Event Report | 2nd CCI-CUSB National Moot Court Competition, 2025

CUSB conducted its 2nd edition of CCI-CUSB National Moot Court Competition, 2025 in collaboration with the Competition Commission of India, in hybrid mode on 12th January, 2025 and on 24th & 25th January, 2025.

I. ABOUT THE ROUNDS

The event held in two phases first phase was held in virtual mode on 11th and 12th January, 2025 and the second phase was held in physical mode on 24th & 25th of January, 2025. The Registrations across the country began on December 22nd, 2024 wherein top 18 teams with highest memorial marks qualified for the advanced rounds. With over 19 teams from across the country competing 8 teams broke into the quarter finals, four teams to the semi-finals and finally with much patience, labour and determination 2 of the lot made it to the grand finals. However, these are just statistics and all 19 teams endeavoured well.

II. THE PARTICIPATING TEAMS

S. NO.	TEAM CODE	NAME OF THE INSTITUTION
1.	TC 11	ISDC University of Allahabad & Prayagraj
2.	TC 12	JSS Law College (Autonomous) Mysore
3.	TC 13	Dr. Ram Manohar Lohiya National Law University, Lucknow (RMLNLU)
4.	TC 14	Surendranath Law College affiliated with the University of Calcutta
5.	TC 15	Sanskriti University, Mathura
6.	TC 16	Jamia hamdard ( Delhi )
7.	TC 17	VIT AP university, Amaravati
8.	TC 18	Symbiosis Law School, NOIDA
9.	TC 19	VIT School of Law Chennai
10.	TC 20	Bharati Vidyapeeth New Law College Pune
11.	TC 21	Marwadi University, Rajkot
12.	TC 22	Chanakya National Law University, Patna
13.	TC 23	O.P. Jindal Global University, Sonipat
14.	TC 24	C.B. Singh Law College, Songaon Akbarpur Ambedkar Nagar U.P.
15.	TC 25	Amity law School, Amity university Patna
16.	TC 26	Symbiosis Law School, Pune
17.	TC 27	Prestige Institute of Management and Research, Gwalior
18.	TC 28	Amity University Madhya Pradesh (Gwalior)
19.	TC 29	KIIT School Of Law , KIIT Deemed To Be University , Bhubaneswar

III. MINUTE DETAILS OF THE EVENT

PHASE 1: Virtual Mode

Day 1st: 11th January, 2025

SCC ONLINE SESSION

The day started with the SCC Online Session at 10:00 A.M. in which the participating teams were exposed to all the research tools available on SCC Portal and explained how to navigate and utilize it in legal research. This event was organized in an online mode and marked an important breakthrough for the participants, setting the tone for the competition. The expert panel shared key insights on using SCC Online to access judgments, case laws, statutes, and commentaries, all of which are crucial for crafting compelling arguments in a competitive moot court scenario.

SCC Online Session

DRAW OF LOTS & MEMORIAL EXCHANGE

Followed by the informative session of SCC online, the much-awaited Draw of Lots was conducted to determine the sides—petitioners or respondents—that the teams would represent during the preliminary rounds. Participating teams then joined the online google meet session for draw of lots of all the participating teams, wherein the procedure for conducting the draw of lots were explained virtually to the participants for the preliminary rounds 1 and 2 separately. The process was executed seamlessly in an online mode, ensuring transparency and fairness.

The draw of lots was smoothly conducted and thereafter followed by the Exchange of Memorials for the pleading rounds to be conducted on January 12th, 2025, by exchanging the memorials of the competing teams of each court room on WhatsApp group created for them and on the mail as well. It was well ensured that no team gets the same side or same opponent in both the preliminary rounds.

Draw Of Lots

Day 2nd: 12th January, 2025

INAUGURATION CEREMONY

The Inauguration Ceremony of the 2nd CCI — CUSB National Moot Court Competition 2025, then began in all its grandeur from 10:00 A.M in virtual mode on google meet in the benign presence of the Hon’ble Chief Guest, Prof. (Dr.) Harpreet Kaur, Hon’ble Vice Chancellor, NLU Jodhpur, Hon’ble Prof. Kameshwar Nath Singh, Vice — Chancellor, Central University South Bihar, Gaya, Prof. Sanjay Prakash Srivastava, Head & Dean, School of Law and Governance, Central University of South Bihar, Mr. Mani Pratap, Coordinator of Moot Court Society and Assistant Professor of School of Law and Governance, Dr. Kumari Nitu, Co-cordinator of Moot Court Society and Assistant Professor, School of Law and Governance, Dr. Chandana Suba, Co-coordinator of Moot Court Society and Assistant Professor, School of Law and Governance.

