DAY 3 [BATTLE ROUND 2: 20th October,2019]

With immense passion and laborious efforts by our delegates, volunteers inclusive of all other Participants, the event comes to a halt. As someone once quoted, “hard work always pays off”, it was a true pleasure to witness the hard work and dedication of every participant in the event. We were honoured to have the respected dignitaries amongst us to cheer and inspire the participants which eventually led to the successful execution of the Moot competition as planned.

Finally the flagship event of our college, the journey which we embarked upon, comes to an end. The Fifth Madhava Menon SAARCLAW Mooting Competition India Round is officially closed. The college is looking forward to host the international round which is to be held in the month of February, 2019.

VALEDICTORY FUNCTION

05:35 PM – The last day of the ceremony proceeded as all the participants and volunteer got their pictures clicked and this how the day ends.

05:30 PM – The teams are having high tea.

05:17 PM – The valedictory session ended with the National Anthem.

05:10 PM – Prof. (Dr.) Md. Salim, Director, Lloyd Law College, is now is giving vote of thanks to all the participating teams, our guests and the OC members. He also throws light upon the work and support given by our Honourable Prof. N. R. Madhava Menon.

05:01 PM – Best Mooter: Sameer Gupta, NLU Ranchi.

05:00 PM – SCHOOL OF EXCELLENCE, TAMIL NADU and NIRMA UNIVERSITY jointly shared the second best memorial award.

04:59 PM – NLU RANCHI and KIIT, Bhubneshwar jointly shared the best memorial award.

04:58 PM – The 7 qualifying teams are:

NLU RANCHI
NIRMA LAW SCHOOL

SCHOOL OF EXCELLENCE, TAMIL NADU
 VIT SCHOOL OF LAW
NLU ASSAM
ICFAI LAW SCHOOL, JAIPUR
SCHOOL OF LAW SHAHSTRA UNIVERSITY

04:32 PM – Participation Certificates are being distributed to all the teams.

04:29 PM – Mr. Ravi Prakash, Advocate, Supreme Court of India, has presented the moot proposition to our chief guest.

04:17 PM – Hon’ble Mr. Justice Ajay Kumar Tripathi, Former Chief Justice of Chattisgarh, Member, Judicial Lokpal, is now addressing the audience. He explained and outlined the evolution of legal education in the last 10 years. He continued by highlighting the various scopes one has after choosing law as a career. He emphasized on the legal studies and dignity that a lawyer possesses. He also shared his experiences as a former student of our late Prof. N. R. Madhava Menon.

04:05 PM – Dr. Lalit Bhasin, President, SILF & Bar Association of India, is at the dais. He discussed about the contribution of Prof. N. R. Madhava Menon in the field of legal education in India. He also explained the importance of a teacher despite having all the technologies. “Etiquette is the attire of a lawyer”, he further added.

03:55 PM – Mr. R. Venkatramani, Senior Advocate, Supreme Court Of India/Advisor, SAARCLAW Mooting competition, is on the dais. He described “what a moot problem is and how it is even relevant with real life”. He further continued discussing about importance of ethics in law and advises that every lawyer must follow it.

03:45 PM – Prof. (Dr.) S. Siva Kumar, Professor, ILI, , SAARCLAW mooting administrator is now addressing the gathering. He heart fully thanked everyone to make SAARCLAW Moot court competition possible. He also motivated every student to be a part of such activities and wishes everyone luck.

03:35 PM – Mr. Akhilesh Kumar Khan, Deputy director, Lloyd Law College, is now addressing the audience. He describes the importance of moot court competition in the life of a law student and how SAARCLAW moot court competition has evolved throughout the years.

03:25 PM – Mr. Manohar Thairani, President, Lloyd Law College, is delivering a welcome address. He also thanked SILF and MILAT for holding this mooting competition. He said that the presence of the Chief Guest encouraged us and inspired us. He further thanked all the participants and judges for being a part of the competition.

03:20 PM – All the delegates are heartily welcomed by Mr. Manohar Thairani, President, Lloyd Law College, Prof. (Dr.) Md. Salim, Director, Lloyd Law College, Prof. Akhilesh Kumar Kumar, Deputy Director, Lloyd Law College.

03:18 PM – The chief guests and other dignitaries have arrived

03:17 PM – All the participants are looking super excited for the ceremony to begin, a couple of them are a bit nervous about the results.

03:15 PM – The Chief will be with us in few moments.

03:12 PM – The organizers are ensuring if all the teams are present.

03:10 PM – The valedictory session is about to begin.

03:07 PM – All are looking pretty and are waiting for the Valedictory Session to begin.

03:05 PM – The volunteers are assisting the teams to their seats.

03:00 PM – All the participants have assembled in the Seminar Hall for Valedictory Session.

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01:45 PM – Judges are heading towards the reading room for their lunch after which the arrival of guests and group photograph session will take place.

01:42 PM – All the participants along the volunteers and other members present in the college are moving forward for their lunch.

01:42 PM – Finally the pleadings in each courtroom ended for Round 2, Stage 2 which marks end for this year’s “Fifth Prof. N. R. Madhava Menon SAARCLAW Mooting Competition India Round 2019-20”

01:40 PM – After Judges the teams are moving out from their courtrooms with bright jolly faces looking confident.

01:37 PM – The judges are coming out of the Courtrooms.

01:35 PM Score-sheets are collected from the judges now by the court masters and now the judges are leaving from the court room.

01:30 PM – The rounds have been ended in almost all the rooms.

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INDIA ROUND 2, STAGE 2

COURT ROOM MC 1

 

01:20 PM – Rebuttals went well and now, the rounds are over.

01:15 PM – Speaker answered all the questions confidently.

01:05 PM – Speaker 2nd has taken over the dais.

12:51 PM – Now the respondent speaker 1 has begun with his pleadings. He is confident and fluent.

12:40 PM – Speaker 2 impresses the judges by his arguments. The judges don’t ask him much questions.

12:13 PM -The judges are asking questions next to next and are satisfied by answer given by counsel 1.

12:06 PM – Now the counsel from petitioner side seeks the permission and has started giving synopsis.

12:04 PM –Judges have arrived and have took their respective seats and we are about begin the pleading.

11:57 PM – The respondents and petitioner have arrived and are waiting for the judges.

 

 

COURT ROOM 4A

01:20 PM Pleadings are over.

01:11 PM Both the teams are done with their pleadings and now it is the time for rebuttals.

12:57 PM Speaker 2 from the respondent side has mentioned about the section 5 of the Indian Evidence Act.

12:40 PM 2nd speaker has ended her part and now it’s time for the respondent . Respondent take permission to approach dais.

12:21 PM Speaker 1 ends his argument by citing various section of NDPS Act . Now speaker 2 approaches towards the dais.

