The Alternative Dispute Resolution Committee, Faculty of Law, Jamia Millia Islamia is pleased to announce that we are hosting the Inaugural Edition of the Jamia Millia Islamia National Mediation Competition, 2026 on February 13 to 15 2026, in partnership with SCC Online amd SCC Times.
About Jamia Millia Islamia:
Jamia Millia Islamia, established in 1920, is a prestigious Central University, located in New Delhi and accredited by NAAC under category A++. It is an autonomous institution established by an act of Parliament and the Hon’ble President of India as its visitor. Being the embodiment of visionaries like Mahatma Gandhi, Moulana Mohammad Ali Jauhar and Dr. Zakir Hussain, this national institute epitomizes the synthesis of ancient wisdom and modern scientific temper.
About Faculty of Law, Jamia Millia Islamia:
The Faculty of Law at Jamia Millia Islamia, established in 1989, has evolved significantly from its initial three-year LL.B. program to a comprehensive institution. It now offers a five-year integrated B.A. LL.B (Hons.), two-year LL.M. specializations (Personal, Corporate, and Criminal Laws), and Ph.D. programs. The faculty emphasizes clinical legal education through its Legal Services Clinic and paramedic volunteer training under the National Legal Services Authority. Students actively participate in moot courts, mediation competitions, and negotiation programs, winning multiple awards. Currently serving 750+ full-time students and 59 PhD scholars, the faculty awarded 10 PhDs in 2024-2025, advancing its mission as an excellence-focused legal education institution.
About ADR Committee, Faculty Of Law:
Alternative Dispute Resolution Cell (ADRC), Faculty of Law, Jamia Millia Islamia, was established on 15 December 2022 to promote understanding and use of alternative dispute resolution mechanisms such as mediation, arbitration, and negotiation within the university and the wider community. The Cell aims to encourage active student participation by organising seminars and competitions to develop essential conflict resolution skills. In 2023, the ADRC was granted the status of a Committee. Since then, it has regularly conducted trials, annual lecture series, and expert talks, and has represented the Faculty by sending teams to various competitions. In view of the growing importance of Alternative Dispute Resolution in academics and career opportunities, the ADRC continues to support student discover new and interesting opportunities in alternative dispute resolution.
Format & Structure of Competition:
The Competition shall be organised as a mediation tournament, with each team comprising three (3) participants assigned the roles of Client, Counsel, and Mediator, which shall remain unchanged throughout the Competition. Participation shall be limited to twenty-four (24) teams, with all physical rounds conducted on campus and registrations accepted on a first-come, first-served basis, subject to fulfilment of the prescribed eligibility and registration requirements. The on-campus mediation rounds shall consist of two (2) Preliminary Rounds, followed by one (1) Quarter-Final Round, and thereafter two (2) advanced rounds, namely the Semi-Final Round and the Final Round.
Nature and Subject Matter of Mediation Problems
The Competition will feature mediation problems drawn from various areas of law. Preliminary Rounds I and II will address Family Law disputes, followed by a Joint Venture dispute in the Quarter-Final Round. The Semi-Final Round will deal with Construction Law issues, and the Final Round will be based on a Bilateral Investment Treaty dispute.
Eligibility:
Participation is limited to students pursuing their Bachelor’s Degree in Law (LLB or equivalent). Multiple teams from the same university are allowed.
Registration Fees:
The registration fee for the Competition shall be ₹6,000/- per team with accommodation. All participants would be provided with one-month of complimentary subscription to SCC Online.
Accommodation:
Accommodation for the participating teams shall be provided at the Nehru Guest House, the University Guest House located within the campus of Jamia Millia Islamia. The accommodation would include food, as per the arrangements made by the Organising Committee.
Time Limit:
The time limit will be 60 minutes for the preliminary rounds and 100 minutes for the Semi-Final and Final Rounds.
Awards:
General Awards
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Winning Team Award: 20000 + Trophy + Two (2) One-year subscriptions of SCC Online Web Version worth Rs. 64,000 + Certificate
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Runner-Up Team Award: 10000 + Trophy + Certificate
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Winning Mediator Award: 10000 + Trophy + a One-year subscriptions of SCC Online Web Version worth Rs. 32,000 + Certificate
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Runners-up Mediator Award: 5000 + Trophy + Certificate
Awards (Prelims)
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Best Negotiating Pair (Prelims): 3000 + Trophy + Certificate
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Best Counsel (Prelims): 3000 + Trophy + Certificate
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Best Mediator (Prelims): 3000 + Trophy + Certificate
Important Dates:
07/01/26 — Release of Rule Book & Brochure
18/01/26 — Last Date for Provisional Registration
20/01/26 — Release of Problems
25/01/26 — Last Date for Final Registration
30/01/26 — Allotment of Team Codes
01/02/26 — Last Date for Clarification
08/02/26 — Release for Clarification
13/02/26 — Inaugural Ceremony & Mediation Session
14/02/26 — Preliminary Round 1 & 2, Quarter Finals
15/02/26 — Semi Finals, Final Round, & Valedictory Ceremony
Registration Process:
Link for Provisional Registration: https://forms.gle/CsCeW3uUvHAnwEcp6
Link for Final Registration: https://forms.gle/YX1iX3ZP6fzs9KFF6
Interested teams must complete their final registration by submitting the designated Google form by January 25, 2026 (11:59 PM IST). Only 24 teams will be selected. Registration is confirmed upon form submission and payment of the registration fee.
Once registered, teams will receive a unique code for all competition-related communications.
Contact Details:
☎ +91 7002005489 Dr. Alisha Khatun (Faculty Convenor)
☎ +91-9899791371 Isra Mukhtar (Convenor)
☎ +91 8795206859 Saad Khan (Convenor)
☎ +91-9582468385 Khadija Mirza (Co-Convenor)
☎ +91-9315210718 Usama (Co-Convenor)