Other Professor’s of School of Law and Governance, Central University of South Bihar, Gaya who joined this session were DSW Prof. (Dr.) Pawan Kumar Mishra, Prof. (Dr.) Ashok Kumar, Prof. (Dr.) Pradip Kumar Das, Dr. Surender Kumar, Dr. Poonam Kumari, Dr. Deo Narayan Singh, Dr. Pallavi Singh, Dr. Anant Prakash Narayan, Dr. Neha Shukla, Dr. Anurag Agrawal and Dr. Anuja Mishra who also motivated students to participate in the competition across the nation. The anchors of the ceremony, Shri Vijay Laxmi, B.A.LL.B.(Hons.), VIth Semester and Ananya, B.A.LL.B.(Hons.), VIth Semester gave a brief introduction of the event and invited the guests to deliver deliver their speech.

The inaugural ceremony which took place at the CUSB campus in Gaya in online mode, was sanctified by presence of luminaries from realm of jurisprudence and academia, started with the traditional lamp lighting ceremony digitally. Prof. (Dr.) S. P. Srivastava, Head and Dean, School of Law and Governance, CUSB, delivered a profound inaugural oration underscoring the exigent of cognizance in competition law amid the labyrinthine complexities of the globalised legal milieu. Dr. Srivastava accentuated the pivotal role of nurturing nascent legal intellects to fortify India’s competition jurisprudence on topic of intellectual property rights.

The ceremonial culmination witnessed a vote of gratitude by Dr. Kumari Nitu, Co-coordinator, Moot Court Society, who highlighted the transformative impact of moot court competition on aspiring lawyers, as they bridge the gap between theoretical knowledge and practical application. A general overview of hybrid competition & the program time outlining was briefed by her.

The esteemed chief guest, Prof. (Dr.) Harpreet Kaur, Hon’ble Vice chancellor, NLU Jodhpur, joined the inauguration ceremony through online mode, emphasized critical role of competition law in contemporary globalised legal landscape and academic spheres. She briefed about benefits of Moot Courts, developing in competition rather in classes. She contended about three important aspects of doing moot court competitions: strategic thinking, teamwork and persuasion skill.

Prof. Kameshwar Nath Singh, Hon’ble Vice Chancellor, CUSB, graced the occasion by featuring a warm welcome articulating his enthusiasm for hosting this prestigious competition. He extended a cordial welcome to the participating contingents, elucidating the indispensability of moot court exercises in refining pragmatic legal competencies.

The inauguration ceremony was concluded by a vote of thanks delivered by Mr. Mani Pratap, Coordinator, Moot Court Society, who extended gratitude to the dignitaries, organizers and participants for their unwavering support and commitment.

RESEARCHER’S TEST

Followed by the inaugural session the Researcher’s Test to be conducted next in line. After the conclusion of the allotted preparation timing, it was time for the researcher’s test which was to be conducted online. The competition began with the Researcher Test, a crucial component that evaluated the participants’ research abilities and understanding of competition law. The test included a range of challenging questions designed to assess participants on landmark cases, legal principles, and analytical reasoning. The test saw an impressive display of knowledge, with participants demonstrating their commitment to thorough legal research. The results of the Researcher Test were instrumental in determining the overall team rankings and showcased the intellectual caliber of the competitors.

