A team comprising of Samidha Mathur, Brijraj Deora, Ravin Abhyankar and Anadi Singh Rathore represented GNLU at the 2nd edition of the NLU Delhi Insolvency and Bankruptcy Moot Court Competition held from 15-17 November 2018. The team adjudged as the winners of the moot.  The Moot was based on a relatively new concept of Insolvency and Bankruptcy Code.

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One comment

  • Learned friends good morning,Any one of you can help me regarding the following legal problem?
    # whether a learned court can frame charge against any accused under any Penal section under which cognizance has not been taken!

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