Symbiosis Law School, Hyderabad ; 3rd National Moot Court Competition : Live Blogging and updates

DAY 2  The flagship event of our college, the journey which we embarked upon, comes to an end. The third National Moot

DAY 2 

The flagship event of our college, the journey which we embarked upon, comes to an end. The third National Moot Court Competition is officially closed. 

Throughout this journey, we got a lot to take back, a lot to remember and a lot to be proud of. It was indeed a bumpy ride but in the end, the hard work did pay off. 

Kudos to all the participants. Kudos to all the volunteers who have worked day and night for this event. Kudos to the MCA who made sure that this event functions smoothly. And finally, Kudos to Symbiosis Law School, Hyderabad. 

This is the blogging team, signing off! Until next time.

Team Members– Ananya Rajaram, Vidhan Dubey, Ashwin Nambiar, Faaiz Irfan, Parth Saluja, Kevin Jayaraj, Tarun Srigiriraju, Siddartha Mitra, Pratyusha Ganesh, Sulagna Dutta, Monalisa, Dipshika and Priyanka Talwar.

 

 

 

Reads suggested by the guest of honor and the hon’ble chief guest:

 

  • Partition of India – Legend and Reality by Seervai.
  • Kashmir beyond terrorism by Salman Kushe.
  • 7 Habits of the most successful people by Stephen.
  • You can win by Shiv Khera.

 

Inspirational Quotes used by the Chief Guest and Guest of Honor to motivate students:

 

  • Unless you sharpen your mind, your mind will become rusty.
  • Genius is admired, wealthy is envied, power is feared and character is trusted.
  • Worry ends where faith begins.
  • Your attitude decides your altitude.
  • Endure difficult times- Life is not a bed of roses.
  • A quitter will never win and a winner will never quit

 

THE VERDICT IS

Winner- Sastra University

Best memo- Symbiosis Law School Noida

1 Runner up- UPES Dehradun

2nd runner up- Symbiosis Law School Noida

Best speaker- Rishab Suppal SLS Noida

                       and

                       Varsha Singh Christ University

 

6:00 pm- Ms. Ambrina Khan delivers the vote of thanks and congratulates all the teams for their enthusiastic participation.

 

5:57 pm- THE AFTERMOVIE IS RELEASED!

 

5:45 pm- Prize distribution begins. And the results are out!!!

 

5:40 pm- The Hon’ble Justice V. Ramasubramanian takes valuable time out, to elucidate on the Moot problem and in due course gives valuable advice on how to tackle future moot problems.

 

5:37 pm- “The absence of evidence is not the evidence of absence” – Dalai Lama as quoted by Justice V. Ramasubramanian.

 

5:33 pm- The Justice appreciates and applauds the Legal Drama, “The Good, The Bad and…. The Divine?” and advises the students to read the book titled, “The Hindu view of Life” by Dr. Sarvepalli Radhakrishnan.

 

5:28 pm- The importance of wit is clearly demonstrated by Justice V. Ramasubramanian as he continues to enlighten the audience with rib tickling anecdotes.

Pic – Hon’ble Justice V. Ramasubramanian

 

 

5:23 pm- “What is success in life today, need not be success tomorrow.” – Hon’ble Justice V. Ramasubramanian.

 

5:20 pm- The Chief Guest, the Hon’ble Justice V. Ramasubramanian, starts his speech by making witty comments and brings the atmosphere to a cheery mood.

 

5:18 pm- Mr. Bulusu concludes his address by wishing all the budding lawyers, Good Luck.

 

5:14 pm- Mr. Bulusu takes the example of Mahatma Gandhi, and talks of Gandhi’s evolution in oration from being a lawyer in South Africa to becoming the Father of the Nation and leading the Independence movement.

 

5:07 pm- Mr. Bulusu advises the students on learning the art of using legal language appropriately, he says this can only be achieved by making a habit of reading judgments.

 

5:04 pm- Mr. Sampath Bulusu quotes Justice ‘Abbot Parry’’s “Seven Lamps of Advocacy” – (i) Honesty (ii) Courage (iii) Industry (iv) Wit (v) Eloquence, (vi) Judgment and (vii) Fellowship.