PRELIMINARY ROUND I

Finally, the moment that we were waiting for started as the Preliminary Round I kicked off in 9 different virtual courtrooms and in each court there were 2 judges present at 12:30 pm. The first preliminary round witnessed an engaging series of moot court proceedings. Teams presented their arguments on a well-crafted moot proposition centered on pressing issues in competition law. The esteemed panel of judges, comprising legal luminaries and academicians, evaluated the participants based on their legal reasoning, articulation, and courtroom demeanour. Teams displayed excellent coordination, seamlessly transitioning between speakers and rebutting opposing arguments. The judges provided valuable feedback, emphasizing clarity, structure, and the importance of substantiating arguments with precedents

Court Room 1: TC-16 as Appellant was set up against TC-27 as respondents. The judges were Dr. Neha Kapur, Assistant Professor, RGNUL and Anupam Prabhat Shrivastava, Adv. Patna High Court. The counsels were thoroughly questioned by the judges to extract the most coherent arguments. The participants put up brave faces as they answered the questions to the best of their ability to put forth their most convincing arguments. The judge focused on various peculiarities of the proposition that prompted the participants to come up with several interesting arguments.

Court Room 1

Court Room 2: TC-12 as Appellant was set up against TC-24 as respondents. The judges were Dr Prabhdeep Kaur Malhotra Assistant Professor Amity University, Noida and Adv. Abhinav Alok. The participants presented articulate arguments that convinced the judges as to their assertions, backed by the proper authority of law. The judges engaged in questioning regarding authorities and backing of international laws, which was dealt with confidence by the counsels. The judges also engaged in procedural questioning. The judges focused on various peculiarities of arbitration law and principles that prompted the participants to come up with several interesting arguments. The round came to an end with engaging rebuttals.

Court Room 2

Court Room 3: TC-29 as Appellant had a challenging round against TC-21 as respondents. The Judges were Dr. Parul Sinha, Assistant Professor School of Law, Bennett University and Mr. Shubhash Satyam. The participants presented their arguments in a well-structured manner. The judges grilled the counsels to extract the most cogent arguments. The judges primarily focused on the legal backing of the arguments with relevant case laws and precedents. The participants answered the questions articulately. Both counsels were asked to submit their prayers following their arguments. The participants gained invaluable experience in the art of answering the queries of the judges with precision and brevity.

Court Room 3

Court Room 4: TC-28 as Appellant was set up against TC-19 as respondents. The judges were Dr. Ashish Kumar Srivastava, Assistant Professor, University of Lucknow. along with Advocate, Ms. Niharika Singh along. The participants presented articulate arguments in an attempt to solidify their contention. The participants were questioned by the judges in great detail. The participants gave well-thought-out answers that convinced the judges as to their assertions, backed by the proper authority of law. Both the teams were equally matched in research and it all came down to the skills of oral presentation.

Court Room 4

Court Room 5: TC-17 as Appellant had a challenging round against TC-14 as respondents. The judge was Dr. Saurabh Chandra, Associate Professor School of Law, Bennett University, Greater Noida along with Adv. Neha Mishra. The participants presented articulate arguments backed by the proper authority of law. The judges engaged in some grilling questioning, which was answered by the participants to the best of their ability and the judges were thus, thoroughly, impressed. Both the teams engaged in prompt rebuttals and sur-rebuttals against the arguments presented by the other side. They equally matched in research and it all came down to the skills of oral presentation.

Court Room 5

Court Room 06: TC-15 as Appellant was set up against TC-26 as respondents. The judges were Ms. Binny Kumari, Assistant Professor, TNB Bhagalpur along with Adv. Rajeev Kumar Sinha. The participants presented articulate arguments that convinced the judges as to their assertions, backed by the proper authority of law. The participants gained invaluable experience in the art of answering the queries of the judges with precision and brevity.

Court Room 6

Court Room 07: TC-13 as Appellant was set up against TC- 23 as respondents. The judges were Dr. Ashutosh Raj Anand, Associate Professor Amity Law School, Gurugram along with Ms. Dhairya Jaiswal. The counsels were thoroughly questioned by the judges to extract the most coherent arguments. The teams equally matched in research and it all came down to the skills of oral presentation. The judges focused on various peculiarities of arbitration law and principles that prompted the participants to come up with several interesting arguments. The round came to an end with engaging rebuttals.

Court Room 7

Court Room 08: TC-18 (Appellant) faced a tough challenge against TC-25 (Respondent) in a highly competitive round. The session was judged by Mr. Shouvik Ghosh, Assistant Professor St. Xavier Kolkata along with Ms. Meenakshi Priya. Both teams presented well-researched arguments with strong legal backing. The judges posed rigorous questions, which the participants handled effectively, leaving a strong impression. Engaging in prompt rebuttals and sur-rebuttals, the teams were evenly matched in research, making oral presentation skills the deciding factor.

