The relevance of International Moots, as a strategy to solve complex International Criminal Disputes is irrefutable. Its use and profile have seen a meteoric rise across the globe in the last few decades. Moot Court Competitions are an exciting aspect of the study of law and its a robust culture of Moot Courts, becomes a prerequisite for ensuring that the environment remains competitive among the Law students.
With the aim of fostering quality research, analysis, writing and oratory skills, Amity Law School, NOIDA, is hosting the Indian National Qualifying Rounds of the most prestigious Philip C. Jessup International Law Moot Court Competition for the year 2024, from 14th February to 17th February, 2024.
Written by leading scholars of International Law, the Philip C. Jessup International Moot Court Competition, 2024 addresses multi-fora international litigation, addressing the issue of deprivation of Nationality and Statelessness of a Sovereign Entity.
We hope that this year’s event marks higher benchmarks and will be an unparalleled experience filled with motivation and knowledge A brief schedule of the event is produced below:
Day 1 (14th February, 2024) : Preliminary Rounds
Day 2 (15th February, 2024) : Preliminary Rounds
Day 3 (16th February, 2024) : Quarter Finals , Semi Finals and Exchange of memorials.
Day 4 (17th February, 2024) : Finals and Valedictory Ceremony.
Stay tuned for the live updates of the Event.
Day 1 (14th February, 2024)
We are excited for the first day of the Moot Court Competition. Seeing the talented participants, preparing for the competition, is a joy to watch. We hope that the first day of the occasion establishes an unmatched academic atmosphere, conducive of insightful deliberations.
Dr. Bhavna Batra, National Administrator, India National Rounds, Philip C. Jessup International Law Moot Court Competition, 2024, welcomed the esteemed judges, participants and the volunteers.
Each day holds a surprise. But only if we expect it can we see, hear, or feel it when it comes to us. Let’s not be afraid to receive each day’s surprise, whether it comes to us as sorrow or as joy It will open a new place in our hearts.
– Henri Nouwen
Mr. Michael Peil is the navigator of this event and helping the event sail smoothly with his wisdom.
He has been the backbone of India Jessup Rounds
8:45 hours: The judges were accompanied by the student volunteers.
9:15 hours: Judges arrival in the Lounge, followed by Judges briefing.
9:30 hours- The first preliminary round of the coveted Philip C. Jessup Moot Court Competition, 2024 has officially started.
“Advocacy’s mission is to administer justice to the common man”
-Justice DY Chandrachud
10:30 hours: The arguments put forward by the participants on the issues of law, are simply breathtaking! The planning and preparation involved in the formulation of these arguments, deserves an applause!
“In sofar as international law is observed, it provides us with stability and order and with a means of predicting the behavior of those with whom we have reciprocal legal obligations”.
– William Fulbright
10:45 hours: The rebuttal session begins after some intense arguments.
11:00 Hrs.: Preliminary Round 1 comes to a conclusion! The first round has set a high expectation for equally thrilling rounds to come!
1200 hrs.: The students showcased a phenomenal demeanor in the first round, powered by their oratory and advocacy skills. The Judges of Preliminary round 1, who were hearing the arguments, questioned the speakers on the various points put forward by them. We expect an equally thrilling second round, which begins now!
12:20 hours: Preliminary Round 02, comprising of 15 matches, is the second of the six rounds. The participants are putting forward their best arguments.
13:15 hours: The participants are trying their best to formulate their arguments, in a way that it supports their primary stance. The judges are questioning the participants as the round reaches its climax. The Judges of the respective court rooms are going through the memorials. Questions were being put up regarding the issue, which the students meticulously answered.
13:30 hrs.: The second Preliminary round has ended. The judges gave their appreciation for the participants’ research and their in-depth knowledge.
15:00 hrs.: Preliminary Round 3 of the India Qualifying Rounds of the esteemed Phillip C. Jessup Moot Court officially begins. After three exciting rounds, we are halfway through an exciting phase of this competition.
15:30 hrs.: The teams have started putting their arguments in front of the esteemed judges. One of the judges asked a question to which the speaker replied with an elaborate explanation.
16:15 hrs.- The Rebuttals and Sur-Rebuttals have ended. The Court is now adjourned, and the judges are entailing valuable suggestions to the teams.
16:30 hrs- Both teams have concluded their arguments. The judges are now proceeding towards filling up the score sheets. The third round has ended.
Felicitation of Judges:
Felicitation of the judges along by Dr. Bhavna Batra, National Administrator of the Indian Rounds, with Dr. Juliee Sharma, Convenor & Ms. Anumeha Sahai, Co-Convenor.