 

5:00 pm- “When you lose, you don’t lose anything, in fact you gain in experience.” – Mr.Sampath Bulusu

 

4:58 pm- The audience listen as Mr.Bulusu recollects his days at his Alma mater.

 

4:56 pm- The Guest of Honour, Mr. Sampath Bulusu, takes the podium.

 

4:54 pm- The Guest of Honour, Mr. Supratim Chakraborty, is invited to deliver a speech.

 

4:50 pm- The Officiating Director delivers a speech and welcomes the Guests.

 

4:49 pm- The Chief Guest and the Guests of Honour are being felicitated by the Officiating Director.

 

The Valedictory Begins!

 

The Drama comes to an end with uncontrolled applause.

 

4:30 pm- The drama brings in a new definition to secularism.

 

4:28 pm- Scene 4 takes a serious turn with the protagonist impressing the audience with his monologue

 

4:24 pm- The lawyers arguments at the end of the third scene, made the crowd hungry for more.

 

4:15 pm- The attention to detail in scene three is impressive which was loved by both the faculty and the audience alike.

 

4:05 pm- Scene two’s colour scheme did the trick, which really got the crowd going.

3:59 pm- Scene 1 continues with the arrival of Narayan, the great messenger.

 

3:53 pm- The first scene’s starts on a high with the audience enjoying every minute of it.

 

3:50 pm- The play starts off with an encouraging applause from the crowd.

 

DISCLAIMER: All characters portrayed in the play are purely fictional. Any resemblance to any character whether living, dead, or mythological is purely co-incidental.

 

Alfred Hitchcock once said “What is drama but life with the dull bits cut out.”

The Mad Hatters (drama troupe) in this year’s National Moot Court Competition valedictory ceremony is set to present their awe inspiring performance in the satire, The Good, The Bad and …..The Divine?

Make yourselves comfortable because you’re in for a heavenly ride!!!

 

 

As the participants stand and gaze at the beautiful trophy, they wait in anticipation for the results. What will the verdict be? Stay tuned to find out. 

 

FINALS!

3:10 pm- WE REACH THE END OF THE FINALS!!!!

 

3:07 pm- The Judge lightens up the mood in the auditorium by making a light-hearten joke

 

3:05 pm- The rebuttals by the counsel for the respondents is in full swing.

 

3:02 pm- The Counsel for the Petitioners have ended their rebuttal round.

 

2:59 pm- The Judges request the parties to keep their rebuttals specific and concise, and not to hammer on the same point twice.

 

2:57 pm- The co-counsel of the respondents moves onto the Prayer. The Rebuttal Round begins!!!

 

2:54 pm- The co-counsel moves onto the fourth issue.

 

2:50 pm- The Judges warn the co-counsel of the respondents as she walks into murkier territory.

 

2:46 pm- The counsel from the respondent’s side flips through the pages as she tries to answer the questions raised by the Hon’ble Bench.

 

2:44 pm- The researcher for the respondent looks flustered, trying to support the co-counsel’s arguments constantly.

 

2:43 pm- The arguments of the co-counsel seem to be going in a somewhat flawless manner until now as the Judges nod in agreement.

 

2:42 pm- The co-counsel approaches the dais and addresses the third issue.

 

2:40 pm-  The Honourable Judges ask the respondents’ counsel to sum up her arguments as she falls short of time.

 

2:38 pm- The judges feel that the counsel on behalf of the respondent is beating around the bush and ask her to address the point of controversy.

 

2:36 pm- The first year students are engrossed as they witness the final proceedings of this flagship event.

 

Pic-  The Lordships 

 

2:25 pm- The MCA members are on high alert as they pay heed to not only the hearing which is going on but also to the smooth functioning of the event.

 

2:21 pm- The counsel representing the respondent, clarifies the doubts of the Hon’ble Bench by citing Puttuswamy’s case.

 

2:17 pm-  The counsel for the respondents begins her arguments by addressing the first issue.

 

2:16 pm- The co-counsel moves on to the prayer and rests her case.

 

2:14 pm- The co-counsel seeks an extension of two minutes. It is granted!

 

2:11 pm- The co-counsel rushes through her arguments, as only two minutes are remaining on the clock.

Pic- And it goes down!!!!

 

2:07 pm- The judges draw the second counsel’s attention to one of the sections that the petitioners have used in the case, by reading it out loud, which clearly shows their dissatisfaction towards the usage of the section in the present scenario.

