Government Law College, Mumbai, in association with the D. M. Harish Foundation, presents the 27th D. M. Harish Memorial Government Law College International Moot Court Competition, 2026.
Panel Discussion:
The Moot is accompanied by a Panel Discussion that delves into current, pressing socio-legal questions. Featuring eminent legal luminaries, journalists, media personalities, and subject-matter experts, this discussion offers unique insights into contemporary legal and societal issues. The topic for this year’s Panel Discussion is “The Current West Asia Conflict: Have the Rules of War Been Violated, Can States Be Held Accountable. Has the United Nations Framework Become Obsolete?”
Our esteemed Panelists for the evening will be Mr. Milind Deora, Member of Rajya Sabha & former Minister of State for Communications & Information Technology and Shipping; Commodore (Dr.) Srikant B. Kesnur (Retd.), a Navy Veteran, and active contributor to maritime strategy discussions and founder of Meluha Maritime Consulting; Commodore (Dr.) Johnson Odakkal (Retd.), a Navy Veteran, maritime strategist, and educator with over 44 years of leadership spanning global defence and international education; Sr. Adv. Navroz Seervai, a distinguished advocate with over four decades of practice, who has appeared before the Hon’ble Supreme Court, the Hon’ble Bombay High Court, the Hon’ble NCLT, and various other forums; and Prof. Kishu Daswani, a Professor of Law at Government Law College, Mumbai, for more than 25 years and an expert in various subjects of law.
This Discussion will be moderated by Sr. Adv. Sharan Jagtiani, an accomplished advocate with over 25 years of experience, who regularly appears before the Hon’ble Supreme Court, the Hon’ble Bombay High Court, and various other forums. He has also been empanelled as an arbitrator in international commercial disputes by the Supreme Court.
The details for the Panel Discussion are as follows:
Date: Friday, 10th April, 2026
Venue: Government Law College, Mumbai
Time: Refreshments will be served at 5:30 p.m. IST, the Panel Discussion will begin at 6:00 p.m. IST.
We extend a warm invitation to all those interested in attending the Panel Discussion.
Interested attendees are requested to kindly fill the Google Form link given below by 11:59 p.m. IST on 9th April, 2026.
Google Form: https://forms.gle/H5aje1HAySZL9NYT9
Final Round of Arguments & Valedictory Ceremony:
The Final Round of Arguments shall be presided over by Hon’ble Mr. Justice Riyaz I. Chagla, Hon’ble Mr. Justice Firdosh Phiroze Pooniwalla, and Hon’ble Mr. Justice Advait M. Sethna of the Hon’ble Bombay High Court.
The Moot Compromis presents a complex dispute in international law arising from alleged transboundary environmental harm and climate change impacts. It centres on a conflict between a developed State supporting large-scale industrial activities and an ecologically vulnerable coastal State experiencing severe ecological and climatic consequences. The case also deals with the implications of a prior international court judgment, particularly issues of non-compliance and its legal consequences. Key questions involve State responsibility, attribution and causation in climate harm, the role of private actors, and the enforceability of international obligations.
Please find below the link to the Moot Compromis:
https://drive.google.com/file/d/1qsF_ZdGTSzi65X_s5CGp4flTM5BQ3ZC4/view?usp=sharing
The details for the Final Round of Arguments and Valedictory Ceremony are as follows:
Date: Saturday, 11th April, 2026
Venue: Government Law College, Mumbai
Time: 4:00 p.m. onwards.
Interested attendees may register through the link below:
Google Form: https://forms.gle/6kHSicPmWH4LwCp7A
To know more about Invitation for the Final Round of Arguments & Valedictory Ceremony and Invitation for the Panel Discussion