Court Room 8

Court Room 9: TC-22 as Appellant was set up against TC-20 as respondents. The judges were Adv. Amar Vivek, Partner Aeddhaas Legal along with Adv. James M., Managing Partner INSART Advocates and legal Consultants. The participants presented articulate arguments in an attempt to solidify their contention. The participants were questioned by the judges in great detail. The participants gave well-thought-out answers that convinced the judges as to their assertions, backed by the proper authority of law. Both the teams were equally matched in research and it all came down to the skills of oral presentation.

Court Room 9

After having a great clash of arguments between teams and grilling questions by the judges, the Preliminary Round I came to end at around noon.

PRELIMINARY ROUND II

The Preliminary Round II started at noon and ended at 2:30 pm. 18 teams enthusiastically participated and competed against each other. Each team was allotted separate virtual courtrooms. Courtrooms and which teams clashed in it, all these informations has been explained in detail.

Court Room 1: TC-27 and TC-12 were allotted Courtroom no.1 wherein TC-27 was the Appellant and TC-12 was the respondent. This court Room observed the presence of Dr Prabhdeep Kaur Malhotra and Adv. Anupam Prabhat Shrivastava. The counsels were thoroughly questioned by the judges to extract the most coherent arguments. The participants put up brave faces as they answered the questions to the best of their ability to put forth their most convincing arguments.

Court Room 1

Court Room 2: TC-23 and TC-22 were allotted Courtroom no.2 wherein TC-23 was the Appellant and TC-22 was the respondent respectively. Dr. Neha Kapur and Adv. Abhinav Alok were present to judge the clash of both teams in the courtroom. Both teams put forth their point in front of the judges with great accuracy and clarity. Questions were asked by them to which they answered boldly.

Court Room 2

Court Room 3: TC-19 and TC-18 were allotted Courtroom no.3 wherein TC-19 was the Appellant and TC-18 was the respondent respectively. Dr. Parul Sinha and Ms. Niharika Singh were present to judge the clash of both teams in the courtroom. The participants presented their arguments in a well-structured manner. Both counsels were asked to submit their prayers following their arguments. The participants gained invaluable experience in the art of answering the queries of the judges with precision and brevity.

Court Room 3

Court room 4: TC-20 and TC-13 were allotted Courtroom no.4 wherein TC-20 was the Appellant and TC-13 was the respondent respectively. This courtroom observed the presence of Dr. Ashish Kumar Srivastava and Mr. Subhash Satyam. The participants presented articulate arguments in an attempt to solidify their contention. Many questions were put forward by the judges to the teams relating to the case. The participants gave well-thought-out answers that convinced the judges as to their assertions, backed by the proper authority of law.

Court Room 4

Court room 5 : TC-25 and TC-15 were allotted Courtroom no.5 wherein TC-25 was the Appellant and TC-15 was the respondent respectively. This courtroom observed the presence of Dr. Saurabh Chandra and Adv. Rajeev Kumar Sinha. The teams put forward an intriguing set of arguments in front of judges. Both the teams engaged in prompt rebuttals and sur-rebuttals against the arguments presented by the other side. They equally matched in research and it all came down to the skills of oral presentation.

Court Room 5

Court room 6: TC- 26 and TC-17 were allotted courtroom 6 wherein both were Appellant and respondent respectively. The courtroom observed the presence of Ms. Binny Kumari and Adv. Neha Mishra. Both teams put a lot of valid points in front of the judges to defeat each other and tried their best to convince them with those arguments.

Court Room 6

Court room 7: TC- 14 and TC- 28 were allotted courtroom 7 wherein both were Appellant and respondent respectively. To judge both teams Dr. Ashutosh Raj Anand and Ms. Meenakshi Priya were present as judges in the courtroom. The participants presented articulate arguments, backed by the proper authority of law. The judges engaged in some grilling questioning, which was answered by the participants to the best of their ability and the judges were thus, thoroughly impressed.

