Welcome to Jodhpur, renowned as the “Sun City of Rajasthan”! We’re thrilled to announce the 15th NLU Antitrust Law Moot Court Competition, happening from 15-17 March at the esteemed National Law University, Jodhpur. With meticulous planning and great enthusiasm, NLU Jodhpur proudly presents this exciting initiative.
The competition in partnership with CCI (Competition Commission of India) and Cyril Amarchand Mangaldas, knowledge partners SCC Online and Eastern Book Company, aims to enrich education by offering intellectually stimulating opportunities. We seek to cultivate knowledge and research in competition law through this platform, allowing participants to refine their moot court skills and delve into complex competition law issues.
Continuing our tradition, we’re dedicated to providing a rewarding environment for all participants. With over 35 teams representing prestigious law schools, this competition promises to be a captivating intellectual battleground. Expect a clash of legal minds that will make this event a thrilling and intellectually stimulating experience for all. A warm welcome to our esteemed judges and participants! We’re committed to creating an unforgettable experience for everyone involved. Stay tuned for updates as the competition unfolds. For more information, connect with us on Instagram, LinkedIn, and Facebook. Best of luck to all participating teams!
Day 1
10:00 AM – Inauguration Ceremony:
The Inaugural Ceremony of the 15th NLU Antitrust Law Moot Court Competition commenced with a grand inauguration, graced by esteemed dignitaries including Mr Augustine Peter former member of CCI, the Vice-Chancellor, Prof. (Dr.) Harpreet Kaur, and Prof. (Dr.) I.P. Massey, Dean, Faculty of Law. Ms. Akshita Saxena, the convenor of the Moot Court Committee, delivered the welcome address, followed by an inaugural speech from Prof. (Dr.) Harpreet Kaur, and a welcome address by Mr Augustine Peter who expressed his appreciation for the substantial turnout of participants and talked about his journey in the CCI. Prof. (Dr.) I.P. Massey also shared insights with the attendees, and the inaugural ceremony concluded with an address from the Moot Court Committee Chairperson, Mr. Siddharth Balani. Finally, the Chief Guest was presented with a memento of appreciation.
Lighting of the Inaugural Lamp…
Vice Chancellor Prof. (Dr.) Harpreet Kaur presents the Chief Guest, Mr. Augustine Peter with a memento.
The judges overseeing the Preliminary Rounds received a comprehensive briefing on the Moot problem. They were furnished with a detailed bench memorial as well as a summarized version of the memorials. These judges, eminent legal figures in their respective domains, are present to scrutinize and appraise each team’s comprehension and expertise in the realm of law. The preliminary rounds will commence promptly after this briefing.
Judges briefing
11:00 AM – Commencement of Preliminary rounds:
The Preliminary Rounds have commenced with immense enthusiasm in all courtrooms, and the teams are fully prepared to present their meticulously crafted arguments. The judges actively assess the counsels’ arguments, with questions flowing in steadily. The teams are well-prepared, addressing inquiries by citing relevant laws. Following an intense mooting session, the teams will also submit their rebuttals and sur-rebuttals.
Preliminary rounds
1:30 PM– Conclusion of Preliminary Rounds and Lunch:
The Preliminary Rounds concluded with great success, prompting both judges and participants to take a well-deserved break. The competition is now transitioning into the Reverse Preliminary rounds, commencing at 3:00 PM. The outcomes of both rounds will collectively determine the teams advancing to the Quarter-Final rounds, generating an atmosphere of anticipation and excitement in the courtrooms!
3:00 PM – Reverse Preliminary Rounds:
With renewed vigour and enthusiasm, all teams are now poised to present their arguments. In the Reverse Preliminary Rounds, each team will tackle the task of advocating for the opposing side, ensuring equity and parity for all. As the rounds are underway, participants exhibit their impressive argumentative prowess and showcase their mooting expertise.
Reverse Preliminary Rounds
Reverse Preliminary Rounds
The results for the Preliminary Rounds are here!
Ram Manohar Lohiya National Law University, Lucknow
NMIMS, Mumbai
Gujarat National Law University, Gandhinagar
West Bengal National University of Juridical Sciences, Kolkata
National University of Study and Research in Law, Ranchi
Rajiv Gandhi National University of Law, Patiala
ILS Law College, Pune
Faculty of Law, Banaras Hindu University, Varanasi
NIRMA University of Law, Ahmedabad
School of Law – Christ (Deemed to be University), Bengaluru
Symbiosis Law School, Pune
Maharashtra National Law University, Mumbai
National Law School of India University, Bengaluru
National Law University Odisha, Cuttack
National University of Advanced Legal Studies, Kochi
Symbiosis Law School, Hyderabad
We’re excited to see how the next part of this competition unfolds!
Day 2
Day 2 at the NLUJ Campus is buzzing with energy as the 16 qualifying teams gear up to present their arguments once again. Following a night of thorough preparation, all teams are expected to be at their peak performance. We eagerly anticipate their rounds and extend our best wishes to all!
