*LatestLaws.com is a proud Media-Partner of 4th edition of the Online Dispute Resolution Competition orgaised by PACT to be held on 17th-18th and 24th-26th September 2022*

Online Dispute Resolution Competition (ODRC) is the first competition in India that is conducted online. It provides a platform for students from across the globe to resolve a variety of legal issues through negotiation and understand how technology interacts with the field of dispute resolution. This is an Official Invitation, and we request you to forward this to students who would be interested in taking part in the competition.

ABOUT EVENT

Title: Online Dispute Resolution Competition 4.0

Date: 17-18 and 24-26 Sept, 2022

Teams: 48 Teams (aound the world)

Theme:  The 4th edition will see teams negotiating a variety of issues relating to technology, and commercial and contractual deal-making, amongst others

Last Date for Registration:  August 21st, 2022.

Registration Fees: The registration fees for the competition are INR 3,000 per participant (Indian Students) or USD 55 per participant (International Students).

Registration Link: Please visit our official website to access the registration form.

For Brochure, CLICK HERE

For Official Rules, CLICK HERE

*Please find attached the Official Rules of the Competition. In case of any questions, please reach out to us at odrcindia@gmail.com.*

 

ABOUT PACT

The Peacekeeping and Conflict Resolution Team (PACT) is a legal awareness and education firm headquartered in New Delhi, India. It consists of a team of like-minded professionals with a legal background who share a vision of promoting alternative and consensual dispute resolution. Mediation is gaining recognition and becoming a specialised field of legal practice

in India, following the trajectory laid down by Arbitration in India, and The PACT has been shaping the industry towards this change. Our initiatives have a pan-India reach, impacting students, users, practitioners, academics and influencers to make up the diverse stakeholder pool for dispute resolution in Asia.

One of these initiatives is the Online Dispute Resolution Competition (ODRC) which was conceptualised with the intention to promote the understanding of different kinds of negotiation scenarios and make participants hone their skillsets by requiring them to dive into existing and, at times, contemporary workplace situations.

Through this, the competition strives to give all its participants invaluable experience and a distinct knowledge base through the means of background research that is required to
understand the intricacies of the problems of the competition; ODRC provides a platform for participants to learn about various fields within which conflict resolution is required.

The first, as well as the largest of its kind in India, the competition takes the entire experience one step further by not only allowing but, in fact, encouraging interactions and communication between participants, assessors and all others involved in the competition.

Over the past three editions, ODRC, through its competition problems, has explored a vast array of scenarios wherein negotiation has been required, ranging from post-dispute
negotiations and treaty negotiations to term sheet and pre-contract negotiations. The vision behind the competition is to bring together like-minded individuals eager to promote the growth of consensual dispute resolution and explore the application of technology to ensure that growth. ODRC provides a holistic experience to its participants, ensuring they obtain maximum exposure to the field of consensual dispute resolution.

 

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