12:09 PM One of the Judge asked about  the restriction of right to privacy.

11:59 PM Judges have also arrived here we can easily see the nervousness on the faces of the participants.

 

COURT ROOM 2B

01:27 PM Rounds are over.

01:17 PM Done with pleadings. Time for rebuttals.

01:05 PM Speaker 2nd is now started pleading.

12:50 PM Respondent’s speaker 1st takes over the case.

12:33 PM The co-counsel came on dais. He seems to be struggling from questions thrown by judges, the answers do not seem to impress the judges.

12:17 PM Speaker 1 from petitioner side started confidently despite judges asking questions continuously he was able to answer them flawlessly.

12:04 PM Judges have arrived. The proceeding is about to begin.

 

COURT ROOM 3C

 

01:28 PM Rebuttals went well. Done for the day. Rounds are over.

01:20 PM Time for rebuttals.

01:10 PM Speaker 2nd has come on the dais.

12:55 PM The respondent side comes with the first speaker.

12:33 PM The co-counsel gets up the podium.

12:08 PM The judges are throwing bunch of questions but the counsel is helping each other and making it a head to toe good execution.

12:05 PM The judges have arrived.

 

COURT  ROOM 3A

 

01:18 PM – Rebuttals are over and rounds are also over.

01:08 PM – Speaker 2nd has completed his pleadings. Time for rebuttals.

12:53 PM Speaker 2nd has come on dais.

12:47 PM Speaker 1 is done. Now, speaker 1st from the respondent side came to plead and has mentioned about the section 5 of the Indian Evidence Act.

12:36 PM The Petitioner speaker 2 starts his pleading while judges reminds them to use their allotted time.

12:28 PM The Petitioner speaker 1 tries her best to satisfy the judges.

12:07 PM The Petitioner speaker 1 comes to the dais and with a medium tone she starts presenting the facts .

12:04 PM Both Respondents and Petitioner are arrived  judges are arrived.

 

COURT ROOM 2A

 

01:17 PM – Rebuttals and rounds both are over finally.

01:06 PM – Time for rebuttals.

12:56 PM – Respondent’s speaker 2 came to the dais and started arguing fluently.

12:43 PM – Judges are asking questions from respondent’s Speaker 1.

12:50 PM – The Respondent’s speaker 1 comes to the dais and he started presenting facts in a confident way.

12:45 PM – Judges are continuously questioned speaker 2, but he failed to answer properly.

12:35 PM – Speaker 2 from the petitioner side started the pleading.

12:09 PM – Speaker 1 from the petitioner side started the pleadings.

12:07 PM – Judges have arrived

12:06 PM- Teams have arrived and are being taken to their respective court rooms.

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11:50 AM – Judges and teams have arrived in their respective court rooms.

11:35 AM Score-sheets are collected from the judges now by the court masters and now the judges are leaving from the court room.

11:30 AM – The rounds have been ended in almost all the rooms.

11:15 AM – The results of the draw of lots for Stage 2, Round 2 is as follows:

NMRC13 VS NMRC28
NMRC47 VS NMRC43
NMRC31 VS NMRC36
NMRC09 VS NMRC24
NMRC37 VS NMRC38
NMRC34 VS NMRC15
NMRC35 VS NMRC18
NMRC44 VS NMRC33
NMRC26 VS NMRC49
NMRC08 VS NMRC51
NMRC32 VS NMRC05

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INDIA ROUND 2, STAGE 1

COURT ROOM 1C

10:55 AM – Rounds are over.

10:45 AM – Rebuttal round started.

10:41 AM – The second counsel is showered with questions but the judges are looking satisfied with the answers given by him.

10:25 AM – The second counsel on behalf of respondent seeks permission and approaches the podium.

10:23 AM –The judges are asking questions which the counsel is trying to answer confidently.

10:13 AM – The first counsel of the respondent seeks permission to come to the dais and permission of the same is granted.

10:12 AM – The second counsel finishes his pleading.

10:07 AM – Only five minutes left for the second counsel.

09:52 AM – The second counsel of the petitioner side seeks permission and comes to the podium with enthusiasm.

09:35 AM – The court is in session and asked to maintain the decorum of the court.

09:36 AM – The counsel from the petitioner side takes permission and starts with his pleading.

09:33 AM – The judges have arrived.

09:32 AM – The teams are flipping the pages and arranging the documents also. They are looking quite nervous.

09:25 AM – The teams have arrived and waiting for the judges to come to the respective court room.

 

COURT ROOM 3B

11:12 AM: Rounds are over.

11:02 AM : Rebuttals have started.

10:43 AM: Respondent 2nd is now waiting for his turn.

10:19 AM: Respondent 1 proceeds with the pleading.

10:16 AM: Extra time given by judges to co-counsel still hasn’t finished her pleadings.

10:14 AM: Time is over for petitioner side.

10:04 AM: Judges start asking questions to co-counsel of petitioner side and she is very confidently answering the questions.

10:00 AM :speaker 1 of petitioner side over his pleading speaker 2 started her pleading.

09:35 AM – Judges are asking questions to the speaker and speaker confidently give the answer.

09:32 AM: Speaker 1 from the petitioners side starts the pleading.

09:31 AM: Judges and teams have arrived and court masters have taken their seats.

MOOT COURT 1

 

 

11:05 A.M.- Rounds are over and the judges hand over the score sheets to the court masters.

11:01 A.M.-  speaker 2 in an energetic way starts rebuttal from the petitioner side clarifying and answering questions which are left to them by respondent.

10:57 A.M. – the rebuttal round begins.

10:55 A.M.- the teams concluded and seeks the permission for prayer.

10:40 A.M.- respondent speaker 2 seeks permission from judges. He is nervous.

10:11 A.M– respondent speaker 1 seeks permission. She is a good orator.

09:47 A.M.- speaker 2 seeks permission and starts the pleading with confidence and fluency.

09:40 A.M. speaker 1 from petitioner side impressed judges with her arguments. She also satisfied the judges with her answers of the questions raised by the judges.

09:30 A.M –petitioner speaker 1 starts with the pleading. She starts in a poised and calm manner.

09:25 A.M.- the teams have arrived and judges also and we are to begin with pleading.

COURT ROOM – 4B

 

11:17 AM – Rebuttals and rounds both are over finally.

11:06 AM – Time for rebuttals.

10:56 AM – Respondent’s speaker 2 came to the dais and started arguing fluently.

10:43 AM – Judges are asking questions from respondent’s Speaker 1.

10:33 AM – The Respondent’s speaker 1 comes to the dais and he started presenting facts in a confident way.

10:26 AM – Judges are continuously questioned speaker 2, but he failed to answer properly.

