State
  3. Artificial Intelligence in the Arbitral Procedure
  4. Third-Party Funders and Security for Cost.

Eligibility

Seminar papers are invited from academicians, practitioners, researchers, scholars, and students on the issues related to specified themes. Authors of selected papers would be given an opportunity to present their papers on the day of the seminar in person.

Nature of Submissions

The submissions include Research Papers [5000-7000 words], Articles [3500-5000 words] and Essays [2500-3000]

Registration Procedure

Click HERE to Register Yourself

Submission Guidelines

  1. Joint authorship is permitted to a maximum of two authors. However both the authors have to Register Separately.
  2. Submissions are required to be in Garamond font, line spacing 1.5, paragraphs single spaced, with the font size as 12 and footnote font size as 10. The footnotes should have line spacing of 1.0.
  3. Only footnotes shall be used in the submission.
  4. Manuscripts must necessarily be related to the topics mentioned.
  5. The manuscript must be preceded by an abstract of not more than 350 words.
  6. The manuscript must be in conformity with the Bluebook: A Uniform System of Citation (20th Edition).
  7. The manuscript shall only have one author.
  8. The manuscript must not contain any mention or reference to the author’s name, affiliation or credentials. Such information must be restricted to a separate cover page which must contain a brief biographical description of the author and co-author (if any) and include the author’s affiliation, qualifications, and contact details.
  9. The manuscript must be submitted in a Microsoft Word (.doc/.docx) format only.
  10. The manuscript must be emailed to the address mentioned below.
  11. The manuscript must be an original unpublished work. The author must also confirm that the manuscript is not being considered for publication elsewhere.
  12. If necessary, Nirma University Law Journal (NULJ) may request the author to provide a printed copy of the manuscript, in addition to the electronic copy.

Registration Fees

The Registration fees for the Seminar

  1. Students is Rs. 3000/-
  2. Professionals Rs. 4000/-
  3. Accomodation Charges: Rs. 2000/- Extra

In Case of In-Absentia Paper/Article/Essay Submission, Registration Fees is as followed:

  1. Research Paper and Article Writing Rs. 1500
  2. Essay Writing Rs. 1000

Important Dates

The Seminar will witness an Interactive Panel Discussion from the Legal Luminaries, Both national and International.The Guests are:

International:

  1. William Fox (Former Dean, Columbus School of Law)
  2. Stephen Barnes (Associate Dean, Penn State Law University)
  3. Crina Baltag (Acting Editor, Kluwer Arbitration Blog and Sr. Lecturer, University of Bedfordshire, UK)
  4. Bruno Gustafsson (Associate at Roschier Attorneys Ltd.)
  5. Ylli Dautaj (Foreign Visiting Faculty at ILNU)

Indian:

    1. Tejas Karia (Partner and Head, Arbitration at Shardul Amarchand and Mangaldas, India)
    2. Rajendra Barot (Partner, AZB & Partners)
    3. Ajai Thomas (Vice Chairman, ICC India Arbitration Group)
    4. Vyapak Desai (Partner, Nishith Desai Associates)
    5. Ajar Rab (Partner, Rab and Rab Associates)
    6. Ms. Aakanksha Kumar (Assistant Professor, School of Law, Amity University.)
    7. Jyotsana Yagnik (Retired Principle and District Judge and Arbitrator,Ahmedabad)
    8. Mr. Manoj Kumar (Founder & Managing Partner, Hammurabi & Solomon)
    9. Arjun Doshi (Associate, Shardul Amarchand and Mangaldas, Mumbai)
    10. Alok Vajpayi (Associate, Singhania and Co., India)
    11. Kiran Manokaran (Research Consultant, Amnesty International India)

Submission Procedure

Manuscripts may be submitted via email to the following e-mail address with the subject as “Submission-[Name of Author] – Title of the Submission”.

The document name must be in the following format “[Name of Authors(s)]-[Title of submission].

Contact

Divyanshu Bhardwaj

+91-9662955276

Chetan Saxena

+91-7046996706

Email: adr@nirmauni.ac.in

Exit mobile version