MNLU Mumbai

About MNLU Mumbai

Maharashtra National Law University Mumbai, established under the Maharashtra National Law University Act 2014 on 20th March 2014, is one of the premier National Law Universities in India. It offers graduate, post-graduate, and research degrees in law and allied disciplines. The prime goal of the University is to disseminate advanced legal knowledge and processes of law amongst the students and impart in them the skills of advocacy, legal services, law reforms and make them aware and capable to utilize these instruments for social transformation and development. Since its inception in 2015, the University has endeavor to offer academic courses which include BA. LL.B.(Hons.) five years integrated program, one year LL.M. program in Corporate and Commercial Laws, Maritime Law and Constitutional Law, LL.M. (Professional), LL.M (Investment and Security Laws) in association with National Institute of Securities Markets, SEBI, M.A. (Mediation and Conflict Resolution), Post Graduate Diploma Programmes, among others. The University continues to make newer strides in the field of legal education with the dynamic vision and leadership of Hon’ble Vice-Chancellor, Prof. (Dr.) Dilip Ukey, and Hon’ble Registrar, Prof. (Dr.) Anil G. Variath. As members of the University’s governing bodies, distinguished judges, senior advocates, eminent academicians, seasoned and senior bureaucrats guide the university with their rich and valuable experience.

About the Program

Disputes are inevitable in society, which requires a robust dispute resolution mechanism to deliver justice. The Indian dispute resolution mechanism consists of Courts, Tribunals, and Alternative Dispute Resolution tools (including Arbitration, Mediation, Conciliation, Lok Adalats, etc.). Alternative Dispute Resolution (ADR) mechanisms have been demonstrated to be effective compared to litigation because the former provide the advantage of speedy disposal of the disputes and assists in restoring relations between the disputants. Over the last two decades, there has been momentum to encourage their usage among the legal fraternity and businesses – domestic or international. The notification of the Bar Council of India to introduce Mediation a compulsory subject in LL. B Courses, singing of the United Nations Convention on International Settlement Agreements Resulting from Mediation (Singapore Convention) by India, reforms in the Indian Arbitration Law to make India and Arbitral Friendly State' are some of the few instances where we see the advancement of ADR practices in India. The programme will cover topics that are important for professionals in any field who deal with conflicts on a regular basis, as well as to academicians who aspire to deepen their knowledge. The Program faculty will include experienced practitioners and academicians who will supplement classroom learning with their own experiences and provide a comprehensive understanding of how arbitration and mediation work as dispute resolution mechanisms in domestic and international trade disputes.

Course Objectives

  • To familiarise participants with the fundamentals of arbitration and mediation as a dispute resolution mechanism

  • To provide insight into the functional aspects and current challenges encountered in using these tools of dispute resolution.

  • To develop techniques and skills to make effective use of these ADR methods

Course Instructors

Amitava (Raja) Majumdarm, Managing Partner, Bose & Mitra & Co

Akhil Prasad, Country Counsel India & Company Secretary at Boeing

Amber Gupta, Head – Corporate Legal, Company Secretary and Compliance Officer Aditya Birla Capital Ltd

Dr. Aman Hingorani, AoR, Mediator & Arbitrator

Amarendra Chitale, NLP Master Trainor

Chirag Balyan, Assistant Professor (Law), National Law University Mumbai

Dr. Hatish Shetty, Pyschitarist

Neera Sharma, Founder GCAI, CEO/CLO, Sistema Smart Technologies Limited

Neeti Sachdeva, Secretary General and Registrar Mumbai Centre For International Arbitration

Rucha Dhakras, Lawyer, Counsellor & Mediator

Iram Majid, Director, IIAM & Executive Director, Asia Pacific Centre for Arbitration and Mediation

Shukla Wassan Independent Director, Arbitrator, Mediator, Negotiator & Conciliator

Raghu C.V, Group General Counsel Samvardhana Motherson Group

Sanjeev Gemawat, Executive Director, Group GC & Group Company Secretary, Bharat Dalmia Group

Shashank Garg, Counsel, Member ICC Commission on Arbitration and ADR

Dr. Kalindi Kokal, Post Doctoral Fellow, IIT Bombay

Vijayendra Pratap Singh, Partner & Head Litigation AZB & Partners, Delhi

Ylli Dautaj, Partner, DER Juridik & Adjunct Prof., Penn State Law

Duration of the Course

It is a one-year diploma. Classes will commence in July 2023 and end in March 2024. The Program comprise of 2 Semesters with 8 papers (including one Research Project). The Program is to be completed within 3 years. Failing which reregistration on the term & conditions prescribed by the university is required.

Eligibility Criterion

Course is open for learners of all age and disciplines.

  • Bachelor’s Degree or an equivalent Degree in any discipline from any recognized University;

  • or Candidates appearing for the final year examination of Graduation are also eligible to apply;

  • Candidates who have completed three years out of five years in the B.A. LL.B Degree Programme (or equivalent) in Law are also eligible to apply.

Admission Procedure

Fill the application form: here

Keep following documents ready:

  1. Admission Form

  2. Graduation Certificate

  3. Final Year Marksheet

  4. Updated Resume/CV

  5. Passport Size Photo

After you submit the form along with documents, we will scrutinize your application and if we found you eligible, admission seat will be offered.

After you receive an admission offer, you will be required to pay the Program fees and submit the proof of payment of fees.

Other Details

No. of Seats: 60

Medium of instruction: English

Mode of Instruction: Online + Offline (Hybrid Mode)

Fees: INR 60,000/- for each participant (Includes fees for both semesters).

For Foreign participants, Fees is USD 1000.

DEADLINE FOR APPLICATION SUBMISSION: JUNE 15, 2023

T know more click on Brochure – MNLU Mumbai_PG-DAM

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