National Seminar on Civil Justice Delivery System: Its Efficacy and Remedies in India
Major Thrust areas of the Seminar
- Aspects of Civil Justice.
- Procedural Lacunae and Non-Applicability - Delay Defeating Justice.
- "Civil Contempt Of Court" - An Arbitrary Phenomenon in the Indian Democracy.
- Civil Justice - Private and Public Law Remedies.
- Policy Framework of the Civil Law System under the Constitution.
- Alternative Disputes Resolution.
Date: 11th & 12th February, 2012
Venue: Indian Institute of Legal Studies, Dagapur, Siliguri, West Bengal
Call for Papers:
Interested academicians and scholars in the field and advocates are invited to present papers in the Seminar. Papers, if selected, will feature in 'LEGAL QUEST: IILS Journal of Law and Law - Craft', a peer reviewed referred journal to be brought out by the Indian Institute of Legal Studies.
Abstracts, Papers, Deadlines:
An abstract of about 250 words should be e-mailed to Mrs. Chandrani Das (Cell: 98323-80044, email: chandranidc@gmail.com) on or before 15th January, 2012. The paper presenters will have to submit the full paper by 31st January, 2012, neatly typed in A4 sheets, along with a soft copy in MS Word 97-2003(.doc) format. The participants will be duly informed after their abstracts are approved.
Contact:
Prof. (Dr.) Tapas Kr. Chatterjee
Seminar Director,
Indian Institute of Legal Studies,
Phone: +91 94347-16901
E-mail: tps.chatterjee@gmail.com
Mr. Dipankar Debnath
Assistant Professor-In-Law,
Indian Institute of Legal Studies,
Phone: +91 99329-06953
Email: ddnslg@rediffmail.com
Mrs. Chandrani Das
Assistant Professor-In-Law,
Indian Institute of Legal Studies,
Phone: +91 98323-80044
Email: chandranidc@gmail.com
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