A team from the National Law Institute University (NLIU), Bhopal emerged as the Winners of the MMCS International Maritime Arbitration Competition, 2026, organised by the Maldives Moot Court Society.
The team comprised Manan Budhiraja and Soumil Srivastava as Speakers, and Rohini Garg and Tanishka Sinha as Researchers.
This year’s moot problem involved issues relating to jurisdiction, collisions between commercial vessels, apportionment of liability in joint liability scenarios and ad hoc maritime arbitration.
The final rounds were adjudicated by the drafters of the moot proposition, Mr. William Patrick McPhillamy III, International Arbitrator; Mr. Harshal Babarao Bhale, International Maritime Lawyer; and Ms. Suma Ilyas, International Arbitrator, Counsel, and Founder of the Maldives Moot Court Society.