10:12 AM – Speaker 2 from the petitioner side started the pleading.

09:37 AM – Speaker 1 from the petitioner side started the pleadings.

09:35 AM – Judges have arrived

09:16 AM- Teams have arrived and are being taken to their respective court rooms.

COURT ROOM – 1A

 

11:21 AM Rebuttals started and ended soon. Rounds are over. Everybody is moving out from the court room.

10:47 AM Time for the 2nd speaker to plead.

10:45 AM There is a complete silence from the respondent after the judges asked the question .

10:17 AM Now it’s the turn of respondent . He started their pleading by attacking the Petitioner by citing article 32 and Said that it was not a case of violation of fundamental right .

10:15 AM Petitioner forget to do the final prayer. After getting reminded by the judges the Petitioner finished their final prayer

10:13 AM Petitioner failed to answer the questions .

10:11 AM Judges questioned that in the judgement of puttaswamy right to privacy was progressive in nature please explain the scope and limit of fundamental right .

10:07 AM The Petitioner started citing many case law of right to privacy , and exploitation of children . And speaker is continuously trying to prove that there was a breach of privacy

10:01 AM Now it’s the turn for the 2nd speaker . She also approached the dais by citing the judgement of puttaswamy and saying that right to privacy is a fundamental right under article 21 of the Indian constitution

09:58 AM Time is over now but still the judge provided extra time to the 1st speaker of the Petitioner because she was in a confused state and she was trying to answer the questions in which she lastly failed .

09:50 AM Judges are continuously questioning the Petitioner about the maintainability of the writ and for the breach of privacy but the Petitioner is enable to answer any of their questions.

09:44 AM There was a great silence from the Petitioner side they were having no answer when the judge said ” You should have approached juvenile court first for this case ”

09:43 AM – One of the Judge questioned that can the police search a school without search warrant?

09:40 AM – Petitioner said that she as filed the petition under  section 32 of the Constitution cause there was a case of infringement of fundamental right.

09:33  AM Petitioners have started their pleading by citing the landmark judgment of puttaswamy and said that her writ is maintainable.

09:27 AM Judges have arrived . There is a clear picture of nervousness on the faces of the participants.

COURT ROOM – 4A

11:20 AM Rounds are over. Teams have left the courtroom.

11:11 AM Looks like the petitioner speaker have noted down their answers while the Respondent was alleging them. Petitioner speaker sticked to her submissions and concludes.

11:09 AM Rebuttal begins

10:57 AM speaker 2 from respondent side is being showered with the questions and he is unable to answer them

10:53 AM The Speaker 2 continues to explain the facts of the case

10:49 AM The respondent’s speaker 2 takes over the dais and start describing the facts of the arguments.

10:39 AM Speaker is presenting his arguments. judges are also cross questioning him, the bench made the speaker quite confused with their questions.

10:33 AM Speaker 1 from the Respondent approaches the dais

10:28 AM The judges request the speaker to sum up as the time has ended.

10:17 AM. As per the bench the speaker 2 from petitioner side is not clear with her arguments. She contradicts her own arguments.

10:12 AM The jury continuously asks some set of questions to the speaker 2.

10:09 AM The co-counsel with the permission of the jury approaches the dais on behalf of the petitioner side.

10:03 AM Jury allow speaker to speak for extra time. The Speaker draws the jury’s attention to her last submission.Completely sticking on to the facts she continues.

09:58 AM The Speaker supports her arguments with some articles and judges seems to be convinced with this.

09:47 AM Judge ask about the writ of mandamus from speaker 1.

09:47 AM Speaker 1 starts to present the facts , as her continues the jury asks her the 1st question.

09:45 AM The speaker 1 from the petitioner side approaches the dais. Getting ready to begin with her pleadings.

09:42 AM Teams are present and the judges have arrived.

COURT ROOM – 3A

 

11:10 AM – Rebuttals are over. Rounds are also over. Judges have left the room.

10:55 AM – Speaker 2nd pleaded well. Time for rebuttals.

10:40 AM – Speaker 1st is done. Time for 2nd speaker.

10:25 AM – respondents speaker 1 begin with pleadings.

10:20 AM – time over but the petitioner asked for extra 2 minutes.

10:23 AM – Petitioner no.2 concludes the argument.

10:08 AM – Speaker 2 has started a briefings of article 42 and 50.

10:03 AM – Petitioner 2 has started her proceedings.

09:44 AM Judges asks the petitioner speaker to provide with relevant source regarding the facts of the case.

09.38 AM The petitioner speaker 1 has started with his pleading.

09:35 AM Judges have arrived

09:33 AM Both Respondent and Petitioner have arrived in the court room.

09:16 AM – Teams have arrived and are being taken to their respective court rooms.

09:15 AM Participants have pulled up their socks and are pumped for today’s round . Every body is going to give it their all to be qualify for SAARC international round.

08:30 AM – It seems that our teams are very punctual since they have started arriving.

08:05 AM – Top of the morning to you! Another day and the journey continues. We are back today with more live updates. As the Third day begins, and 46 teams will battle in the Prelims Round 2. So, participants and readers, buckle up as it is going to be a bumpy ride.

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DAY 2 [BATTLE ROUND 1: 20th October 2019]

Maybe it’s an end of the day but not the competition. We’ll pick up right from here tomorrow again.

07:25 PM – All the teams have been departed from the College.

07:00 PM -The Judges headed towards the reading room for High tea.

06:55 PM – The participants after the mooting session, headed towards the lawn for High tea.

06:50 PM – And finally the pleadings finished and the judges are discussing the time with the court masters and giving the marks for the teams and given the score sheets to the court masters and leaving the courtroom.

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INDIA ROUND 1, STAGE 2

COURT ROOM – MC 1

06:00 PM – Rebuttals have started and wrapped up in no time. Rounds are over.
05:58 PM – Respondent rests the case.
05:43 PM – Now, speaker 2nd of the respondent has started pleading.

05:30 PM – Adv. Joseph Aristotle S is questioning the speaker 1st for the respondent and he is answered with full confidence.

05:25 PM – Petitioner rests the case.

05:09 PM – Speaker 2nd has wrapped up his arguments.

04:58 PM – Speaker 2nd has started pleading.

04:48 PM – Judge interrupted the speaker to throw a question and he answered confidently.

04:46 PM Speaker 1st for the petitioner started speaking with full confidence.

04:42 PM – Judges Dr. Ajay Kumar Verma, Adv. Joseph Aristotle S and Adv. Kanika Bhardwaj has arrived.

04:39 PM – Teams have arrived.

COURT ROOM – 1A

06:26 PM – Rebuttals are over and so is the rounds. Everybody is moving out.

06:20 PM – Time for rebuttals.

06:15 PM – Speaker responded with all the questions very well.

