Dr. S.M. Juniwal 2nd Ranka International Moot Court Competition 2024

ABOUT APEX SCHOOL OF LAW

Apex School of Law, Apex University, Jaipur is a realization of dreams of the great visionary late Dr. S. M. Juniwal. We feel proud being a part of the oldest Education Society in the country i.e. Sanjay Shiksha Samiti, established in the year 1965. Apex School of Law has advocated excellence in legal education and is credited as one of the best Legal education providers in India. Apex School of Law is running Ph.D. in law/LL.M(One Year and Two Year Degree Course)/ LL.B (Three Years Degree Course) and BA.LL.B (Five Years Integrated Course) which are approved by The Bar Council of India and is constituent college of Apex University, Jaipur.

The Apex School of Law is imparting legal education to educate and train students at under graduate level to achieve outstanding ability to become leaders in the legal profession. The Law School is also making an efforts to build the overall personality of the students by associating them in various academic activities which are mandate as a part of curriculum like Moot-Court Competition, Mock Parliament, Debates, and organizing extension lectures by the legal luminaries of outstanding caliber and valuable experience from time to time.

ABOUT JAIPUR

Jaipur, the capital of Rajasthan, India, is a vibrant city known for its rich history, colorful culture, and architectural marvels. Founded in 1727 by Maharaja Sawai Jai Singh II, the city is renowned for its well-planned layout, featuring the iconic Hawa Mahal, Amer Fort, and City Palace. Often referred to as the “Pink City” due to its distinct terracotta-hued buildings, Jaipur is a UNESCO World Heritage site. The bustling markets, such as Johari Bazaar and Tripolia Bazaar, offer a glimpse into traditional Rajasthani craftsmanship. Jaipur is a captivating blend of ancient charm and modern dynamism, attracting tourists worldwide.

ABOUT RANKA PUBLIC CHARITABLE TRUST

The Trust was set up by Late Dr. N. M. Ranka, Senior Advocate in the year 1980. Major activities undertaken by the Trust are as follows:

• To promote the GANDHIAN PHILOSOPHY and to motivate the citizens, students, teachers, judicial officers, lawyers and litigants, the Trust has installed 49 statues of Mahatma Gandhi all over India at various premises including at High Courts of Rajasthan, Orissa, Kerala, Karnataka & Gauhati, District Courts, Central Jails, Universities and Colleges.

• The Trust has adopted Government Upper Primary School, Ramnagariya, Jaipur wherein approximately around 200 students from the lowest strata of society are getting free education with boarding facilities.

• The Trust in order to promote tax education and awareness, gives RANKA BEST TAX CONFERENCE AWARD under the banner of All India Federation of Tax Practitioners, Mumbai to deserving Tax Bar Associations

• The Trust is publishing books. Such books are freely distributed all over India. Till now more than 25,000 copies have been distributed List of books printed and published are:

  1. Law Profession- My Experiences & Expectations

  2. Vital role of Constitution in Women Empowerment

  3. Glimpses of Gandhian Philosophy

  4. N.A. Palkhivala – A Living Legend Par Excellence

  5. Constitutional Perception of Fundamental Duties

  6. Be a Perfect Person

  7. Build The Nation

• The Trust has pioneered the Moot Court Competitions in Jaipur and more than 20 competitions have been organized in collaboration with Five Year Law College of Rajasthan University, University Law College, Jaipur, Manipal University, Jaipur, Vivekananda Global University, Jaipur and SGT University, Gurugram.

• The trust also provides scholarship to needy students and provides free medicines and food to poor patients from time to time.

• The Trust also grants donation to likeminded Trusts carrying out works of philanthropy, education, old age homes, etc.

ELIGIBILITY

• The competition shall be open to students who are pursuing an integrated 5-year LL.B. program or pursuing a 3-year LL.B. program from recognized University/Institution approved by Bar Council of India.

• Each team shall consist of 3 members, (two ‘Speakers’ and one ‘Researcher’) or 2 members (two ‘Speakers’ and out of these two, one speaker has to be designated as a researcher as well). Maximum of 3 members and minimum of 2 members in a team are allowed.

• Only one team from any College/Law School/Institution is allowed to participate in the Competition.

• No additional member or team coach is allowed to accompany the team.