 

2:00 pm- The judge is asking the relevancy of the co-counsel’s assertions.

 

1:56 pm- The second counsel from the petitioner’s side contends that the data protection laws in the country are insufficient.

 

1:53 pm- The second counsel from the petitioners seeks permission to approach the dais.

Pic- The first counsel for the Petitioners

 

1:51 pm- The Judge asks the first counsel for the petitioner to wrap up as soon as possible as she has run out of time.

 

1:49 pm- The judge is not satisfied with the answer. The Hon’ble judge does not feel that the counsel has answered his question.

1:46 pm- The Hon’ble Judges ask the counsel to read a specific clause from a statute and raise concerns over their conformity to it.

 

1:45 pm- The Counsel refers to the contract entered into by the parties to strengthen her argument. The Judges disagree and cite a law but the counsel claims the law itself to be unconstitutional.

 

1:44 pm- The judges allow the counsel to proceed to the next issue and she starts advancing the arguments. 

 

1:43 pm- The judges raised an interesting point regarding the procedures laid down in the Criminal Procedural Code.

 

1:41 pm- The judges just raised a concern over the last point by referring to a case law.

 

1:40 pm- The counsel for the petitioner is answering the judges’ questions satisfactorily, but the judges don’t seem to be convinced.

 

1:37 pm- The Judges seek clarification as they are not convinced and ask the counsel to elaborate more on the point of controversy.

 

1:34 pm- The Hon’ble Judge has just put forth a question regarding certain discrepancies in the memorial.

 

1:32 pm- The counsel for the petitioner moves onto to her issues with ease and makes sure that her arguments are delivered smoothly.

 

1:31 pm- The counsel seems to be well versed with the facts as she starts speaking.

 

1:30 pm- The counsel from the petitioner’s side seeks permission to approach the dais and starts her submissions.

1:29 pm- The Court room masters reads out the rules to be followed during the proceedings for one last time!

 

1:28 pm- The Judges have arrived in the grand auditorium of Symbiosis Law School, Hyderabad and they are being seated.

 

1:25 pm- The time has come! The stage is set for the final showdown and the competitors are ready to look the enemy in the eyes with lock, stock and two smoking barrels. Suit up! because this is going to be LEGEN..wait for it…DARY!!! 

 

The Semi-finals come to an end as two teams out of the thirty that came, qualify for the finals. The finals are scheduled in the colossal auditorium and will begin after lunch.

 

11:45 am– The intense and enjoyable argumentative semifinal round with both the parties presenting their rebuttals comes to an end in the Assembly Hall.

 

11:40 am- With the rebuttals getting over, the Semi Final round comes to an end in the Moot Court Hall!

 

11:35 am- Moot Court Hall- The petitioners have taken the respondents by surprise as they point out a major flaw in their arguments.

 

Pic- Tension builds as the rebuttals begin in both the court rooms.

 

11:24 am- Moot Court Hall- The counsel for the respondents is easily handling the questions raised by the bench. The Judges seem to be quite impressed by her answers.

 

11:20 am- Assembly Hall- The counsel finally gets to proceed and now addresses the third issue. Meanwhile, the petitioners seem to be well prepared with their rebuttals.

 

11:12 am- Assembly Hall- The remaining arguments are taken up and continued confidently by the co-counsel for the respondents.

 

11:10 am- Assembly Hall- The arguments seem to have become interesting enough to continue for half an hour straight. The teams in the semi-final round seem to be quite skilled indeed.

 

11:06 am- Moot Court Hall- The second counsel from the respondents’ side approaches the podium and advances the arguments for the remaining issues.

 

11:02 am- Assembly Hall- Time’s up! The counsel for the respondents looks at the bench and asks for time extension which is granted to him. However, he still doesn’t seem to clarify the questions raised by the bench.

 

10:59 am- Moot Court Hall- The judges lighten the mood by sharing a moment of laughter with the participants.

 

10:55 am- Moot Court Hall- The counsel for the respondents delivers the arguments in a smooth and composed manner.

 

10:54 am- Assembly Hall- The Counsel for the respondents continues his arguments smoothly. He is being questioned frequently but he easily answers them. Good research and coordination help him through it.

