The Centre for Research in Air and Space Law of MNLU Mumbai announces the 1st Edition of ‘CRASL- Spaviatech Law — Cakmak — Aviation Law Essay Writing Competition, 2023'. It has been organized in partnership with Spaviatech Law and Çakmak, two leading firms in the field of aviation law. SCC Online & EBC, India's premier legal research solutions provider, are the ‘Knowledge Partners' of this competition.
The Competition shall be based on one of five themes relating to aviation law, and is open to all students/scholars enrolled in under-graduate/post-graduate/PhD course in any University.
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. The Act envisaged establishing a National Law University in Maharashtra to impart advanced legal education and promote society-oriented research in legal studies for the advancement of societal life of the people in the country.
About CRASL
The Centre for Research in Air & Space Law was established to become an ideal forum for the exchange of ideas on the international law applicable to air and space law. The Centre engages in improving the existing legal and policy framework for facilitation and regulation of a safe, secure, affordable and sustainable space and contribute to the shaping of the legal foundation for the future of humanity that lies in space. The objective of the Centre is to contribute to the development of air and space law and related policy by conducting and promoting research and teaching at the graduate and postgraduate levels.
About Spaviatech Law
Spaviatech Law is a boutique law firm specialising in the areas of Asset Financing, Aerospace, International Trade/Technology Law, providing highly specialised legal services to clients operating in these specific areas. The firm focuses on understanding and addressing the unique legal challenges and complexities that arise in asset financing, aerospace industry, and international trade and technology law.
Themes:
The Themes are as follows:
-
Critical Analysis of ICAO’s Aviation Safety Framework
-
Disputes and Liabilities Concerning Aviation Accidents
-
Streamlining the inconsistencies in Public International Law and Aviation Law
-
The Future of Indian Aviation: Is India the New Emerging Leader?
-
Analysing the Indian Insolvency Regime in the Context of the Cape Town Convention in light of Go First’s insolvency
Important Dates for the Competition
Commencement of Registration : 27th June
Deadline for Registration : 28th July
Submission of Essays : 4th August
Release of Results : 17th August
Register by making the payment on the link here.
Awards
1st Prize — Internship opportunity with SpaviaTech Law & Çakmak, Cash Prize of Rs. 15,000 and Publication of the Essay on SCC Online Blog.
2nd Prize — Internship opportunity with SpaviaTech Law, Cash Prize of Rs. 10,000 and Publication of the Essay on SCC Online Blog.
3rd Prize — Cash Prize of Rs. 5,000 and Publication of the Essay on SCC Online Blog.
The 4th and 5th Best Essays shall be published on the Indian Review of Air and Space Law (IRASL) Blog.
(The SCC Online Blog's Editorial Team shall reserve the final editorial rights to the article/essay being published on their platform.)
Contact Us:
In case of any queries, reach out to us at:
Nardeep Chawla | Editor-in-Chief | nardeep.chawla@mnlumumbai.edu.in | +91 62650 12280
Sameep Baral | Managing Editor | sameep.baral@mnlumumbai.edu.in | +91 91139 09200
Aiman Singh | Managing Editor | aiman.singh@mnlumumbai.edu.in | +91 98721 29903
To Know More Click on Brochure