Court Room 7

Court room 8: TC- 21 and TC-16 were allotted courtroom 8 wherein both were Appellant and respondent respectively. The courtroom observed the presence of Ms. Dhairya Jasiswal and James. M. Both teams put a lot of valid points in front of the judges to defeat each other and tried their best to convince them with those arguments.

Court Room 8

Court room 9: TC- 24 and TC-29 were allotted courtroom 9 wherein both were Appellant and respondent respectively. The courtroom observed the presence of Adv. Amar Vivek and Mr. Shouvik Ghosh. Both teams put a lot of valid points in front of the judges to defeat each other and tried their best to convince them with those arguments.

Court room 9

After having great clashes of arguments between teams and grilling questions by judges the Preliminary Round II 2nd round came to end.

QUARTER-FINALS RESULT ANNOUNCEMENT:

It was then the turn of Results which would decide the teams breaking into the Quarter-finals Round and for which everyone was eagerly waiting. After the end of round 2 all the participating teams joined the online meeting for the announcement of the result. After the closely contested preliminary rounds, only 8 of the total 18 teams qualified for the Quarter Finals of the event which were team codes TC-12, TC-14, TC-16, TC-19, TC-20, TC-22, TC-23 and TC-26.

PHASE- II, Physical Mode:

Day 1st : 24th January: The Day of Quarter-finals

CAMPUS REGISTRATION

The day started with delicious breakfast available to the participants from 9:00 am to 10:00 am at the guesthouse. Then after that the team reached to Chanakya Bhawan for the quarter-finals so here first the campus registration of all the participating teams were done, wherein all participants got themselves registered for the competition and cross-checked their personal details. Thereafter, they were provided with stationaries sponsored by SCC Online and EBC and hard copies of their memorials were collected.

On Campus Registration

TEAM BRIEFING AND MEMORIAL EXCHANGE:

After the registration of the teams and submission of hard copies of the memorial, the teams’ Briefing started at 11:00 am. Which was later on followed by draw of lots and exchange of memorials for the quarter round. All the participants were asked to proceed to the Moot Court Hall for the smooth conduct of the process. The procedure for conducting the draw of lots and further rounds were explained to the participants for the further rounds separately. The draw of lots was smoothly conducted and thereafter followed by the Exchange of Memorials for the pleading rounds to be conducted on 24th January. It was well ensured that no team gets the same side or same opponent in both the preliminary rounds. After that teams were given sufficient time to prepare for their pleading round and then moved to have the lunch as the round was to start after 2:00 pm. From there, all the teams were escorted to the respective courtrooms for the Quarters to take place.

       

JUDGES BRIEFING

Team Briefing and Memorial Exchange was followed by the Judges’ Briefing, in which, the judges, inclusive of experienced senior advocates, Professors of renowned universities, joined the meeting to be briefed on the moot proposition, marking scheme, and other technical details. Followed by judges briefing, all the judges moved to their respective court rooms. Finally, the moment that we were waiting for started as the quarter final Round kicked off in 4 different courtrooms and in each court, there were 2 judges present.

QUARTER-FINALS

In Courtroom No. 1, TC- 20 as Appellant were against TC-16 as respondents. The judges for the round comprised of Advocate Anurag Saurav and Advocate Abhishek Anand. The Quarters were highly exciting as both the teams put forth their best foot forward and the judges kept the environment exciting with their questions.

Court Room 1

In Courtroom No. 2, TC- 19 as Appellant were against TC-12 as respondents. The judges for the round comprised Advocate Priyajeet Pandey and Advocate Vishal Ranjan. The judges asked various questions regarding the relevant laws and the teams tried their best to convince the judges with their replies.

Court Room 2

In Courtroom No. 3, TC- 22 as Appellant were against TC-14 as respondents. The judges for the round comprised Advocate Anupam Prabhat Shrivastava and Advocate Vaibhav Kumar. The teams were tested to their maximum by the question round from the judges and the teams too accepted the challenge and tried to answer all the questions to the satisfaction of the judges.

Court Room 3

In Courtroom No. 4,. TC- 26 as Appellant were against TC-23 as respondents. The teams with their exemplary mooting skills tried their best to convince the judges comprised of Adv. Abhinav Alok and Dr. Priya Vijay to pass the results in their favour.

