Entertainment Law Mediation

The Centre for Alternative Dispute Resolution (CADR), Rajiv Gandhi National University of Law, Punjab in collaboration with Cyril Amarchand Mangaldas is all set to organise the 6th edition of RGNUL Sports & Entertainment Law Mediation Competition, 2024 (6th SEMC) from 29th-31st March, 2024 in a virtual set-up.

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, 2006 (Punjab Act No. 12 of 2006). The Act incorporated a University of Law of national stature in the State of Punjab with the key objective to evolve and impart comprehensive legal education including distant and continuing legal education at all levels to achieve excellence. The institution’s endeavour is to serve the society through reforms in legal services by way of preparing professionally competent lawyers, inquisitive researchers, able administrators, conscientious judicial officers, and above all, socially responsible citizens, who shall be whole- heartedly and continuously engaged in the process of nation building.

ABOUT THE CENTRE

The Centre for Alternative Dispute Resolution (CADR) was established in RGNUL in 2018. From the beginning to its 6th year of operation, CADR has always aimed to promote students’ and researchers’ interest in Alternative Dispute Resolution (ADR) mechanisms. The ultimate objective of the Centre is to strengthen the ADR process in the country by emerging as a platform for students to further their interests in the field. A strong team of teachers and students is working towards achieving this end.

ABOUT CYRIL AMARCHAND MANGALDAS

Cyril Amarchand Mangaldas (CAM) is India’s leading law firm with a global reputation of being trusted advisers to its clients. The Firm advises a large and diverse set of clients, including domestic and foreign commercial enterprises, financial institutions, private equity and venture capital funds, start-ups, government and regulatory bodies. The Firm generalists, specialists and senior ex-regulators expertly guide clients across a spectrum of transactions, sectors and regulations. The Firm is one of the largest full-service law firms in India with over 1000 lawyers including 170 Partners and has offices in key business centres at Mumbai, Delhi-NCR, Bengaluru, Ahmedabad, Hyderabad, Chennai,GIFT City and Singapore.

The Firm received “National Law Firm of the Year: India” at the IFLR Asia-Pacific Awards for the second consecutive years in 2023 and 2022 and “Innovation in Advancing Markets” award at the FT Innovative Lawyers Asia Pacific 2022 Awards. The Firm had won “India Deal Firm of the Year” at the ALB India Awards and “Firm of the Year” at the IFLR1000 India Awards in 2022.

ABOUT THE MEDIA PARTNERS: EBC & SCC ONLINE

The EBC Group, which was founded in 1942, is the industry leader in legal publishing, with offices in several Indian cities and abroad. In the 1940s, two brothers, the late Shri C.L. Malik, and the late Shri P.L. Malik, together laid the foundation of EBC group. EBC has traditionally focused on publishing legal commentaries, student texts, law reports, and digests. Nowadays, EBC works in both print and electronic media. Supreme Court Cases (SCC), SC Yearly Digest and Complete Digest, SCC Online, EBC Webstore, EBC Student Books and Practitioner Commentaries, EBC Reader, SCC Online Blog, EBC Explorer, and Practical Lawyer magazine are the products of the EBC Group.

ABOUT THE COMPETITION

To further its avowed aim, CADR has been organising the RGNUL National Sports and Entertainment Law Mediation Competition (SEMC) since 2019 and the RGNUL National Negotiation Competition 2023 since 2021. 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 also 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/online setup.

  • The 6th SEMC will be held in virtual mode through Cisco WebEx. There shall be multiple preliminary rounds followed by quarter-final rounds, semi-final rounds, and final rounds.

  • The three-member Mediation Team will comprise a negotiating pair (a client and a counsel) and a mediator.

  • The allocation of the slot is contingent on the availability of the total number of slots available with the Centre. It should be noted that the allocation of slots to any institute will be a decision made solely by CADR-RGNUL and shall be final and binding.

ELIGIBILITY

Any student enrolled in Undergraduate Law degree programme in any University recognised by the Bar Council of India as on 1st January 2024, is eligible to participate. Each participating team shall consist of a Negotiating Pair (i.e., a client and a counsel) and a Mediator. The composition of the team will not be permitted to change once the same has been entered and submitted through the final registration form unless approved by the Organising Committee.

REGISTRATION DETAILS

  • Institutes interested in sending across a team must fill this provisional registration form latest by 27th February, 2024. Upon selection by the Organising Committee, an email confirming the slot of the institute along with the final registration form and payment link will be sent on the concerned email ID (either of the registered ADR Centre or of the point of contact).

  • The teams must complete the payment of registration fee within a period of 72 hours of the receipt of confirmation of slot mail through this payment link.

  • The Registration fee for the competition is INR 3000/- per team (exclusive of 18% GST). Please note that this fee is non-refundable. Final registration of the team is subject to the successful payment of the registration fee within the stipulated time.

IMPORTANT DATES

27th February, 2024

Last Date for Provisional Registrations

1st March, 2024

Last Date for Final Registration & Payment Release of Competition Problems

5th March, 2024

Release of Competition Problems

12th March, 2024

Last Date to Seek Clarifications

20th March, 2024

Release of Clarifications

29th March, 2024

Inaugural Ceremony

30th March, 2024

Preliminary & Quarter-Final rounds

31st March, 2024

Semi-finals, Finals & Valedictory ceremony

For more information refer to the Brochure attached. 6th SEMC 2024

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