 

The Shawarma Corner seems to be getting good reviews, the President of the Student Council of the college personally recommends this food stall.

 

10:44 am- Assembly Hall- The 1st speaker for the respondents approach the podium as the petitioners await in bated breath for the rebuttal round to annihilate the respondents’ case.

 

10:42 am- Moot Court Hall- The Judges have engrossed themselves in looking through the nitty gritties of the respondent’s submission before they proceed to the oral arguments.

 

10:40 am- Moot Court Hall- The counsel for the respondent approaches the podium and starts with her oral submissions with the Judges carefully listening to the same.

 

10:38 am- Assembly Hall- The counsel from the respondents’ side approaches the dais now.

 

10:35 am- Moot Court Hall- The counsel from the petitioners’ side tries to argue with plain logic, to which the judges respond by asking him to stick to the legal submissions.

 

10:32 am- Moot Court Hall- The counsel for the petitioner loses his confidence, making it harder for him to deliver his arguments.

 

10:30 am- Assembly Hall- There seems to be a volley of questions asked by the judges to the counsel for the petitioners. The judges don’t seem to be giving any room to breathe, yet the petitioners are bravely and calmly fighting their way out of it.

 

10:19 am- Assembly Hall- The counsels for the petitioner seem to be confidently deliver his arguments, and their justifications seem to be on point.

 

10:17 am- Moot Court Hall- The team representing the petitioners’ side seem to have a great amount of coordination. The researchers don’t have a lot to contribute in the oral submissions but this doesn’t seem to be the case here.

 

10:12 am- Moot Court Hall – The judges ask a series of questions to the counsel for the petitioners, making it difficult for the counsel to answer.

 

10:09 am- Assembly Hall – The counsel for the petitioner in course of delivering the arguments requests the judges for a time extension.

 

10:02 am- Assembly Hall – The counsel seems to have all the correct answers as she successfully dodges the questions fired at her by the Judges. Although, she is humble and polite in her tone, she is firm in her arguments.

 

10:00 am- Assembly Hall – The Judges’s questions seem to be satisfactorily answered by the counsel for the petitioner.

 

9:54 am- Moot Court Hall – The tone of the counsel does not seem to be appealing to the judges. However, the researcher extends a helping hand by passing a note to the speaker.

 

9:50 am- Moot Court Hall – The pleadings have begun with the counsel for the petitioner confidently approaching the dais, ready to deliver the arguments.

 

9:45 am- The judges have arrived in their respective courtrooms, and the semi-finals of this year’s NMCC has officially begun.

 

9:30 am- The campus has sprung into action again and it does not feel like a Sunday at all!! The Judges have been briefed and they now proceed to the Moot Court Hall for the Semi-Final round.

 

Pic- The stage is set!

 

9:15 am – Top of the morning to you! Another day and the battle continues. We are back today with more live updates. As the second and the final day begins, and four teams remain standing as they battle it out to the top. We hope they’ve got what it takes to take home the coveted trophy. So, participants and readers, buckle up as it is going to be a bumpy ride.

 

DAY 1 

We at Symbiosis Hyderabad, bid you adieu until it be morrow. Goodnight!!!

 

It has been an eventful day, here at Symbiosis Law School, Hyderabad, and yet the excitement and enthusiasm are abundantly felt in the atmosphere. We have witnessed budding lawyers exhibit their talent. It is very promising, to say the least.

 

With this, we reach the end of the Quarter-finals.

 

8:45 pm- Room 4- The judges start scoring and the session ends.

 

8:38 pm- Room 4- The last courtroom left to conclude its’ session, after which the Quarterfinals round officially end.

 

8:29 pm- Room 4- Time is almost up, and the counsel for the respondent wraps up her arguments.

 

8:21 pm- Room 1- The respondents wrap up. As the Judges now score the participants, the session ends in Court Room 1.

 

8:14 pm- Room 4- The co-counsel for the respondent starts by clarifying some of the grey areas left by the counsel for the respondent and then moves to her part of the pleadings.

 

8:13 pm- Room 1- With only a couple of minutes remaining on the clock, the counsel for the respondent is far from completing her arguments.

 

8:09 pm- Room 3- Rebuttal round begins, with the counsel of the Petitioner pointing out the discrepancies in the arguments of the Counsel for the Respondent.

