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2nd CLS-NLUO Certificate Course on Supreme Court Practice & Procedure: Writs, PIL, Appeals And Special Leave Petitions [April 2021]: Apply by 1st April

The Constitutional Law Society (CLS) is organizing a Certificate Course on the topic: ‘Supreme Court Practice and Procedure: Writs, PIL, Appeals and Special Leave Petitions’ in the month of April 2021.

About NLUO and CLS

The National Law University Odisha (NLUO), located at Cuttack, Odisha is a vibrant addition to India’s national law universities. Within a short span, NLUO has made its mark as a university engaged in teaching and research in law.

The Constitutional Law Society of National Law University Odisha was established in 2018 with a vision to provide a platform for public discourse and deliberation vis-à-vis Constitutional Law. The Society endeavours through the course of its activities to foster awareness about the subject and its importance. The purpose behind the establishment of the Society is to generate debate and dialogue on various nuances of the subject of Constitutional Law.

About the Opportunity

The Constitutional Law Society (CLS) shall be organizing a Certificate Course on the topic: ‘Supreme Court Practice and Procedure: Writs, PIL, Appeals and Special Leave Petitions’ in the month of April 2021. The classes shall be held on the first three weekends in April 2021 (2nd – 4th April, 9th – 11th April, 17th – 18th April). The detailed tentative schedule can be found here.

The Course Instructor for this Certificate Course shall be Ms. Shriya Maini, Advocate-on-Record, Supreme Court of India.

About Ms. Shriya Maini

Ms. Shriya Maini is an Advocate-on-Record currently practicing at the Supreme Court of India and the Delhi High Court at New Delhi. She specializes in cross–border dispute resolution (civil, criminal, and matrimonial) and has been accredited with numerous publications. A gold medalist from the Gujarat National Law University, Ms. Maini post-graduated in law from the University of Oxford, the U.K. on the Dr. Ambruti Salve Scholarship (a fully-funded grant awarded to one Indian student every year by Senior Advocate Dr. Harish Salve). Thereafter, she worked under President Judge (now Retd.) Theodor Meron at the Mechanism for International Criminal Tribunals at The Hague, The Netherlands, a war crimes tribunal set up by the United Nations to try the Balkan war criminals.

An awardee of the Oxford Global Justice Award for Public International Law 2014 – 15, Ms. Maini is now back in India, currently serving as a Visiting Faculty for subjects like ‘Supreme Court Practice and Procedure’, ‘Criminal Procedure Code’, ‘Women and Child Laws’, ‘Human Rights and International Crimes’ at NLU Delhi, Renaissance Law Institute and Lloyd Law College, Noida.

Importance of the Course

It has been generally noted that there is a gulf existing between the theoretical teachings and practical applications of the legal knowledge disseminated. What we aim through this certificate course is to bridge that gap between theory and practicality to provide a platform to the students with a stage of gaining the know-how about the practices observed in the Supreme Court so that the students are in a better position to:

The course shall consist of 8 classes, each of 1 and a half hours (total teaching time of 12 hours). The classes shall be scheduled online over the Cisco WebEx platform.

How to Register?

Contact Information

To contact us, please feel free to write to us at cls[at]nluo.ac.in

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