The Moot Court Society of the University Institute of Legal Studies (UILS), Panjab University, Chandigarh, successfully concluded the 2nd Sh. Satish Chander Narang Intra-Moot Court Competition, in academic collaboration with Mr. Sahil Narang, Partner, Khaitan & Co. The event was organized from 16th to 17th October, 2026 under the patronage of Prof. (Dr.) Meenakshi Goyal, Vice Chancellor, Panjab University and Prof. (Dr.) Shruti Bedi, Director, UILS. Prof. (Dr.) Jai Mala, Faculty-in-Charge of the Moot Court Society, took the lead alongside Dr. Shivani Gupta, Asst. Faculty Coordinator, and Dr. Sulbha Setia and Ms. Atambir Kaur, Faculty Event Coordinators. The organisation of the event was spearheaded by the student office bearers: Tarunvir Singh (President), Samitanjay Sharma (Convenor), and Krish Bansal (Co-convener). A total of 28 teams registered for the two-day advocacy tcompetition featuring rigorous legal research, spirited oral pleadings, and acute judicial questioning, culminating in Team Code 20 bagging the winner’s title along with a cash award and the opportunity of an exclusive mentorship under Mr. Sahil Narang.
The final round was adjudicated by a distinguished Bench comprising Hon’ble Mr. Justice Vikram Aggarwal, Judge, Punjab and Haryana High Court, Mr. Aashish Chopra, Senior Advocate, Punjab & Haryana High Court and Mr. Sahil Narang, Partner, Khaitan & Co. The Bench commended both finalist teams for their composure under pressure, meticulous factual mastery, and structured responses to judicial interjections.
The valedictory session marked the culmination of a month-long preparation cycle for the participating student advocates. The competition also awarded a cash prize pool to acknowledge the individual and team excellence of the participants.