 

8:05 pm- Room 2- Research is everything when it comes to tackling tricky questions that participants often face in Moot Court competitions. And the Counsel of the respondent seems to understand this clearly as she answers every question and brings out her arguments, the judges take note of this.

 

8:00 pm- Room 4- The counsel for the respondent fails to substantiate his arguments, this disappoints the Judges.

 

7:58 pm- Room 2- The judges question the second counsel on behalf of the respondent, his confidence shows as he handles the questions brilliantly.

 

7:51 pm- Room 1- The counsel for the respondent was able to substantiate the arguments put forward, thereby satisfying the judges.

 

7:49 pm- Room 2- The counsels for the respondents are making formidable arguments which seem to impress the judges.

 

7:46 pm- Room 4- Noticing the lack of time, the judges order the plaintiffs to rush through the remainder of their arguments.

 

7:44 pm- Room 4- The judges seem to make it very difficult for the co-counsel on behalf of the petitioner to proceed as a barrage of questions is directed at him.

 

7:40 pm- Room 2- The first Counsel for the Respondents now begins his arguments.

 

7:35 pm- Room 3- The researcher on behalf of the petitioner is playing a major role in delivering strong arguments and answering tough questions by constantly sending chits to the counsel at the dais.

 

7:30 pm- Room 2- The Petitioners have exhausted their time, and the Judges are yet to be satisfied with their arguments. On request, a time extension is granted.

 

7:25 pm- Room 4- The Petitioner is very confident and affirming with her arguments, this seems to impress the judges.

 

7:20 pm- Room 1- The judge asks a tricky question which confuses the Counsel. However, she sails through it, with just a few minutes left on the clock.

 

7:15 pm- Room 2- The Judges start asking a series of questions to the counsel on behalf of the petitioner, who answers with unparalleled confidence.

 

7:07 pm- The Petitioners begin with their respective arguments in all the courtrooms.

 

7:05 pm- The judges have arrived and the proceedings are officially underway.

 

6:50 pm- The participants are seated in their respective courtrooms and are all set to battle it out in the Quarter-finals as they wait in anticipation, going over the finer points of their arguments.

 

6:40 pm- The judges are currently being briefed, after which the Quarter Finals will commence.

 

6:30 pm- The memorials have been exchanged and the draw of lots comes to an end.

 

6:25 pm- The results are out and the draw of lots have begun.

 

6:20 pm- We are back.

 

6:05 pm-  As we wait for the results that determine the teams that move onto the Quarter-finals, the blog team takes a short interval. We will be back with fresh updates. Stay tuned.

 

5:42 pm-  The verdict says that if you are going for the Mojito then do not hesitate to spend an extra Rs.10 to get Sprite instead of plain soda.

5:32 pm- Do not miss the Cinnamon Rolls and Ice Cream from the Spitfire stall for dessert. The Fires serve to be a lip-smacking appetizer.

 

5:24 pm-  Seems like the must at the Kolkata Quick Rolls is the Spicy Chicken Roll and the Kebab Roll. For all the Herbivores out there fret not, for we have the Baby Corn Roll.

 

5:07 pm- The popular recommendation for Govind’s Dosa seems to be The Pizza Dosa. You could also satisfy your taste buds with the simple Butter Masala Dosa.

4:55 pm– We have The Kingz Landing, BBQ Spitfire, Kolkata Rolls, Govind Dosa, Whatta Waffle and Shawarma Corner on campus today.

 

Pic – The sun is finally out! As it brightly shines over our beautiful campus, the blogging team goes out to get you a first-hand review on the range of food options we have in store for you.

 

4:22 pm- As the final installment of the Prelims reaches its’ culmination, the participants move towards the “Mahabhojanalay” to refuel. Stay tuned to know what’s on the menu.

 

Pic- The game is on.

 

4:07 pm- Room 1 – The last few arguments are being put forth by the defendants before the time runs out.

 

4:01 pm- Room 1 – While initially the Respondents seemed to be in control of the courtroom, with questions repeatedly raised by the Hon’ble Bench, it seems like the tables could turn.

 

3:58 pm- Room 14 – The heat turns up as the rebuttals commence, the petitioners’ 60 seconds are up.

