Narsee Monjee Institute of Management Studies (NMIMS), School of Law, Bangalore announced NMIMS MZM ADR MASTERCLASS on ALTERNATIVE DISPUTE RESOLUTION in association with MZM LEGAL LLP on 9th, 10th and 11th July 2021. This national workshop will be 3 days event divided into 10 sessions which will take us into a more comprehensive and practical journey in dispute resolution.
1. About The Board of ADR
The Board of Alternate Dispute Resolution is a specialized student run committee essentially working towards promoting a culture of Alternate Dispute Resolution and the inculcation and development of practical skills primarily in the field of ADR. The committee works to harness the efforts of students towards the common goal of promoting the development and refinement of ADR as a means of dispute resolution.
2. About MZM
MZM Legal is a full-service law firm providing a wide range of focused solutions. With offices in Mumbai and Delhi, the firm was established in 2005 and is now widely regarded as a national leader in the fields of white-collar criminal defence, criminal compliance and dispute resolution. While MZM remains highly regarded and the preferred law firm in its initial core areas, it has been recognized for its recent accomplishments and successes in international commercial arbitrations, ad hoc arbitrations, commercial litigations and general corporate advisory. MZM has substantial experience in acting on highly complex multi-jurisdictional litigations, extraditions, arbitrations, anti-bribery, money laundering & corporate investigations. The firm has built a remarkable reputation in successfully conducting anti- bribery and internal investigations on behalf of various Fortune 500 corporations. MZM and its partners are widely recognized and highly recommended for white-collar crime and dispute resolution by international rankings and publications.
3. About the Workshop
The three-day workshop in collaboration with MZM Legal, will focus on both basic and advanced dispute resolution. Our mentors will take hands-on sessions on the practice module to help students/fresh graduates/young lawyers to understand how to go about mediation, arbitration, negotiation, and conciliation. The workshop module also includes the documentation requirements and practical prerequisites for approaching dispute resolutions. The sessions are going to be an interactive experience thus students/young
lawyers/fresh graduates can ask questions and solve their queries regarding the subject line.
4. Registration and Brochure
1) Click HERE for registration form.
2) Click HERE for a brochure.
5. Eligibility
Open to all students and working professionals.
6. Deadline
The last date to register for this workshop is 8 th July, 2021, 11:59pm.
7. Payment
This is a paid event and E-certificates will be provided for the same.
1) Early bird offer (Upto 3rd of July 2021)
I) Students – Rs 500
II) Professionals – Rs 600
2) Post offer (From 4th July 2021)
I) Students – Rs 650
II) Professionals – Rs 750.
2) UPI ID – 8435586509259@paytm
Bank A/C Details-
Name of the bank – Canara bank
Name of the account holder – Anaya Jain
Account number – 5272101000938
IFSC code – CNRB0005272
8. For more Information contact:
PRITAM GHOSH, FACULTY-IN-CHARGE – 6363759532, Pritam.ghosh@nmims.edu
ANAYA JAIN, CONVENOR ADR SOCIETY – 8435586509,
anaya.jain10@nmims.edu.in
SWATI ANAND, CO-CONVENOR ADR SOCIETY – 7667578165,
swati.anand03@nmims.edu.in
