1st MNLUN-National Commercial Mediation Competition, 2023 (Virtual)

About MNLU, Nagpur Maharashtra National Law University, Nagpur was established by the Government of Maharashtra by way of enactment known as the

Commercial Mediation Competition

About MNLU, Nagpur

Maharashtra National Law University, Nagpur was established by the Government of Maharashtra by way of enactment known as the Maharashtra National Law University Act (Maharashtra Act No. VI of 2014). The university is presently offering B.A.LL.B.(Hons.) Five Year Integrated Degree Course, B.A.LL.B. (Hons. in Adjudication and Justicing) Five-Year Integrated Degree Course, B.B.A.LL.B. (Hons.) Five-Years Integrated Degree Course, LL.M. One-Year Postgraduate Degree Course and Ph.D. in interface with the law and legal issues, besides Diploma and Certificate Courses. While it has strong student-centric goals, it also focuses extensively on the all-round development of its bright and diligent faculty members, motivating them to attain new heights.

About the Competition

The ADR Society of Maharashtra National Law University, Nagpur in collaboration with the DPIIT IPR Chair Centre for Intellectual Property Rights, MNLU Nagpur takes pride in presenting the first edition of MNLU-N NATIONAL COMMERCIAL MEDIATION COMPETITION, 2023 (Virtual) on 14th-16th of April 2023, which will be one of a kind IPR & Cyber Law themed Mediation Competition.

The theme was designed taking into consideration the expansion of international transactions which are resulting in a significant increase in the likelihood of intellectual property (IP) disputes in the arena of cyberspace that transcend national borders.

Participants will be challenged to showcase their knowledge and creativity in resolving a variety of IPR and Cyberspace disputes, including those arising from emerging technologies, cultural expressions, traditional knowledge, Metaverse, Data Protection.

Eligibility

The Competition is open for students pursuing a five year/three-year degree program in law from the Colleges/Universities recognized by BCI.

For eligibility, it is hereby clarified that all the participants in one team shall belong to one institution only. No cross-institutional composition of teams is allowed.

Team Composition

Each team shall comprise three (3) students, who shall be divided into two teams. The Mediating Team shall consist of one (1) Mediator, and the Negotiating Team shall consist of one (1) Client and one (1) Counsel. It is clarified that the Mediating Team and the Negotiating Team shall be marked independent of each other throughout the competition.

It is mandatory for the Client and the Counsel of the Negotiating Team to reverse their roles once during the Preliminary Rounds. This requirement of role reversal is only for the Preliminary Rounds and not for Advanced Rounds.

Prizes and Awards

Sl. No.

Award

Prize

1.

Winner – Client Counsel Pair

Winners’ Trophy & a cash prize of INR 14,000

2.

Winner – Mediator

Winners’ Trophy & a cash prize of INR 7,000

3.

Runner Up – Client Counsel Pair

Runner Up Trophy & a cash prize of INR 8,000

4.

Runner Up – Mediator

Runner Up Trophy & a cash prize of INR 4,000

5.

(Prelims) Best Client-Counsel pair

A cash prize of INR 3,000

6.

(Prelims) Best Mediator

A cash prize of INR 2,000

AK and Partners Solicitors and Advocates, our Effort Partner, has provided exclusive prizes for the winners!

Registration Desk

For any further clarifications, please contact:

Vatsalya Pankaj (Head of Registration Team): +91 89992 52890

Sameer Patil (Senior Member, Registration Team): +91 83909 31545

Udwipt Verma (Member, Registration Team): +91 8178956575

To know more click on Brochure MNLUN NCMC, Rulebook MNLUN NCMC and Poster MNLUN NCMC.

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