ABOUT THE ORGANISERS
Symbiosis Law School, Hyderabad, a constituent of Symbiosis International (Deemed University), Pune, believes in the holistic development of every student, hence making academic and extra-curricular activities an equal part of the curriculum. We understand that mooting is an integral part of legal education through which students can master the art of oration and argumentation in their journey of becoming legal professionals. To achieve this objective, the Moot Court Association of Symbiosis Law School, Hyderabad, annually organizes a National-Level Moot Court competition to incubate within the learner’s advanced legal knowledge and adept advocacy skills.
ABOUT THE 8th NATIONAL MOOT COURT COMPETITION, 2024
Symbiosis Law School, Hyderabad, is delighted to announce the 8th National Moot Court Competition, 2024 (“8th NMCC, 2024”), which shall allow students to deal with an exceptionally crafted hypothetical case to showcase their argumentative skills. The event shall be held with an expert panel of eminent personalities judging the rounds, aiding students in gaining experience and knowledge like never before!
Previous editions have featured some of the best mooting teams the country offers, demonstrating their immense proficiency and setting a high standard of debate and research.
THE MOOT PROPOSITION
The Digital Personal Data Protection Act 2023 (DPDP Act) was enacted with the primary objective of safeguarding the privacy of individuals in the digital age. This has expanded the scope and powers of regulatory authorities, granting them unprecedented access to personal data under the guise of national security and cybercrime prevention. The Moot Proposition will engage the students in these aspects and put them to the test to showcase their research and understanding.
The Digital Personal Data Protection Act has emerged as a catalyst for the evolution of cyber law, ushering in a new era of enhanced data protection, individual rights, and global cooperation. As technology continues to advance, the DPDP Act serves as a dynamic framework that adapts to the challenges of the digital age, ensuring a balance between innovation, security, and the right to privacy.
ELIGIBILTY
Aspiring Law Students pursuing five-year integrated undergraduate law program or three-year graduate law program are eligible to register for the competition. The team must comprise 3 members (two speakers and one researcher). However, L.L.M. students are ineligible to participate.
IMPORTANT DATES
Commencement of Registration- 5th February 2024
Last Date for Registration- 2nd March 2024
Last Date for Seeking Clarifications- 6th March 2024
Release of Clarifications- 12th March 2024
Submission of Memorials [Soft Copies]- 20th March 2024
Oral Pleadings- 5th to 7th April 2024
REGISTRATION FEE
All the teams registering for the 8th NMCC, 2024, are expected to make a single final payment of INR 8500/- (inclusive of accommodation and food). All information regarding mode and account details shall be communicated via the official rulebook for the competition. The registration fee is inclusive of any and all GST charges.
Click here to access the Moot Proposition, Brochure, and Rulebook.
CONTACT US
For any queries, please contact us on our official email id mca@slsh.edu.in
Or contact any of the following persons:-
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Ms. Sravani Kesapragada (Student Convenor): +91 866887 56909
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Ms. Sneha P. Mandal (Student Co-Convenor): +91 73844 14962
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Ms. Jovita J. (Secretary): +91 73050 65556
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Mr. Ansaar Hasan (Joint-Secretary): +91 99123 28566