17:00 Hrs.: What an exhilarating day it was, with intense arguments, counterarguments, rebuttals and sur-rebuttals. All the participants gave their best in the competition. We shall meet you on Day 2 of the Phillip C. Jessup International Moot Court Competition, 2024 India Qualifiers.
Day 2 (15th February, 2024)
Your excitement and enthusiasm have indeed encouraged us for organizing this illustrious moot court competition. We intend to provide law students with a platform to come together and show their caliber. It is the 2nd Day and teams are excited about their rounds today. We pray for all the participants that they may give their best today.
“IT’S RIGHT TO GIVE EVERY MAN HIS DUE.”
-Plato…
9:00 hrs.: Day 2 starts with briefing of judges for Preliminary Round 4.
9:30 Hrs.: Preliminary Round 4 has officially begun. With a new day and new morning we welcome our new teams to this Preliminary Round 4. With appreciation and hope, we are starting with today’s event.
09:55 hrs: As the rounds progress, the atmosphere is getting tense with each passing moment. May the best team win.
10:00 hrs.: The arguments and counter-questioning is enthralling to watch! The intensity of the deliberations on various issues is thrilling!
“DON’T BUNT. AIM OUT OF THE BALLPARK. AIM FOR THE COMPANY OF IMMORTALS.”
-David Ogilvy.
10:30 hrs– After the insightful arguments put forward by both the teams is making this round even more exciting. We now move on to the session of rebuttal and sur-rebuttal.
10:45 hrs– An exchange of arguments and counter-arguments by our participants created a highly academic atmosphere. The participants are leaving the courtroom, as the judges prepare their scoring sheets. From here, we proceed to the next mooting round.
11:00 Hrs.: Preliminary Round 4 comes to a close! It was an exciting exchange of arguments from both sides.
12:00 hrs. – We have witnessed highly dedicated participants engage in a fierce struggle. The competition was intense, as we gear up for the remaining rounds. The 4th preliminary round was only the outset of a wonderful competition with a captivating day ahead. We are now beginning with the 5th Preliminary Round of the competition.
12:30 hrs. – The 5th Preliminary Round looks even more promising, as the teams put their best into this intensely competitive round.
12:45 hrs – Participants’ efforts have been peeking through their presentations. The powerful arguments and references made to relevant laws and official reports definitely showcases their research skills.
13: 15 hrs – The competition has taken off in full steam. The participants’ competitiveness is on full display, as they compete against each other for the top spots. The session is set to get more engrossing.
13:30 hrs – The participants received valuable advice from the distinguished Judges of the respective Courtrooms, as an hour of exchange of knowledge and analytical observations came to a conclusion. The Round 5 of the competition now comes to an end with what we can call the best hour of the day. The teams came fully prepared, not giving any loopholes to the other that can hamper them.
15:00 hrs – As the highly competitive teams are about to square off against one another, we can feel the tension rising. As it is rightly said that when you are feeling stressed, all you really need is a reminder that you will be through the tunnel soon and that the light is right around the corner. So here and now, we begin with the Preliminary Round 6 of the competition.
15:30 hrs.: The teams have put forth phenomenal arguments that appear to be well-researched. This round will be no less thrilling than the previous ones
16 :00 hrs.: The correspondence between the judges and the orators is intriguing. The participants have accomplished an immaculate round of deliberation and discussion.
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16: 30 hrs –The conclusion of Preliminary Round 6 has left the participants with some points to learn for future appearances in Moot Court Competitions, as the judges provided their insightful feedback.
16:45 hrs: The results for the Quarterfinal rounds have been declared. The following teams have qualified for the Quarter – final rounds. Following no specific order, the teams are listed below:
Felicitation of the judges
17:00 Hrs.: With utmost delight, we would like to announce the closing of the 2nd day of the Philip C. Jessup International Moot Court Competition, 2024 (Indian Rounds). The participants presented their arguments in a stupendous way in front of the judges. The rebuttals and surrebuttal were even more enthralling to witness. The feedback provided by the judges was enriched with value. Now, we wait for the third Day to unfold more engrossing and intense mooting sessions. So, stick around folks, there is more to come!
Day 3 (16th February 2024): The third day promises to be a competitive display of advocacy skills from the participants.
With the spectacular conclusion of second day, this edition of the competition has definitely set a higher bar as compared to the previous editions. The stakes are high, and the teams are getting more and more competitive. With this in mind, we welcome you all to third Day of Philip C. Jessup Moot Court Competition. This round will be as diligent & decisive as the others. So, we only ask you to tighten your belts for the rounds as this is going to be a spectacular ride!
09:00 hrs.: Judges orientation for the Quarter-finals of the competition has commenced.
09:30 hrs.: The Quarterfinal rounds have commenced. The competitors are brimming with excitement and enthusiasm. We hope that the participants use this as a great opportunity to exhibit their skillsets.
