2nd NLSIR Public Law Symposium
The National Law School of India Review, the flagship journal of National Law School of India University, Bangalore is pleased to present the second NLSIR Public Law Symposium.
Date: 22nd December, 2012
Venue: National Law School of India University, Bangalore
The theme of the symposium this year is "Delimiting Media Freedoms: Discovering the 'Delicate Balance' between Article 19 and Article 21".
The symposium shall field opinions from the judiciary, practising lawyers, the media and students, and will be attended by renowned luminaries including Justice Muralidhar (Delhi High Court), Geeta Seshu (The Hoot), Apar Gupta (Partner, Advani & Co.), amongst others.
The discussion will be divided into two sessions.
In the first session (scheduled between 10.30 A.M.-12.30 P.M.) the panel will discuss the right to privacy and the problems posed by its uncertain ambit of protection under Article 21. Questions regarding the balance between the right to privacy and the media's purported objective to protect public interest as well as the standards of privacy enjoyable by public figures together with the development of procedural innovations globally will constitute an important part of the discussion.
The second session (scheduled between 1.30 P.M.-3.30 P.M.) will focus on the controversial subject of 'trial by media' and the propriety of the judiciary governing the content of media reports through instruments such as the recently invoked 'doctrine of postponement'.
Registration Fees:
- Students: Rs. 200/-
- Professionals: Rs. 500/-
All those interested are requested to register their attendance at the following link:
https://docs.google.com/spreadsheet/viewform?formkey=dHN1M1ZJem1nVlgzaUxoX0NMYU9MaEE6MQ
Contact:
Ms. Ashwita Ambas
Chief Editor, NLSIR
Phone: +91-9986478265
Email: ashwita.ambast@gmail.com
Mr. Sahil Kher
Deputy Chief Editor, NLSIR
Phone: +91-9739265715
Email: mail.nlsir@gmail.com
Website: http://www.nlsir.in/
