1st USLLS-EquiLaw National Essay Writing Competition, 2023

About USLLS

Established in 2001, University School of Law and Legal Studies envisages advancement of institutional expertise in the area of legal research and education by augmenting academic and professional excellence, developing critical and relentless engagement with legal theory and practice, synergizing law, legal research, legal education and action to further the quest for justice.

About USLLS ADR Cell

The ADR Cell endeavors to instill various practical skills amongst our students who wish to pursue a career in the field of Alternative Dispute Resolution, and to consistently aid their development so that they can pursue their goals and aspirations pertaining to the field of ADR. The objective of the Cell is to provide quality knowledge in the field of ADR. Hence, it is hosting 1st USLLS-EquiLaw National Essay writing Competition, 2023.

Our Sponsors

1. Equi-Law: Equi Law Partners, Advocates & Legal Consultants is a reputable full-service law firm based in Jangpura-B, South Delhi, India. Founded by Advocate Praveen Mahajan (B. Com, ACS, LLB), Founder & Principal Partner, and Advocate Ruchi Mahajan, Managing Partner (B. Com, ACS, LLB, MBA), the firm has been providing litigation and consultancy services to clients since 1999.

   Some of their practice areas include, Civil Disputes, Competition Law, Advisory, Insolvency, and variety of other fields.

2. CaseMine: CaseMine is a legal research platform offering one of the largest and most comprehensive databases of case law from common law judicial systems from India, US and UK integrated with state-of-the-art artificial intelligence. CaseMine recognized the transformative power of Extractive AI and introduced CaseIQ which uses documents as a query to obtain highly relevant search results.

About the Competition:

1. The competition is open to law students enrolled in 3 Year LL.B. programme and 5-year integrated law programme.

2. The theme of the competition revolves around the field of Alternate Dispute Resolution.

3. The acceptance of the submitted articles would be subject to the evaluation criteria and process determined by the ADR Cell editorial board. The shortlisted articles will be subject to a comprehensive review.

4. The winners will be decided by the Editorial Board; the same shall be final and not open to any challenge.

5. The essays will be compiled and print-published in a book as well as on the website of USLLS ADR Blog, with all rights reserved by the university.

6. The published copies would be circulated to the top law colleges, libraries, law firms and arbitration institutions, with the collaborative effort of the University School of Law and Legal Studies and our sponsors.

Themes Of The Competition

• Interplay of Arbitration Law with various Sectoral Regulations

• Evolving Contemporary dynamics and transformative Advancements in the Indian Arbitration Law

• India’s position in the International Arbitration Law Regime

• Changes with the introduction of The Mediation Act, 2023.

*Kindly refer the brochure for all the subthemes. The themes are not exhaustive but only suggestive.

Registration Fee: There is no registration fee for the competition. This competition is completely free.

Deadline for submission: 11:59PM, 14th January, 2024

Prizes And Awards

1. Cash Prizes and gifts amounting to Rs. 20,000/- for the top 3 entries of the competition.

   • 1st Prize– Rs. 10,000/-

   • 2nd Prize– Rs. 6,000/-

   • 3rd Prize– Rs. 4,000/-

2. The top 5 Authors selected for publication would be offered an offline internship opportunity with Equi Law Partners, subject to their policy.

3. The authors of the top 10 entries will get a 1- Year subscription to the legal database curated by CaseMine.

4. A ‘Certificate of Merit” Shall be provided to all the accepted entries.

Submission Guidelines

1. The essays are to be submitted through the provided Google form only (The same can be accessed https://forms.gle/dhyCrEKJLaKyWJex6).

2. Submissions made by any other means shall not be considered.

3. Authors are instructed to not put their names anywhere in the main submission.

4. All entries should be submitted in .doc or .docx format. Co-authorship of a maximum of two persons is permitted.

5. The author(s) bear sole responsibility for the accuracy of facts, opinions or views stated in the submissions.

6. Submission and publication of manuscripts that purposefully target or intend to harm the religious, socio-cultural, and/or political sentiments of any reasonable reader are strictly prohibited. The submissions must strictly be limited to legal research of the suggested topics.

7. The word limit for each article is 2500-3000 words. Footnotes shall be exclusive of the word limits and no comments shall be allowed in it.

8. Citations must strictly conform to the standards laid down in the Oxford University Standard for Citation of Legal Authorities (OSCOLA) (4th Edition) format.

9. Word limit for the abstract: 150 to 200 words. Essays must be original, unpublished, non-plagiarised and shall not be under simultaneous consideration for publication elsewhere

Contact Details

Write at: usllsadrcellcompetition@gmail.com

Vaibhav Garg (Convenor)- 9468069381

Ansh Gupta (Co- Convenor)- 9999409169

To know more click on Brochure- 1st USLLS ESSAY Competition