“Optimism is the faith that leads to achievement. Nothing can be done without hope and confidence.” ~
Helen Keller…
10:15 hrs.: In the courtrooms, the rounds testified to the tremendously precise reasoning by the competing teams. During the session, the teams showed a high level of engagement and decadence!
10:45 hrs.: The counsels put forth amicable arguments in the rebuttal and sur-rebuttal rounds.
11:00 hrs.: Another invigorating round of arguments and intense competition between the teams, the Quarterfinal round has come to an end.
11:15 hrs: Judges felicitation for Quarterfinal rounds
11:30 Hrs.: The results for the Quarterfinal rounds have been declared. The following teams have qualified to the Semi-final rounds. Following no specific order, the teams are listed below:
14:30 hrs: Coming into Day 3, we have had some intense mooting sessions within the designated Courtrooms. We are ready to begin the Semi-FInal Round of the 2024 edition of the Phillip C. Jessup Moot Court Competition.
15:15 hrs: There is an intense atmosphere building within the Courtrooms, where the teams have engaged the judges with their insightful arguments.
15:30 hrs.: The judges have begun to put the candidates to the test by asking comprehensive questions and measuring the depth of their research.
“By failing to prepare, you are preparing to fail.”
~ Benjamin Franklin.
16:00 Hrs.: The Semi-Finals came into the end. It was an intense mooting session, which was indeed thrilling to watch!
16:30 Hrs.: Judges felicitation for Semi-final rounds is underway!
17:00 Hrs.: Day 3 ends. An exciting day, full of intense discussions and deliberations comes to an end.
Day 4 (17th February 2024)
As a new day greets us, the sunshine in the sky mirrors the hopes in the heart of the finalists of the Indian Rounds of the Phillip C. Jessup International Moot Court Competition. The last day of the Phillip C. Jessup International Moot Court Competition is about to begin, and the entire Amity Family is buzzing with excitement.
“CONFIDENCE DOESN’T COME WHEN YOU HAVE ALL THE ANSWERS! BUT IT COMES WHEN YOU ARE READY TO FACE ALL THE ANSWERS”
BENCH FOR THE FINAL ROUND –
8:30 hrs – Arrival of the distinguished Judges for the Final Round.
9:00 hrs – The Finals of the Philip C. Jessup International Law Moot Court – India Qualifying Rounds 2024 has commenced.
9:15 hrs.: The Applicant side presented their submissions.
9:45 hrs.: The Respondent side presented their submissions.
10:30 hrs.: The final round of The Indian Qualifying Rounds of Philip C. Jessup International Moot Court Competition, 2024 has come to conclusion. The preparation of months, the never-ending hard work, the countless hours of practice, are memories which every participant shall carry throughout their lives. Before the announcement of results, we would like to congratulate all the teams who have taken part in the competition with utmost zeal. After all, “participation is always more crucial than winning”.
10:45 Hrs.: Judges felicitation for Final Round has commenced.
11:00 Hrs.: The much awaited Valedictory Ceremony begins-
Dignitaries Gracing the Valedictory Ceremony
Judges Arrival
‘All advocacy is, at its core, an exercise in empathy.’
-Samantha Power
Valedictory Ceremony
11:05 hrs.: As the competition concludes, it’s time for hearing from our distinguished guests, judges, and hosts. The lighting of the lamp and felicitation mark the start of the Valedictory Ceremony.
Welcome address – By Prof. (Dr) Shefali Raizada
The Joint Additional Director and HOI of Amity Law School, NOIDA, addressed the Guests of Honour, the participants and the audience attending the Valedictory Ceremony, emphasizing on the importance of Moot Court Competitions and the participation by students in such highly competitive environments. She reiterated Amity’s commitment to academic excellence and holistic development of students across departments, so that they may innovate and participate in the global exchange of ideas.
She, firstly, thanked the Almighty. Expressing her gratitude further, the esteemed Additional Director of Amity Law School, NOIDA, Prof. (Dr.) Shefali Raizada thanked the Hon’ble Founder President of Amity Group of Institutions, Dr Ashok K. Chauhan, followed by the Hon’ble Chancellor Sir, Dr Atul Chauhan, and Chairman of Amity Law Schools, as well as the Chief Advisor to the office of the Founder President of Amity Group of Institutions, Prof. (Dr) D.K. Bandyopadhay Sir. She welcomed everyone to the grand mooting spectacle, which lasted over four days. Prof. (Dr.) Raizada also welcomed the Guests of Honour: Hon’ble Mr. Justice Anup Jairam Bhambhani, Hon’ble Ms. Justice Mini Pushkarna and Hon’ble Mr. Justice V. Kameswar Rao; also welcoming esteemed Senior Advocate Ravindra Shrivastava and the Vice-President of the Supreme Court Bar Association, Mr. Sukumar Pattjoshi. Prof. (Dr) Shefali Raizada thanked all esteemed Guests of Honour for gracing this momentous event.
