About RSRR

The RGNUL Student Research Review (RSRR) Journal is a bi-annual, student-run, blind peer-reviewed, flagship journal based at Rajiv Gandhi National University of Law, Punjab. It was founded with the objective of facilitating arguments in black and white.

Call for Papers

The Editorial Board invites submissions from academicians, practitioners, legal luminaries, and students on the theme “Instrumentalising Arbitration: Innovation, Interaction and Impact.”

Serving as a global economic powerhouse, arbitration is not a foreign concept to India as an alternative method of dispute resolution. The Arbitration and Conciliation Act of 1996 came into effect at a time when it was praised for modernizing the legal landscape of Indian arbitration by making it more adaptable to modern needs and foreseeing collaboration between the judicial and arbitral processes while also limiting court intrusion. However, decades after the Act’s implementation, numerous critiques exposing its limitations and bottlenecks have exposed its failures in transforming India’s status to that of a global arbitration hub.

In light of recent developments in the arbitration sector, RSRR seeks to delve into the theme, to review and analyse the present legal and policy framework in light of the everyday developments in the sector.

The primary objective behind this theme is to provide a platform for legal analysis, insightful commentary, and in-depth analysis that can bridge the gap between pertinent legal developments in the sector and the likelihood of their actual implementation which, in turn, will improve the discourse about such contentious issues.

The last date for submission of abstract is 20th December 2022 by 11:59 P.M. (IST).

The deadline for final paper submission is 11th February 2023 by 11:59 P.M. (IST).

Contact

For any further queries, contact us at submissionsrslr@rgnul.ac.in.

Click Here to Know More: Volume 9.2 – CfP

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