ABOUT RGNUL

Rajiv Gandhi National University of Law (RGNUL), Punjab, was established by the State Legislature of Punjab by passing the Rajiv Gandhi National University of Law, Punjab Act, (Punjab Act No. 12 of 2006). The Act incorporated a University of Law of national stature in Punjab, thereby fulfilling the need for a Centre of Excellence in legal education in the modern era of globalization and liberalization.

ABOUT THE CENTRE

The Centre for Alternative Dispute Resolution (CADR) at RGNUL has been established to promote students’ and researchers’ interest in Alternative Dispute Resolution constituting of dispute resolution methods like Arbitration, Negotiation, Mediation and Conciliation and it aims to promote and develop ADR as a vehicle for socioeconomic and political justice. The ultimate objective of the Centre is to strengthen the ADR mechanism in the country by emerging as a platform for students to further their interest in the field. A strong team of teachers and students is working towards achieving this end.

ABOUT INDUSLAW

INDUSLAW is an Indian law firm advising clients worldwide on Indian law, in relation to their transactional goals, business strategies and resolution of disputes. Founded in 2000, they have offices in Bengaluru, Chennai, Delhi & NCR, Hyderabad, and Mumbai. Their team works seamlessly across practice areas and offices, applying our experience across all transactional, advisory, regulatory and dispute resolution matters. Their lawyers provide advice to corporates, investors, funds, financial institutions, borrowers, contractors, not-for-profit organizations, individuals, start-ups and multinational corporations across a range of industry sectors and on a variety of matters from regulatory and advisory, to transaction & exit structuring and dispute resolution.

OUR OTHER COLLABORATORS

Expert Partner

Markanda Advocates

Advisory Partner

Sama

Education Partner

Mediator Academy

Knowledge Partners

Centre for Mediation and Conciliation (CMC)

Straus Institute for Dispute Resolution

International Dispute Resolution Council (IDRC)

Media Partner

Latest Laws

ABOUT THE COMPETITION

To further its avowed aim, CADR has been organising the RGNUL Sports and Entertainment Law Mediation Competition (SEMC) since 2019. The SEMC is one of India’s premier competitions in the field of mediation, pitting the best budding ADR enthusiasts against one another. The initial two editions of the competition served as the Indian qualifiers to the International Mediation Singapore (IMSG) organized by the Singapore International Mediation Institute (SIMI). Despite the turbulent times brought by COVID-19, the third and fourth editions of the competition were organised, however, in a virtual setup. We have been blessed with some of the best organisations in the industry ranging from the Singapore International Mediation Institute (SIMI), the Straus Institute for Dispute Resolution, Pepperdine School of Law, Global Academy for Advocacy in Dispute Resolution, Mediator Network to the Peacekeeping and Conflict Resolution Team (PACT), Krida Legal and Markanda Advocates as our past collaborators.

TENTATIVE SCHEDULE

10th February, 2023

Opening of Provisional Registration

5th March, 2023

Last Date for Provisional Registration

10th March, 2023

Release of Competition Problems

12th March, 2023

Last Date for Final Registration & Payment

15th March, 2023

Release of Selected Universities

17th March, 2023

Last Date to Seek Clarifications

21st March, 2023

Release of Clarifications

27th March, 2023

Last Date to Submit Mediation Plans

31st March, 2023

Inaugural Ceremony

1st April, 2023

Preliminary & Quarter Final Rounds

2nd April, 2023

Semi-Finals & Final Rounds and Valedictory Ceremony

TEAM STRUCTURE

Each participating team shall consist of a Client-Counsel pair (i.e., the Negotiating Team) and one student as the Mediator.

ELIGIBILITY

  • The competition is open to full-time law students (5-year and 3-year course) registered in any university in India for the academic year 2022-2023.

  • Only students studying Law may participate in the competition.

  • The competition is not open to LLM students.

  • Each University may nominate up to 2 teams to participate in the competition. However, the second slot is subject to availability and number of provisional registrations received by the Centre.

REGISTRATION DETAILS

  • Universities/Colleges interested in sending their teams must complete the provisional registration through this google form latest by 5th March, 2023

  • The final registration form requires teams to specify the roles of each individual member. The roles which have been pre-assigned by the team will be carried forward throughout the competition. The link for the said form will be sent through mail upon valid selection of the university.

  • Change of roles after the registration will only be permitted on the Organising Committee’s (OC’s) approval.

  • Upon selection by the Organizing Committee, teams must complete the payment of the registration fee within a period of 48 hours. Details for making payment of the registration fee can be found at this link.

  • Registration Fee: INR 9,000/- per team (exclusive of GST) which is inclusive of the cost of food, accommodation and other logistics. Please note that the fee is non-refundable.

  • Final registration of the teams is subject to the successful payment of the registration fee within the stipulated time.

MODE OF THE COMPETITION

The Competition will be held in offline mode at the Rajiv Gandhi National University of Law, Punjab.

For further details, please refer to the brochure for the Competition.

Student Coordinators:

Ms. Tanveer Kaur (+91 7009722968)

Mr. Kabir Chaturvedi (+91 9148905381)

Convenors, Centre for Alternative Dispute Resolution

Mr. Rachit Somani (+91 6376006259)

Deputy Convenor and Head of Registration

To know more click on 5th SEMC Brochure_compressed

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