Shardul Amarchand Mangaldas & Co and National Law School of India University, Bengaluru, are inviting applications from law colleges across India to register for the 1st edition of ‘FinTech Moot Court Competition, 2024-2025’ in Bengaluru.
This competition, scheduled on 14th-15th September 2024 at National Law School of India University, Bengaluru campus, is set to be centered around the intersection of finance, technology and the regulatory challenges raised by rapid technological developments that fundamentally alter how one delivers and consumes financial services. It aims to address some of the key emerging issues in fintech regulation.
Commenting on this, Shilpa Mankar Ahluwalia, Partner at Shardul Amarchand Mangaldas & Co said, “We are very excited to be collaborating with NLS for the NLS-SAM-FinTech Moot. Fintech is a rapidly evolving space, with technology and innovation often preceding regulation. This moot court competition will create a platform for our future legal minds to engage with some of the most challenging regulatory questions facing the fintech ecosystem today.“
Dr. Sudhir Krishnaswamy, Vice Chancellor of NLSIU said, “NLSIU has developed research and teaching expertise in financial regulation with an emphasis on fintech regulation over the last 3 years. We’re delighted to collaborate with SAM to host the NLS-SAM-FinTech Moot Court Competition. This event gives us the opportunity to broaden engagement with students across India through a Moot Court Competition and a One Day FinTech Regulation Conference. The Conference will help students, and other academics and professionals, engage with some of the best minds in the field, gain exposure to emerging challenges in the intersection of finance and technology, and to develop innovative legal strategies to respond to this fast developing field. This partnership with SAM allows NLSIU to deepen our commitment to be pioneers of legal and regulatory design in key emerging areas at the core of India’s future development strategies.”
It will be an open competition to provide equal opportunity to all the law students across the country. Colleges from any state can register by sending an application to nls.mcs@gmail.com by 16 July 2024.
About Shardul Amarchand Mangaldas & Co:
Shardul Amarchand Mangaldas & Co., founded on a century of legal achievements, is one of India’s leading full-service law firms. The Firm’s mission is to enable business by providing solutions as trusted advisers through excellence, responsiveness, innovation, and collaboration. SAM & Co. is known globally for its exceptional practices in mergers & acquisitions, private equity, competition law, insolvency & bankruptcy, dispute resolution, international commercial arbitration, capital markets, banking & finance, tax, intellectual property, data protection and data privacy, white collar crime, technology law and infrastructure, energy and project finance. The Firm has a pan-India presence and has been at the helm of major headline transactions and litigations in all sectors, besides advising major multinational corporates on their entry into the Indian market and their business strategy. Currently, the Firm has over 800 lawyers including 182 Partners, offering legal services through its offices in New Delhi, Mumbai, Gurugram, Ahmedabad, Kolkata, Bengaluru, and Chennai.
