Under the aegis of the GNLU-Khaitan & Co Fellowship in M&A, Gujarat National Law University and Khaitan & Co announced the first of its kind, GNLU-Khaitan M&A Drafting Competition for students in India.

The competition will present students with a unique opportunity to advise on a real world commercial transactional scenario. Based on a given a set of facts, students will be required to draft a share purchase agreement (“SPA”) and a legal opinion backing the legality and enforceability of the SPA.

Why should you participate?

  • The competition is a distinctive opportunity for students to apply to transactional drafting and be evaluated by professionals;
  •  It will train you to appreciate facts and apply the law in a real-world commercial transactional scenario;
  •  It will give you a first-hand experience of tackling issues involved in M&A transactions;
  • The winners shall get an opportunity to take up an internship with Khaitan & Co, one of India’s oldest and leading full service law firms; and
  • The winners shall receive attractive prize money.

 Click here to follow their blog, for updates including the ‘Problem’, ‘Rules’ and a ‘Primer on Share Purchase Agreements’ that shall be released soon.

 

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.