Indian Law Society, Pune launches a unique Certificate Programme for Professional Excellence on subjects of core practical importance for lawyers. It covers essentials of theory and practice of civil procedure relevant for entire ‘life of a civil suit’- from institution to execution- in 20 sessions. Each 2 hour evening session is designed by legal experts to provide an effective blend of procedural law aspects for professionals in diverse types of suit proceedings in civil courts for current application. The programme includes major changes in civil procedure under the Commercial Courts Act, 2015, to give attendees a framework of its strategic& procedural impact on civil proceedings for lawyers including corporate entities.
| Duration | 7th Sept – 10th Oct 2020 |
| Time, days
Registration Start Date |
5- 7 p.m. Mondays, Tuesdays, Fridays and Saturdays 28th August onwards |
| Faculty | Professionals with core civil litigation experience in trial courts and appeal courts drawn from Delhi, Kolkatta, Chennai, Bengaluru, Pune and Mumbai and High Court Judges |
| For whom | (1) Advocates (2) Judges (3) Law students(4) General Counsel’s Team/ In-House Counsels(5) Legal Teams of PSUs and Government Legal Departments(6) Legal Researchers |
| Fees | Rs.16949+ GST Rs.3051Rs. 20,000 (includes GST) |
| Seats | 50 |
| Examination | Online examination at the end of the programme. |
Click here for details
Please note that the recordings of the session will not be shared with the participants.
Programme coordinator: Mrs SmitaSabne-
Contact: Ms Deepali Manjarekar email: deepali.manjarekar@ilslaw.in
