Reported by Ayushi Sinha

The participants are the seeds of the hope of mankind that we may live in a generation where the law of force is replaced by the force of law – DONALD M. FERENCZ

The 4th RGNUL National Moot Court Competition, 2015, the Preliminary rounds of which were held today, 28th March, 2015, saw the participation of 50 teams from all over India. There were two Preliminary rounds which were held today. The results of the Preliminary Rounds shall be declared soon after the conclusion ofboth the Preliminary Rounds. The top eight teams from the Preliminary Rounds will qualify for the quarter-finals.

The top-8 teams which made it to the Quarter-Finals of the 4th RGNUL National Moot Court Competition, 2015, are:


1. National University of Study and Research in Law, Ranchi. 
2. National Law Institute University, Bhopal. 
3. National Law University Odisha.
4. National Law School of India University, Bangalore.
5. University Institute of Legal Studies, Panjab University
6. Faculty of Law, University of Allahabad.
7. Symbiosis Law School, Pune.
8. National University of Advanced Legal Studies, Kochi.

Semi-Finalist of the 4th RGNUL National Moot Court Competition, 2015 :


1. National Law School of India University, Bangalore.  
2. National University of Study and Research in Law, Ranchi.
3. Symbiosis Law School, Pune.
4. National University of Advanced Legal Studies, Kochi. 

Finals between
Symbiosis Law School, Pune and  National University of Study and Research in Law, Ranchi.
And the winning trophy is awarded to Symbiosis Law School, Pune (Received cash prize of Rs 10000 and one year access card of SCC Online web edition) 
Best Memorial – NLSIU, Bangalore
Best speaker – Ms Veera Mehra ( NUSRL, Ranchi) and Mr. Shashank Chadha ( NLIU, Bhopal)

Judges of final round
1. Hon’ ble Mr J. Haripal Verma, Judge of P& H High Court
2. Hon’ ble Mr. P. B. Bajalchri, Judge of P&H High Court
3. Prof ( Dr) Balram Gupta, former Director, National Judicial Academy, Bhopal
4. Prof ( Dr.) PS Jaswal, VC (RGNUL)
5. Prof (Dr) Nishtha Jaswal, Chairperson, Dept of Law, Punjab University

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.