Prof. Dr D.K. Bandyopadhyay Sir is a man of immense intellect. He is a reputed academician and the Chief Advisor to the office of the Founder President of Amity Group of Institutions. He briefed the attendees of the Valedictory Ceremony. Dr. Bandyopadhyay also congratulated all the teams for their hard work and persistence through the Moot Court Competition. He highlighted the role of Amity Law School in raising excellent lawyers, judges and legal scholars. Also, he thanked ILSA for bestowing upon our law school with the responsibility of conducting the prestigious Phillip C. Jessup International Law Moot Court, for the past few years. He also extended his gratitude to Mr. Micheal Peil for his collaboration with Amity Law School since many years.
Hon’ble Ms. Justice Mini Pushkarna, in her speech highlighted the importance of participating in moot court competitions, and further mentioned that students who will go on to become advocates should always be guided by the principles of rule of law and be ethical in their practice of law. The Hon’ble Judge of the Delhi High Court, concluded by quoting Michelle Obama, “Even when it’s not pretty or perfect. Even when it’s more real than you want it to be. Your story is what you have, what you will always have. It is something to own.”
Hon’ble Mr. Justice Anup Jairam Bhambhani, spoke to law students on an extensive note on the art of advocacy and importance of practice of law more than bookish learning. He mentioned that law is learnt in the Courtrooms and not in the library full of books. The Hon’ble Justice emphasized on organizing Court rooms drama (“or Simulations”) which help the students on learning the law through practical experience. Concluding, he added that “Lawyers are not hired guns, and thus have to follow their good ethics and not be mere puppets of their client.”
Hon’ble Mr. Justice V. Kameshwar Rao, highlighting the changes he has seen in the field of legal education and practice of law in the last few decades, Hon’ble Mr. Justice V. Kameshwar Rao mentioned that after 1995, he found law students gaining confidence through participating in such esteemed Moot Court Competitions. Reiterating the words of Hon’ble Mr. Justice Anup Jairam Bhambhani, he mentioned the value of ethics in the practice of law.
Mr. Ravindra Shrivastava, Senior Advocate at the Delhi High Court, congratulated the students who made it to Washington DC for the Phillip C. Jessup Moot Court Competition, and conveyed his encouragement to the students who couldn’t make it to the winning list, highlighting that for all students who participated, it surely infused a spirit of enhancing their advocacy skills.
Vice-President of Supreme Court Bar Association, Mr. Sukumar Pattjoshi, highlighted Amity’s contribution to preparing students to be skilled lawyers in the law profession, and congratulated Amity Law School NOIDA, for successfully hosting a grand event, as prestigious as the Philip C. Jessup International Moot Court Competition, 2024.
12:50 hrs.: Mr. Christopher, an ILSA representative, thanked Amity Law School NOIDA, for successfully hosting the prestigious Philip C. Jessup International Moot Court Competition, 2024, and highlighted the importance of staying connected to the Jessup Community.
13:00 hrs.: Dr Ashok K Chauhan, the Founder President of Amity Education Group: Founder Sir is known for his visionary personality, leading Amity Law School’s vision for producing highly skilled lawyers who observe high moral standards. He discussed that the legal profession cannot be a business, but rather has to be approached as a service to the voiceless who need justice. He mentioned that he is looking for his law students to lead the world. He appreciated the insightful advice of the Guests of Honour and suggested that their guidance is a boon to the students at Amity Law School, NOIDA. The Hon’ble Founder President thanked all the Guests of Honour for attending the Valedictory Ceremony. Lastly, he appreciated the students and faculties for their efforts in organizing the 2024 edition of the Phillip C. Jessup International Moot Court Competition: Indian Rounds. Founder Sir mentioned that all those who participated, are already on the road to becoming very successful lawyers and further stated that Philip C. Jessup International Law Moot Court Competition is one of the most challenging International Moot Court Competitions in the World.
13:07 hrs.: With the most awaited moment having arrived, our Faculty Convener, Dr. Juliee Sharma and Faculty Co-Convener, Ms. Anumeha Sahai, are going to announce the results. They stand on the dais to declare the results of the Championship Rounds.
The hard work & dedication of our associated members, day in & day out, brought the event to a successful conclusion and paid tribute to its rich history.
With this, We, the Blogging Team of the Indian Qualifying Rounds of the Philip C Jessup Moot Court Competition, 2024, sign off.
What’s the point of putting in the team codes for the teams that have broken into the quarters? Kindly publish the names of the law universities that have reached the quarters.