About Legal Research and Analysis
Legal Research and Analysis is created to help you understand the technicalities of law and the latest legal developments. The goal is to provide comprehensive and easy-to-understand legal information to users and make such information easy to find on the Internet.
About the Course
Course Name: Online Certificate Course on Legal Drafting
The Certificate Course on Legal Drafting is a specialized four-week program designed to equip participants with essential skills in drafting various legal documents. Covering key areas such as pleadings, contracts, conveyancing, writs, and legal opinions, the course provides a comprehensive understanding of legal drafting.
Participants will engage in hands-on exercises, case studies, and interactive sessions that bridge the gap between theory and real-world application, with two sessions each week to balance training and practical exposure.
Eligibility
Law students (including LLM students), graduates, academicians and practitioners
Course Highlights
- Comprehensive Curriculum: Covers essential topics such as pleadings, contracts, conveyancing, writs, legal opinions, and statutory drafting.
- Practical Exercises: Hands-on drafting sessions to apply theoretical knowledge in real-world scenarios.
- Expert Guidance: Learn from experienced legal professionals and academicians.
- Ethics and Professional Responsibility: Emphasis on ethical considerations and professional standards in legal drafting.
- Interactive Learning: Engaging sessions with case studies, examples, and peer discussions.
- Continuous Assessment: Regular feedback and assessments to track progress and improve skills.
- Certification: Earn a certificate upon completion, enhancing your legal drafting credentials.
- Resource Access: Gain access to recommended readings, sample drafts, templates, and online legal databases.
Modules and Course Plan
Session 1: General Principles and Basic Drafts
- General Principles of Drafting
- Learning Basic drafts (Legal Notice, RTI, Memorandum, Police Complaint)
Session 2: Will and Power of Attorney
- Drafting a Will
- Drafting a Power of Attorney
Session 3: Pleading
- Pleading – Order VI Rule 1, CPC 1908
- Plaint – Order VII Rule 1, CPC 1908
Session 4: Written Statement
- Written Statement – Order VIII Rule 1, CPC 1908
Session 5: Appeals and Bail Applications
- Bail Application/Anticipatory Bail Application
- Appeal against Conviction
Session 6: Quashing and Writ Petitions
- Quashing of FIR/Clubbing of FIR
- Writ Petition under Article 226 (High Court)
- PIL/Writ Petition under Article 32 (Supreme Court)
Session 7: Special Leave Petition and Civil Appeals
- Special Leave Petition under Article 136
- Civil Appeal (Statutory Appeals and Limitation)
- Interlocutory Applications
Session 8: Miscellaneous Petitions
- Contempt Petition
- Execution Petition
- Revision Petition
- Review Petition
- Miscellaneous Application (Supreme Court)
- Curative Petition
Course Mentor
Advocate Syed Faraz Alam– Sr. Associate at the Chambers of Mr Kush Chaturvedi & Ms Prerna Priyadarshini- Advocate-On-Records, Supreme Court of India.
Duration
1 month (5th April to 5th May)
- Total No. of Classes: 10
- Frequency: Two classes per week
- Days: Saturday, Sunday
- Time: 8:00 PM – 9:00 PM
Perks
- Recommendation Letter
- Internship Opportunities (Paid)
- Certificate of Completion: Receive a recognized certificate upon completing the course. Showcase your expertise to employers, clients, and colleagues.
Last Date of Registration
4 April 2025
Course Fees
Rs 1000
Enrolment Procedure
Click Here To Enrol.
