*LatestLaws.com is a proud Media-Partner of 2nd RGNUL National Negotiation Competition, 2022 organised by Center for Alternative Dispute Resolution (CADR) to be held from November 12th – 14th, 2022*
ABOUT EVENT
Title: 2nd RGNUL National Negotiation Competition, 2022
Date: November 12th – 14th, 2022
Eligibiity:
Any student enrolled in an Undergraduate or Postgraduate Law degree programme in any University recognised by the Bar Council of India as on 1st September 2022, is eligible to participate. Each University may be represented by a maximum of two students, i.e. one Client and one Counsel. The composition of the team will not be permitted to change once the same has been communicated to the Competition Organisers.
Registration Fee: INR 6,500 + 18% GST
The Registration Fee includes:
-Competition Fee
-Accommodation and meals (From 12th Evening to 15th Morning)
Registration Procedure:
Each participating team will consist of two eligible students from the same university i.e. one team from each university, acting as Client and Counsel. Seeded Universities (as defined in the Competition rules HERE) must complete the registration by submitting the form and making the payment latest by 18.10.2022, failing which their slots will be moved to the general pool. Non-Seeded universities can register for their reserved slot by 18th. Preliminary confirmation of the slot, which will be on a case by case basis, shall be
communicated to the teams after the form is filled. In any given scenario, the registration and the payment MUST be completed by 21.10.2022.
IMPORTANT DATES
Registrations Open: 03.10.2022
Final Deadline for Registration and Payment: 21.10.2022
Deadline to submit Clarifications: 25.10.2022
Release of Clarifications: 31.10.2022
Deadline to submit Negotiations Plans: 05.11.2022
Competition Dates (Offline): 12, 13 and 14 November, 2022
IMPORTANT LINKS
For Brochure, Click Here
For Rules, Click Here
About RGNUL
Rajiv Gandhi National University of Law (RGNUL), Punjab, was established by the State Legislature of Punjab by passing the Rajiv Gandhi National University of Law, Punjab Act, (Punjab Act No. 12 of 2006). The Act incorporated a University of Law of national stature in Punjab, thereby fulfilling the need for a Centre of Excellence in legal education in the modern era of globalization and liberalization.
About CADR
The Center for Alternative Dispute Resolution (CADR) has been established to promote students’ and researchers’ interest in Alternative Dispute Resolution methods like Arbitration, Negotiation, Mediation, and Conciliation. The Centre strives to organize stimulating discourse relevant to, not only the Academia but also the professional world and thus adds to the literature of ADR. In pursuance of its objectives, CADR has initiated various novel Competitions, Workshops, Lecture Series, etc in collaboration with valued partners in the professional and academic world.
About Shardul Amarchand Mangaldas (SAM) SAM, is one of the India's leading law firms rated by International Organisations, Law Directories and Professional Journals. As a full service law firm, Shardul Amarchand Mangaldas is renowned in the business community for its ability to enable business, its innovative solutions, responsiveness and
collaboration with its clients. The firm has over 668 lawyers, including over 129 Partners, offering legal services through their offices in New Delhi, Mumbai, Gurugram, Ahmedabad, Kolkata, Bengaluru and Chennai.
About Earlier Edition
The 1st RGNUL National Negotiation Competition, 2021 was conducted by CADR, RGNUL from 8th October, 2021 to 10th October, 2021. The event was conducted over a period of three days having preliminary rounds, quarter-final round, semi-final round and the final round. The competition witnessed participation from 34 registered teams from different law colleges across India. The problem for the competition revolved around Aviation Law & Industry. Shardul Amarchand Mangaldas was the Chief Knowledge Partner, CAMP was the Supporting Partner, and Justice Kuldip Prakash Bhandari Foundation, Chandigarh was the Knowledge Partner for the competition. EBC & SCC Online were Media Partners for the event.
About 2nd Edition
In this edition of RGNUL National Negotiation Competition, we are have created an exciting and alternate universe, wherein two countries - Wakanda and Mohawk, negotiate multiple issues during their diplomatic summit called the Patiala Accords. These two countries are set to deal with each other on bilateral investment treaties, nuclear agreements, commerce and trade, etc. Participants at different stages of the competition would be negotiating deals on expropriation of assets, extradition of criminals, nuclear service agreements, and international sale of goods agreement.
Kindly refer to the brochure for further details and registration.
Picture Source :
