Site icon SCC Times

Call for Participation | National Law School of India University, Bangalore, in association with Trilegal announces XIX Edition of the NLS-Trilegal International Arbitration Moot (NLSTIAM)

NLS Trilegal International Arbitration Moot 2026

National Law School of India University, Bangalore, in association with Trilegal, is proud to announce the XIX Edition of the NLS-Trilegal International Arbitration Moot

(NLS-TIAM), supported by SIAC. The competition is to be held from 1st to 3rd May 2026.

Since its inception, NLS-TIAM has stood as one of India’s most prestigious international arbitration moot court competitions. Now entering its nineteenth year, it has upheld the vision of elevating the standard of arbitration advocacy among law students across India and abroad.

Over the years, NLSTIAM has had the privilege of hosting distinguished practitioners and arbitrators including Prof. Martin Hunter, Dr. Gary Bell, Mr. Steven Finizio, Mr. Jonathan Lim of WilmerHale, Mr. Nish Shetty of Clifford Chance, Mr. Leng Sun Chan of Baker McKenzie, and Justice B.N. Srikrishna, among many others.

The XIX Edition is honoured to feature a judging panel of exceptional distinction. Presiding over the Grand Finals include Hon. Mr. Justice Vibhu Bhakru (The Chief Justice, High Court of Karnataka), Prof. Jeffrey Waincymer (Adjunct Professor, National University of Singapore) and Mr. Gourab Banerji (Senior Advocate), luminaries whose experience in international arbitration spans the highest echelons of practice. The Semi-Finals will be adjudicated by Mr. Srinath Sridevan (Senior Advocate), CK Nandakumar (Senior Advocate), Advocate Harishankar Krishnaswami, and Prof. Dr. Ajar Rab among others; practitioners of remarkable standing whose incisive engagement with participants has long been a hallmark of the NLS-TIAM experience.

The problem for this edition, drafted under the leadership of Mr. Jeffrey Waincymer, is a finely layered commercial arbitration dispute involving cross-border misrepresentation, questions of evidentiary procedure and the role of intermediaries in government-linked transactions. Participants are expected to engage with some of the most contested and

evolving issues in contemporary international arbitration, focusing on the SIAC Arbitration Rules.

NLS-TIAM continues to attract a highly competitive and diverse pool of participants. In recognition of outstanding performance, the Winners and the Best Speaker at NLS-TIAM are awarded coveted internship opportunities at the Singapore International Arbitration Centre (SIAC), in addition to cash prizes.

The XIX Edition reaffirms NLS-TIAM’s commitment to raising advocacy standards and we look forward to welcoming participants and adjudicators to Bangalore for what promises to be an exceptional edition of the competition.

All updates will be posted on Instagram. For the latest updates, follow us on Instagram and LinkedIn.

Click on this link to access the following resources:

  1. Proposition

  2. Clarifications

  3. Brochure

  4. Guidance Note

  5. Rulebook

  6. Schedule

In case of any queries, please reach out to mootcourtsociety@nls.ac.in.

Exit mobile version