School of Law, Sharda University is one of the leading law schools in Delhi NCR. The School of Law is an innovative educational community with a belief of preparing students for future leadership in judiciary, litigation, academia, business and government.

About the Event: Conflicts and disputes have been a part and parcel of human life since time immemorial. We cannot avoid conflicts but what is more important is how we manage or handle such conflicts. War/Legal battle is one of the methods of resolution, but we have learnt with our past experiences that it is a costly affair and often unsatisfactory.

Alternative Dispute Resolution (ADR) is an alternative to the formal legal system. It is an alternative to litigation. At present, the judiciary is clogged with over 3 crore cases pending in various courts all over the country. Existing judicial system finds it difficult to cope with the ever-increasing burden of litigation.Such state of affairs calls for ADR to step in where the justice system fails, because, as the legal maxim goes “Justice delayed is Justice denied”

Arbitration, Mediation, Negotiation, Conciliation, Lok Adalat, Settlement etc. are the various methods for settling disputes which have received worldwide recognition and are applied successfully, as they settle disputes in speedy and amicable manner.

OBJECTIVES:

  • Understand benefits of ADR
  • Discuss its scope in Indian as well as International perspective
  • Review relevant laws
  • Discussion on improving ADR system
  • Create awareness and encourage people/lawyers etc. to resort to ADR Mechanisms.

    KEY POINTS TO BE COVERED:

  • ADR practices in India and abroad
  • Emerging Issues in arbitration, mediation, conciliation
  •  Expanding scope of arbitration
  •  Enforcement of Foreign Awards in India and its effectiveness
  •  Scope and importance of mediation
  • ADR and criminal justice system
  • Role of Lok Adalat
  •  International hubs of ADR
  • Scope of conciliation

Call for Paper

The organizers of the conference call upon the legal professionals, academicians, practitioners, research scholars, administrators, students, social activists and the representatives of governmental and nongovernmental organizations to present their research papers relevant to the below-mentioned themes:
i. Alternative Dispute Resolution Practice in India and Abroad.
ii. Emerging Issues in Arbitration, Conciliation, Mediation, Negotiation, Lok Adalat, Settlement.
iii. Legislation and ADR Practices in Developing Countries.
iv. Role of Judiciary in ADR/Judicial Intervention in Arbitration in India.
v. Scope of Institutional Arbitration in India.
vi. Recognition and Enforcement of Foreign Awards in India and its effectiveness.
vii. International Commercial Arbitration/International hubs of ADR.
viii. Mediation in Family and Matrimonial Disputes.
ix. Online Dispute Resolution.
The above themes are indicative and the author can send the article on any topic related
to the broad theme of the conference.

Submission Guidelines

Abstract: An abstract of about 300 words outlining the central theme (s) of the paper.
Cover page: In order to facilitate anonymity, authors must mention their names, contact details and affiliations only on the cover page of the manuscript.
English: Follow British spelling and punctuation conventions.
Font Size and Style: Kindly use Times New Roman 12 point for the main text and 10 point for footnotes.
Headings: The heading should be used as per the following style: • First heading: 14 pt, Bold Center • Second heading: 12 pt, Bold Left aligned • Third heading 12 pt, Italics center Length: Papers should generally be between 2500 and 3000 words (including footnotes).
Line Spacing: The line spacing of main text of paper should be 1.5. The line spacing between footnotes should be 1.0.
Indent: Left and Right indent should be 0.5 on both sides
References: Footnotes should be used and not end-notes. Follow a uniform foot note style i.e. ILI footnote style.
Copyright: Author shall warrant that the papers submitted for publication do not infringe the copyright of any other person, except agreed otherwise. The copyright of the articles published shall vest with the publisher. The publisher, however, shall not be liable for any copyright infringement.
Co-Author: Maximum 2

Review Process for Publication
First the submitted paper shall be tested through plagiarism software, and then the papers coming within permissible limit of similarity index will undergo a blind peer review process. Finally, the Editorial Board will give approval for publication. The decision of Editorial Board shall be final.
Content: Paper should contain an original contribution on part of author by making a cohesive argument supported with appropriate authorities.
Quotations/ Quotation Mark: Quotations over 50 words should be indented. Double quotation marks should be used; single quotation marks should be used only for quotes within a quotation.
Plagiarism: The paper would be published only after standard plagiarism test. The authors are also requested to attach an undertaking of originality.

Abstract shall be sent to the email id: adrsharda2019@gmail.com
Full Paper, undertaking of originality and soft copy of the payment receipt shall be sent to email id: adrsharda2019@gmail.com

Registration Fee
• For Students – ? 500 (single authorship)
• For Students – ? 700 (dual authorship)
• For Faculties, Research Scholar & Practitioners – ? 1000 (single authorship)
• For Faculties, Research Scholar & Practitioners – ? 1500 (dual authorship)
(Registration fee includes seminar kit, high tea, and lunch excluding accommodation)

Important Dates
Last date for abstract submission: 25 September, 2019
Last date for Communication of acceptance of abstract: 30 September, 2019
Last date for Registration (fee payment) and submission of full paper along with undertaking: 05 October, 2019
Date of Conference: 11 October, 2019

Note: Once payment is done, it is necessary to send the soft copy of payment receipt along with full paper to  adrsharda2019@gmail.com

Mode of Payment
Participants can make their payment either through online, NEFT or DD drawn in favor of “Sharda University, School of Law” Payable at Greater Noida with the below-mentioned account details.
Name of Account Holder: Sharda University, School of Law
Account Number: 912010034705440
Bank: Axis Bank
Branch: Alpha Commercial Belt, Greater Noida, U.P.
IFSC: UTIB0000624

Note: On the Spot Registration will also be available from 9-10 am on 11 October, 2019

Google Drive:  Click HERE

Facebook, Click HERE 

Twitter, Click HERE 

For any query please mail us on: query.adrsharda2019@gmail.com

Student Coordinators:
Kartikey +91 9711334328
Vaibhav +91 8002995599
Himani +91 7599231990
Vaishali +91 9990766354

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