International Seminar on "Evolving Dynamics of ADR in India: Challenges and Opportunities"

Law Mantra Trust in association with Chanakya National Law University, Patna is going to organize the International Seminar on "Evolving Dynamics of ADR in India: Challenges and Opportunities".

Date: 28th & 29th March, 2025
Mode: Online (Google Meet)

Concept Note:
India's legal system is undergoing a significant transformation, with Alternative Dispute Resolution (ADR) emerging as a vital tool to overcome the challenges of traditional litigation. ADR techniques, such as arbitration, mediation, conciliation, and negotiation, provide quicker, more cost-effective and amicable ways to resolve disputes, making justice more accessible and inclusive.

This two-day international seminar focuses on the evolving role of ADR in India, aiming to explore the opportunities it creates and the challenges it faces in building a more efficient and equitable justice system. By bringing together experts, policymakers, and practitioners, the event will delve into the current trends, legislative developments, and real-world applications of ADR across various sectors.

Organized by Law Mantra Trust in collaboration with leading Chanakya National Law University, the seminar provides a platform for thought-provoking discussions and global perspectives. As India positions itself as a global hub for ADR, the event will shed light on its potential for transforming dispute resolution and advancing legal innovation in the modern era.

Objectives:
The seminar seeks to:

• Understand the legal and policy framework supporting ADR in India.
• Evaluate the real-world impact of ADR in resolving disputes across commercial, labor, and family domains.
• Discuss challenges in ADR adoption, including procedural, institutional, and cultural barriers.
• Explore innovative practices and emerging technologies, such as online dispute resolution (ODR).
• Promote dialogue on aligning ADR practices with global standards for efficiency and fairness.

Themes and Sub-Themes:

• Policy and Legal Framework for ADR in India
• Technology and Innovation in ADR
• ADR in Commercial Disputes
• Labor Disputes and ADR
• ADR and Access to Justice
• Challenges and Opportunities in ADR Practices

We invite participation from legal professionals, academics, researchers, and students to contribute papers on the seminar's themes. Selected papers will be published in an edited volume with an ISBN, with copyrights retained by Law Mantra Trust.

Note: The suggested sub-themes are indicative. Authors are welcome to research and present on related topics aligned with their interests.

Procedure for Submission of Abstracts:

• The abstract (of about 250 words) should be sent as an attachment in a Word file. Abstracts will be peer-reviewed before they are accepted.
• The following information, in the given format, should be sent along with the Abstract:
• Name of the Participant, Official Designation/Institution Details, Address and Email ID, Title of Abstract.
• Submit your abstract to: seminarnlus@gmail.com

Guidelines for Paper Submission:

• The title of the paper should be followed by Name, Designation, Name of the Organization / University / Institution and Email address. It is mandatory to mention the Email address, as all future correspondence will be through it;
• Name and details of Co-author, if any;
• Chapter: Chapter should be in Times New Roman 12 point font and double spaced. Main Title should be in full capitals, bold and centered 12 point font. Sub-titles should be in sentence case, bold and 12 point font. Author's names should be in small capitals and centered 12 point font Footnotes should be in Times New Roman 12-point font;
• Citation Format: Please use footnotes rather than endnotes. Footnotes should conform to The Indian Law Institute, New Delhi Style;
• Submission of the abstract: A cover letter with the name(s) of the author(s) and address, designation, institution/affiliation, the title of the manuscript and contact information (email, phone, etc.) is compulsory to submit. All submissions must contain an abstract of not more than 300 words with 5 Minimum Keywords;
• Originality of Manuscripts: All the contributions should be the original work of the contributors and should not have been submitted for consideration in any other Publication. Any plagiarized work will be out-rightly rejected;
• Copyright: The contributions presented to and accepted for publication and the copyrights therein shall be the Intellectual Property of Law Mantra;
• The title of the Chapter should be followed by Name, Designation, Name of the Organization / University / Institution and Email address. It is mandatory to mention the Email address, as all future correspondence will be through it;
• Name and details of Co-author, if any;
• The paper should be typed in MS WORD format (preferably 2007 or 2010);
• The paper must be in single column layout with margins justified on both sides;
• The length of the paper should not be below 4,000 words (including footnotes) and Should not Exceed more than 10,000 (Including Footnotes).
• Registration Fee for the Student category is Rs800 (Per Individual) and for Faculty/Professional/Research Scholar/Other is Rs 1200 (Per Individual). Both Author and Co-Author have to register separately.
• Only Selected Abstract will be allowed for final registration.
• All communication should be emailed to seminarnlus@gmail.com

Publication Opportunity:
Selected will be published in a book bearing ISBN. (If the Paper will be Selected for Publication in a Book bearing ISBN, Contributors have to Contact the Publisher and will have to pay the charge if anyone wishes to procure a Hard Copy of the Book as per bill raised by the Publisher).

Important Dates:

Who should attend?
Students, Research Scholars / Faculties / Academicians, Corporate Delegates, Business entities, and Lawyers

Attendee Registration Form:
https://forms.gle/qnLAkKR8jRRxvL938?_imcp=1

Rules for the Presentation:

• No Abstract or full paper shall be accepted after the last date of submission respectively;
• Participants/Paper Presenters have to register after the acceptance of abstract with payment of required fees;
• For participation, registration is mandatory on confirmation of the participation. Only registered participants will be allowed to take part in Conference;
• All the registered participants will be provided a participation certificate;
• Event will be hosted through Zoom/Cisco-Webex or any other Online Platform.;
• Technical Session will be organized through Google Meet/ Zoom/Cisco- Webex or any other Online Platform.

Advisory-cum-Organizing Committee:

• Prof.(Dr.) S C Roy, Professor of Law, Dean Research & Development, Director CIRF in IPHD CNLU-Patna. (Convenor)
• Dr. Shailendra Kumar, Trustee Law Mantra Trust. (Member)
• Dr. Bhavna Batra, Vice-President(Academics), Law Mantra Trust. (Member)
• Dr. Aditya Mishra, Managing Trustee, Law Mantra Trust. (Member)

Contact:
Law Mantra Office
Phone: +91-9310053923
Email: seminarnlus@gmail.com
Website: www.lawmantra.org; www.cnlu.ac.in

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