Papers
Presented in
International Conference on ADR and Case Management
May 3 - 4, 2003 New Delhi
I N D E X
1.
Concept of Conciliation
& Mediation & and their differences
Mr. Justice M. Jagannadha Rao, Chairman, Law
Commission of India
2.
Would Conciliation &
Mediation succeed in our courts ?
Mr. Justice M. Jagannadha Rao, Chairman, Law
Commission of India
3.
Case Management and its
Advantages
Mr. Justice M. Jagannadha Rao, Chairman, Law Commission of India
4.
Fast Track Justice, Doctrine of
‘Nolo Contendere’ – Does it not deserve a trial?
Mr. Justice J.N. Bhatt, Acting Chief Justice, Gujarat High Court
5.
Study of the American
legal system for procedural reforms in civil courts in India
Mr. Justice Mohit S. Shah, Judge Gujarat High Court
6.
Suggested Amendments to the
Arbitration and Conciliation Act, 1996
Mr. Justice Mohit S. Shah, Judge Gujarat
High Court
7.
Mediation – Realizing the potential
and designing implementations strategies
Dr. Justice
Dhananjay Y. Chanderchud Judge, Bombay High
Court
8.
Case Management and Court
Administration
Mr. Justice Madan B. Lokur, Judge Delhi High Court.
9.
Note on the Mediation process
Mr. Sriram
Panchu, Indian Council for Mediation & Dispute Resolution, Chennai
10.
Conciliation proceedings under the
Indian Arbitration, Conciliation Act, 1996 and
CPC
Dr. V. Nageshwar Rao, ICADR, Hyderabad
11.
Case Management and ADR for Banking
sector
Mr. V. Adhivarahan, Research Student and Chief Law Officer
12. Mediating mediations in India - Mr. Hiram E. Chodosh
13. Case Management - Judge Fern M. Smith
14. Case Management – A fundamental concept - Mr. Stephen E. Taylor
15. Integration of the San Diego Superior Court Mediation pilot programme into case Management
Judge Linda Quinn
16. Mediation – An overview of ADR - Mr. Robert A. Goodin
17. Mediation in the US legal system - Mr. Edward P. Davis
18. Judicial Council of California request for proposal: Mediation pilot programme
19. San Diego Superior Court proposal: Mediation pilot programme
20. San Diego Superior Court: Mediation pilot programme
21. San Diego Superior Court Mediation pilot programme: Guidelines, policies and procedures
22. Consultation Paper on Case Management - Law Commission of India
23. Consultation Paper on ADR and Mediation Rules - Law Commission of India
24. Bibliography on Mediation and Case Management
25. Key Note Address delivered by Justice R.C. Lahoti, Judge, Supreme Court of India
26. Court Annexed Mediation - Niranjan J. Bhatt, Sr. Advocate, Ahmedabad.
27. Co-Relation Between Mediation And Case Management - Niranjan J. Bhatt, Sr. Advocate, Ahmedabad.
28. Case Management –A Modern Concept - Niranjan J. Bhatt, Sr. Advocate, Ahmedabad.
29. Avoidance of Delay in the hearing of Notice of Motion - Niranjan J. Bhatt, Sr. Advocate, Ahmedabad.
30. Special Address by Dr S Muralidhar, Part-time Member, Law Commission of India