ABOUT THE ORGANISERS
Symbiosis Law School, Hyderabad, a constituent of Symbiosis International (Deemed to be University), Pune, believes in the holistic development of every student, hence making academic and extra-curricular activities an equal part of the curriculum. We believe that mooting is an integral part of legal education through which students can master the art of oration and argumentation in their journey of becoming legal professionals. To achieve this objective, the Moot Court Association of Symbiosis Law School, Hyderabad, annually organizes a Moot Court competition inviting teams from across various law schools in India to incubate within the learner’s advanced legal knowledge and adept advocacy skills.
ABOUT THE 9th SYMBIOSIS LAW SCHOOL, HYDERABAD MOOT COURT COMPETITION, 2025
Symbiosis Law School, Hyderabad, is delighted to announce the 9th Symbiosis Law School, Hyderabad Moot Court Competition, 2025 (“9th MCC, 2025”), which shall allow students to deal with an exceptionally crafted hypothetical case to showcase their argumentative skills. The event shall be held with an expert panel of eminent personalities judging the rounds, aiding students in gaining experience and knowledge like never before!
Previous editions have featured some of the best mooting teams the country offers, demonstrating their immense proficiency and setting a high standard of debate and research. Our earlier editions featured prominent individuals like Hon’ble Justice B.N.Srikrishna, Hon’ble Justice Sri Jasti Chelameshwar, Hon’ble Justice Sri P.S. Narayana, Hon’ble Justice Sri Rangaswamy Natraj, Hon’ble Justice Shri Adarsh Kumar Goel, and Mr. Supratim Chakraborty who graced us with their presence and made our event much more memorable.
This edition of the competition sees the fruition of various collaborations. We are proud to present Kochhar & Co. as our Law Firm Partner, Asian School of Cyber Laws as our Education Partner, SCC Online as our Knowledge Partner, EBC Learning as Skills Partner, SCC Times as Media Partner, LawBhoomi as our Advertising Partner and La Pino’z Pizza as our Food Partner for the event.
THE MOOT PROPOSITION
The Digital Personal Data Protection Act 2023 (“DPDP Act”) was enacted with the primary objective of safeguarding the privacy of individuals in the digital age. This has expanded the scope and powers of regulatory authorities, granting them unprecedented access to personal data under the guise of national security and cybercrime prevention. The Moot Proposition will engage the students in these aspects and put them to the test to showcase their research and understanding.
The Digital Personal Data Protection Act has emerged as a catalyst for the evolution of cyber law, ushering in a new era of enhanced data protection, individual rights, and global cooperation. As technology continues to advance, the DPDP Act serves as a dynamic framework that adapts to the challenges of the digital age, ensuring a balance between innovation, security, and the right to privacy. The moot proposition delves into other aspects of application of data privacy like Artificial Intelligence and copyright laws.
ELIGIBILTY
Law Students pursuing five-year integrated undergraduate law program are eligible to register for the competition. The team must comprise 3 members (two speakers and one researcher). Additionally, L.L.M. students are ineligible to participate. Students may access the provisional registration link here.
IMPORTANT DATES
Commencement of Registration – 20th February, 2025
Last Date for Registration – 10th March, 2025
Last Date for Seeking Clarifications – 7th March, 2025
Release of Clarifications – 13th March, 2025
Submission of Memorials [Soft Copies] – 22nd March, 2025
Dates of the Competition – 4th-6th April, 2025
AWARDS & PRIZES
Winners — Cash Prize of Rs. 50,000/-, Internships from Kochhar & Co., 1-year subscriptions to SCC Online Web Edition
Runners Up- Cash Prize of Rs. 30,000/-, 1-year subscriptions to EBC Learning
Best Speaker- Cash Prize of Rs. 15,000/-
2nd Best Speaker- Cash Prize of Rs. 10,000/-
Best Memorial- Cash Prize of Rs. 15,000/-
Additionally, all merit holders will receive 100% scholarship for a course at Asian School of Cyber Laws.
REGISTRATION FEE
All the teams registering for the 9th MCC, 2025, are expected to make a single final payment of INR 8500/- (inclusive of accommodation and food). All information regarding mode of payment and account details shall be communicated to the teams, upon completion of provisional registration. The registration fee is inclusive of any and all GST charges.
Click here to access the Moot Proposition, Brochure, and Rulebook.
CONTACT US
For any queries, please contact us on our official email id mca@slsh.edu.in
Or contact any of the following persons:
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Ms. Meghana Srinivas (Student Convenor | President): +91 80730 43074
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Ms. Kaviya Swaminathan (Student Co-Convenor | Vice-President): +91 63691 59895
