A Tournament on ADR shall be conducted by the Alternative Dispute Resolution Society of Amity Law School, Noida with the aim to bridge the gap between the theoretical and practical application of concepts. Alternative Dispute Resolution (ADR) provides a substitute to the conventional methods of resolving disputes. It offers to resolve various types of matters including civil, commercial, industrial, and family etc., where litigation takes years to settle the disputes. It also provides the parties with a channel to initiate a dialogue and reach the settlement expeditiously and cost-effectively. Generally, ADR uses a neutral third party who helps the parties to communicate, discuss the differences and resolve the dispute. It is a method which enables individuals and groups to maintain co-operation, social order and provides opportunity to reduce hostility.
The main objective of this tournament is to bring out the latent talents of students, providing them with a learning experience and building their competitive spirit. It seeks to encourage them to explore the various aspects of dispute resolution, understand its intricacies and receive a more practical understanding of the alternate methods of dispute settlement out of court, which will ultimately promote the various mechanisms of ADR.
The ADR Society of Amity Law School, Noida is proud to announce that we are organizing the 5th Amity National ADR Tournament on the 3rd and 4th of March 2022. 75 teams and 150 participants from across the nation are going to take part in the event that will include Negotiation Competition, Mediation-Arbitration Competition, and Client-Counselling Competition. We have invited great dignitaries from across the nation to be the honorable judges for the competitions. The event will include total of 4 rounds, preliminaries, quarterfinals, semi-finals, and finals. On 3rd March, a training session will be conducted by SCC Online for all the participants to enhance their skills in Alternate Dispute Resolution.
DAY 1
10:00hrs. : the time to shine bright is here and has marked the beginning of the Preliminary Round 1 of the qualifying rounds of the coveted 5th Amity ADR Tournament (Virtual) ,2022 has officially begun .The competitions that are being held under this tournament is:
- The Mediation Arbitration Competition : it is a dispute resolution process that combines both Mediation and Arbitration .On initial state it starts in the form of mediation settlement and if these issues are not resolved through mediation then an Arbitrator i.e. . the same person who acted as a Mediator , makes the decisions for the party . Each team consist of 2 participants. Neutral party is adopted for mediation and if failed the party must go for Arbitration .
- Negotiation Competition :it is a dispute resolution process where people try to resolve there dispute amicably through discussion .Each teams consists of 2 participants of which one shall be the attorney and the other will be the client ,who negotiates
- Client Counselling Competition : each team here consists of 2 members. The Competition simulates a law office consultation in which 2 law students act as lawyers and are presented with a hypothetical dispute brought before them by a client – actor .
“Taste the relish to be found in competition — in having put forth the best within you.” — Henry Kaiser
“If you’re not making mistakes, you’re not taking risks, and that means you’re not going anywhere. The key is to make mistakes faster than the competition, so you have more changes to learn and win.” — John W. Holt, Jr., Xochi manufacturing
“Competition whose motive is merely to compete, to drive some other fellow out, never carries very far. The competitor to be feared is one who never bothers about you at all, but goes on making his own business better all the time.” — Henry Ford
13:34hrs : Results for CCI have been Declared
CLIENT COUNSELLING – QUARTER FINALS
14:35hrs: beginning of the Quarter Finals for the Mediation and Arbitration Competition as well as Negotiation Competition of the qualifying rounds of the coveted 5th Amity ADR Tournament (Virtual) ,2022
“It does not matter how slowly you go, so long as you do not stop.”
– Confucius
NEGOTIATION – QUARTER FINALS
“The difference between winning and losing is most often not quitting.”
– Walt Disney
MEDIATION AND ARBITRATION – QUARTER FINALS
17:41hrs : Results for CCI have been Declared
“The future belongs to those who believe in the beauty of their dreams.”
-Eleanor Roosevelt
“Real success requires step after step after step after step. It requires choice after choice, it demands education and passion and commitment and persistence and hunger and patience.” – Jesmyn Ward
The Alternative Dispute Resolution System has brought about major changes towards achieving a more flexible solution in the process of dispute resolution in India . Our legal system has beautified and provided support in the working process of ADR . However, our nation has to become the venue for international arbitration cases which require few changes to be made in our current laws as well as the Institutionalized contrivance that deals with it .We hope, that such tournaments help the young minds of India to inculcate the art of using these Alternative Dispute Resolution mediums to its fullest and nurture them to face the challenges that awaits in the relims of the outside world.
9:50hrs : beginning of the the Semi – final Rounds of the coveted 5th Amity ADR Tournament (Virtual) ,2022
“The study of law can be disappointing at times, a matter of applying narrow rules and arcane procedure to an uncooperative reality; a sort of glorified accounting that serves to regulate the affairs of those who have power—and that all too often seeks to explain, to those who do not, the ultimate wisdom and justness of their condition. But that’s not all the law is. The law is also memory; the law also records a long-running conversation, a nation arguing with its conscience.”
– Barack Obama
CLIENT COUNSELLING – SEMI – FINALS
“The greatest glory in living lies not in never falling, but in rising every time we fall.” -Nelson Mandela
NEGOTIATION – SEMI – FINALS
“Success seems to be connected with action. Successful people keep moving. They make mistakes but they don’t quit.” -Conrad Hilton
MEDIATION AND ARBITRATION – SEMI – FINALS
12:52hrs : Results for CCI have been Declared
congratulations to all the qualifying teams !