06:00 PM – Speaker 1st for the respondent answered all the questions pretty well and finally, it’s time for speaker 2nd for the respondent.

05:33 PM – Petitioner wraps up the argument and the speaker 1st of the respondent started pleading.

05:19 PM – After the pleading excellently by speaker 1st, speaker 2nd takes up the floor.

05:02 PM – Speaker 1st of the petitioner approached the dais.

04:48 PM – Teams and judges have arrived.

COURT ROOM – 1B

06:24 PM – The round ends here.

06:19 PM – The petitioner has put forth their rebuttals and now respondent will give the sur-rebuttals.

06:15 PM – Time for rebuttals.

06:04 PM – Speaker 2nd is ready to plead.

05:51 PM – Speaker 1st for the respondent is presenting his set of arguments.

05:46 PM – Only 5 minutes are left for the speaker.

05:36 PM – The first speaker has now taken his seat. Speaker 2nd is all set to take up the dais.

05:28 PM – The second issue has been put forth by the petitioner.

05:15 PM – Judges have started grilling the petitioner on jurisdiction.

04:49 PM –The speaker 1st for the petitioner has started to put forth their case.

04:45 PM – Both petitioner and respondent have arrived.

COURT ROOM – 1C

06:59 PM – Rounds are over. Teams and judges have left the room.
06:59 PM – Rebuttal has begun successfully and ended with leaving the whole room stunned by the arguments.
06:52 PM – Respondent rests the case.

06:43 PM – Speaker 1st concluded successfully and now, speaker 2nd picks the case from here.

06:35 PM – Speaker 1st has excellent skills of arguing and judges are getting impressed by her.

06:32 PM – Speaker 2nd is done with his pleadings. Time for speaker 1st for the respondent to come upon the floor.

06:22 PM – Judges asked questions about the issues of the case and the speaker struggled in answering.

06:20 PM – Speaker 1st concluded successfully and now, speaker 2nd picks the case from here.

06:16 PM – The second issue has been put forth by the petitioner.

06:11 PM –Judges have started grilling the petitioner on jurisdiction.

06:07 PM – The time is very less now judges are asking the questions which the speaker first of the petitioner is answering confidently.

05:50 PM – The judges have arrived and the teams seem quite nervous.

 

COURT ROOM – 2A

06:36 PM – Rebuttals are over as rounds are too. Teams and judges are moving out.

06:27 PM – Respondent rests the case. Time for rebuttals.

06:17 PM – Speaker 2nd has established the case very well.

06:10 PM – Speaker 1st of the respondent has started their case. Now, speaker 2nd is all set to move forward.

06:03 PM – It is reflected by the speaker 2nd face he is jam-packed of confidence and intellect.

05:57 PM – Time is over. Speaker 2nd is ready to pick up the case from here.

05:55 PM – A little tensed environment has built up as the speaker is burdened with a lot of questions again.

05:51 PM – The judges are firing lots of questions to the speakers but they don’t seem much satisfied with the answers of the speaker.

05:45 PM – Speaker 1st for the petitioner has started pleading.

 

COURT ROOM – 2B

06:27 PM – Rebuttals are over and so is the rounds. Everybody is moving out.

06:21 PM – Time for rebuttals.

06:16 PM – Speaker responded with all the questions very well.

06:01 PM – Speaker 1st for the respondent answered all the questions pretty well and finally, it’s time for speaker 2nd for the respondent.

05:31 PM – The speaker 1st for the respondent came on the dais and starts putting his arguments before the bench.

05:13 PM – The second petitioner approaches the dais and is done with the pleadings.

05:02 PM – The petitioner is facing a hard time with questions put up again and again by the judges.

04:57 PM – Speaker first from the petitioner side started the pleadings.

04:56 PM – Judges have arrived in the courtroom.

04:42 PM – Both Petitioner and Respondent have arrived in the room.

COURT ROOM – 3A

06:27 PM – Rebuttals are over as rounds are too. Teams and judges are moving out.

06:15 PM – Respondent rests the case. Time for rebuttals.

05:55 PM – The speaker 2nd has started their pleading.

05:49 PM – Speaker 2nd is ready to take the floor from speaker 1st.

05:33 PM – Time is over for petitioners and speaker 1st for the respondent has started with the pleadings.

05:25 PM – Judges asks the petitioner if the case is sufficient to have its effect on the whole issue.

05:18PM – Speaker second has begun with his pleadings.

05:16 PM – Speaker first ends his arguments with the respective time given.

05:11 PM – 10 min lefts.

04:55 PM – The judges are asking questions about the jurisdiction of the petitioner.

04:51 PM – Speaker first from the petitioner side started the pleadings.

04:50 PM – Judges have arrived in the court room.

04:46 PM – Both Petitioner and Respondent have arrived in the room.

COURT ROOM – 3B

06:27 PM – Rounds are over.

06:21 PM – Time for rebuttals.

06:16 PM – Speaker responded with all the questions very well.

06:01 PM – Speaker 1st for the respondent answered all the questions pretty well and finally, it’s time for speaker 2nd for the respondent.

05:28 PM – The respondent start putting their arguments before the bench.

05:10 PM – The second petitioner approaches the dais.

05:00 PM – The petitioner is facing a hard time with questions put up again and again by the judges.

04:58 PM – Speaker first from the petitioner side started the pleadings.

04:54 PM – Judges have arrived in the court room.

04:44 PM – Both Petitioner and Respondent have arrived in the room.

COURT ROOM – 3C

06:03 PM – Rebuttals have started and wrapped up in no time. Rounds are over.
05:59 PM – Respondent rests the case.
05:44 PM – Now, speaker 2nd of the respondent has started pleading.

05:32 PM – Judge is questioning the speaker 1st for the respondent and he is answered with full confidence.

05:25 PM – Petitioner rests the case.

05:10 PM – Speaker 2nd has wrapped up his arguments.

04:57 PM – Speaker 2nd has started pleading.

04:49 PM – Judge interrupted the speaker and throw a question.

04:47 PM Speaker 1st for the petitioner started pleading.

04:43 PM – Judges have also arrived.

04:40 PM – Teams have arrived.

COURT ROOM – 4A

06:30 PM – Rebuttals are over and so is the rounds. Everybody is moving out.

06:22 PM – Time for rebuttals.

06:14 PM – Speaker responded with all the questions very well.

06:05 PM – Speaker 1st for the respondent answered all the questions pretty well and finally, it’s time for speaker 2nd for the respondent.

05:35 PM – Petitioner wraps up the argument and the speaker 1st of the respondent started pleading.

05:28 PM – Judges are asking questions related to right to privacy from speaker second and she is answering the questions very well.

05:20 PM – Speaker second comes to the Dias and starts with the remaining issue.