10:00 AM – Octa-Final Rounds
The judges are briefed and courtrooms are set for an electrifying mooting session. The rounds have commenced, and we’re excited to witness which teams can handle the challenges and advance to the next rounds.
Octa Final Rounds
Octa Final Rounds
The results of the Octa-Final Rounds are here! After an extraordinary display of skills and dedication, the teams advancing to the Quarter-Finals are –
West Bengal National University of Juridical Sciences, Kolkata
NIRMA University of Law, Ahmedabad
National University of Study and Research in Law, Ranchi
Rajiv Gandhi National University of Law, Patiala
Ram Manohar Lohiya National Law University, Lucknow
NMIMS, Mumbai
ILS Law College, Pune
Gujarat National Law University, Gandhinagar
Congratulations to the qualifying teams!
2:00 PM – Quarter-Final Rounds
The much-anticipated quarter-final rounds have begun and we eagerly await to see which teams will rise to the challenge and progress to the next stage of this competition.
Quarter Final Rounds
The teams that are advancing to the Semi-Finals are:-
ILS Law College, Pune
NMIMS, Mumbai
West Bengal National University of Juridical Sciences, Kolkata
Rajiv Gandhi National University of Law, Patiala
We wish all the teams the very best of luck in the Semi-Finals!
5:00 PM –Semi – Final Rounds
The penultimate round of the 15th NLU Antitrust Law Moot Court Competition is underway, fierce arguments and compelling participants take the stage to battle for a coveted spot in the finals.
Semi Final Rounds
Semi Final Rounds
The results are out! The teams that qualified for the finals tomorrow are:…
NMIMS, Mumbai
Rajiv Gandhi National University of Law, Patiala
Congratulations to all the teams, we look forward to tomorrow’s final round!…
Day 3
The highly anticipated moment has arrived! The commencement of the Final Rounds for the 15th NLU Antitrust Law Moot Court Competition is upon us. Our finalists, Rajiv Gandhi National Law University Punjab and NMIMS, Mumbai, are poised to engage in a fierce battle of legal prowess. Heading the distinguished bench for the Final Rounds are… Mr Kirthi Srinivas, Mr Vijay Pratap Singh Chauhan and Mr Dhruv Rajain are Partners at Cyril Amarchand Mangaldas. Mr K. D. Singh is Director, Competition Division at the Competition Commission of India and Mr Samar Bansal is an Advocate at the Supreme Court.
10:30 AM – Final Rounds
The much anticipated final rounds are underway between Rajiv Gandhi National University of Law, Patiala and NMIMS, Mumbai. Tensions are high and both teams are bringing their A-Game to the podium today.
The first arguments for the day were presented by the appellants, represented by Rajiv Gandhi National University of Law, Patiala. The first speaker took up the first and second issues at hand which dealt with the market power of the appellants and the question of anti-competitive clauses in contracts that precluded signees from taking on other projects. The speaker relied on relevant legal principles and several precedents to substantiate their case. The learned bench raised many pertinent questions, focusing on the aspects of monopoly and the question of whether there was an implicit anti-competitive colour to the clauses in question. The dias was then taken by the second speaker from RGNUL who focused on the third and fourth issues concerning the locus standi of the appellant in challenging the decision of the CCI in the concerned tribunal.
The stage then passed to NMIMS, Mumbai who argued on behalf of the respondents. The first speaker dealt with the first and second issues, using a slew of relevant case laws and sections of the Competition Act, of 2002. The speaker argued that the actions of the appellant created anti-competitive situations in the market. The honourable bench raised several pertinent questions, the prime of which was whether the increasing prevalence of OTT apps was a breach of competition law conventions due to the detriment they posed to brick-and-mortar theatres. The dias then moved to the second speaker who dealt with the third and fourth issues which dealt with the right of appeal against the decision of the CCI. Relevant case laws were once again brought up to substantiate their position and the learned bench raised important and relevant questions to examine the participants’ subject matter knowledge.
Judges for the Finals
Closing Ceremony-
The long-awaited moment has arrived! Following months of diligent research, practice, and unwavering dedication, the triumphant team now claims the ultimate prize! The succeeding participants have secured victory in the rounds.
Winning Team: NMIMS, Mumbai
Runners-Up Team: Rajiv Gandhi National University of Law Punjab (RGNUL)
Best Memorial: Faculty of Law Banaras Hindu University (BHU)
Best Student Advocate: Kavya Dwivedi of Ram Manohar Lohia National Law University (RMLNLU) and Manvi Kumar of Rajiv Gandhi National University of Law, Patiala (RGNUL)
Best Student Advocate of the Finals: Divyesh Mirajkar, (NMIMS).
As we conclude the 15th NLU Antitrust Law Moot Court Competition, 2024, we reflect on the valuable experiences and growth opportunities it provided to all participants. Over the past three days, we aimed to deliver an enriching experience that deepened participants’ understanding of legal intricacies. We sincerely hope that we have not only met but surpassed the expectations of both our participants and esteemed judges. As we bid farewell to this year’s event, we look forward to reconvening in the future for another memorable gathering in our beloved Sun City.
