The 4th Edition of the National Med-Arb Competition to be held from 19th to 21st January 2024.
ABOUT CHRIST (DEEMED TO BE UNIVERSITY)
About the College Established in 1969, CHRIST (Deemed to be University) is a autonomous law school and one of India’s premier law schools. The College is known worldwide for its academic excellence and for having a focused approach on managing contemporary legal issues in the fast-evolving global environment
School of Law, CHRIST (Deemed to be University) (SLCU), Bangalore, is a part of CHRIST (Deemed o be University), Bangalore, which was founded and is administered by Carmelites of Mary Immaculate (CMI). It undertook path-breaking initiatives in Indian higher education with the introduction of innovative and modern curricular, insistence on academic discipline, imparting of Holistic Education and adoption of global higher education practices with the support of creative and dedicated staff . CHRIST (Deemed to be University), having celebrated its Golden Jubilee, is a premier education institution with the motto of Excellence and Service. The University has been accredited with a Grade ‘A+’. The campus, fostering harmonious multiculturalism, is a testament to the university’s dedication to nurturing creative excellence.
ABOUT THE ALTERNATIVE DISPUTE RESOLUTION BOARD…
The Alternative Dispute Resolution Board aims to promote and provide learning opportunities to experience the various alternative means of dispute resolution within the legal system. The Board is committed to conducting several events to provide the student community with the necessary exposure to deal with aspects concerning Arbitration, Mediation, Negotiation, Conciliation etc. fostering a deep understanding of these mechanism.
ABOUT THE COMPETITION
The Mediation-Arbitration Competition, now in its 4th edition, focuses on developing the future members of the Indian legal fraternity and instilling efficient dispute resolution methods. The past three editions of National Med-Arb Competition have witnessed us successfully hosting national- level mediation and arbitration competitions.
MED-ARB Details
The 4th National Med-Arb Competition is the Fourth edition of the flagship event of the Alternative Dispute Resolution Board, School of Law. The aim is to create a platform for like- minded individuals interested in Alternative Dispute Resolution to indulge in an intellectual and thought-provoking competitive simulation of Mediation and Arbitration. The competitions will be held from the 19th of January to the 21st of January 2024. The brochure holds detailed information regarding the competition.
The event is proud to collaborate with esteemed law firms, Nishith Desai Associates, J Sagar Associates (JSA), and Luthra & Luthra Law Offices (now L&L Partners Law Offices) and media partners, MediateGuru and knowledge partners, SCC Online and EBC.
These law firms bring extensive expertise, contributing to the competition’s success and reflecting the commitment of the legal community to support the growth of future legal professionals.
COMPETITION DETAILS
Composition of the Team:
Each participating team shall consist of 3rd members, where two members shall act as a client and counsel pair and one member as Mediator/Arbitrator.
The role of the members shall not be changed (i.e., the participant in the role of Mediator/Arbitrator shall continue to play the role throughout the competition). The Arbitration rounds shall constitute 2 Counsels from each team. No team shall be accompanied by a coach/Instructor.
Nature of the Competition:
All the teams shall participate in both sessions (a Mediation Session followed by an Arbitration Session) in all the rounds. There will be a provisional cap of 30 teams who will be invited from leading law schools in India (the number of teams is subject to change based on the discretion of the ADR Board).
STRUCTURE OF ROUNDS:
a) Preliminary Rounds- All Competing Teams.
b) Quarter- Finals 8 top teams from preliminary rounds.
c) Semi-Finals- 4 top teams from the Quarterfinal rounds.
d) Finals-2 top teams from the Semi-final rounds.
The participant acting as arbitrator for a particular session shall individually prepare an arbitral award within the time allotted for such an Arbitral award drafting session.
IMPORTANT DATES:
Commencement of Provisional Registration 20th November 2023.
Deadline for Provisional Registration 2nd December 2023.
Release of Problem 20th November 2023.
Last date for Final Registration and Payment 10th December, 2023.
Last day for seeking clarifications 13th December, 2023
Last date for written submissions 26th December, 2023
Competition Dates 19th to 21st January 2024
We would request that you confirm your institution’s participation by provisionally registering with us. Please fill out the following form in order to provisionally register your university for the 4th National Med-Arb Competition 2023-24:
https://forms.gle/GnUEBTu4u3mkEoE88
Please note that the last date for provisional registration is 2nd December 2023, 11:59 PM.
For more details on the same, please refer to the brochure, rules, and problem
Please feel free to write to us at adrboard@law.christuniversity.in or contact the undersigned for queries or clarifications.
To know more click on NMAC 2024 – Revised Brochure