Court Room 4

The Quarters were concluded at 3:30 pm and from there the judges and the participants were escorted to the for High Tea and after which the Results of the Quarters were announced. Team codes that broke into the Semi-final Round TC- 12, TC- 26, TC- 20, TC- 22. Draw of Lots were then conducted followed by memorial exchange. The fixtures for the semis were announced at the same time. From 6:30 pm Cultural Event was organized where the Students of CUSB gave scintillating performances to make the evening memorable and this marked the end of the busiest and exhilarating day of the Competition.

Memorial Exchange for semi-final Round

Day 2nd : 25th January, 2025

The Semi-final Rounds were done in two slots the first round for one opposing pair started at 9:30 am and the 2nd semi-round for other opposing pair started at 11:00 am with the escorting of the participants to the courtrooms. There was a panel of three judge bench in each courtroom.

SEMI- FINAL ROUNDS

Courtroom 1 — The team TC- 12 as Appellant pleaded against team TC- 22, the respondents The judges for this courtroom were Shantanu Kumar, Advocate Patna High Court, Prof. (Dr.) Subir Kr. Roy, Head, Department of Law Bankura University (W.B) and Ms. Sunaina Dutta, Joint Director, Law, Competition Commission of India. The arguments from both sides were really thrilling and there was neck to neck competition. The judges grilled the speakers with their pointed questions testing both their knowledge and patience to which the participants tried to answer.

Courtroom 1

Courtroom 2 — The team TC-26 as Appellant pleaded against team TC- 20, the respondents. This match-up was adjudged by Shri Anil Chandra, Advocate, Patna High Court, Mr. Saptashwa Singh, Advocate, Patna High Court and Ms. Sunaina Dutta, Joint Director, Law, Competition Commission of India.

Courtroom 2

The pleadings were over by 12:45 p.m. and Results were declared at 1:00 p.m. at Moot Court Hall. Team TC-12 and team TC-20 emerged as the two finalists. Thereafter, their sides were decided using chit-system followed by memorial exchange. The participants and Judges were then escorted for lunch. After which the participants were given preparation time for the Final Round which began at 3 p.m.

FINAL ROUND

The finals were judged by Hon’ble Justice P.K. Bhatt, Former Justice, Karnataka, High Court, Shri Sukesh Mishra, Director (Law), Competition Commission of India and Rajan Chourasia, Advocate on Record, Supreme Court of India.

The performance given by the finalists were outstanding and enthralling. This phase witnessed engaging discussion between the honourable judges and the participants in aspects of law and facts of the problem. The counsels were thoroughly questioned by the judges to extract the most coherent arguments. The participants put up a brave face as they answered the questions to the best of their ability in order to put forth their most convincing arguments. The judges primarily focused on the legal backing of the arguments with relevant case laws and precedents. The participants gained valuable experience in the art of answering the queries of the judges with precision and brevity. All this made the environment around the court room very informative. After witnessing an exhilarating round of finals between TC- 20 as the Appellant and TC-12 as the respondent, the 2nd CCI-CUSB National Moot Court Competition 2025, came one step closer to its completion. With the valedictory ceremony being the only remaining event, the finalist along with all the participating teams moved towards the Moot Court Hall, the venue for the Valedictory ceremony.

FINALS’ JUDGES

       

TC-20                                                                         TC-12

IV. Valedictory Ceremony: Address By Chief Guest, Hon’ble Justice P.K. Bhatt, Former Justice, Karnataka, HC, Guest Of Honour, Shri Sukesh Mishra, Director (Law), Competition Commission Of India And Guest Of Honour, Rajan Chourasia, AOR, Supreme Court

The Valedictory Ceremony was graced by the august presence of the Chief Guest, Hon’ble Justice P.K. Bhatt, Former Justice, Karnataka, High Court, Guest of Honour, Shri Sukesh Mishra, Director (Law), Competition Commission of India and Guest of Honour, Rajan Chourasia, Advocate on Record, Supreme Court of India, Ms. Sunaina Dutta, Joint Director (Law) Antitrust Division, Competition Commission of India, Shri Anil Chandra, Advocate, Patna High Court, Prof. Sanjay Prakash Srivastava, Head & Dean, School of Law and Governance, Central University of South Bihar, Mr. Mani Pratap, Coordinator of Moot Court Society and Assistant Professor of School of Law and Governance, Dr. Kumari Nitu, Co-cordinator of Moot Court Society and Assistant Professor, School of Law and Governance, Dr. Chandana Suba, Co-coordinator of Moot Court Society and Assistant Professor, School of Law and Governance.