Important dates

• 18th January 2024: Release of brochure & Moot Proposition

• 15th February 2024: Last date of registration & fee payment

• 17th February 2024: Last date to seek clarifications

• 18th February 2024: Release of Clarification

• 22th February 2024: Last date of submit soft copy of memorials

• 01th March 2024: Last date to submit hard copy of memorials

• 15th March 2024: Draw of lots & exchange of memorials, Researcher’s test

• 16th March 2024: Inaugural ceremony, Preliminary Round 1 & 2

• 17th March 2024: Quarter Finals, Semi-Final Round and Cultural Night

• 18th March 2024: Final Round and Valedictory Ceremony

Registration Process

Interested candidates can register via the link given at the end of the post.

Fee

Each team shall submit the registration fee of INR 5000 Registration fee with (boarding and lodging) once submitted will not be refunded in any case.

Payment Details: HDFC BANK, BAPU NAGAR, JAIPUR.

Account No.: 50200035013548

IFSC Code: HDFC0002838

Name: APEX UNIVERSITY

SUBMISSION OF MEMORIALS

• Participants have to send the soft copy of the Memorials, one from the Petitioner and one from the respondent side (both in Word (.docx/.doc) and PDF format).

• Soft Copy of the memorials shall be sent to the given mail id: mootcourt@apexuniversity.co.in with the subject “Memorials for Team Code”. The file names of the electronic copies of the Memorials must contain only the team code and the side being represented in the following format: e.g. (for Team Code TC08): TC08 (P) or TC08(R). The content of the memorials should not differ from the content of the soft copies submitted to the Organizers. The last date to send the soft copy of the memorial is February 22, 2024 by (23:59 hours IST).

• Last date for receiving of hard copies of each of the memorial from all participants will be March 01, 2024 by (23:59 hours IST).

• The teams must send Four Hard Copy (2 Petitioners & 2 Respondents) of their Memorials from each side to the following address-: Dean, Faculty of Law, Padmani VT Rd, Ward 27, Mansarovar Sector 5, Mansarovar, Jaipur, and Rajasthan, India 302018.

• Identification mark of any type shall attract a severe penalty.

• The copies of the memorials must bear cover page in conformity with the following scheme:

  • Blue-Appellant/ Petitioner

  • Red —Respondent

• No amendment to the memorial will be permitted after submission. Teams are not permitted to raise arguments in the oral rounds that are not present in the memorial.

• Each memorial shall consist of the following heads in the same order as is mentioned here.

  1. Cover Page

  2. Table of Contents

  3. List of Abbreviations

  4. Index of Authorities

  5. Statement of Jurisdiction

  6. Statement of Facts

  7. Issues Raised

  8. Summary of Arguments

  9. Arguments Advanced

  10. Prayer

• Each memorial shall consist of the following details on the cover page:

  1. Team code on the top right-hand corner of the cover page. Memorials without the team code will not be evaluated.

  2. Name and place of the forum.

  3. Name of the parties and their status.

  4. Memorial filed and the party that the team is appearing on behalf of.

• The following content specification must be adhered to:

  1. Language-English

  2. Font and Size (Body)-Times New Roman, 12 pts

  3. Line spacing (Body)-1.5 lines

  4. Font and Size (Footnotes)-Times New Roman, 10 pts

  5. Line Spacing (Footnotes)-Single Line

  6. Page Margins-1 inch on all sides

  7. Paper Specification-White A4 Sized Paper

  8. Body of the Memorial-Justified

  9. Citation style-Bluebook (20th Edn.)

• The memorial shall not be of more than fifty (50) pages and the Arguments advanced shall not exceed more than thirty (30) pages.

• The Memorial must be spiral bound ONLY. The Memorial must not contain any Annexure/Photographs/Sketches/ Exhibits/Affidavits etc.

AWARDS

• Winning Team Award: The winning team will get a trophy and certificate of appreciation with a cash prize of Rs. 21,000/- with 1year Subscription of EBC Learning

• Runners-Up Award: The runners-up will get a trophy and certificate of appreciation with a cash prize of Rs. 11,000/- with 1 year Subscription of EBC Learning

• Best Speaker: Best Student speaker will get a trophy and certificate of appreciation with a cash prize of Rs. 2100/- with 6 Months Subscription of EBC Learning

• Best Researcher: Best Researcher will get a trophy and certificate of appreciation with a cash prize of Rs. 2100/- with 6 Months Subscription of EBC Learning

• Best Memorial: Best Memorial will get a trophy and certificate of appreciation with a cash prize of Rs. 5100/-

• Certificates of participation shall be given to all the participants along with 1 Month Subscription of EBC Learning.

• The participation certificates will not be provided to any participant who is not present at the Prize Distribution Ceremony and the same shall not be sent by post/courier to participants under any circumstances.

