About CNLU

Founded in the year 2006, Chanakya National Law University (CNLU) had an altruistic aspiration of serving society by disseminating high-quality legal education. The institution has garnered a stellar reputation by enabling both students and research scholars to enhance their knowledge through conferences, capacity building workshops, guest lectures on a variety of contemporary issues, all done in collaboration with Think Tanks, Central and State Statutory Bodies, Law Firms, etc. Since its inception, CNLU has witnessed its glowing network of alumni establish themselves in diverse domains of the legal profession—ranging from serving in the judiciary to working as corporate professionals in top national and international law firms.

About CARCIL

The Centre for Advanced Research on Corporate and Insolvency Laws (CARCIL) is a Centre of Excellence to facilitate the highest standards of research in Corporate Law, Governance, Insolvency, and allied laws in India.

Vision

The Centre aims to provide a platform to carry out research projects, organize academic workshops, lectures and conferences, conduct Faculty Development Programs, etc., and work towards the advancement of Corporate and Insolvency laws in India. CARCIL is committed to fostering an environment that encourages intellectual curiosity, critical thinking, and innovative ideas.

Mission

  • To foster a culture of good governance, voluntary compliance and facilitate effective participation of different stakeholders.

  • Focused research on the relation between social changes and the corporation.

  • To look beyond the black box of the corporation and research the role of the main corporate actors, including the board, shareholders, supervisors as well as the role of public and private regulation in relation to corporation.

About the Competition

After successfully organizing its first edition in March 2022, CNLU is proud to bring back the second edition of the CNLU-CCI National Moot Court Competition, 2023 in collaboration with the Competition Commission of India. The Commission’s constant initiatives under the Competition Act, 2002 align with the goal of CNLU to foster an environment of legal research and learning in the field of Competition Law, by providing students with the opportunity to observe and interact with experienced practitioners and academicians in this field.

The 2nd edition of the CNLU-CCI National Moot Court Competition is also being organized in association with JSA Advocates & Solicitors. With the presence of both these organizations, CARCIL ensures that students are provided with as realistic and impression of Competition Law as possible.

The Moot Court Competition shall take place in a hybrid format. The Preliminary & Quarter Final rounds shall take place on 18th March, 2023 and 19th March, 2023 and the Semi Final and Final Rounds shall take place physically at the CNLU Campus on 8th April, 2023.

Important Dates

DATE

EVENT

10th February

Commencement of Provisional Registration

13th February

Release of Moot Proposition Commencement of Registration

24th February

Commencement of Registration

28th February

Last Date for seeking clarifications

5th March

Last date of submission of registration form

12th March

Last date of submission of soft copy of written submissions

16th March

Researcher Test

17th March

Training session by SCC Online

17th March

Draw of Lots

18th March -19th March

Preliminary and Quarter-Finals rounds of 2nd Edition of CNLU- CCI National Moot Court Competition

8th April

Semi-Final and Final rounds of 2nd CNLU-CCI National Moot Court Competition

How to register?

The interested teams can register by filling out the online registration form linked below before 24th February, 2023.

Link: https://forms.gle/5sR2SHmDttUPa5Sm9

Payment Details

For all teams, the final registration shall be completed upon the payment of the registration fee of Rs. 4500/- on or before the last date of the final registration, that is, 24th February, 2023.

Please note that there is maximum of 40 slots are available. Which shall be done on a first-come-first-serve basis. For the 4 teams advancing to the physical rounds, shall be required to make an additional payment of Rs, 1500/-

Please find attached herein the link for the Moot Problem and Brochure of the Competition: https://drive.google.com/drive/folders/1LwxqJp4-YmwmiMkUCvH7cqTYySKdQt7L?usp=sharing

  • Beneficiary Name: CHANAKYA NATIONAL LAW UNIVERSITY

  • Name of the Bank: State Bank of India, CNLU Branch, Mithapur, Patna

  • Bank Account Number: 40831092400

  • IFSC Code: SBIN0015996

  • QR Code

    2nd Edition of CNLU-CCI National Moot Court Competition, in association with JSA Advocates & Solicitors: Register Now

Contact Details

E-mail – cnlucarcilcci@gmail.com

Convenors

Mr. Varnik Kundaliya (Convenor) – +91 9012295507 or 2053@cnlu.ac.in

Ms. Ridhi Ranjan (Co-Convenor) – +91 7070960888 or 2142@cnlu.ac.in

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