Call for Participation | 6th CHRIST Mediation-Arbitration Competition 2026 by Alternative Dispute Resolution Board, School of Law, CHRIST (Deemed to be University), Bangalore [Competition on 4th-6th February, 2026]: Register by 15th January 2026

About CHRIST (Deemed to be University)

CHRIST (Deemed to be University), Bangalore, was founded in 1969 as Christ College, inspired by the educational vision of St. Kuriakose Elias Chavara. Over the years, it evolved into a leading institution of higher education, gaining autonomy in 2004, recognition as an “Institution with Potential for Excellence” in 2006, and Deemed University status in 2008, and was Accredited with an ‘A+’ grade by NAA.

Today, CHRIST is a multidisciplinary university offering a wide range of undergraduate, postgraduate, and doctoral programmes across arts, sciences, commerce, management, engineering, education, and law. With multiple campuses in Bangalore, it provides a vibrant academic environment that promotes research, creativity, sports, cultural activities, and holistic student development.

About School of Law, CHRIST (Deemed to be University)

The School of Law at CHRIST (Deemed to be University), Bangalore, upholds the vision and values of its parent institution, committed to academic excellence and service. It offers a strong legal education that combines foundational knowledge with practical exposure through internships, clinical programmes, research, and writing initiatives. The School regularly engages with the legal community through seminars, workshops, and guest lectures. With value-added courses and specialised programmes, it provides rigorous undergraduate, postgraduate, and doctoral education, preparing ethical, competent, and socially responsible legal professionals.

About the Competition

The 6th CHRIST Mediation—Arbitration Competition, 2026, is the flagship event of the Alternative Dispute Resolution Board of School of Law, CHRIST (Deemed to be University), Bangalore, for the academic year. It is one of the few competitions in the country that offers a unique blend of arbitration and mediation. It is designed to provide participants with hands-on professional exposure to both arbitration and mediation through carefully drafted and reviewed propositions. In a rapidly evolving legal landscape, the competition underscores the continuing relevance of Alternative Dispute Resolution as an efficient and specialised means of resolving disputes.

Reflecting India’s longstanding tradition of consensual dispute resolution, the competition follows the Med-Arb format, integrating mediation and arbitration processes. Mediation involves parties engaging with an impartial and trained mediator to work toward mutually acceptable solutions, while arbitration constitutes a private dispute resolution process in which parties submit their disagreements to appointed arbitrators whose decisions are binding.

Eligibility

• National Teams: All law students enrolled in either a 5-year integrated law course or a 3-year law course at any university can take part in the competition.

• International Teams: A student-member must be currently enrolled in, or have been enrolled in a course of study leading to a recognized law qualification (limited to LLB, UG course in law, or an equivalent qualification).

• Each participating institution may register one or two slots and additional slots based on request, subject to availability and the discretion of the Organising Committee.

• Each team shall consist of three (3) members, comprising a Client—Counsel pair and one Mediator.

• In the Mediation Round, two members participate as a Client—Counsel pair and the third acts as the Mediator, while in the Arbitration Round, the Client—Counsel pair appears as Legal Counsel and the Mediator undertakes the Arbitral Award drafting segment.

• Cross-institutional teams are not permitted. All team members must belong to the same institution.

• The roles cannot be changed after the final registration and will remain the same throughout the competition.

Mode of Competition

The competition will be scheduled in offline mode at CHRIST (Deemed to be University), Bangalore Central Campus.

Registration Fee

• Registration Fee: ₹ 5,000 per team (excluding accommodation fee)

• The registration fee shall be payable only after confirmation of final slot allotment.

• Details regarding the mode of payment and the deadline shall be communicated to teams upon confirmation of final registration.

How to Register

• Participants are invited to register for the competition.

• Last date for Final Registration: 15th January 2026 (11:59 PM)

• Final Registration Form:

  https://forms.gle/mpzmmCNnPbWUvs9u5

• Further details regarding final registration, payment, and written submissions shall be shared via mail.

Important Dates

• Commencement of Final Registration: 07th January

• Last Date for Final Registration & Payment: 15th January 2026

• Last Date for Seeking Clarifications: 10th January 2026

• Last Date for Submission of Memorials: 22nd January 2026

• Competition Dates: 04th — 06th February 2026

Awards

• Best Client—Counsel Pair

  ₹15,000 + Internship

  (Client — J. Sagar Associates | Counsel — AZB & Partners)

• Runner-Up Client—Counsel Pair

  ₹7,500 + Internship

  (Client — J. Sagar Associates | Counsel — AZB & Partners)

• Best Mediator

  ₹15,000 + Internship at Keystone Partners

• Runner-Up Mediator

  ₹7,500 + Internship at Keystone Partners

• Best Arbitral Award

  ₹6,000 + Internship at Poovayya & Co.

• Best Memorial

  ₹6,000 + Internship at CMS INDUSLAW

• Best Preliminary Client—Counsel Pair

  ₹5,000 + Internship at ALMT Legal

• Best Preliminary Mediator

  ₹5,000 + Internship at ALMT Legal

Note(*): The ADR Board’s role is limited to facilitating an opportunity for internship for award recipients. Internship applications are subject solely to the respective firm’s internal policies, including its independent evaluation and selection procedures on the participant’s individual merit. Award-winning participants may apply by writing to the ADR Board with details of their achievement following which the ADR Board will facilitate the opportunity with the concerned firm; however, acceptance or rejection shall be based entirely on the firm’s merit-based assessment internal interview and/or selection process. The ADR Board does not guarantee placement or selection and has no role to play beyond the facilitation of the opportunity, Prize amounts displayed or advertised represent the gross value of the award. Disbursement of prize money shall be subject to applicable statutory deductions, including tax deducted at source, as mandated by law.

Contact:

For queries regarding the competition, rules, or proposition: cmac@law.christuniversity.in

Student Convenors:

Daya Ann Thomas

daya.thomas@law.christuniversity.in

Aryan Sood

aryan.sood@law.christuniversity.in

Dev Daryani

dev.daryani@law.christuniversity.in

Registrations Point of Contact:

Harsh Kumar Shukla: +91 95593 35219

Samarth R K: +91 88977 46079

Important links:

Website Link: https://www.adrboardslcu.com/cmac

Final Registration Link:  https://forms.gle/mpzmmCNnPbWUvs9u5

Drive link for Brochure, Rules and Problem:  https://drive.google.com/drive/folders/1QUj89GEO8xS4Hnp7B9Qhnn5dmEUgIA5c?usp=drive_link