About the Organisers
The National Law Institute University, Bhopal (NLIU), established in 1997, has consistently been accredited as one of the leading legal institutions of the country. The Moot Court Association (‘MCA’) is one of the oldest student-bodies at NLIU; established in 2002. The MCA is responsible for all the mooting and allied activities like client counselling competitions. For the eleventh edition of the NLIU National Corporate Law Moot, we have VKC Law Offices as the Joint Organizer of the Moot. VKC Law Offices, based in New Delhi, led by Mr. Varun Kumar Chopra (Advocate on Record, Supreme Court of India), is a well-established legal firm with a strong focus on diverse areas of litigation and arbitration. We are also honoured to have Cyril Amarchand Mangaldas, one of India’s leading law firms, as our Law Firm Partner. Further, Indian Institute of Corporate Affairs (IICA) is the official Knowledge Partner. We also have SCC Online, a comprehensive database for legal research, as the official Research Partner of the competition and SCC Times as the Media partner.
About the Competition
With 10 successful editions, the NLIU National Corporate Law Moot is one of the oldest and most reputed corporate law based moots in India. The MCA takes immense pleasure in announcing the eleventh edition of the NLIU – VKC Law Offices National Corporate Law Moot, 2025, scheduled to take place from 31st January — 02nd February, 2025 in the campus of NLIU, Bhopal.
The moot will have memorial qualification rounds for all the registered teams. The top 14 teams to score the highest marks in their respective memorials would be invited to compete in the oral rounds of the competition. The oral rounds shall be held from 31st January — 02nd February, 2025 with each team having to participate in two preliminary rounds. The top 4 teams based on the scores of the preliminary rounds shall participate in the Advanced Rounds of the competition.
Eligibility
The competition is open to all law students enrolled in a 5-year integrated law course or a 3-year LLB program.
Theme
The moot proposition for this edition will be based on Insolvency and Bankruptcy Code.
Prizes
All teams participating in the memorial qualification rounds of the moot will receive certificates of participation. The following prizes will be awarded to recognize outstanding performance in the moot:
Winners: Rs 50,000 cash prize and Internship Opportunities at Cyril Amarchand Mangaldas, along with a trophy, certificates of merit and three one-year complimentary subscriptions to SCC Online Web Edition worth Rs. 27,000 each
Runners-Up: Rs. 30,000 cash prize along with a trophy and certificates of merit
Best Speaker: Rs. 10,000 cash prize along with an award and a certificate of merit
Best Memorial: An award and certificates of merit
Timeline of the Moot
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Release of the Moot Proposition: 22nd November, 2024
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Last Date for Provisional Registration: 24th November, 2024
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Last Date for Final Registration: 30th November, 2024
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Last date for sending Clarifications: 8th December, 2024
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Submission of Memorials (Soft-Copy): 05th January, 2025
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Declaration of results of the Memorial Qualification Round: 10th January, 2025
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Oral Rounds: 31st January — 02nd February, 2025
Registration Fees
The advancing teams to oral rounds from 14 to 12 shall submit an additional fee of INR 12,000 to confirm their participation in the oral rounds.
Registration Process
Each institution must, first, provisionally register itself through its designated moot court society for the Competition by filling the following google form by 24th November, 2024: https://forms.gle/fVhApGosPesHZUxj6.
Only upon the confirmation of the provisional registration by the Administrators, each team shall register for the Competition by filling the online registration form before 30th November, 2024. The online registration form will be sent to the institution’s moot court society once the said institution’s provisional registration has been confirmed.
Contact Information
Please feel free to reach us at nnclm@nliu.ac.in, mca@nliu.ac.in or on the numbers given below, should you require any assistance/clarification.
Anwesh Patnaik (Joint-Convenor): +91 8800189275
Rituraj Singh Parmar (Joint-Convenor): +91 8770323874
Pranjal Kushwaha (Joint-Secretary): +91 8174958542
Ishita Warghat (Joint-Secretary): +91 8657294262
Important Links:
The link to the Brochure, Moot Proposition, Rulebook and Clarifications of the Competition is provided here.
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