4th Wildlife Protection GLC National Moot Court Competition, 2022

Government Law College, Mumbai, in association with the Wildlife Conservation Trust, presents the 4th Wildlife Protection Government Law College National Moot Court

Government Law College, Mumbai, in association with the Wildlife Conservation Trust, presents the 4th Wildlife Protection Government Law College National Moot Court Competition, 2022.

The Wildlife Protection Government Law College National Moot Court Competition is India’s first wildlife conservation-focused Moot Court Competition. This years’ event marks its fourth edition, with the view of creating awareness on the challenges faced by wildlife among law students. The Competition is scheduled to be held offline from 25th to 27th November, 2022 at Government Law College, Mumbai.

Organisers:

Government Law College, Mumbai, established in 1855 is the oldest law college in Asia, a pioneer in legal education – an institution par excellence. The generations of legal luminaries who have been nurtured by this unique institution have made a seminal contribution to the evolution of the Indian Legal System.

Wildlife Conservation Trust (WCT) was envisioned to preserve and protect India’s rich natural heritage. Currently, WCT works in and around 160 Protected Areas across 23 states in the country covering 82% of India’s 50 tiger reserves. WCT aims to reduce anthropogenic pressure on forests and river systems with the involvement of the forest department, local communities, corporates and other NGOs, with a firm belief in landscape-level conservation, factoring in the needs of people dependent on these forests.

Government Law College, Mumbai and Wildlife Conservation Trust are pleased to announce DSP Investment Managers (DSPIM) as the Supporting Partner for 4th Wildlife Protection Government Law College National Moot Court Competition, 2022.

DSP Investment Managers (DSPIM) is an Indian asset management company (AMC), with a wide range of offerings across the risk-reward spectrum. DSPIM is backed by the 150+ year old DSP Group which has been very influential in the growth and professionalization of capital markets and the money management business in India. DSPIM has been an avid supporter of WCT’s initiatives & projects for several years. DSPIM is enthusiastic of its support to the ‘Combating Wildlife Crime’ Project and looks forward to battling this grave issue and making a difference together. Visit us on dspim.com for more.

Competition Details:

The Moot Proposition of the competition primarily deals with the use of selective culling as a tool for managing and mitigating human-wildlife conflicts. The participants will be made to go through extensive Mooting Rounds, to ensure that only the two best teams reach the Final Round of Arguments. All participants must present their Written Submissions prior to the Competition.

The Moot Court Competition will be conducted over two days where the participating teams will go through two Preliminary Rounds of Argument, Quarter-Final Rounds of Argument, the Semi-Final Rounds of Argument and ultimately, the Final Round of Arguments. Eminent lawyers and Judges of the highest standing in India, academicians and experts in the field of wildlife and forest law shall converge to adjudicate the various rounds of the Competition.

A unique feature of our Competition is a Panel Discussion which witnesses the representation of eminent personalities from the field of environmental law, wildlife conservation, media, etc. The panel discussion will provide teams the opportunity to learn from and interact with these diverse professionals.

Registrations:

Registrations for the competition are now open. Your esteemed university can provisionally register for the competition by sending an email to wpm.glc@gmail.com stating your interest to register. Please note that registration is on a first-come first-serve basis. Participation is limited to 16 teams.

Only after the provisional registration has been confirmed will a link to a Google Form and details for the payment of registration fees be provided. The payment of registration fees will be through NEFT in the amount of Rs. 5,000/- (Rupees Five Thousand Only) the details of which will be provided once the provisional registration has been confirmed.

Please note that the teams must fill in the registration form and make the payment via NEFT before 28th September, 2022 latest. The teams will be required to upload the screenshot/proof of the same while filling the google form for registration.

If you require any further information or assistance with respect to this competition, you may email us at wpm.glc@gmail.com or mcaglc@gmail.com.

Eligibility:

Participants must be current students of any recognised law college in the country. Each team shall comprise three students- two speakers and one researcher.

Moot Schedule:

Last date of registration for the competition: 28th September 2022

Last date to seek clarifications: 6th October 2022

Last date of submission of soft copies of Memorials: 16th October 2022

Last date of submission of hard copies of Memorials: 30th October 2022

Panel Discussion: 25th November 2022

Rounds of the Competition: 26th to 27th November 2022.

Contact details:

Registrations: Mr. Agastya Vijayaraghavan (7021137909)

Memorials: Mr. Karan Nair (9137128855)

General Secretary of the Moot Court Association:

Ms. Sakshi Shetty (+91 91361 27507)

Click to know more: WPM GLC 2022, Moot Proposition , Rules – WPM GLC 2022

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