Welcome to the Delhi Summit of the Indian Mediation Week 2019! The event is taking place at the Constitutional Club of India in Delhi. The theme of the summit is Promoting ADR and Technology in Government Disputes.

10:00 AM – The registration for the event has begun! The summit will be attended by various law school students, lawyers and ADR experts.

11:00 AM – The Summit is underway! Pranjal Sinha, the Chief-Coordinator of Indian Mediation Week and one of the Co-founders of SAMA, addresses the crowd and welcomes everyone to the event.

11:02 AM – The Summit kickstarts with a video which describes the origin of Indian Mediation Week.

11:07 AM – Pranjal describes the state of Indian judiciary and the huge number of pending cases.

11:13 AM – Akshetha Ashok, one of the co-founders of the SAMA, invites Bhaskar Bhartendu to the stage.

11:14 AM : Bhaskar describes the importance of conversation in our day to day lives. Bhaskar proceeds to describe the impact IMW has had through its history. Team IMW has conducted 5000+ drives in the last 3 years with the help of 4000+ volunteers across 65 cities.

11:17 AM : The ambassadors from the North Zone are lauded for their marvelous efforts through the course of the campaign.

11:18 AM : Pranjal invites on stage the 1st Keynote speaker of the Summit, Mr. Sunil Chauhan , the director of NALSA.

11:22 AM : Mr. Chauhan focuses on the lack of awareness regarding Alternative Dispute Resolution (ADR) mechanisms across the country. The director of NALSA also describes the various barriers which have created the huge backlog of cases in the country. He elucidates the benefits of ADR mechanisms. He explains the financial burden and policy which restrict the Government from settling its cases through ADR mechanisms. He suggests that there should be development of a culture which promotes ADR and identification of cases which can be settled through ADR mechanisms. He explains that the officials who visit the courts do not the authorization to settle cases which has proved to be the biggest obstacle in the past. The keynote address ends with him encouraging the young upcoming lawyers to promote ADR in the days to come.

11:35 AM : Pranjal thanks Mr. Sunil Chauhan for his insightful address.

11:43AM : Mr. Sunil Chauhan is facilitated by Kritika Bhatt and Nipun Katahar, two of the student ambassadors of Indian Mediation Week.

11:46 AM : Pranjal invites the second keynote speaker of the day Mr. Sanjeev Ahuja on stage. Mr. Sanjeev Ahuja is an ADR expert and the founding director of Ensemble Resolution Professionals.

11:48 AM : Mr. Ahuja explains the motto of the campaign ” Suljhao, Magar Pyaar se“. He explains that in a litigation case the resolution of the dispute takes place at the loss of one of the parties. He focuses on the loss of Pyaar or love and respect between the parties in a case being pursued through litigation. He explains the benefits of mediation and states that mediation is the future of dispute resolution. He also explains the need to identify cases which are fit for mediation. This would help in effective dispute resolution. He ends his address by congratulating SAMA for organizing yet another successful edition of Indian Mediation Week.

11:57 AM : Akshetha thanks Mr. Ahuja for his wonderful address. The floor has now been opened for questions.

12:13 PM : Mr. Ahuja is felicitated by Prashant Mishra, one of the top performing ambassadors of Indian Mediation Week.

12:15 PM: Anushka Thakur, one of the most hardworking ambassadors of Indian Mediation Week, is felicitated by the two keynote speakers. She has proved to be a true asset to the team.

12:16 PM : We move on and Pranjal invites Ayush Rastogi ,founder of AfPR, to the stage. He focused on students who are interested in international law can join AfPR and create literature in contemporary fields such as criminal law and arbitration.

12:23 PM : Ayush ended his speech by inviting the students to pitch in more ideas and make efforts in a collaborative manner.

12:24 PM : We move on to the next segment, the Case management workshop being conducted by SAMA. We look at the feasibility of Mediation as a profession. Pranjal and Akshetha tell us about the qualities of a good case manager which include communication skills, neutrality and confidentiality. A case manager works along with the mediator and helps in prompt scheduling. One also needs to give feedback about the performance of the mediators. One has a more administrative role and is not allowed to enter the merits of the case. The focus of a case manager has to be the resolution of the case.

12:50 PM : The case management workshop ends with an informative Q&A session. The various steps required in order to become a mediator were the focus of the questions.

1:00 PM : The Summit ends with the distribution of certificates to the people in attendance.

We thank you for joining us for the Delhi Summit of Indian Mediation Week! We will see you next time!

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