The Moot Court Society of the National Law School of India University (NLSIU), in association with Shardul Amarchand Mangaldas & Co. (SAM), proudly presents the Second Edition of the NLS—SAM FinTech Moot Court Competition, 2025, scheduled for 15—16 November 2025.
This competition is dedicated to the evolving field of fintech law, at the intersection of finance and cutting-edge technology. Last year’s inaugural edition engaged participants with novel issues such as blockchain-enabled fractional real estate ownership. This year’s moot proposition similarly promises to raise pressing and contemporary legal questions in fintech, ranging from digital public infrastructure to virtual reality, offering participants the opportunity to engage with complex legal, regulatory, and commercial dimensions of fintech law.
The competition has quickly established itself as a unique platform for law students to delve into emerging areas of financial technology while honing their advocacy, research, and problem-solving skills. It seeks to promote collaborative learning and prepare participants for the challenges of a rapidly transforming legal and business environment.
“We, at SAM, are delighted to be hosting the second edition of the Fintech Moot Court Competition at NLS. The competition encourages rigorous legal analysis and gives students the opportunity to apply written and oral advocacy skills to problems that reflect contemporary challenges in the rapidly evolving fintech sector. The moot court competition will bring together a leading group of lawyers and industry experts as judges. We are particularly looking forward to renewing our sustained engagement with law students from across the country. Wishing the teams all the very best.” – Shilpa Mankar Ahluwalia, Partner, SAM
Eligibility
The Competition is open to all students, enrolled bona fide on a regular basis in an undergraduate or postgraduate law course conducted by any recognized institution. Only students in their 2nd year or above of the B.A. LL.B. (or any integrated 5-year law program) and the 3-year LL.B. program, as well as students enrolled in postgraduate law programs (including LL.M.), are eligible to participate. Each recognized institution shall be entitled to send only one team to the competition.
Registration Details
The deadline for final registration is 21 September 2025.
- A non-refundable upfront registration fee of INR 2,500 will be charged.
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The top 24 teams which qualify for the oral rounds after the memorial qualifier shall be required to pay an additional participation fee of INR 7,500. This fee is inclusive of accommodation, food, and travel to and from the venue to the accommodation provided.
Important Dates:
- 15 September 2025 onwards: Release of Moot Proposition to registered teams
- 19 September 2025: Deadline for Final Registration
- 24 September 2025: Deadline to Submit Clarifications
- 10 October 2025: Submission of Memorials
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15—16 November 2025: Oral Rounds (Preliminary and Advanced Rounds)
For queries, please contact: mootcourtsociety@nls.ac.in