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Mediation: At the Dawn of Golden Age organized at Delhi High Court
Mediation: At the Dawn of Golden Age organized at Delhi High Court
Mediation, as an alternative dispute resolution (ADR) mechanism, has been gaining momentum in recent years, as it provides a non-adversarial platform for parties to resolve disputes amicably. The Delhi High Court recently organized a conference titled "Mediation: At the Dawn of Golden Age," aimed at promoting and enhancing the use of mediation in India's legal system.
The conference was organized in collaboration with the Delhi State Legal Services Authority, the Delhi High Court Mediation and Conciliation Centre, and the Indian Institute of Arbitration and Mediation. The event saw the participation of judges, lawyers, and experts in mediation from India and abroad, who shared their knowledge and experience on the subject.
The conference focused on various aspects of mediation, including its benefits, challenges, and best practices. One of the key takeaways from the conference was the need to raise awareness about mediation as an effective dispute-resolution mechanism. The experts emphasized that mediation should not be seen as an alternative to litigation but as a complementary mechanism that can help parties save time, money, and energy.
The conference also highlighted the importance of training and certification of mediators. In India, mediation is still in its nascent stage, and there is a shortage of trained mediators. The experts stressed the need to train and certify more mediators to ensure that the quality of mediation services improves and that parties have access to skilled mediators.
Another important topic discussed at the conference was the role of technology in mediation. With the pandemic accelerating the adoption of virtual platforms for dispute resolution, the experts emphasized the need to leverage technology to enhance the efficiency and effectiveness of mediation. They discussed the use of online dispute resolution platforms, video conferencing, and other technological tools to facilitate mediation.
The conference also discussed the need for legislative reforms to promote mediation in India's legal system. The experts emphasized the need to make mediation a more attractive option for parties by providing incentives such as tax benefits or reducing court fees for parties who opt for mediation.
In conclusion, the "Mediation: At the Dawn of Golden Age" conference organized by the Delhi High Court was a significant step towards promoting and enhancing the use of mediation in India's legal system. The conference provided a platform for experts to share their knowledge and experience, identify challenges and opportunities, and chart a roadmap for the future of mediation in India. With the momentum generated by the conference, it is expected that mediation will gain more prominence as a viable alternative to litigation in India, paving the way for a more efficient and effective justice delivery system.
