NMIMS Kirit P Mehta School of Law | 5th International Moot Court Competition, 2023

About the Organiser With the legacy of 38 years, NMIMS has grown to be not only one of the top-10 B-schools in

nmims kirit p mehta school of law

About the Organiser

With the legacy of 38 years, NMIMS has grown to be not only one of the top-10 B-schools in India but also emerged as a multi-disciplinary, multi-campus University and fourteen constituent schools, of which Kirit P. Mehta School of Law is one.

Established in the year 2013 approved by the Bar Council of India aims to provide a Law School with a global focus and international outreach dedicated to advancing human dignity, social and economic welfare, and justice through knowledge of the law. 

About the International Moot Court Competition

The first ever International Moot Court Competition was held on the theme of ‘Data Privacy' in 2019. The second international competition was held on the theme of ‘International Environment Law' which was originally scheduled for March 2020 but since we were hit by the pandemic, the competition was successfully concluded on a virtual platform in August 2020. In 2021, the third edition of the competition was held on the theme of ‘International Investment v. National Security'.

The previous edition in 2022 was held on the theme of ‘International Crimes', saw a participation of over 30+ teams from across the world with pertinent teams from international institutions being a part of the competition. 

The SVKM's NMIMS Kirit P. Mehta School of Law's 5th International Moot Court Competition, 2023 is scheduled from August 11 to 13, 2023 on the theme of Investment Treaty Arbitration. The proposition for this edition has been drafted by the esteemed Ms. Priyanka Shetty, Partner, AZB & Partners.

About the Theme

Theme for the 5th International Moot Court Competition is Investment Treaty Arbitration.

The area of law concerning International investment  is presently the most innovative, fastest developing and intellectually challenging branch of international law with high practical relevance. The number of investment disputes before international arbitral tribunals has increased significantly over the past few decades and reflects the notable preferences of the international business community for resolving international investment disputes. The moot proposition is founded on a Bilateral Investment Treaty between Nigen and Ketterdam for the sustainable extraction of oil and energy resources. Notably, both Nigen and Ketterdam are parties to the 1958 Convention on the Recognition and Enforcement of Foreign Arbitral Awards (the “New York Convention”) and have adopted the 1985 UNCITRAL Model Law on International Commercial Arbitration (with the 2006 amendments) in their domestic statutes governing arbitration.

With this background, the moot proposition for the 5th International Moot Court Competition has inculcated the issues relating to such treaties and put forth such a situation to be discussed and decided by International Arbitration Mechanism.

Eligibility

  • All students enrolled bona fide in an undergraduate i.e. 3 years/ 5 years and postgraduate law programme conducted by any college or university shall be eligible for participation in the competition.

  • Each College/University/Institution shall be allowed to register only one team in the competition.

Location

  • The event will be conducted offline.

  • It shall be compulsory for all teams to be physically present at the venue (Mumbai campus) for the competition.

Registration Procedure

  • The teams may provisionally register themselves by filling out the following google form, latest by 31st May, 2023 (23:59 IST). https://forms.gle/tzBvUAMatKUk1ZkbA

  • Teams are required to duly fill the final registration form provided on our official website: https://www.nmimsmcc.com/

  • Payment details shall be sent to the participants via email, after they fill the final registration form. Following payment, Teams shall email a proof of payment at mcc.sol@nmims.edu

Registration Fees

  • National Teams: 

    • With Accommodation: INR 14,750 (Inclusive of 18% GST)

    • Without Accommodation/Transportation: INR 2,950 (Inclusive of 18% GST)

  • International Teams:

    • With Accommodation: INR 17,700 (Inclusive of 18% GST)

    • Without Accommodation/Transportation: INR 3,540 (Inclusive of 18% GST)

Prizes 

  • The following awards shall be presented:

    i. Best Team: INR 60,000 

    ii. Runner's up: INR 45,000 

    iii. Best Memorial: INR 20,000

    iv. Best Speaker: INR 20,000 

    v. Best Researcher: INR 20,000 

  • All participants will be presented with Certificates of Participation and all the winners of awards as specified above will be presented with Cash Prizes and Certificates of Merit. 

Important Dates

  • Last Date for Provisional Registration: 31st May 2023 (23:59 IST)

  • Last Date for Final Registration : 11th June 2023 (23:59 IST)

  • Last Date for Clarifications: 17th June 2023 (23:59 IST)

  • Last Date for Memorial Submission: 20th July 2023 (23:59 IST)

  • Oral Rounds: 11th to 13th August 2023

Important Links

Link for Provisional Registration: https://forms.gle/tzBvUAMatKUk1ZkbA

Link for Moot Proposition and Rules & Regulations: https://linktr.ee/nmims_imcc2023

Contact Information

For any queries please feel free to reach out to:

Amruta Gijare (Chairperson): +91 84080 88776

Anuj Bhartia (Vice Chairperson 1): +91 84866 58415

Anamika Biswas: +91 83198 13678

Govind Nair: +91 93239 98236

Kashvi Obhan: +91 77100 56633

(HODs Communications, IMCC 2023)

Official Link: 

All information about the competition shall be communicated through the official website: https://www.nmimsmcc.com/

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