ABOUT THE ORGANISATION
The Amity Law School, Noida is an institution established by an educational society RBEF (Ritnand Balved Education Foundation) with the object of providing highquality education in the legal domain. The Founder Trustee, an NRI, and an industrialist, and the president of RBEF, Dr. Ashok K Chauhan is a renowned philanthropist who has dedicated his life to the service of the nation through education. Teaching at Amity Law School started with effect from 3rd November 2004.
ABOUT STUDENT BAR FORUM
The Moot Court Society of Amity Law School, Noida was established in 2010 by the reckoning of our Founder President Dr. Ashok K. Chauhan and under the able guidance of Additional Director Late Prof. Mamta Srivastava and the immense contribution of our faculty members. However, in the year 2015, the society has been restructured as the ‘Students Bar Forum, Amity Law School, Noida’ under the auspices of our Additional Director, Mentor, and Faculty Incharge Mr. Tushar Ved Saxena. The Students Bar Forum is a student committee entrusted with the responsibility of administering mooting activities, ADR Tournaments, and Client Counseling Competitions upholding the high standards of excellence that Amity Law School Noida has set itself. The role of the Students Bar Forum is to facilitate and regulate mooting, ADR tournaments, and client counseling competitions, at Amity Law School, Noida.
ABOUT THE EVENT
This Competition is conceived with the aim of promoting & developing skills about the procedure followed by Trial Courts and testing the knowledge of the law students across the nation. It tests the law students both on the aspects of knowledge of law and facts. This is in fact an effort of providing such a platform to law students so they can learn the basics of trial Court which in turn open a wider gate of one’s overall learning experience. Most law school trial advocacy courses focus on tactical skills, though some integrate basic methods of strategic planning. Some academics have expressed disfavour with advanced strategic techniques because of the imbalance they create, especially against attorneys who are unaware of them. Proponents of advanced strategic techniques argue that these methods are the only effective means to counter the already-existing imbalances in the system, as between indigent defendants and the state, and between working-class plaintiffs and well-resourced, wealthy corporations.
As one of the impending graduate schools in India, we are continually taking measures to give comprehensive and significant lawful schooling to brilliant youthful ability from across the country. In course of such undertakings, we have seen that solid backing abilities, capacity to think sensibly and judiciously, joined with discernment for drafting, are a few key qualities that are essential for a legal advisor in the current situation. Remembering these prerequisites, we are arranging a virtual path promotion rivalry whereby the understudy LAWYERS should think like an Advocate and think out about the crate, apply standards of law to current realities of the debatable issue inside the circle of law. Partaking in this virtual path support contest will help understudies to feature their abilities to the world on the loose. Turning into a decent supporter is moderate maturing leafy foods is sharpened through mooting. This virtual path backing rivalry, experience will give understudies comprehensive comprehension of the legitimate cycle, furthermore, will prepare understudies to think, act and respond like legal advisors. We are pleased to announce that we will have the first Amity National Trial Advocacy competition.
The coordinators of the occasion perceived the need of a virtual stage during this season of Pandemic, where law understudies can be a piece of a stage where they can draft, argue, and exhibit their backing expertise. The point of the occasion is to empower law understudies from across India to take an interest and grandstand their highness over law and lawful standards over a virtual stage.
OBJECTIVES
This Competition is conceived with the aim of promoting & developing skills about the procedure followed by Trial Courts and testing the knowledge of the law students across the nation. It tests the law students both on the aspects of knowledge of law and facts. This is in fact an effort of providing such a platform to law students so they can learn the basics of trial Court which in turn open a wider gate of one’s overall learning experience.
IMPORTANT DATES
- Registrations Opening : 10th Sept’21.
- Registrations Closing: 2nd October’ 21.
- Submission of memorial : 15th October’21.
- Clarification : 9th October’21.
- Event: 22nd – 24th October’21.
REGISTRATION FEES
Rs. 2000/-
ELIGIBILITY
Students pursuing 3-Year LL.B. Degree Course or 5-Year Integrated LL.B. Degree Course and LL.M. Degree Course from the colleges recognised by Bar Council of India are eligible to participate in the competition.
INCENTIVES
- There will be a participation certificate which will be awarded to all the participants.
- The certificate and awards of merit will be presented to all those participants as under:
1st Team 15, 000/- Rs.
1st Runner Up 10, 000/- Rs.
Best Memorial 7, 500/- Rs.
Best Speaker/ Counsel 5, 000/- Rs.
Best Witness 5, 000/- Rs.
Refer Moot Problem: HERE
Registration form: HERE
Brochure: HERE
CONTACT INFORMATION
For registrations
Anikesh Rajput – 9958685857
Bhawana Sharma – 7678494757
For further queries
Vatsalya Vajpayee – 8171429351
Shivranjani – 7979852398
