The USLLS ADR Blog invites crisp and analytical submissions pertaining to Alternative Dispute Resolution Laws on a rolling basis.

About the University

Established in 2001, University School of Law and Legal Studies, Guru Gobind Singh Indraprastha University is located in Dwarka, New Delhi, India and is the first state government law school in Delhi. USLLS holds the 12th position in NIRF’s 2021 Rankings for law schools across India. It is the first University to be in the vicinity of the Supreme Court, Delhi High Court, various subordinate courts, commissions, tribunals and various monitoring offices of national and international voluntary organisations.

About the Blog

The USLLS ADR Blog is an initiative of the University School of Law of Legal Studies, Guru Gobind Singh Indraprastha University. We, at USLLS ADR Blog, believe that sustained academic deliberation is required to ensure that the field of Alternative Dispute Resolution Law grows continuously, and becomes the mainstream solution to disputes. Our aim is to provide a conducive platform that fosters discussions and deliberations pertaining to the field of ADR by academicians, researchers, students and practitioners.

The Blog received its Inaugural Message from HMJ Rekha Palli, Judge, High Court of Delhi. Additionally, our inaugural blog series features the articles of 12 esteemed legal professionals from around the world. To read their blog pieces or to know more about us, please visit our website at www.usllsadrblog.com.

Board of Advisors

We have a diverse Advisory Board consisting of extremely accomplished individuals in the field of ADR so as to enable the Blog to ensure that the viewpoints of the various stakeholders are addressed through the holistic functioning of the Blog.

The members of the Board of Advisors are: Mr. Ratan K. Singh (Senior Advocate and Arbitrator), Mr. Shashank Garg (Independent Counsel and Arbitrator), Mr. Divyakant Lahoti (Advocate-on-Record and Arbitrator), Mr. Thomas P. Valenti (Attorney and Conflict Resolution Specialist), Ms. Veena Ralli (Mediator and Organising Secretary, Samadhan – Delhi High Court Mediation & Conciliation Centre), and Dr. Nidhi Gupta (Associate Professor, NLU Jodhpur).

Submission Guidelines

We welcome all submissions pertaining to the field of ADR, subject to the following guidelines:

  1. Co-authorship up to two authors is allowed. Refrain from mentioning the name, institutional affiliation, or any other detail of the author(s) in the document to facilitate the double-blind review process.
  2. Submissions should be original and unpublished work of the author(s). Any form of plagiarism will result in an automatic rejection. Moreover, if the Turnitin similarity index reports over 20% similarity (after making the relevant exclusions such as bibliography, quotes, small matches etc.), then the submission shall be rejected.
  3. Submissions should be concise. They should range between 1000-2000 words. Longer posts may be published in parts subject to the editorial board’s discretion. The word limit is exclusive of endnotes.

General Formatting Guidelines

  1. Formatting Typescript
  • Font Type: Times New Roman
  • Font Size: 12
  • Line Spacing: 1.5
  • Text Alignment: Justified

  1. Citation Style
  • Method of Citation: Endnotes
  • Format of Citation: Bluebook 20th edition
  • Font Type: Times New Roman
  • Font Size: 10
  • Line Spacing: 1.0
  • Text Alignment: Justified

Review Process

All submissions are put through a rigorous double blind review process where they are evaluated by two editors on different parameters. The review process usually concludes within 14 days from the date of receipt of the acknowledgment of the submission. Once the review is complete, the decision of acceptance (conditional or unconditional) or rejection is communicated to the author. The authors will be provided 10 days to make the necessary changes that may be suggested by the editorial board. It is expected that the authors will make all changes in good faith.

Copyright and Exclusivity

Upon acceptance of the manuscript for publication by the editorial board, the copyright over the manuscript shall vest in the Blog. However, the moral rights over the manuscript shall vest in the author(s).

The Blog only accepts exclusive publications. Once a manuscript is accepted, the same cannot be published elsewhere.

Submission Procedure

We accept rolling submissions. All submissions must be made to: submissions@usllsadrblog.com. The file must be a word document (‘.doc’ or ‘.docx’). An abstract/summary of not more than 100 words must accompany the submission. The abstract/summary is exclusive of the word limit for the article. The author(s) are also requested to submit a short biography detailing their current designation and institutional affiliations.

Contact us

Please feel free to contact us at operations@usllsadrblog.com or at submissions@usllsadrblog.com.

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