ABOUT LCD-ADRC-
Alternative Dispute Resolution Centre, a student body of Law College Dehradun, Faculty of Uttaranchal University is responsible for the practice, propagation and training of Alternate Dispute Resolution in Law College Dehradun. We aim to develop the students of Law College Dehradun into professionals with infallible skills of dispute resolution. Over the years ADRC has brought home numerous honors and awards from various National and International Negotiation, mediation and Client Counseling Competitions.
ABOUT THE COMPETITION-
“Conflict is good in a negotiation process, it’s the clash of two ideas, which then, all being well, produces a third idea.” To impart mediation and negotiation skills among budding lawyers, LCD-ADRC is coming up with its debut National Mediation Competition. We at LCDADRC are looking forward to seeing participants across the nation to sport their Freud apparel and Holmes Hat and join us in this event of learning and fun through Mediation. The flagship legal event, i.e. the Mediation Competition this year shall work with the specific aim of developing the interest in corporate & commercial law practice area amongst the participants. The adjudication of the rounds shall be done through a panel comprising of some of the most enlightened legal minds of the corporate legal fraternity. The quality of judges shall witness the participation of Associates, Senior Associates, Principal Associates and Partners of the top tier corporate law firms of the country. The Organizing Committee shall also Endeavour to invite legal practitioners including sitting Judges of high repute and eminent standing.
OUR COLLABORATIONS
☐ PSL Advocates and Solicitors
PSL is one of India’s distinguished legal entities renowned for its excellence in the field of law. Established with a rich history, it boasts a team of highly skilled and experienced attorneys, offering comprehensive legal services across various practice areas of Domestic and International Arbitration, Litigation, and Corporate, Commercial, Regulatory and Policy
advisory. PSL has years of hands-on experience in dealing with complex issues relating to Tax, Insolvency & Bankruptcy, Tenders, Intellectual Property, Anti—Trust / Competition Law, Trade, Media, Land & Property, Economic Offences including white collar crimes, Labour, Constitution and Civil Laws.
☐ Ray Legal
Ray Legal is a full service law firm based in New Delhi. It offers a high level of legal expertise coupled with a practical, pragmatic, and commercially sound approach of its lawyers. Equipped with the invaluable skill set of its partners who are experienced in both litigation (civil and criminal) and corporate-commercial legal practice, it provides a full spectrum of legal services tailored to its client’s needs including in the following key practice areas — Corporate Commercial Advisory and Contractual Documentation; Civil and Criminal Litigation; Corporate Litigation, Arbitration and Mediation; Real Estate; Taxation; Labour; and Insolvency & Bankruptcy.
☐ The International Arbitration and Mediation Centre (IAMC)
IAMC situated in Hyderabad is a premier institution dedicated to resolving domestic and international disputes through arbitration and mediation. Established in 2021, IAMC plays a pivotal role in advancing arbitration and mediation in India. IAMC serves as a platform where parties can seek fair, efficient, and impartial resolutions of their disputes outside the traditional court system. With a panel of highly skilled arbitrators and mediators, IAMC offers a wide range of dispute resolution services tailored to meet the diverse needs of its global clientele.
☐ SCC & EBC
SCC Online is India’s premier online legal research solutions provider. Using the finest of technological innovations coupled with pioneered law information databases for making law easily accessible through electronic medium. SCC’s legal information database and search program is a proven source for quick retrieval of case-law, statute law, notifications and other legal materials. We provide most reliable, comprehensive and up to date legal information.
ELIGIBILITY CRITERIA
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The registration is restricted to 32 teams for National Mediation Competition, 2023.
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Each Participant must be a current Undergraduate Student (5 years or 3-year Course) of their respective institution.
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All three members of the participating team must be from the same institution.
KEY DATES-
|
Date |
Particulars |
|
12.09.2023 |
Commencement of Provisional Registration |
|
27.09.2023 |
Last date for Provisional Registration |
|
03.10.2023 |
Last date of Final Registration |
|
04.10.2023 |
Release of Mediation Propositions |
|
12.10.2023 |
Release of Clarifications |
|
14.10.2023 |
Inaugural Ceremony, Participants’ Orientation and Preliminary round |
|
15.10.2023 |
Octa-final Round |
|
04.11.2023 |
Participants’ Orientation, Quarter-Final Rounds and Semi-Final Rounds |
|
05.11.2023 |
Final Round, Valedictory Ceremony and Gala Night |
REGISTRATION PROCESS
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The registration process will be in two steps i.e., Provisional Registrations and Final Registrations.
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Provisional Registrations shall commence 12th September, 2023 onwards.
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The Provisional Registration shall close on 27th September, 2023.
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Following the conclusion of Provisional Registrations the shortlisted teams will proceed to final registration.
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The Final Registrations (including the payment of registration fees) need to be completed on or before 03rd October, 2023.
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Registering Teams are required to submit INR 3,000/- in order to complete the final registration.
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Negotiating Pair further qualifying to the Quarter-Final Rounds, if choose to take accommodation, shall submit an additional amount of INR 1,600/- for accommodation at Uttaranchal University, Dehradun.
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Mediator further qualifying to the Quarter-Final Rounds, if choose to take accommodation, shall submit an additional amount of INR 800/- for accommodation at Uttaranchal University, Dehradun.
PRIZES & AWARDS
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WINNING NEGOTIATING PAIR
The winning Negotiating Pair shall be provided with a cash prize of Rs. 12,000/- along with Certificate of Appreciation, Trophy and Internships at PSL Advocates and Solicitors.
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WINNING MEDIATOR
The winning Mediator shall be provided with a cash prize of Rs. 6,000/- along with Certificate of Appreciation, Trophy and Internship at PSL Advocates and Solicitors.
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RUNNER-UP NEGOTIATING PAIR
The runner-up Negotiating Pair shall be provided with a cash prize of Rs. 8,000/- along with certificate of appreciation and Trophy.
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RUNNER-UP MEDIATOR
The runner-up Mediator shall be provided with a cash prize of Rs. 4,000/- along with certificate of appreciation and Trophy.
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BEST NEGOTIATING PAIR (PRELIMINARY ROUNDS)
The negotiation pair with the highest cumulative score in the Preliminary Rounds shall be provided with a cash prize of Rs. 6,000/- along with certificate of appreciation.
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BEST MEDIATOR (PRELIMINARY ROUNDS)
The Mediator with the highest cumulative score in the Preliminary Rounds shall be provided with a cash prize of Rs. 3,000/- along with certificate of appreciation.
CONTACT INFORMATION
Ishu Bharadwaj, Convener;
Contact Information +91 90458 23077
Saakshya Garkoti, Convener;
Contact Information +91 63923 31361
Nivedita Vyas, Event Head;
Contact Information +91 96364 34305
Arnav Dwivedi Event Administrator:
Contact Information +91 87657 48564
Aditi Sinha Co-ordinator;
Contact Information +91 73269 52828
To know more click Brochure Link.
To provisionally register https://forms.gle/WmPHKPdyc3hL3ite6.