Prof. Anshu, Karodimal College University of Delhi, Dr. Digvijay Singh, Associate Prof., University of Delhi, and Other professor’s from the law department also made this event successful by their gracious presence including DSW Prof. (Dr.) Pawan Kumar Mishra, Prof. (Dr.) Ashok Kumar, Prof. (Dr.) Pradip Kumar Das, Dr. Surendra Kumar, Dr. Poonam Kumari, Dr. Deo Narayan Singh, Dr. Pallavi Singh, Dr. Anant Prakash Narayan, Dr. Neha Shukla and Dr. Anurag Agrawal offered their best wishes to the winning teams and encouraged the participants.

The event marked its beginning with the lightening of lamp and harmonious presentation of the University’s Kul Geet. After which the masters of ceremony, Shri Vijay Laxmi, VIth Semester, and Ananya B.A.LL.B.(Hons.), VIth Semester, proceeded further with the addressing and felicitation of the guests.

Following this came the heartful welcome speech by Prof. (Dr.) S.P. Srivastava. He spoke about the articulation side of moot competition and participating factor of various participants with their exposure to the outside world and suggested the students and participants be more practical in competing in moots. His speech was followed by the Report of the Event which was presented by Mr. Mani Pratap, Coordinator of the Moot Court Society. He extolled the participants for their exemplary performances. He expressed gratitude to the Competition Commission of India (CCI) for their unwavering support. He applauded the organizers, faculty members, and student volunteers for their unwavering dedication in orchestrating a competition of such magnitude.

Up next came the Guest of Honour, Rajan Kr. Chaurasia, AOR, Supreme Court said that he felt nostalgic as being lawyer over the years by seeing the problems faced by participants and appreciated the level of preparation and composure displayed by the participants.

Our next Guest of Honour, Shri Sukesh Mishra expressed his views about the competition and felt glad and happy to give support and advice to the big cause as earlier there was no awareness of Competition Law. He was glad to see participants who showed their composure and confidence and gave insights about mooting skills. He shared his about his previous work experience. He addressed the gathering by talking about the importance of moot courts and mooting skills and how these things help future lawyers, to improve their drafting, research, and argumentation skills. He also talked about the development of Competition laws in India and how it regulates the market. The various initiatives of the Competition Commission of India until now and the opportunities for the budding lawyers in the Commission was also well explained by him.

Following his speech came the Chief Guest of the ceremony, Hon’ble justice P. Krishna Bhatt Former judge of Karnataka HC, described about the essential things that makes one a lawyer who portrays the legal framework in best way possible. For competitions we should be go thorough in the enactments reqd. In the competition, we should pick the best point first in our arguments. Lawyers should read widely and broadly special insight on natural law. He motivated the students to explore not only Competition Law but also to excel as a lawyer, thereby sharing incidents of his courtroom experiences which were really inspiring. Apart from sharing his pool of experiences in the legal domain, Sir also emphasized the economic policy and management and science of Law.

Prof. Kameshwar Nath Singh, Hon’ble Vice-Chancellor of CUSB, Patron in Chief, presided over the valedictory ceremony and said that practise makes man perfect, He congratulated SLG for the great success of the event, and once again congratulated the organisers and participants of the event.

Valedictory Ceremony

VALEDICTORY CEREMONY: WINNERS — JSS LAW COLLEGE (AUTONOMOUS) MYSORE, RUNNER UP – BHARATI VIDYAPEETH NEW LAW COLLEGE, PUNE

And up next came the most awaited moment of the competition – The Award Declaration. And it began with the declaration of the Best Researcher Award was given to Ananya Singh, O.P Jindal Global Law School, the followed by the declaration of best female Speaker Award which was given to Arunima Mishra, Bharati Vidyapeeth New Law College, Pune after this Karthik V, VIT School of Law of Chennai bagged the Best Speaker Award in the male category, Dr. ram Manohar Lohiya National Law School, RMNLU, grabbed the Best Memorial Award. And in the tense atmosphere with the audience guessing who could be the winner, JSS Law College (Autonomous) Mysore bearing the team code TC-12 was declared the winner of the 2nd CCI-CUSB National Moot Court Competition 2025 and the team TC-20 representing Bharati Vidyapeeth New Law College, Pune was awarded the Runners-Up trophy.

