CfP: Seminar on Development of Arbitration and Mediation at Geeta Institute of Law, Panipat [April 4]: Submit by Feb 20

Centre for Arbitration and Mediation of Geeta Institute of Law and Centre for Alternative Dispute Resolution of Rajiv Gandhi National University of Law, Patiala are organizing a National Seminar on the topic “Development of Arbitration and Mediation Regime In India: Discussing The Role of Supreme Court, Issues and Future Prospects” in Association with Shardul Amarchand Mangaldas & Co. and proudly invites keynote speakers and presenters in the premises of Geeta Institute Of Law.

ABOUT THE SEMINAR

The seminar aims to provide a platform for discussion on the speedy redressal dispute-resolution process of our Civil Justice System. The concept of Arbitration and Mediation is of great significance at a time when lawsuits are increasing and courts are facing a vast backlog of cases. The word Alternative can be misinterpreted to imply that something is not right with the present system.

The word “Alternative” is, therefore, a misnomer and has been misunderstood by the Bench and the Bar to the extent that Arbitration and Mediation is felt to be substitute for the present legal system. Arbitration and Mediation is necessary in the present time especially in India where 30 million cases are reportedly pending.

The entire objective of Arbitration and Mediation is to bring speedy Justice and to reduce the backlogs of Public Interest Litigation and many Criminal cases so that the Judges are free to apply their mind and devote their time to other important matters having National & Constitutional Significance.

THEME OF THE SEMINAR

Development of Arbitration & Mediation Regime in India: Discussing the Challenges, Solutions & Future Prospects

SUBMISSION GUIDELINES ABSTRACT

The abstract should not exceed 300 words and must be accompanied by a cover page stating the following:

• Sub-theme
• Title of the Paper
• Name of the author(s)
• E-mail address
• Postal address and Contact Number

FULL RESEARCH PAPER

• The paper should not exceed 6000 words (exclusive of footnotes).
• There can be only an author and one co-author. Inclusion of more than one co-author will result in an automatic disqualification.
• The main text should be in Times New Roman with font size 12 and spacing of 1.5.
• The footnotes should be in Times New Roman, font size 10 with single line spacing.
• One inch margins on all sides should be maintained.
• Citation style: Bluebook 19th Edition.
• All correspondence must be sent to email: seminar[@]geeta.edu.in.
• Note: All submissions must be the author’s original and unpublished work. Any amount of Plagiarism will attract immediate disqualification.
• No certificate shall be issued in absentia.
• After the seminar, ten best papers will be published in a book.

IMPORTANT DATES

REGISTRATION DETAILS

All participants must register themselves by submitting the registration form to seminar[@]geeta.edu.in on or before 24th March 2020.

REGISTRATION FEE

For Indian Participants:

Participants outside India

PAYMENT DETAILS

Payment can be made through RTGS/NEFT or Demand Draft which is to be drawn in favour of “Geeta Institute of law”, payable at Panipat. The details of payment so made must be mentioned in the Registration form annexed at the last page of brochure.

Note: If the participants/presenters are willing to pay through Demand Draft then the Institute must receive the actual Demand Draft on or before 24th March 2020.

• Bank Name: Yes Bank Ltd, Samalkha
• RTGS/NEFT: Geeta Institute of Law
• Account No: 017494600000077
• IFSC code: YESB0000174
• Account Type: Saving

Demand Draft (Crossed DD to be drawn in favor of “GEETA INSTITUTE OF LAW, payable at Panipat) on or before 24th March 2020.

Note: Registration fee is not refundable. The institute will not provide any TA/DA.

CONTACT DETAILS

Email: seminar[@]geeta.edu.in, Mobile No: 9991118639

For the brochure, click here.