About the Competition
The H.V. Perera QC Memorial International Moot Court Competition, instituted in 2018 by the Moot Society of Sri Lanka Law College, is Sri Lanka’s first international commercial arbitration moot. Held annually in memory of Dr. Herbert Victor Perera QC, an eminent figure in Sri Lanka’s legal fraternity, the competition has established itself as one of South Asia’s leading platforms for arbitration advocacy. The 9th edition, conducted from 17—20 July 2026, brought together law students from diverse jurisdictions to compete in a challenging arbitration problem that tested their legal research, written advocacy, and oral pleading skills.
DSNLU’s Performance
Representing Damodaram Sanjivayya National Law University (DSNLU), Visakhapatnam, the team comprising Siddhi Vinayak, Ravi Sukheshan, Divya, and Garvita Garg delivered an impressive performance throughout the competition. The team’s consistent performance in the preliminary rounds earned it the top position among 20 participating teams, enabling it to enter the knockout stages as the highest-ranked team.
Carrying this momentum forward, the team advanced through the elimination rounds and secured the Second Runner-Up position. The team’s written advocacy was recognised with the Best Respondent Memorandum Award, while Siddhi Vinayak received an Honourable Mention in the Best Oralist category for his oral advocacy.
The results reflect the team’s strong command of international commercial arbitration, effective legal research, and persuasive advocacy. The achievements also reinforce DSNLU’s continued success in international moot court competitions and highlight the University’s growing contribution to the field of arbitration and dispute resolution.
