The Alternative Dispute Resolution Cell (ADRC), Himachal Pradesh National Law University, Shimla is thrilled to announce the 3rd edition of our flagship event – the Samanvay International Mediation Competition, 2025. After witnessing tremendous success and appreciation from participants across premier law colleges and assessors from around the globe in our previous editions, we invite you to be part of this extraordinary journey that celebrates the art of mediation and alternative dispute resolution.
About HPNLU, Shimla
Nestled in the serene and picturesque city of Shimla, Himachal Pradesh National Law University stands as a beacon of legal education and research in India. Established by the Himachal Pradesh National Law University Act (Act 16 of 2016), HPNLU has rapidly emerged as a leading center for legal education under the visionary leadership of Hon’ble Vice Chancellor, Prof. (Dr.) Priti Saxena. In its nine years of foundation, HPNLU has witnessed tremendous growth and undertaken innovative measures to enhance its academic potential.
About the Alternative Dispute Resolution Cell (ADRC)
Established in 2020 with the noble aim of promoting alternative dispute resolution mechanisms and enhancing professional legal skills among law students, the Alternative Dispute Resolution Cell (formerly CADR & PS) serves as a crucial bridge between theoretical knowledge and practical application in the field of ADR. Our commitment to advancing best practices and developing innovative approaches to conflict resolution has led to the tremendous success of our previous National and International Mediation Competitions, inspiring us to present this third edition of our flagship event.
About Samanvay International Mediation Competition 2025
The Samanvay International Mediation Competition represents a significant step forward in facilitating and amplifying the passion for mediation among aspiring legal professionals.
This competition is designed to provide participants with an extraordinary experience that will ignite young minds’ interest in this specialized area of legal practice. Students will have the opportunity to brainstorm probable solutions for realistic challenges while enjoying the flexibility of choosing their preferred roles – whether as mediator, client, or counsel.
Competition Structure & Timeline
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Online Rounds: September 18-20, 2025
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Training Workshop & Inaugural Ceremony: September 18
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Preliminary Rounds I & II: September 19
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Octa-Final Round: September 20
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Offline Rounds: October 13-15, 2025 ( on HPNLU Shimla Campus)
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Training Session: October 13
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Quarter-Finals & Semi-Finals: October 14
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Final Rounds & Valedictory Ceremony: October 15
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Our Collaborators:
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Title Sponsor — JurisGyan
JurisGyan is a pioneering legal education platform committed to transforming how law students and young professionals engage with the law. With a rapidly growing presence across India’s academic landscape, JurisGyan has become a trusted name for accessible, high-quality legal learning, offering curated resources, expert mentorship, and career guidance tailored to the evolving needs of the legal profession.
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Associate Sponsor — Harva Legal LLP
Harva Legal LLP is a dynamic full-service law firm with a strong presence in Hyderabad and New Delhi, offering expert counsel across a wide spectrum of legal domains. From corporate and real estate law to criminal litigation, family disputes, and intellectual property, Harva Legal combines technical precision with a deep commitment to justice and community impact.
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Expert Partner — Nishith Desai Associates
Nishith Desai Associates (NDA) is a globally renowned, research-driven international law firm with offices across India and in major international hubs, including Palo Alto, Singapore, and New York. NDA is one of Asia’ s most innovative law firms, ranked by The Financial Times, and is the trusted choice for multinational corporations looking to establish themselves in India or abroad. NDA is determined to explore the future of law and society, developing visionary research and strategic foresight in emerging domains such as blockchain, AI, robotics, drones, aviation, space law, med-tech,and legal excellence.
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Expert Partner — PSL Advocates and Solicitors
PSL Advocates & Solicitors (‘PSL’) is a new-age boutique law firm widely acclaimed for its expertise in commercial dispute resolution including Domestic & International Arbitration, Insolvency & Bankruptcy, White Collar Crimes, Commercial Litigation, Tax and Corporate Advisory. PSL’s thought leadership is reflected in its strategic advocacy and niche research initiatives to assist its clients effectively. PSL has also pioneered and forged unique knowledge associations with reputed and upcoming law schools to effectively assist the student bodies in successfully organising innovative ADR events and workshops
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Proposition Partner — A5 Legal
A5 Legal LLP is a boutique law firm based in New Delhi, anchored by a dynamic team of young professionals, bringing assiduous expertise across company law, commercial litigation,arbitration, insolvency, labour and employment disputes, regulatory frameworks, and intellectual property. With a reputation for sharp strategies, precise drafting, and impactful advocacy, the firm consistently delivers effective resolutions to complex and high-stakes legal challenges.
