NLU Delhi

The Competition Commission of India (CCI), in collaboration with National Law University, Delhi (NLUD) will organise the 2nd edition of the CCI-NLUD Competition Law Moot in March, 2019 at National Law University, Delhi.

The Organisers-Competition Commission of India is a regulatory body established by the Government of India with effect from 14 October 2003. The duty of the Commission is to eliminate practices having adverse effect on competition, promote and sustain competition, protect the interests of consumers and ensure freedom of trade in the markets of India. The Commission is also required to undertake competition advocacy, create public awareness and impart training on competition issues. National Law University, Delhi is a premier law university in India established by the National Law University Act 2007 (Delhi Act No. 1 of 2008). The University has successfully organised several moots in the past, including South-Asia Rounds Oxford Price Media Law Moot Court Competition, India Rounds of ICC Trial Moot Court Competition, Vis Pre-Moot. The University has now gained a reputation for its impeccable quality in organisation of moots. The venue of the Rounds of the Moot shall be the premises of National Law University, Delhi.

Format of the Moot-The Moot shall be based on the memorial elimination format. The top twenty (20) teams shall be selected to plead before eminent judges from the bar, bench, regulatory authorities, academia and industry in March 8-10.

The Moot Schedule-The Schedule for the Moot is as follows:

  • Opening of Registration: November 1, 2018
  • Release of the Moot Problem: November 1, 2018
  • Last date of Submission of Memorials: January 14, 2019
  • Oral Rounds: March 9-10, 2019

Eligibility-All participants must be full-time candidates presently enrolled in an undergraduate degree programme in law in India.

Contact Queries may be addressed to Prof. (Dr.) Harpreet Kaur (Faculty Coordinator) at ccinludmoot@nludelhi.ac.in

 

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