 

3:52 pm- Room 1 – The Judges raise some concerns for the terminology used by the petitioners’ side. This attempt to make a point backfires at them.

 

3:50 pm- Room 14 – The second speaker of the respondents seems to be much more active compared to the first speaker, answering all the judges’ questions with ease.

 

3:45 pm- Room 14 – The counsel from the respondents’ side is not getting any time to breathe. He is being completely gutted with arguments.

 

Pic- Preparing for the Rebuttals.

 

3:30 pm- Room 6 – The first speaker on behalf of the respondent speaks uninterrupted as she denies the claim of the petitioner and justifies the stand of the respondent.

 

3:26 pm- Room 14 – The researcher for the petitioner seems to be the backbone of the team, working tirelessly to ensure the delivery of strong arguments and answering of tough questions.

 

Pic- Tension in the air?

 

3: 19 pm- Room 13 – The proceedings are well underway with the judges asking a series of questions, and the counsel on behalf of the petitioners responds to them while being fiercely volatile coupled unparalleled confidence which seems to have put the respondents in a nervous breakdown of thoughts. This team has the potential to make it to the finals or walk away home with the shining trophy. Clearly, they seem to be trained by the best.

3:17 pm- Room 8 – The judges grill the first speaker but she successfully dodges them. Confidence, well preparedness and a calm mind come to her rescue.

 

3:13 pm- Room 6 – The second speaker from the petitioners’ side continues with the arguments in an assertive tone. He faces questions thrown towards him by the bench, answering them quite patiently.

 

3:10 pm- Room 6 – Uninterrupted by the bench throughout his arguments, the counsel for the petitioner calls for his Co-counsel to submit his arguments dealing with the remaining issues.

 

Pic- And so it begins… the second installment of mooting for today.

 

2:58 pm- Room 5 – The judges seem to have caught on to an argument put forth by the Petitioner, and that has opened a Pandora’s box of questions.

 

2:53 pm- Room 6 – The counsel from the petitioners’ side seeks permission to approach the dais and is granted the same. He proceeds on a confident note with the arguments as the Judges are already familiar with the statement of facts.

 

2:44 pm- Round 2 of the Prelims begin as the judges arrive and the courtroom master reads out the rules of functioning of the Court Proceedings across Court Rooms.

 

2:40 pm- The sky seems to have cleared. A bit of sun helps in brightening up the atmosphere in the courtrooms as not much time is left before Prelims Round 2 begins.

 

2:30 pm- The Participants wait in anticipation for the second round of Prelims to start.

 

Hello everyone, the blogging team is back at it with a fresh set of updates.

 

As the Judges and the Participants break for lunch, we would like to take this opportunity to thank our sponsors.

 

1:59 pm- With this the first round of the big day comes to an end with triumphant success. As we mark the end of the Prelims Round 1, we can undoubtedly say that the participants have illustrated that when someone puts a gun to your head, you can either take the gun, call their bluff or do any of the hundred and forty-six other things.

 

1:30 pm- Weather Update- Mild showers are expected this afternoon. Keep your umbrellas handy.

 

1:17 pm- Room 1 – The first counsel from the respondents’ side approaches the dais confidently. She is well mannered and gets done with the formalities flawlessly. However, her submissions face a plethora of questions. She answers questions but seems to get a little flustered.

 

PicMr Supratim Chakraborty, Partner, Khaitan & Co, speaking during the Judges’ briefing.

 

1:00 pm- Room 12 – It seems that the counsel for the petitioner is short on time, but manages to complete the arguments.

 

12:58 pm- Room 8 – The second speaker asks for permission to approach the podium and is greeted by a volley of questions as soon as she starts her submissions. The Judges don’t seem to be convinced with her answers.

 

12:50 pm- Room 1 – The Judges seem to be very impressed with the arguments of the counsel from the petitioner’s side.

 

12:45 pm- Room 12 – The first counsel from the petitioner’s side has a good command over her arguments. She seems to be in control of the situation from the start. The Judges and the respondents are completely in tune with her arguments.

 

12:35 pm- Room 11The proceedings have commenced. The first counsel representing the Petitioners starts her oral submissions. Arguments of the petitioners seem to be structured in a persuasive manner. The judges then interject with a series of questions. The counsel tries to reply to these questions confidently. The judges seem to have caught the petitioners off guard.