In the end, Dr. Kumari Nitu, Co-Coordinators of Moot Court Society, expressed her heartfelt vote of thanks to the Panel of Judges, Hon’ble guests, faculty members, organizing committee members of the event, participants, and students. Further she displayed a glimpse of the whole event in one short video prepared by moot court society.

At last, the gathering stood up to pay respect to the National Anthem, and thus the event marked its successful conclusion.

WINNERS — JSS LAW COLLEGE (AUTONOMOUS) MYSORE

RUNNER UP- BHARATI VIDYAPEETH NEW LAW COLLEGE, PUNE

V. JUDGES FOR THE ORAL ROUNDS

Final Round

1. Hon’ble Justice P.K. Bhatt, Former Justice, Karnataka, High Court,

2. Shri Sukesh Mishra, Director (Law), Competition Commission of India

3. Rajan Kr. Chourasia, Advocate on Record, Supreme Court of India.

Semi-Final Round

1. Mr. Shantanu Kumar Singh, Advocate, Patna High Court

2. Prof. (Dr.) Subir Kr. Roy, Head, Department of Law Bankura University (W.B)

3. Ms. Sunaina Dutta, Joint Director, Law, Competition Commission of India

4. Shri Anil Chandra, Advocate, Patna High Court

5. Mr. Saptashwa Singh, Advocate, Patna High Court

Quarter-Final Round

1. Advocate Anurag Saurav

2. Advocate Abhishek Anand

3. Advocate Priyajeet Pandey

4. Advocate Vishal Ranjan

5. Adv. Abhinav Alok

6. Dr. Priya Vijay

7. Advocate Anupam Prabhat Shrivastava

8. Advocate Vaibhav Kumar

Preliminary Rounds I & II

1. Dr. Neha Kapur

2. Adv. Anupam Prabhat Shrivastava

3. Prabhadeep Kaur

4. Adv. Abhinav Alok

5. Dr. Parul Sinha

6. Mr. Shubhash Satyam

7. Dr. Ashish Kumar Srivastava

8. Ms. Niharika Singh

9. Dr. Saurabh Chandra

10. Adv. Neha Mishra

11. Ms. Binny Kumari

12. Adv. Rajeev Kumar Sinha

13. Dr. Ashutosh Raj Anand

14. Ms. Dhairya Jaiswal

15. Mr. Shouvik Ghosh

16. Ms. Meenakshi Priya

17. Adv. Amar Vivek

18. Adv. James M.

VI. AWARDS

Winners (INR 40,000, Trophy, Certificate of Excellence and One-Year Complimentary (Academic) subscription of SCC Online Web Edition to team members)

JSS Law College (Autonomous) Mysore

Runners Up Team (INR 25,000, Trophy, Certificate of Excellence and one month (Academic) subscription of SCC Online Web Edition to team members )

Bharati Vidyapeeth New Law College, Pune

Best Memorial (INR 9000, Trophy, Certificate of Excellence and (Academic) subscription of SCC Online Web Edition to team members)

Dr. Ram Manohar Lohiya National Law School, RMNLU

Best Speaker Female (INR 9000, Trophy, Certificate of Excellence and (Academic) subscription of SCC Online Web Edition to team members)

Arunima Mishra, Bharati Vidyapeeth New Law College, Pune

Best Speaker Male (INR 9000, Trophy, Certificate of Excellence and (Academic) subscription of SCC Online Web Edition to team members)

Karthik V, VIT School of Law of Chennai

Best Researcher (INR 9000, Trophy and Certificate of Excellence)

Ananya Singh, O.P Jindal Global Law School

(Academic) subscription of SCC Online Web Edition to all the participants and certificate of excellence