Jindal Global Law School (JGLS) announces the 3rd Annual Jindal Technology, Law & Policy Moot, 2018, to be held from 22nd to 25th March 2018.
Mooting has formed an integral part of legal education at Jindal Global Law School, and students have been encouraged to take up mooting as an important exercise which helps hone skills essential to the practice of law. Mooting experience inevitably holds students in good stead when entering the legal profession and provides them with an upper-edge. The JGLS Moot Court Society is a student led initiative, which works hand-in-hand with the administration for planning, training and executing its activities at JGLS. With laurels at prestigious International Competitions such as Vis Vienna Moot Court Competition, the Price Media Law Moot Court (University of Oxford), the Frankfurt International Investment Moot, as well as consistent good performance at domestic moots, the MCS hopes to create a strong tradition of successful mooting for years to come.
The Annual Jindal Technology Law & Policy Moot Court Competition (Jindal Moot) is the next step in advancing this excellent culture of mooting at JGLS. First organised in the year 2016, the Jindal Moot exposes participants from across the country and beyond to cutting-edge, contemporary and complex issues on Intellectual Property Law as well as other allied fields of law. The previous two editions of the Moot have dealt with issues relating to international investment, anti-competitive conduct in relation to standard essential patents and anti-competitive effects of injunctive relief. They have also raised compelling questions like whether the statutory rights under the Patents Act may be waived via a contract, or how should the rates of royalty be computed? This year’s edition carries forward this tradition of raising topical and unsettled questions, and revolves around the interface of Intellectual Property Law and International Trade Law.
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