 

12:28 pm- The Judges have arrived in their respective courtrooms and the proceedings have begun.

 

12:26 pm- The preliminary round for the 3rd National Moot Court Competition is about to commence with 30 Teams participating in the flagship event. Participants have taken their position in their respective courtrooms, waiting for the judges to arrive.

 

Pic– Briefing of Judges.

 

11:25 am- The judges are being briefed by the Moot Court Association of Symbiosis Law School, Hyderabad.

 

10:59 am- As the ceremony comes to an end, we see the mighty trophies shine in all their glory, and the participants wait in anticipation to take them home.

 

10:56 am- The Third Annual National Moot Court Competition is now officially open with the BANG of the Gavel!

 

10:53 am- Ms Ambrina Khan addresses the gathering and conveys her regards to the honourable chief guests for their inspirational speech.

 

10:49 am- The Dignitaries are being felicitated by the Officiating Director.

 

10:44 am- He concludes his speech with an ending quote: “Every king was once a helpless baby, every mighty ocean was once a ripple, and every great structure was once a blueprint. It is not where you are today, it is where you are going that counts”

 

10:39 am- The Justice reminds the participants to maintain a good character, emphasising on the need for students to be chiselled and crafted into a statue through hardworking and perseverance.

 

10:34 am- “A quitter will never win, a winner will never quit”- Hon’ble Justice C. V. Nagarjuna Reddy. This evokes confidence in the participants.

 

10: 26 am- “What makes an accomplished lawyer is the one who has three fundamental qualities—accumulation and updating of knowledge, acquiring skills of the drafting of pleadings artistically, presentation of the case; articulation, body language, voice moderation.” – Hon’ble Justice C. V. Nagarjuna Reddy.

 

10:23 am- The Guest of Honour wishes the participants all the best and instills a sense of confidence in them.

You can also catch a live version of the speech on TV 5 on your televisions.

 

10:13 am- As he speaks on the contemporary issues of our country, the audience’s interest is piqued.

 

10:09 am- Following the speech of the Officiating Director, the Guest of Honour Prof (Dr.) S. Surya Prakash takes the podium.

 

10:03 am- The Officiating Director of Symbiosis Law School, Hyderabad, Dr Sukhvinder Singh Dari addresses the gathering.

 

10:00 am- Meanwhile, the ceremony awaits the arrival of the rest of the Honourable dignitaries.

 

9:57 am- The audience is being indulged with the trailer for the upcoming drama titled, “The Good, The Bad and…. The Divine?”

 

9:50 am- The Guest of honour for the day is Prof (Dr.) S. Surya Prakash (VC, MNLU, Aurangabad). We are elated to be in the esteemed presence of Hon’ble Justice C. V. Nagarjuna Reddy (HC of Judicature of Hyderabad).

 

9:45 am- The inaugural ceremony is all set to commence.

 

9:30 am- As the first ray of sun hits the Symbi empire, the judges arrive and take their seats. The day officially begins!!!

 

Registration Day

5:30 pm- The final lot is picked and the air streams with steely determination as the participants march out. With this, the sun sets on the Symbi battleground. See you when the sunflowers bloom. Blogging team of Symbiosis Law School, Hyderabad is here at a routine overhaul to keep you posted with the latest updates as the event proceeds.

 

5:23 pm- The memorial exchange for the preliminary round 1 has ended and round 2 has commenced.

 

4:50 pm – All the participants have arrived full of apprehension and are in full ardour for the draw of lots. The tension in the air builds as the officiating director of SLSH officially commences the first lot. As the organizing team delves into the final checklist, there is a mixed expression of confidence and excitement visible in the eyes of the participants.

 

3:00 pm – Viva la Vida world! As the Supreme Court marks the end of an era in Kerala, Symbiosis Law School, Hyderabad embarks upon a Journey. The Journey, that is the 3rd National Moot Court Competition. With the registrations, we mark the inception of this much-awaited affair in Symbi Hyderabad. So, march on you storm troopers, “May the force be with you”.

2 comments

  • Well ur blogs are Nice..!!!

  • You are the best! Shining bright like a diamond. Superstar
    Thanks for this wonderful blog and keeping us updated. We appreciate your effort?

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