ACCOMMODATION

• The organizers will provide boarding and lodging facilities from

• Any misconduct at the venue or the place of accommodation shall result in disqualification of the team from the accommodation.

DRESS CODE

Inside the court room the participant shall follow the below mentioned dress code.

• Females: White salwar kurta & Dupatta or white shirt and black trousers along with black coat and tie.

• Males: white shirt, black trousers, black tie along with black coat and Black shoes.

COMPETITION ROUNDS

• There shall be two preliminary rounds, quarter finals, semifinals and a final round spreading over a period of 3 days.

PRELIMINARY ROUNDS

• There shall be two Preliminary rounds. In the two Preliminary Rounds, the Participating teams shall argue for both the sides. The team which argues from one side in the first preliminary Round shall argue from another in the second Preliminary Round.

• The pairing of teams for the Preliminary Rounds shall be done by a draw of lots by the competition Organization Committee. No two teams shall argue against each other more than once in the Preliminary Rounds.

• Each Team will be given the opposing team’s Memorials after the draw of lots. No team shall be provided any information regarding the identity of the opposing teams or any other team participating in the Competition.

• The selection of the top 8 teams for Quarter-Final Rounds shall be based on the following criteria:

• The selection of the top 8 teams for the Quarter Final Rounds shall be based on total number of wins as well as the ‘total scores’ of teams after conclusion of both the Preliminary rounds.

  • First, the team with the higher total score after the two preliminary rounds shall be ranked higher. While deciding the Quarter finalists the wins secured by teams in both rounds will also be taken into consideration along with the scores, such that, the team with 2 wins in the preliminary rounds will be ranked higher than the team with a single win.

  • Second, for teams that have the same total round score and wins in the preliminary rounds, the team with the higher aggregate absolute speaker scores shall be ranked higher.

  • Lastly, if two teams have the same total round score, same wins and the same aggregate absolute speaker scores in the preliminary rounds, then the team with the higher memorial scores shall be ranked high.

QUARTER FINALS

• In the Quarter-Final, each Participating Team shall be assigned to argue for one side i.e., each team shall argue only once against the team determined by and for the side decided by a draw of lots.

• Each Team will be given the opposing team’s Memorials after the draw of lots.

• No team shall be provided any information regarding the identity of the opposing teams or any other team participating in the Competition.

• It shall be a knockout round. The winner of each round shall move to the semifinal. Four (4) teams shall move to semi-finals.

• In case of tie between teams, in quarter finals, the aggregate total of the marks of memorials (appellant and respondent) of the teams shall be counted. Team with highest marks moves ahead.

SEMI FINALS/FINAL

• The selection of 4 teams for the Semi-Final Round and of 2 teams for the Final Round shall be on a ‘knock-out’ basis.

• Four (4) teams shall compete in semifinals. It shall be a knock out round. The winner of each semifinal round shall move to the Final round.

• The criteria of marking in this round are aggregate total of the marks of both the speakers.

• In case of tie between teams, in semifinals, the aggregate total of the marks of memorials (appellant and respondent) of the teams shall be counted. Team with the highest marks moves ahead.

• There shall be one (1) FINAL ROUND. The marking criteria in Final Round is the same as that of semi-finals.

OFFICIAL WEBSITE LINK- https://www.apexuniversity.co.in/moot-court-competition2024/

ORGANIZERS

CHIEF PATRON

Dr. Ravi Juniwal (Chairman)

PATRON

Hon’ble justice Mr. J.K. Ranka, Former Judge Rajasthan High court

Dr. Khemraj Choudhary (Pro-Chancellor)

Prof (Dr.) O. P. Changani (Vice-Chancellor)

Prof (Dr.) Pankaj Sharma (Registrar)

Mr. Vedanshu Juniwal (Director)

Prof (Dr.) Ankit Gandhi (OSD)

ORGANIZING SECRETARY

Dr. Monika Mishra (HOD, Apex School of Law)

CONVENERS

Mr. Tushar Tiwari

Ms. Tarushikha Balodia

CO-CONVENERS

Mr. Ashish Kumar

Ms. Kavita Singh

STUDENT CONVENER

Ms. Aditi Jain

STUDENT CO-CONVENERS

Mr. Manan Kumar

Ms. Shilpi Nama

Ms. Ishika Bharadwaj

FACULTY COORDINATORS

Dr. Narender Kumar

Ms. Mumal Kanwar

Ms. Meha Bhusan

MEMBERS OF ORGANIZING COMMITTEE

Dr. Poonam Mishra	Dr. Anuj Maheshwari
Dr. Anjali Khadelwal	Mr. Mohenish Kishnawat