05:15 PM – Judges are asking questions from the speaker first but the speaker seems confused as Judges are asking questions continuously and rigorously from petitioner first.

04:49 PM – Speaker first from the side of the petitioner has started the pleading.

04:30 PM – Both Petitioner and respondent have arrived and are waiting for the judges.

 

COURT ROOM – 4B

06:29 PM – Rebuttals are over and so are the rounds. Everybody is moving out.

06:22 PM – Time for rebuttals.

06:17 PM – Speaker responded with all the questions very well.

06:02 PM – Speaker 1st for the respondent answered all the questions pretty well and finally, it’s time for speaker 2nd for the respondent.

05:30 PM – Petitioner wraps up the argument and the speaker 1st of the respondent started pleading.

05:15 PM – After the pleading excellently by speaker 1st, speaker 2nd takes up the floor.

05:00 PM – Speaker 1st of the petitioner approached the dais.

04:45 PM – Teams and judges have arrived.

COURT ROOM – 4C

06:38 PM – Rebuttals are over and so are the rounds.

06:30 PM – Time for rebuttals.

06:22 PM – Speaker 2nd is now delivering the arguments.

06:15 PM – Time is up and now, speaker 1st for the respondent has taken up the dais.

05:58 PM –Judges are continuously cross-questioning speaker 2nd.

05:33 PM – Speaker 1st has completed and now, speaker 2nd has approached the dais.

05:13 PM – Judges ask few questions from the speaker but the speaker fails to reply.

05:02 PM – The speaker 1st for the petitioner has started pleading.

04:47 PM – Both petitioner and respondent have arrived.

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04:47 PM – The judges have arrived at the court rooms.

04:43 PM – The judges are proceeding towards the court rooms.

04:42 PM – INDIA Round 1, Stage 2 is about to begin.

04:40 PM – The teams are going through their memorials and waiting for the judges to arrive.

04:38 PM – The teams have been assembled at the designated court rooms.

04:35 PM – The teams of INDIA Round 1, Stage 2 are heading towards their respective court rooms.

03:56 PM – Score-sheets are collected from the judges now by the court masters and now the judges are leaving from the court room.

03:54 PM – The rounds have been ended in almost all the rooms.

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INDIA ROUND 1, STAGE 1

COURT ROOM – MC 1

03:52 PM – Rounds are over. Teams and judges have left the room.
03:46 PM – Rebuttal has begun successfully and ended with leaving the whole room stunned by the arguments.
03:45 PM – Respondent rests its case.
03:35 PM – Time is up and now the floor is left by speaker 1st for speaker 2nd.
03:15 PM – Speaker 1st for the respondent has begun with his issues and seems confident.
02:53 PM Speaker 2nd for the petitioner has started putting forward his arguments.
02:52 PM – Speaker 1st for petitioner concluded his pleadings.

02:46 PM – Time is up. But the extra time is taken by the speaker.

02:33 PM – Judge, Mr Abhinav Srivastava, started cross-questioning the speaker.

02:23 PM – Judge, Ms. Kislay Somi, interrupted the speaker and inquired about the argument but the speaker was unable to answer the question.

02:22 PM – Speaker 1st for the petitioner has approached the dais and started pleading

02:17 PM – Both the teams and the judges have arrived.

COURT ROOM – 1A

03:36 PM – Rebuttals are over as rounds are too. Teams and judges are moving out.

03:27 PM – Respondent rests the case. Time for rebuttals.

03:25 PM – Speaker 2nd for the respondent has given his final submission that the evidence is admissible, FIR cannot be quashed and the procedure of the police is  perfectly right

03:07 PM- Judges questioned on some of the procedural aspects relating to this case.

03:04 PM – Speaker trying to prove that they are not in any violating any fundamental rights of the petitioner.

02:59 PM – Speaker 1st for the respondent has started pleading as the petitioner rests their case.

02:57 PM – Speaker has finally established the locus standi of this case.

02:36 PM – Time is over. Now, the second speaker for the petitioner asks the permission to approach the dais.

02:32 PM –  The speaker confidently answers the question of the judge.

02:30 PM – Judges question the admissibility of the evidence which is presented by the Petitioner.

02:24 PM – Speaker 1st has cited Articles from the Constitution of India.

02:22 PM – Speaker 1st for the Petitioner has approached the dais and has put forward his first argument.

02:14 PM – The nervousness of the teams are very well reflected on their faces.

02:04 PM – The most awaited moment is here! Both teams are ready to battle.

COURT ROOM – 1B

03:51 PM – Rounds are over. The judges handed over the score sheets to the court masters.

03:43 PM – Rebuttal round has begun and gets over on time.

03:41 PM – Speaker 2nd impresses the judges by his arguments. The judges don’t ask him many questions.

03:25 PM – However, he maintained his calm and wrapped up his arguments on time. Time for speaker 2nd to argue.

03:12 PM – A lot of questions has been asked by judges and the speaker’s confidence is now on the edge to shatter.

03:08 PM – Petitioner concluded his case and Speaker 1st for the respondent has approached the dais.

02:55 PM – The speaker has gathered his confidence and continued his arguments.

02:53 PM – The confidence of the speaker has started shaking as the judges started shooting him with a bunch of questioning.

02:45 PM – Speaker 1st has concluded his pleadings and Speaker 2nd has begun with the pleadings confidently and fluently.

02:30 PM – The judges have started cross-questioning the speaker 1st and are satisfied by the answers of the counsel.

02:24 PM – Speaker 1st for the petitioner seeks the permission to approach the dais and started briefing the facts of the case.

02:20 PM – The judges have arrived.

02:07 PM – The teams are looking tensed and are flipping the pages while arranging the documents.

02:04 PM – Both the petitioner and respondent have arrived and are waiting for the judges.

 

COURT ROOM – 1C

3:54 PM – The score sheet has been handed over to the court masters and with this rounds are over for the respective court room.

3:51 PM- The respondent comes with their sur-rebuttal to clarify petitioner’s doubt regarding right to privacy in the given case.

3:48 PM- The petitioner comes to the dais and presents their rebuttals confidently.

3:45 PM- The speaker of the respondent side finishes his pleading by answering the questions asked by the respective judges.

3:26 PM – The second speaker of the respondent side is now ready for the pleadings

3:22 PM – Only 10 minutes are left for the first speaker of the respondent side.

3:10 PM – The first speaker on behalf of the respondent has started pleading before the court.

2:48 PM – The judges are grilling the speaker badly and the speaker is trying his best to get out of it and eventually he tried misleading the court by stating wrong factual circumstances but failed to do so.

2:46 PM – The respondent side is ready for the pleading.

2:40 PM – The time is up for the speaker first and the speaker second is ready to for the pleadings and wraps up quickly.