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Knowledge Partner — SCC Online
SCC Online is India’s most trusted legal research platform, renowned for its precision, depth, and technological innovation. Published by Eastern Book Company, SCC (Supreme Court Cases) has been the authoritative source of Indian case law for over five decades, cited more frequently than any other law report in the country. SCC Online brings this legacy into the digital age, offering seamless access to over 400 databases and millions of documents, including judgments, statutes, commentaries, and international legal materials, all curated with editorial rigour and updated daily.
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Media Partner — SCC Times
SCC Times is a premier legal media and research platform, widely recognized for its comprehensive coverage of developments in law, policy, and justice. Renowned for its timely reporting and in-depth analysis, SCC Times offers insights across diverse practice areas including Corporate, Criminal, Constitutional, Taxation, Arbitration, and Intellectual Property. Its thought leadership is demonstrated through high-quality commentary, expert interviews, and case law updates that effectively assist practitioners, academics, and students alike.
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Training Partner — The PACT
The PACT is an International Mediation and Conflict Resolution organisation headquartered in New Delhi and is India ‘ s leading mediation training and education firm. Founded in 2015, The PACT is established as a fully-functional institute and service provider. As a mediation service provider, The PACT offers top-grade Mediation, Conflict Coaching and Mediation Advocacy services. The Pact has Curated Trainings, Workshops, Boot Camps, Masterclasses and Accredited Programmes, cofounded ADR Cells, Mediation Competitions at various universities across India and has coached and counselled clients in conflict management and dispute negotiations as well as mediated disputes at various institutes.
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Training Partner — Asian School of Cyber Laws
Asian School of Cyber Laws is a global pioneer in cyber law & cyber crime investigation. It works with Governments, Corporates, and Enforcement & Military agencies across the world. It has assisted the Government of India in framing draft rules and regulations under the Information Technology Act and has conducted training programs for various national level Government bodies. ASCL has partnered with Industry Experts to offer courses on Arbitration, Intellectual Property, and Mediation, covering the basics and practical aspects of dispute resolution, including mock sessions and ethical considerations.
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Dispute Resolution Partner — Indian Dispute Resolution Centre (IDRC)
The Indian Dispute Resolution Centre (IDRC) is a pioneering institution dedicated to advancing the practice and accessibility of alternative dispute resolution in India. Established as a not-for-profit initiative and supported by NITI Aayog and the Ministry of Law & Justice, IDRC offers a comprehensive suite of services, including arbitration, mediation, conciliation, and expert determination, both offline and through its state-of-the-art eADR platform. With its proprietary digital infrastructure and Virtual ADR Hearing (VAH) portal, IDRC has redefined how disputes are managed in the modern era, enabling seamless, paperless proceedings across jurisdictions.
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Dispute Resolution Partner — Outofcourt.in
Outofcourt.in is an innovative legal-tech platform with a growing presence across India, offering accessible solutions for dispute resolution and legal support beyond traditional court processes. From mediation and arbitration to negotiation and online dispute settlement, Outofcourt.in combines technological efficiency with a deep commitment to fairness, convenience, and community empowerment. Founded with a vision to simplify justice delivery, the platform is distinguished by its user-centric design, ethical approach, and proven ability to resolve conflicts effectively.
Prize Pool & Recognition
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Best Negotiating Pair: ₹45,000
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Best Mediator: ₹25,000
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Runner-Up Negotiating Pair: ₹20,000
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Runner-Up Mediator: ₹10,000
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Additional awards for preliminary round performers and best mediation plans
Beyond monetary rewards, participants will receive internship opportunities and other valuable benefits that can significantly enhance their legal careers.
For inquiries, contact us at adrc@hpnlu.ac.in or reach out to Mr. Vihaan Acharya, Convenor of ADRC, HPNLU, +91 96641 54728
To know more click on Brochure 3rd SIMC 2025
