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4th SLCU National Trial Advocacy and Judgment Writing Competition

The Advanced Criminal Law Studies Committee of School of Law, CHRIST (Deemed to be University), Bengaluru after having successfully hosted the past three editions of National Trial Advocacy and Judgment Writing Competition is pleased to announce the 4th edition of the same from 31st of January to 2nd of February 2019.

About the Trial Competition:

The Trial Advocacy Competition is aimed at nurturing and creating opportunities for development of the skills of litigation, evidence establishment and examination in Trial Courts. The Judgment Writing Competition is with the purpose of enhancing the reasoning and writing skills of budding lawyers and students aspiring to opt a career in Judiciary.

Who is it for/eligibility:

The Competition is open for all students who are pursuing three or five-year LL.B. Degree Course in Universities/Colleges/Law Departments in India, as recognized by the Bar Council of India.

Team size: The team shall consist of three Members only: Two Speakers and One Researcher.

Registration Procedure: The participation in the 4th SLCU National Trial Advocacy and Judgment Writing Competition is restricted to 24 teams only. The first 24 teams that confirm and complete the final registration formalities as enumerated under Article 8 of the Rules of the Competition shall be entitled to participate in the said Competition.

The slots shall be reserved based on a ‘first come first serve basis’. The first 24 teams through their respective Official College’ Email ID or Moot Court Society/Moot Court Association Email ID to send the duly filled Registration form(with Signature & Seal affixed by the concerned authorities) and the scanned copy of the Demand Draft of the Registration fee and accommodation fee (if required by the Team) by an e-mail to criminallaw.committee@law.christuniversity.in with the subject of the e-mail as ‘Final Registration: 4th SLCU NTAC 2019_your respective College/University name’ shall get their slot reserved.

Kindly note that only one team per College/Institution/University shall be permitted to take part in the Competition.

Fee Details: The Teams shall pay a non-refundable registration fee of INR 5,000/-(Rupees Five Thousand only) by way of Demand Draft and an additional non-refundable amount of INR 3,000/- (Rupees Three Thousand only) by way of Demand Draft for availing accommodation drawn in favour of ‘CHRIST UNIVERSITY’, payable at ‘Bengaluru’.

Deadlines/dates: The interested teams are requested to send the scanned copy of the final Registration form and Demand Draft to criminallaw.committee@law.christuniversity.inon or before 10th January, 2019, 11:59 PMand the hard copy of the Registration form and the Demand Draft, on or before 20th January 2019.

The Trial Proposition shall be released soon. Kindly note that there shall be no Memorial Submission for the same.

Contact info: E-mail address: criminallaw.committee@law.christuniversity.in

Student Conveners:

  1. Siri Prasad – siri.prasad@law.christuniversity.in +91 7353297024;
  2. Pushkar Keshav – pushkar.k@law.christuniversity.in  +91 9902592997

School of Law, CHRIST (Deemed to be University), Hosur Road, Bengaluru – 560 029.

For the Rules of the Competition, refer 4th SLCU-NTAC, 2019_Rules

and the Registration form, 4th SLCU-NTAC, 2019_Registration_form

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