2:28 PM – The time is very less now judges are asking the question which the speaker first of the petitioner is answering confidently.

2:20 PM – The judges have arrived and the teams seem quite nervous.

 

COURT ROOM – 2A

03:51 PM – Rounds are over. The judges handed over the score sheets to the court masters.

03:43 PM – Rebuttal round has begun and gets over on time.

03:41 PM – Speaker 2nd impresses the judges by her arguments.

03:21 PM – Speaker 1st now calls upon the speaker 2nd.

03:15 PM – Judges asked few questions on different articles of the Constitution of India.

03:06 PM – Time is over. Speaker 1st for the respondent is ready to present his issues.

02:55 PM – Judges are testing the skills of the speaker by continuously interrupting and burdening him with the questions and the speaker is failing to keep up and is struggling to respond confidently.

02:44 PM – Speaker 1st has completed his issues and now, speaker 2nd is heading towards the dais.

02:28 PM – Speaker responded like a pro.

02:27 PM – Judges are continuously throwing the questions on the speaker to test his confidence and knowledge of this case.

02:23 PM – Speaker 1st for the petitioner started pleading.

02:22 PM – Judges and both teams have arrived and have taken their seats.

 

COURT ROOM – 2B

03:58 PM – Rounds are over.

03:51 PM – The rebuttal has begun and judges finally seem impressed with the teams.

03:42 PM- Judges don’t seem much convinced by the answers given by the speaker of the respective questions.

03:32 PM – Time is up. Speaker 2nd has approached the dais.

03:22 PM – As the judges asked questions to the speaker, he wasn’t sticking to the facts as a result judges got furious.

03:12 PM – Times is over and now, speaker 1st for the respondent has taken up the dais.

02:55 PM – Speaker 2nd seems to be more confident and is answering the asked questions properly.

02:48 PM – Speaker 1st has concluded his arguments and now, left the dais for the speaker 2nd.

02:43 PM – The confidence doesn’t hold up for too long as he fails to respond properly for the next question.

02:40 PM – Speaker answered another question of the judge quite confidently as he knew the answer for centuries.

02:35 PM – Speaker 1st for the petitioner is pleading but his nervousness is very well reflected on his face. He eventually got tangled up in the questions of judges.

02:19 PM – Both the teams and the judges have arrived.

COURT ROOM – 3A

03:30 PM – Rebuttals get over smoothly. Rounds are over.

03:22 PM – Speaker 2nd is done with his arguments. Time for rebuttals.

03:10 PM – Speaker 1st wraps up the argument and speaker 2nd seeks permission to approach the dais.

02:59 PM – Speaker 1st seems calm and poised.

02:55 PM – Time is up and now, speaker 1st for the respondent has taken up the dais.

02:45 PM – Judges are continuously cross-questioning speaker 2nd.

02:42 PM – Speaker 1st has completed and now, speaker 2nd has approached the dais.

02:40 PM – Judges ask few questions from the speaker but the speaker fails to reply.

02:27 PM – The speaker 1st for the petitioner has started pleading.

02:17 PM – Both petitioner and respondent have arrived.

 

COURT ROOM – 3B

04:03 PM – The round ends here.

03:45 PM – The petitioner has put forth their rebuttals and now respondent will give their sur-rebuttals.

03:26 PM – The respondent is ready to present their rebuttals.

03:00 PM – Only 5 minutes are left for the speaker.

02:45 PM – The first speaker has now taken his seat. Speaker 2nd is all set to take up the dais.

02:38 PM – The second issue has been put forth by the petitioner.

02:31 PM – Judges have started grilling the petitioner on jurisdiction.

02:24 PM –The speaker 1st for the petitioner has started to put forth their case.

02:17 PM – Both petitioner and respondent have arrived.

COURT ROOM – 3C

03:36 PM – Rebuttals are over as rounds are too. Teams and judges are moving out.

03:27 PM – Respondent rests the case. Time for rebuttals.

03:15 PM – Speaker 2nd has established the case very well.

03:12 PM – Speaker 1st is done and now, it’s speaker 2nd that takes the floor.

03:01 PM – Petitioner rests the case. Speaker 1st for the respondent starts pleading.

02:53 PM – It is reflected by the speaker 2nd face he is jam-packed of confidence and intellect.

02:47 PM – Time is over. Speaker 2nd is ready to pick up the case from here.

02:45 PM – A little tensed environment has built up as the speaker is burdened with a lot of questions again.

02:30 PM – The judges are firing lots of questions to the speakers but they don’t seem much satisfied with the answers of the speaker.

02:25 PM – The speakers for the petitioner are deciding how much time should they keep for the arguments of the allotted time for arguments and how much to keep for the rebuttals.

COURT ROOM – 4A

03:47 PM – Rounds are over.

03:45 PM – Speakers from both petitioner and respondent side present their rebuttal and sur-rebuttal and answering the questions asked by the judges.

03:44 PM – Rebuttals have begun.

03:28 PM – Researcher from the Respondent’s side can be seen passing notes to speaker 2 to support the arguments.

03: 25 PM – Speaker second from the respondent side is put forth with lots of questions. He is being questioned on his knowledge of facts and issues that he’s dealing.

03:04 PM – Petitioners are done with their arguments and the speaker first from the respondent side has started his pleading.

02:52 PM – Speaker second has to answer the questions asked by the judges continuously frequently.

02:48 PM – Speaker second has started his pleading before the bench.

02:37 PM – Only ten minutes are left and petitioners don’t seem to answer questions asked by the judges.

02:35 PM – The petitioner seems worried as the judges are grilling them badly and asking questions continuously regarding the jurisdiction followed by the writs.

02:27 PM – The speaker first from the side of the petitioner is starting with the arguments with full enthusiasm.

02:10 PM – Both the teams for Petitioner and Respondent have arrived in the respective courtroom.

 

COURT ROOM – 4B

04:16 PM – Rounds are over and scoresheet has been given to the court masters.

03:33 PM – judges ask questions regarding sections of CrPc from speaker second of respondent side.

03:23 PM – the speaker is getting confused as so many questions are being asked by the judges with no time gap.

03:13 PM – The speaker first from the respondent’s side has taken the dais and has started with the presentation of facts before the bench.

02:46 PM – lots of questions have been put forth before the speaker which has been answered very well by the speaker for the petitioner and the case rests.

02:25 PM – Judges have arrived.

02:15 PM – Both Petitioners and Respondents have arrived and can be seen doing last-minute preparation.

 

COURT ROOM – 4C

03:52 PM – Rounds are over. Teams and judges have left the room.
03:46 PM – Rebuttal has begun successfully and ended with leaving the whole room stunned by the arguments.
03:45 PM – Respondent rests the case.

