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HPNLU | International Conference on ‘Future of ADR: Contemporary Issues and Challenges’ by HPNLU, Shimla [Nov 27-28]: Submit by Nov 1

ABOUT HIMACHAL PRADESH NATIONAL LAW UNIVERSITY, SHIMLA 
The Himachal Pradesh National Law University (HPNLU), Shimla was established by an Act of the Himachal Pradesh Vidhan Sabha in the year 2016 (Act 16 of 2016). In the five years of its foundation, HPNLU, Shimla has seen tremendous growth and has undertaken a good number of innovative measures to enhance its academic potential. Led by the visionary scholar of law, the Vice-Chancellor Professor (Dr.) Nishtha Jaswal, the University has been very proactive in organizing a series of events encompassing a wide spectrum of socio-legal issues. Despite the spread of the ongoing COVID-19 pandemic and the ensuing lockdown, HPNLU, Shimla has been at the forefront of using digital platforms to raise awareness about issues as far spread as Fundamental Duties, Reproductive Rights of Women, Human Rights and Access to Justice etc.
ABOUT CENTRE FOR ADR AND PROFESSIONAL SKILLS, HPNLU, SHIMLA The Centre for Alternative Dispute Resolution and Professional Skills (CADR) primarily aims to promote research in the field of dispute resolution mechanisms in India. The Centre aims to provide a platform for interaction between professionals in the field and the students. In pursuance of its goal of conditioning the law students to efficiently resolve disputes, the Centre is proposing this event intending to establish it as a flagship event of Himachal Pradesh National Law University, Shimla (HPNLU), as we believe such events and competitions are the need of the hour to minimize the suffering and provide students with platforms and opportunities to nurture the future members of the Indian Legal Fraternity by enabling them to face the dynamic Indian Justice System.
ABOUT THE INTERNATIONAL CONFERENCE
As Chief Justice N. V. Ramana has said, “Mahabharata actually provides an example of an early attempt at mediation as a conflict resolution tool. Lord Krishna attempted to mediate the dispute between the Pandavas and Kauravas. It may be worthwhile to recall that the failure of mediation led to disastrous consequences.”
The concept of ADR is of great significance at present when disputes are increasing and courts of the biggest republic country are facing a vast backlog of cases. Also, India has a great history in the methods of ADR. Arbitration and mediation are necessary in the present time, especially in India. The entire objective of ADR is to bring speedy justice and to reduce the backlogs of Public Interest Litigation and many Criminal cases so that the Judges are free to apply their minds and devote their time to other important matters having National & Constitutional Significance.
In this backdrop, the Centre for Alternative Dispute Resolution and Professional Skills (CADR) of Himachal Pradesh National Law University (HPNLU) is organizing an International Conference (Virtual) on “FUTURE OF ALTERNATIVE DISPUTE RESOLUTION: CONTEMPORARY ISSUES AND CHALLENGES” and proudly invites papers from the Academicians, Judicial Officers, Researchers, Professionals, Practitioners, Students of law, commerce and management, and other stakeholders on the emerging issues and related areas on the broader sub-themes given below.
THEME OF THE INTERNATIONAL CONFERENCE :
 
“FUTURE OF ALTERNATIVE DISPUTE RESOLUTION: CONTEMPORARY ISSUES AND CHALLENGES”
SUB-THEMES:
  •  Role of courts in International Arbitration.
  • Selecting an Arbitral Seat: Key Consideration.
  • Jurisdiction-specific issues in Arbitration.
  • Evidence in International Arbitration Procedure.
  • India as an International Commercial Arbitration Hub: The Challenges.
  • Is Alternative Dispute Resolution a Privatized Justice?
  • Alternative Dispute Resolution and Criminal Justice System.
  • India’s instance on International Centre for Settlement of Investment Dispute (ICSID) Convention in relation to Banking.
  • Need for Laws governing Mediation in India.
  • The emerging importance of Environment Social Governance (ESG) & its impact on International Arbitration.
  • Cross Border Partnership and collaboration in International Arbitration.
  • The Role Diverse Bar Associations Play in Increasing DEI (Diversity, Equity and Inclusion) in ADR.
  • Arbitration and Technology: Blockchain Arbitration and Smart Contracts.

Note:- Author(s) are at their discretion to choose any other sub-theme for their paper that is related to the theme of the Conference.

GUIDELINES FOR PAPER SUBMISSION
The title of the paper should be followed by Name, Designation, Name of the Organization / University / Institution, Email address and contact details along with an Abstract of not more than 300 words. It is mandatory to mention Email addresses, as all future correspondence will be through it. Name and details of Co-author (Co-authorship is allowed up to a maximum of 2 authors), if any.
  • The paper should be in doc./docx. format.
  • The paper must be in a single-column layout with margins justified on both sides.
  • The subheading should be in font size 12, bold and Times New Roman, left-aligned.
  • The main text should be in font size 12, Normal, Times New Roman, 1.5 spacing and justified.
  • The length of a paper should not be less than 3500 words (excluding footnotes).
  • All references must be in the form of footnotes with font size 10, Times New Roman, 1.0 spacing and should be according to the Bluebook 20th Edition.
  • The submissions should not have more than 15% Similarity Index.
  • There is no Registration Fee.
  • All the submissions should be made via Google form – GOOGLE FORM LINK (CLICK HERE)
  • Any submission violating the above-stated guidelines will be rejected. So, it is advised that the author(s) must stick to the mentioned guidelines.
For further details – Brochure
Note:- Papers selected by the Center after the due process will be published in a book with an ISBN no  
IMPORTANT DATES  

Submission of Full Paper      –      1st November 2021
Final Selection of Paper        –      10th November 2021
Conference Date                   –      27th & 28th November 2021

Contact:
For any Queries mail us at cadr[at]hpnlu.ac.in
STUDENT COORDINATORS
Mr. Bhanu Pratap (+91-6375500415)
Mr. Subham Saurabh (+91-7355190904)
Ms. Saloni Paliwal (+91-6265671886)
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