About MNLU, Nagpur
Maharashtra National Law University, Nagpur (MNLU Nagpur), established by the Government of Maharashtra in 2015, is a premier institution with a student-centric approach to legal education. The University began its academic activities on August 1, 2016, and currently offers a range of programs, including undergraduate degree courses such as B.A.LL.B. (Hons.), B.B.A.LL.B. (Hons.), and B.A.LL.B. (Honours in Adjudication and Justicing), all of which are five-year integrated degree programs. In addition, the University provides postgraduate programs like LL.M. and a doctoral program (Ph.D.). MNLU Nagpur is recognized under Section 12(B) of the University Grants Commission (UGC) Act, 1956, and by the Bar Council of India (BCI), New Delhi. It is also a member of the Association of Indian Universities (AIU), New Delhi, and the Consortium of National Law Universities of India, further cementing its commitment to excellence in legal education and research.
About ADR Society
The ADR Society of MNLU Nagpur was established in 2018 to hone the interests and skills of students in the fields of Negotiation, Mediation & Arbitration. Under the aegis of the ADR Society, a variety of events such as seminars, workshops, guest lectures, panel discussions and ADR Competitions have been conducted. The Society has also successfully conducted two editions of our university’s flagship event. The first edition was conducted entirely online, while the second was held in a hybrid format. Both editions witnessed the participation of 32 teams across India. The Society has also hosted, the National Rounds of Louis M. Brown & Forrest S. Mosten International Client Consultation Competition, 2019.
About the Competition
The ADR Society of Maharashtra National Law University, Nagpur takes pride in presenting the Third edition of flagship MNLU-N National Commercial Mediation Competition, 2025 on 8th – 9th of February 2025 and 22nd – 23th March 2025. as part of its contribution towards the development and promotion of ADR culture in India.
With its foundational core emerging from the subjects of commercial law, the theme for this edition is based on nuances of Cyber, AI, IPR and Technology law. Participants will be challenged to showcase their knowledge and creativity in resolving a variety of disputes. The event will be a valuable learning experience for all participants, providing them with an opportunity to enhance their legal and negotiation skills while developing a deeper understanding of Cyber, AI, IPR and Technology law.
The competition will feature 48 teams from law schools across the country. It shall be held in a hybrid format with its preliminary rounds happening online and advanced rounds taking place on campus (offline) with a gap of 5 weeks between the online rounds and offline rounds. The primary objective of this competition is to encourage and promote the spirit of amicable resolution of disputes by exploring innovative and commercially viable solutions
Eligibility
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Only Law Colleges/Universities recognized by the Bar Council of India are eligible to participate.
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Only bonafide students pursuing LL.B. Three Year/Five Year Degree programs in aforementioned institutions during the current academic year, are eligible to participate.
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Only 1 (ONE) team per university/college will be allowed to participate in the competition.
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An additional team from any university may participate in the Competition at the discretion of the ADR Society.
Team Composition
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Each team shall consist of 3 (three) members, i.e. 1 (one) mediator & 1 (one) pair of client-counsel respectively.
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The role of the mediator shall remain the same throughout the competition.
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Teams of any other composition shall not be allowed to participate in the event.
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Members of a particular team have to remain the same throughout the competition. However, in cases of extreme emergencies, changes in team composition may be allowed, if substantial reasons for the same are provided to the ADR Society, MNLU Nagpur. The final discretion remains with the ADR Society
Registration
Teams are required to complete the Final Registration Process by duly filling out the Registration Form through the link on or before 2nd February, 2025(Sunday).
The payment link can be found at: https://www.onlinesbi.sbi/sbicollect/ After the payment of the registration fees, please fill out the following Form along with proof of payment, letter of authorization from ADR Society/Committee and other details. Shortlisted Teams/Participants are required to transfer the registration fees of Rs. 7000, details regarding payment shall be notified to the selected universities via email. The 16 teams selected for the advanced rounds will have to pay an additional amount of Rs. 2000 per person.
Important Dates
Date(s) of the Event |
Details |
January 10th , 2025 |
Last date for Provisional Registration |
February 02nd, 2025 |
Last date for Registration of the Team |
February 08th , 2025 |
Orientation Workshop & Team Briefing |
February 08th , 2025 |
Opening Ceremony |
February 09th , 2025 |
Preliminary Rounds- I (Online Rounds) |
February 09th , 2025 |
Preliminary Rounds- II (Online Rounds) |
March 22th , 2025 |
Octa- Final Rounds & Quater- Final Rounds (At Campus) |
March 23th , 2025 |
Semi- Final Rounds, The Final Round & Valedictory Ceremony (At Campus) |
Prizes and Awards
Sl. No. |
Award |
Prize |
1. |
Winner – Client Counsel Pair |
Winners’ Trophy, a cash prize of Rs. 21000, One-year Complimentary Subscription to SCC Online Web Edition worth Rs. 24,000/ and Internship Opportunity |
2. |
Winner – Mediator |
Winners’ Trophy a cash prize of Rs. 11000 and a One-year Complimentary Subscription to SCC Online Web Edition worth Rs. 24,000/ and Internship Opportunity |
3. |
Runner Up – Client Counsel Pair |
Runner Up Trophy and a cash prize of Rs. 11000 and Internship Opportunity |
4. |
Runner Up – Mediator |
Runner Up Trophy and a cash prize of Rs. 6000 and Internship Opportunity |
5. |
(Prelims) Best Client-Counsel pair |
A cash prize of Rs. 5000 |
6. |
(Prelims) Best Mediator |
A cash prize of Rs. 3000 |
The Organizing Committee may give out additional benefits.
Our Collaborations
We have on board Fox Mandal Solicitors & Advocates & Wadia Ghandy & Co. as our Associate Partner, SCC Online as our Knowledge Partner, SCC Times as our as our Media Partner.
For any further clarifications, please contact:
Ananya Srivastava: +91 8861015335
Udwipt Verma: +91 8178956575
Yatharth Chugh: +91 9599136525
Samruddhi Patil: +91 9372649671
Prerna Hegde: +91 7022718226
To know more click on the drive link for the brochure and rulebook.