Room 1 CC1
Room 2 CC19
Results of Negotiation have been Declared
Room: NG26 VS NG21
Results of Mediation And Arbitration have been Declared
Room – MA16 VS MA 2
14:00hrs : beginning of the Final Rounds for CCI & Mediation and Arbitration of the coveted 5th Amity ADR Tournament (Virtual) ,2022
14:30hrs : beginning of the Final Rounds for Negotiation of the coveted 5th Amity ADR Tournament (Virtual) ,2022
“The real test is not whether you avoid this failure, because you won’t. It’s whether you let it harden or shame you into inaction, or whether you learn from it; whether you choose to persevere.” -Barack Obama
CLIENT COUNSELLING FINALS
NEGOTIATION – FINALS
MEDIATION AND ARBITRATION – FINALS
VALEDICTORY CEREMONY
16:00hrs :Marks the beginning of the valedictory Ceremony by the lightning of lamp and prayers which is followed by presenting the Tulsi sapling to our esteemed guests by Dr. D.K. Bandyopadhyay ( Chairman ,Amity Law Schools) ; Dr. Balvinder Shukla (V.C. Amity University ) Dr. Aditya Tomar ( ADD. Director & Joint H.O.I , ALSN ) ; Prof. (Dr) Shelafi Raizada ( ADD. Director & Joint H.O.I , ALSN ) ; Ms. Priyanka Ghai ( Faculty Convener , ADR Society ) ; Mr. Rituraj Sinha( Faculty Co- Convener , ADR Society ) ; Ms. Richa Yadav ( Faculty Co- Convener , ADR Society )
16:19hrs : welcome speech being delivered by Dr. Aditya Tomar ( ADD. Director & Joint H.O.I , ALSN ) ; Prof. (Dr) Shelafi Raizada ( ADD. Director & Joint H.O.I , ALSN ) :Dr. D.K. Bandyopadhyay ( Chairman ,Amity Law Schools)
16:36 hrs : Introduction of our esteemed guests by Miss. Khuloos Aziz Chawla (President) of the ADR Society Amity Law School ,Noida ;which is then being followed by valuable insights being shared by Adv. Ramesh Gupta who listed infront of us the challenges that the justice system is facing currently and highlighted the rate of pendency of cases in India while concluding the perks of ADR system, he then handed over the baton to Adv. Tariq Khan who shares his insight on the entire process of ADR and suggests the need of Young Arbitration Bar to enhance the skills of students .
Mr. Joseph M. Mattheus form U.S.A shared his input on the event and discussed the International importance of ADR. ( few of the the guests were not able to put forth their speech due to connectivity issues )
Justice Mohammad Abdul Halim from Bangladesh talked about ADR being a new approach and pointed out the basics of Justice System and also the delay that tags along with a court case .
Adv. Kiran Bhardwaj extended her warm wishes and regards to the participants, students and all the other guests present with us as panelists. She highlighted the importance of ADR and talked about Lok Adalat’s and Legal Services in India. She concluded by saying that ADR has become not only a part of the day to day dispute resolution but also has been included into the course of students for skill enhancement from an early stage. ADR according to her is an inexpensive way and a much time saving option that one must consider before going in for litigation .
Justice Mukete Tahle who hails from Republic of Cameroon briefly explained the pros of ADR. Justice Rajesh Tandon reminisced about his days at Amity Noida as a previous V.C and appreciated the efforts by our Founder Ashok K. Chauhan while he also talked about the need of ADR events being hosted and practiced in Law Schools. Continuing with his speech he also addressed the Indian Status of ADR methods .
17:26hrs : Our Founder Sir, Dr. Ashok k. Chauhan praised all our panelists and thanked them for their gracious presence with us today. And appreciated the commendable efforts made by the ADR society and also discussed about the creation of an ADR center.
17:37hrs : Our Host Ms. Sumitra Singh ( Faculty Advisor ) Amity Law School, Noida handed over the mic to Justice Rekha Palli who then appreciated the visions of our Founder Sir and mentioned her personal experience with students from Amity. She then concluded on a very positive note by wishing the participants with her best regards.
17:44hrs: Reading of Citations in the honors of:
Mr. Tariq Khan
Ms. Kiran Bhardwaj
Mr. Ramesh Gupta
Mr. Pradeep Rai
Hon’ble Mr. Justice Mohammad Abdul Halim
Hon’ble Mr. Justice Mukete Tahle
Hon’ble Ms. Justice Rekha Palli
17:52hrs:
Results for the FINAL ROUNDS
CCIWinner CC1 (NLU JODHPUR)Runners-up CC19 (NUJS)
NEGOTIATIONWinner NG26 (HPNLU)Runners-up NG21 (LAW COLLEGE DEHRADHUN )
MEDIATION & ARBITRATIONWinner MA2 (NLU JODHPUR)Runners-up MA16 ( V.M SALGOCAR COLLEGE OF LAW )
ADR TOURNAMENT PRIZE – NLU JODHPUR
THANKING YOU – ADR SOCIETY , AMITY LAW SCHOOL NOIDA
