ABOUT THE COMPETITION
The SLS International Arbitration Competition, 2025 in collaboration with PSL Advocates and Solicitors seeks to provide an exceptional opportunity for contestants to showcase their adversarial skills while navigating intricate private international law hurdles. Participants will have the chance to address an arbitration panel and deal with problem-solving strategies of a recognized arbitral institution’s protocol/rules, with hints of procedural intricacies. The participants will experience the most realistic simulation of international arbitration proceedings, complete with cross-border concerns and significant ramifications for the arguing parties. The purpose of the event is to prepare participants for accomplishment in the increasingly linked legal landscape by spanning the gap between theoretical understanding and practical application. The competition seeks to improve the competitors’ abilities while also advancing the discussion of arbitration procedures and the advancement of harmony at the global level. Along with gaining knowledge and skills for practicing private international law, the students take part in sessions to practice presenting their arguments and refine their advocacy competencies for resolving transnational disputes. They also network with prominent and growing international arbitration practitioners and industry experts.
Screening and Registration:
Participation in the competition involves a three-stage screening process:
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Statement of Purpose (SOP), not exceeding 1,000 words, articulating the rationale for participating in the Competition, expected learning outcomes, and the impact of the competition on future academic and professional endeavours, to be submitted by the participating team only;
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ADR CV — University Profile outlining their prior experience in ADR, including the organization of and participation in national or international ADR competitions (not exceeding two pages); and
Eligibility:
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All students enrolled in a full-time 5-year or 3-year undergraduate law course, with law as a major, or any equivalent degree from India or an equivalent foreign university are eligible to apply.
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Teams from Indian universities must be from the following:
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From the 2nd to 5th year of the 5-year LLB program.
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From the 2nd and 3rd year of the 3-year LLB program.
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Individuals pursuing post-graduate diplomas or short-term certificate courses in law are not eligible to apply.
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Independent and cross-institutional teams are not permitted to participate in this Competition; only one Team per Institution is allowed to participate.
The competition will additionally evaluate the participants’ oral advocacy abilities and their ability to present arguments in front of the tribunal during the oral rounds defend their clients, and answer the tribunal’s inquiries satisfactorily while remaining composed and exhibiting legal expertise, employing persuasive language to promote the interests of their client. Along with professionalism and appropriate conduct, the contestant’s capacity for teamwork, strategy development, anticipation, and effective counterargument will also be put to the test giving them a holistic experience.
For any queries or clarifications, please reach out to us at adr@slsnagpur.edu.in
We eagerly anticipate your institution’s enthusiastic participation, making this event a grand success. Looking forward to meeting you soon!