About RGNUL
The Rajiv Gandhi National University of Law (RGNUL), Punjab was established by the State Legislature of Punjab by passing the Rajiv Gandhi National University of Law, Punjab Act, 2006 (Punjab Act No. 12 of 2006). The Act incorporated a law university of national stature in Punjab, thereby fulfilling the need for a Centre of Excellence in legal education in the modern era of globalisation and liberalization
In May 2015, the University became the first and only NLU to get accreditation by the National Assessment and Accreditation Council (NAAC) with an ‘A’ grade. In 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 under the National Institutional Ranking Framework (NIRF), by the Union Ministry of Human Resource Development, Government of India. The University is currently emphasizing on research, training, and consultancy in various of contemporary legal interests and envisages to be a research-internsive university in times to come.
About RGNUL Moot Court Committee
The RGNUL Moot Court Committee is one of the most prominent and active committees. For the purpose of fostering a mooting culture at our University and providing participants with a stage to demonstrate their advocacy, the University hosts numerous moot court competitions. In addition to moots, the committee conducts a number of comparable events designed to foster a healthy culture of mooting. We as a committee are responsible for assisting the students of RGNUL in understanding research, drafting, and advocacy skills by giving them the necessary exposure. The University also has a thriving mooting culture, with students consistently winning national and international competitions each year.
About Surana & Surana International Attorneys
Surana & Surana International Attorneys is ranked No 1 in South India since 1998 by leading national and international publications like Legal 500 Asia Pacific, Business India, Legal Business, Chambers Global and Legal100 Asia Pacific. The firm has always aimed at increasing awareness about moot court activities around the world and inculcating the drive to participate in various moot court competitions. The collaborations undertaken by the firm serve a single point of dissemination of information about various moot courts and endeavours to spread the message of moot to all law students, thus ensuring that all law students would have a level playing ground to compete in any moot court competition. Surana & Surana attorneys have always aspired to lay down higher standards and ideals in mooting and also seek to increase the intensity and quality of mooting in every moot court competition.
Important Dates
* Date(s): 6th, 7th, and 8th October 2023
* Venue: Virtual (Online)
* Registrations open: Wednesday, 30th August 2023
* Registration Deadline: Sunday, 10th September 2023
* Memorial Submission: Monday, 25th September 2023 11:59PM
Contact Details
Dr. Geetika Walia (Faculty Coordinator) – +91-9646023882
Mr. Satrajit Somavanshi (Student Convenor) – +91-9140667691
Ms. Divyani Saldi ( Student Convenor) – +91-6283672133
Official Links
The Brochure, Rules of the competition and the Moot proposition is attached herewith.
To know more click on 6th SURANA & SURANA AND RGNUL INTERNATIONAL LAW MOOT COURT COMPETITION 2023 RULES 2023
