Himgiri Zee University

ABOUT THE ORGANISERS

The school of legal studies at Himgiri Zee University, Dehradun (deemed university) stands as a beacon of legal education, fostering a dynamic and intellectually stimulating environment. With a commitment of excellence, this institution is proud to host the 1st National Moot Court Competition, providing a platform for aspiring legal minds to showcase their advocacy skills. We understand that mooting is an integral part of legal education and is designed to challenge students to think critically, research exhaustively, and articulate persuasively. The Himgiri Zee University, Dehradun takes pride in its commitment to social responsibility as a beacon in the legal education landscape. Participate, learn, and embark on a journey towards becoming a competent and socially conscious legal professional.

ABOUT THE 1ST NATIONAL MOOT COURT COMPETITION, 2024

The inaugural National Moot Court Competition at Himgiri Zee University, Dehradun organized by the Moot Court Society within the School of Legal Studies, promises to a be a landmark event in the realm of legal education. This competition stands as a testament to the university’s commitment to fostering a dynamic of the law among it’s students. The competition is designed to simulate real-life courtroom scenarios, allowing participants to argue complex legal issues before experienced judges. Moreover, the National Moot Court Competition at Himgiri Zee university serves as a networking hub for participants, offering them the chance to interact with like-minded peers and legal professionals. Also, the investment in facilities reflects the university’s understanding of the importance of practical exposure in legal education.

THE MOOT PROPOSTION

Human rights law encompasses a body of international law, treaties, conventions, and agreements that protect and promote the fundamental rights and freedom of individuals. These rights include civil, political, economic, social, and cultural rights. Key documents include the Universal Declaration of human rights, the international covenant on economic, social and cultural rights, among others. They aim to ensure dignity, equality, and justice for all the people, regardless of their nationality, ethnicity, gender, religion, or other status.

ELIGIBILITY

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

Last Date for Registration — 30th March 2024

Last Date for Seeking Clarifications -1st April 2024

Release of Clarifications- 5th April 2024

Last Date for Memorial Submission (Soft copy) — 10th April 2024

Last Date for Memorial Submission (Hard copy)- 18th April 2024

REGISTRATION FEE

All the teams registering for the 1st National Moot Court Competition, 2024 are expected to make a single final payment of INR 3500/- (inclusive of accommodation and food). All information regarding mode and account details shall be communicated via the official rulebook for the competition.

CONTACT US

For any queries, please contact us on our official email id — mcc@hzu.edu.in

Or contact any of the following persons :-

  1. Dr. kanak Joshi (Assistant professor): +91-9761149372

  2. Mr. Shivam Raj (Assistant professor): +91-9899192798

  3. Ms. Mahima Anand (Student Convenor): +91- 6396188943

  4. Mr. Rajarshi Acharya (Head, Media & PR): +91-75025878312

To know more click on Brochure final

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