03:27 PM – Speaker 1st concluded successfully and now, speaker 2nd picks the case from here.

03:08 PM – Speaker 1st has excellent skills of arguing and judges are getting impressed by her.

03:02 PM – Speaker 2nd is done with his pleadings. Time for speaker 1st for the respondent to come upon the floor.

03:12 PM – Judges asked questions about the issues of the case and the speaker struggled in answering.

02:47 PM – Speaker 1st concluded successfully and now, speaker 2nd picks the case from here.

02:38 PM – The second issue has been put forth by the petitioner.

02:31 PM –Judges have started grilling the petitioner on jurisdiction.

2:28 PM – The time is very less now judges are asking the questions which the speaker first of the petitioner is answering confidently.

2:20 PM – The judges have arrived and the teams seem quite nervous.

 

__________________________________________________________________________________________________________________________________________________________________________

02:25 PM – Brace yourself as the rounds have begun in all the court rooms.

02:22 PM – The pleadings have begun in Court Room No. 1A, 1C.

02:19 PM – The judges have arrived in their respective Court rooms.

02:12 PM – The judges are proceeding towards the Court Rooms and the respective judges’ escort are assisting them.

02:00 PM – The pleaders have started gathering in their respective court rooms. All we can see is the uneasiness, anxiousness, tension, to sum it all- ‘fear’ bowled everyone over.

01:55 PM – Everyone is waiting for the Judges eagerly.

01:48 PM – The judges briefing session has been ended.

01:35 PM – The judges are being briefed by Dr. Lisa P. Lukose.

01:30 PM – All the judges have arrived and are assembled at the Reading Room, Lloyd Law College.

01:28 PM – All the teams are done with their lunch and now, they are asked to proceed towards their designated court rooms.

01:11 PM – The team are moving for the Lunch now. They have to report at their respective Court rooms at 01:45 PM.

01:10 PM – These team will compete in INDIA Round 1 Stage 1 and another draw of lots after the completion of Round 1.

01:07 PM – The result of draw of lots for preliminary round 1 is as follows:-

NMRC39 v. NMRC07
NMRC36 v. NMRC01
NMRC28 v. NMRC08
NMRC06 v. NMRC34
NMRC25 v. NMRC27
NMRC33 v. NMRC56
NMRC51 v. NMRC31
NMRC12 v. NMRC35
NMRC18 v. NMRC13
NMRC42 v. NMRC55
NMRC49 v. NMRC02
NMRC05 v. NMRC44

 

12:56 PM – Draw of Lots has begun.

12:47 PM – Draw of Lots is about to begin.

12:45 PM – The Teams are now heading towards the Lecture Hall 3 for Draw of Lots that to be followed by an exchange of Memorials for India Round- I, Stage- I

12:38 PM – The inauguration ceremony ends with the National Anthem.

12:33 PM – Dr. Lisa P. Lukose concludes the ceremony by presenting the vote of thanks to all the dignitaries. She further wishes luck to the participants.

12:27 PM – All the Alumni are being felicitated by Hon’ble Mrs. Justice R. Banumathi.

12:25 PM –The Chief Guest, Guest of Honour and other dignitaries are being felicitated with mementoes.

12:20 PM – Finally, the Guests are being felicitated by Lexigentia and Lloydian Journals, followed by the handing out case materials, published by Lloyd Law College itself.

12:18 PM – Hon’ble Mrs. Justice R. Banumathi briefs about various legal aspects and moot proposition. She enlightens everyone with delightful experiences of her life in and out of the Court. Finally, she concludes by giving a few tips to students for their journey in law school and beyond and wishes them luck.

12:00 PM – Hon’ble Mrs. Justice R. Banumathi continues her speech by focusing on learning of the law by involving technology and smart tricks to learn and nurture better in the classroom. She further explains the need for practical skills in the legal profession.

11:50 AM – The Chief Guest, Hon’ble Mrs. Justice R. Banumathi, Judge, Supreme Court of India, approaches the dais and marks her presence with the illuminating words and values. Being the Judge of the Supreme Court, she expresses her views on the legal profession and stresses about the ‘will of fire‘ which is present in every individual’s soul. She further adds that the ‘will‘ is the thing which encourages good deeds and morale in an individual.

11:33 AM – Prof. (Dr.) V. Vijayakumar, Vice-Chancellor, National Law Institute University, Bhopal, address the students by sharing his law school experiences and his educational journey. He further shares the delightful journey of his career as he began it with Prof. N.R. Madhava Menon. He also describes the law as a culture and we all should maintain and respect its dignity.

11:12 AM – Mr. R. Venkataramani, Senior Advocate, Supreme Court of India, Advisor, SAARCLAW Mooting Competition, approaches the dais and enlighten us by quoting “the canvas which is blank but it is us, who would complete it“. He further adds by a beautiful saying that “Students are the beautiful fabric of law which makes it whole” in which he address the law aspirants.”

11:01 AM – Our Guest of Honour, Prof. (Dr.) S. Shiva Kumar has now taken the podium and welcomes all the chief guests. He wishes the teams good luck and encourages them to learn and experience valuable aspects of the legal system. He also remembers Prof. N. R. Madhava Menon for his works and mentoring, and promises to continue to promote and nurture his teachings together in the future.

10:45 AM – Dr. Manoj Kumar, Secretary-General, SAARCLAW Mooting Competition/Founder, has taken up the dais and shared his experiences with Prof. Menon during his beautiful journey, in which he shaped the legal education system of the country.

10:40 AM – Mr. Manohar Thairani remembers Prof. N.R. Madhava Menon, our mentor, an outstanding jurist, reformist, educationalist, institution builder and an architect of the modern legal education system in India. Mr. Thairani wishes luck to all the students the competition.

10:36 AM – Catch us live on Facebook too, follow this link: https://www.facebook.com/LloydLawCollege/videos/397260021180358/

10:35 AM – Mr. Manohar Thairani, President, Lloyd Law College is his speech introduced the dignitaries on the panel and presents a warm welcome.

10:30 AM – Honourable dignitaries have been felicitated by our student delegates.

10:28 AM – No program can be started without the blessings of God, the program further proceeds with the lighting of the lamp by our Honourable dignitaries.

10:26 AM – The Guest of Honour has also planted a sapling in our green lawn.

10:25 AM – Following the customs of Lloyd, The Chief Guest is planting a sapling in our green lawn.

10:23 AM – All the teams have taken their seats for the inauguration ceremony.

10:18 AM – The group photograph session has ended and the teams are heading back to the seminar hall.

10:15 AM – Group photograph of all the teams are in the process.

10:06 AM- The teams are proceeding for a Group photograph with our Chief Guest and other dignitaries.

