RGNUL

ABOUT RGNUL

The Rajiv Gandhi National University of Law, Patiala (RGNUL) is an autonomous National Law University (NLU) established under the second wave of reforms instituted by the Bar Council of India. Established in 2006, RGNUL has garnered a pan-India reputation as a stellarinstitution forlegalresearch and education. In May 2015, RGNUL became the first and the only NLU to have been accredited by the National Assessment and Accreditation Council (NAAC) with an ‘A’ grade. In March 2018, RGNUL was amongst the four NLUs to have been granted autonomous status by the University Grants Commission. The University has been ranked among the top 10 law schools in India in the National Institutional Ranking Framework (NIRF), by the Union Ministry of Human Resource Development, Government of India.

ABOUT RGNUL MCC

Rajiv Gandhi National University of Law, Punjab has always envisioned serving the society through reforms in legal services by way of preparing professionally competent lawyers. The current moot is a complete reflection of the motto of our university which is ‘knowledge empowers’. Mooting is always an integral part of a law student’s life, and thus, finds a very regular mention at our university. To further the mooting culture of our university and to provide the participants with a platform to showcase their advocacy, the University organizes various moot court competitions. The RGNUL Moot Court Committee is one of the leading and most active committees here at RGNUL, the significance of the committee is immense. The committee has been known for organizing various moots and related activities aimed at promoting a positive sense for mooting culture. The committee also facilitates the allotment of various national and international moot court competitions to the teams who proudly represent RGNUL in these competitions.

ABOUT CASCL

RGNUL has established a Centre for Advanced Studies in Criminal Law (CASCL) to undertake advanced study and research in the emerging areas of criminal law. The Centre aims to bring about reforms in the substantive and procedural criminal law in view of the modern crime scenario; development of sound criminal justice policy and practice; to generate respect for human rights and the rule of law in the administration of criminal justice; training and technical assistance to agencies concerned with the administration of criminal justice; renewal of sentencing policies and correctional systems; revamping justice to the victims of crime, and legal aid and speedy disposal of the criminal cases.

LIST OF IMPORTANT DATES

  • Notification of the Competition and release of the Moot Proposition: Second week of February, 2023
  • Last Date of Registration (Submission of Registration Form via Email/Google Form): 5th March, 2023
  • Last Day of Seeking Clarifications: 10th March, 2023
  • Release of Clarifications 15th March, 2023
  • Last Date of Submission of Soft Copy of Written Submission: 20th March, 2023
  • Last Day of Mailing Travel Form via Email: 25th March, 2023
  • Draw of Lots and Exchange of Written Submission: 6th April, 2023
  • Researcher’s Test: 6th April, 2023
  • Preliminary Rounds: 7th April, 2023
  • Quarter-Final and Semi-Final Rounds: 7th April, 2023
  • Final Rounds: 8th April, 2023
  • Valedictory and Prize Distribution: 8th April,2023

AWARDS

  • Winners: 30,000/- INR
  • Runners-Up: 20,000/- INR
  • Best Speaker: 8,000/- INR
  • Best Researcher: 8,000/- INR
  • Best Memorial: 8,000/- INR

Brochure, Rulebook and Moot Proposition can be accessed from here.

CONTACT DETAILS

Divyank Tikkha No.- +91 6370536607

Agam Bansal Ph. No.- +91 9465672332

Kushagra Kaul Ph. No.- +91 8826486908

Pratyush Pandey Ph. No.- +91 6388145957

To know more click on 13_11th RGNUL National Moot Court Competition, 2023_compressed

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