International Seminar on Challenges and Prospects of ADR
Law Mantra in collaboration with the Indian Law Institute - New Delhi, Rajiv Gandhi National University of Law - Punjab, National Law University - Nagpur and Himachal Pradesh National Law University - Shimla is going to organize the two day International Seminar on Challenges and Prospects of ADR
Date: 14th & 15th June, 2019
Venue: The Indian Law Institute, New Delhi
Who should Attend?
Students, Research Scholars, Faculties, Academicians, Disability Rights Activist, Corporate Delegates, Business entities and Lawyers.
Concept Note:
The most traditional dispute-resolution process of our civil justice system is: litigation and trial with a judge or jury deciding who is right or wrong - where someone wins and someone loses. However, there are many other options available. Mediation, Conciliation and Arbitration - often called ADR or alternative dispute resolution - are the most well-known involved.
Alternative Dispute Resolution (ADR) is of great significance at a time when law suits 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 ADR is felt to be substitute for the present legal system and therefore the word "Alternative Dispute Resolution' or "Effective Dispute Resolution" or "Adoptive Dispute Resolution" would clearly dispel the doubts and bring about a change in the attitudes of Bench and Bar.
ADR is necessary in the present time especially in India where 30 million cases are reportedly pending. The entire objective of ADR is to bring speedy Justice and to reduce the backlog so that the Judges are free to apply their mind and devote their time to other important cases where there is lack of precedent or for writ petition, Public Interest Litigation and in many criminal cases.
Family Disputes and Matrimonial Arbitrations:
The family as the smallest unit of the larger society is often under a recurrent attacks of dissolution, separation and all forms of conflict. The rate of divorce in the world is becoming alarming and geometrical in calculation. It is of a fact that most young marriages ends up in divorce between one to six months of celebration.
The court through the traditional method of litigation is often bedeviled with countless number of matrimonial causes ranging from marriage dissolution, order for nullity of marriage, nullity of a voidable marriage, judicial separation, restitution of conjugal rights, jactitation of marriage etc. But the most astounding thing about all these forms of marriage conflicts is that it is a private family affair which can best be resolved through Alternative Dispute Resolution Mechanisms. And since conflict is inherent in the development of any society, conflict resolution is equally important to the survival of that society
ADR is becoming a fact of life. Instead of waiting for the case to proceed through the litigation process, people suggest their clients to select mediators or arbitrators to have their case resolved as efficiently and with as little bad blood as possible. In today's era people can and should seek to make a difference in the working of Judiciary and promoting ADR, especially in Matrimonial and other civil matters. This shall indeed seek to provide them with fair, just and expedient resolutions of their problems.
Themes:
- The Evolution and development of Alternative Dispute Resolution (ADR) in India and its different kinds
- Emerging matrimonial issues and the Scope of ADR vis-a-vis the prevailing legal practices Existing Judicial Framework in Dispute Resolution and Prospects of ADR
- Legislative and Procedural Challenges in Matrimonial cases and the Prospects in ADR
- Functionaries and their challenges in ADR in India
- Recognition and Enforcement of ADR awards
- E- ADR
- Constitutional perspective of ADR in India
- Inter-disciplinary issues and Arbitration.
- Need to enact Mediation Act.
Note: These themes are not exhaustive; Authors are open to work on any topic related to above mentioned theme.
Procedure for Submission of Abstracts:-
- Abstract (of about 250 words) should be sent as an attachment in a word file. Abstracts will be peer reviewed before they are accepted.
- The following information, in the given format, should be send along with the Abstract: Name of the Participant, Official Designation / Institution Details, Address and Email ID, Title of Abstract
- Submit your Abstract to seminarnlus@gmail.com
Submission Guidelines:
- The title of the paper should be followed by Name, Designation, Name of the Organization / University / Institution and Email address. It is mandatory to mention Email address, as all future correspondence will be through it.
- Name and details of Co-author, if any.
- The paper should be typed in MS Word format (preferably 2007 or 2010).
- The paper must be in single column layout with margins justified on both sides.
- The sub-heading should be in font size 12 pt, Bold and Times New Roman, left aligned.
- The main text should be in font size 12 pt, Normal, Times New Roman, 1.5 spacing and Justified.
- The length of paper should not exceed 6,000 words (including footnotes). Exceeding the word limit may lead to rejection of papers.
- All references must be in the form of footnotes with font size 10 pt and should be according to the Bluebook 19th Edition.
Publication Opportunity:
Selected will be published in UGC Referred Book bearing ISBN, International Journal of Legal Research and Governance and Law Mantra Journal. (If selected for publication in UGC Referred Book bearing ISBN, publication charge will be extra as per bill of Publication House).
Rules for the Presentation:
- Participants / Paper Presenters have to register after the acceptance of Abstract with payment of required fees.
- For participation, registration is mandatory on confirmation of the participation. Only registered participants will be allowed to take part in the Conference.
- All the registered participants will be provided a participation certificate, conference kit, lunch and tea.
- The registration fee includes conference kit, lunch, High Tea, entry to all Technical session, and Certificates.
- No Abstract or full paper shall be accepted after the last date of submission respectively.
Registration fee for Presentation of Paper:
- Students Rs 1500/-
- Faculties / Professionals / Research Scholars / Others: Rs. 2000/-
- Presentation in Absentia for Students: Rs. 2200/-
- Presentation in Absentia for Faculties / Professionals / Research Scholars / Others: Rs. 2500/-
Both Author and Co-Author have to register.
Registration Fee for Attending the Seminar:
- Students: Rs. 1000/-
- Faculties / Professionals / Research Scholars / Others: Rs. 1200/-
Important Dates:
Submission of Abstract: |
15th May, 2019 |
Confirmation of Abstract Selection: |
19th May, 2019 |
Registration: |
31st May, 2019 |
Submission of full paper: |
10th June, 2019 |
Seminar Date: |
14th - 15th June, 2019 |
Publication of Paper: |
Mid of January, 2020 |
Contact:
National Law University, Nagpur
Moraj Design and Decorator (DnD) Building,
Near Oil Depot, Mihan Flyover,
Wardha Road, Khapri,
Nagpur, Maharashtra - 441108
Phone: +91-9310053923, +91-8860257167, +91-9927442154,
Email: seminarnlus@gmail.com
Website: http://www.nlunagpur.ac.in/ISCP_ADR.php
Download Notification, Registration Form