10:00 AM – Most awaited person of the day, Hon’ble Ms. Justice R. Banumathi has arrived.

09:50 AM – In the meantime, let’s get to know our Chief Guest of the day, who is, Hon’ble Ms. Justice R. Banumathi. Ms. Justice R. Banumathi is a judge of the Supreme Court of India. Ms. Justice R Banumathi has become the first woman judge from Tamil Nadu and the sixth woman to be a Judge of the Indian Supreme Court.

09:30 AM – The teams are proceeding for a Group photograph.

09:14 AM – Judges, who will rule on the destiny and mooting skills, obviously, of our participants, have arrived and are being welcomed.

09:05 AM- The teams are full of enthusiasm and are going through their important materials, leaving no room for unpreparedness.

09:00 AM –  Badges are being distributed to the teams.

08:55 AM – Our Guest of Honour, Prof. (Dr.) V. Vijayakumar, Vice-Chancellor, NLIU, Bhopal, has arrived.

08:45 AM – Some teams have arrived and the remaining are on their way.

08:20 AM – The commitment of the teams towards this competition can be estimated through their punctuality. Five teams have already arrived and are headed to Lecture hall 3.

08:15 AM – The heartiest morning to all of you! It’s a new day with so many new possibilities. On this second day, 46 teams have to battle in the Prelims Round 1. So, participants and readers, stay tuned and get ready because it isn’t going to be easy but it is going to be interesting.

REGISTRATION DAY [Day 1: 18th October 2019]

Day 1 includes Registration of the teams, although we won’t be witnessing any mooting action today, all the teams will be briefed for the India Rounds.

06:26 PM – “The future is bright and beautiful. Love it, strive for it and work for it.” It marks the end of the day. Blogging team is here at a routine overhaul to keep you posted with the latest updates as the event proceeds. Stay tuned!

06:23 PM – The participants are now heading for the High Tea.

06:20 PM- Concluding the session, Prof. Khan wished the teams best of luck.

06:11 PM – Dr. Lisa P. Lukose is clearing the doubts of the participants.

06:08 PM – Following the speech, Prof. Akhilesh Kumar Khan takes the mike to further guide the participants regarding the rules and regulations of the competition.

06:03 PM- Draw of lots will begin from 11:30 AM tomorrow.

06:00 PM – Vaibhav Shahi, student, Lloyd Law College, is briefing the participants regarding the Draw of Lots that will take place in the morning tomorrow. He requested the participants to strictly follow the Flow chart of the event.

05:52 PM – Mr. Manohar Thairani, President, Lloyd Law College, with other dignitaries, is addressing the respected teams and wishing them luck.

05:48 PM – The teams are being briefed by Dr. Lisa P. Lukose.

05:45 PM – Prof. (Dr.) S. Siva Kumar, Professor. ILI stated a few words in memory of Prof. N.R. Madhava Menon before starting his speech.

Prof. N.R. Madhava Menon(1935-2019)

05:42 PM – We have among us Mr. Manohar Thairani, President, Lloyd Law College, Prof. (Dr.) S. Siva Kumar, Professor. ILI, Dr. Lisa P. Lukose, National Administrator, SAARC Mooting India Rounds, Prof. (Dr.) Md. Salim, Director, Lloyd Law College, Prof. Akhilesh Kumar Kumar, Deputy Director, Lloyd Law College.

05:37 PM – Wait is almost over. The briefing session will commence in about 5 minutes.

05:30 PM – After a short break, now the team has started gathering again in Lecture hall 3 and briefing will begin shortly.

05:00 PM – The Registration process has ended and the briefing session is about to commence.

04:30 PM – Only two teams are left to get themselves registered, and the registration is about to end.

04:25 PM – Lecture hall is almost filled with law aspirants who are ready to rock as the registration process is almost completed.

04:05 PM – Almost all teams have arrived and the registration process is halfway through.

03:45 PM –Registration process is going on smoothly and teams seem to be in full enthusiasm.

03:30 PM – Lloyd’s Law College welcomes law students with full joy.

03:20 PM – The registration has begun with full swing.

03:10 PM – The teams have arrived and gathered at Lecture Hall 3, Lloyd Law College.

03:07 PM – The Registration is about to begin!

03:05 PM- Prof. N. R. Madhava Menon is remembered with utmost reverence whenever there is any reference to legal education in India. Lloyd Law College is back again with the astonishing yet Info packed mooting competition. 5 PROF. N. R. MADHAVA MENON SAARCLAW MOOTING COMPETITION 2019-20 INDIA ROUND from 18th to 20th Oct 2019 Indian round.

02:50 PM – Luckily the weather is on our side today! The sun and we are pleased to offer the participants a warm welcome.

02:35 PM – LLOYD welcomes law students from all across the country with loads of enthusiasm and energy. Warm and hostile moments of students welcomed.

As many as 46 law schools have registered for the Indian Rounds, where the 7 qualifying teams will further battle in the SAARC Round with teams from SAARC Countries.

02:20 PM –The mooting teams for Indian Round are arriving.

Visit here http://saarcmooting.lloydlawcollege.edu.in/ to know more about our ongoing and earlier editions.

02:10 PM- We, the blogging team is here to keep you updated throughout the Event.

02: 05 PM –  Welcome to the Fifth Prof. N. R. Madhava Menon SAARCLAW Mooting Competition – India Rounds, 2019-20 being organized by Lloyd Law College with technical support from Menon Institute of Legal Advocacy & Training (MILAT) and Society of Indian Law Firms (SILF).

02: 02 PM –  And here we begin….!

02:00 PM –   Fasten your seat belts and brace yourselves, the moment we were waiting for has come!

NAMING THE COMPETITION-

Prof. (Dr.) N.R. Madhava Menon is known for the reform brought about in Indian legal education by the pioneering efforts n the last three decades by introducing Five Year Integrated B.A.LL.B. programme under the National Law School experiment is the inspiration for Lloyd Law College sponsoring the Mooting Competition in his name. Lloyd Law College is proud to be associated with MILAT and Society of Indian Law Firms (SILF) is launching the Mooting event for the benefit of law students of South Asian countries.

Fifth Prof. N. R. Madhava Menon SAARC Mooting Competition, Law Students’ Conference & Judges Colloquium 2019 is to be organized by Lloyd Law College under technical support from MILAT-Menon Institute of Legal Advocacy, Trivandrum and Society of Indian Law Firms (SILF) at Lloyd Law College, Greater Noida, Uttar Pradesh, India. There are two stages of the competition. this round is the Indian round of the same. the two rounds are The Indian Round and the SAARC Round for India, Pakistan, Sri Lanka, Bangladesh, Afghanistan, Bhutan, Nepal and Maldives. India Round is here in witnessing 46 teams from the best of all the law schools in India.

 

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