2nd Day of 3rd Edition of Mar Gregorios College of law Moot Court Competition, 2025-26 concluded. The competition commenced on 22 January 2026 in collaboration with Eastern Book Company as Skill Partner, SCC online as Knowledge partner and SSC Times as the Media Partner. This competition was held offline. A total number of 16 teams participated in the competition. The event included 4 rounds i.e. Preliminary rounds, Quarter finals, Semi-finals and Finals.
THEME — Honour Killing
DAY 02: 23th JANUARY 2026
On 23 Jan 2026, the moot court proceedings will be conducted across Courtrooms one to eight, wherein Preliminary Round I, Preliminary Round II, and Quarterfinal rounds will be held. The sessions in all courtrooms were conducted in a disciplined manner, with active participation from the teams and effective supervision by the respective Judges.
PRELIMINARY ROUNDS 1 | COURT MANAGEMENT COMMITTEE
A total of 16 judges, with two judges allotted to each courtroom presided over proceedings across eight courtrooms. All the judges arrived at the venue by 8:30 am ensured the sessions commenced on time.
Court Room One
09:03 a.m. — The Judges arrived at bench and the Court was formally constituted.
09:03 a.m. — Proceedings commenced and the Petitioner opened arguments by presented the facts and framed the issues.
09:37 a.m. — The Respondent began submissions, responded to the Petitioner’s contentions and addressed the legal issues involved.
10:12 a.m. — Rebuttals: Petitioner addressed points raised by the respondent, clarified disputed facts, and reinforced key legal arguments.
10:16 a.m. — Sur-rebuttals: Respondent responded briefly to the points raised in the rebuttal.
10:18 a.m. — Court dismissed
Court Room Two
09:03 a.m. — Arrival of the Judges at the bench and assumption of the Bench.
09:03 a.m. — The Court was called to order, followed which the Petitioner initiated arguments outlined the factual matrix.
09:37 a.m. — The Respondent commenced arguments, elaborated on the issues and presented counter-submissions.
10:10 a.m. — Rebuttals: Petitioner highlighted weaknesses in the respondent’s arguments and emphasized supported evidence and legal provisions.
10:14 a.m. — Sur-rebuttals: Respondent made concise counter-points to the rebuttal.
10:17 a.m. — Court dismissed
Court Room Three
09:03 a.m. — The Judges arrived at the bench and the Court was constituted.
09:03 a.m. — The Petitioner began submissions, explained the facts and issues for determination.
09:37 a.m. — The Respondent addressed the Court, replyed to the arguments advanced by the Petitioner.
10:14 a.m. — Rebuttals: Petitioner countered the respondent’s claims, clarified discrepancies, and reinforced the main arguments of the case.
10:18 a.m. — Sur-rebuttals: Respondent offered brief clarifications to points raised dured rebuttal.
10:21 a.m. — Court dismissed
Court Room Four
09:03 a.m. — Judges arrived at the bench and formally took charge of the proceedings.
09:03 a.m. — The Petitioner commenced arguments, placed reliance on facts and legal propositions.
09:37 a.m. — The Respondent started submissions, responded to the issues raised and clarifyed their stand.
10:21 a.m. — Rebuttals: Petitioner focused on countered the respondent’s submissions and emphasized legal precedents supported their case.
10:22 a.m. — Sur-rebuttals: Respondent responded to the rebuttal in a concise manner.
10:30 a.m. — Court dismissed
Court Room Five
09:03 a.m. — The Bench assembled and proceedings were initiated.
09:03 a.m. — The Petitioner opened the case by layed down the factual background and issues involved.
09:37 a.m. — The Respondent began arguments, addressed the Court on the relevant issues.
10:13 a.m. — Rebuttals: Petitioner clarified disputed facts, addressed counter-arguments, and reinforced key legal points.
10:16 a.m. — Sur-rebuttals: Respondent briefly addressed issues raised dured rebuttal.
10:20 a.m. — Court dismissed
Court Room Six
09:03 a.m. — Judges arrived at the bench and the Court was constituted.
09:03 a.m. — The Petitioner commenced submissions, dured which the Bench actively engaged with questions.
09:37 a.m. — The Respondent began arguments, replyed to the queries raised and advanced counter-arguments.
10:21 a.m. — Rebuttals: Petitioner focused on resolved discrepancies in the respondent’s submissions and highlighted supported evidence.
10:23 a.m. — Sur-rebuttals: Respondent responded concisely to the rebuttal points.
10:27 a.m. — Court dismissed
Court Room Seven
09:03 a.m. — Arrival of Judges and formal constitution of the Court.
09:03 a.m. — The Petitioner initiated arguments, presented the factual and legal framework of the case.
09:37 a.m. — The Respondent commenced submissions, addressed the contentions raised.
10:15 a.m. — Rebuttals: Petitioner countered the respondent’s claims, emphasized inconsistencies, and highlighted relevant legal provisions.
10:18 a.m. — Sur-rebuttals: Respondent offered a brief response to rebuttal points.
10:22 a.m. — Court dismissed
Court Room Eight
09:03 a.m. — The Judges assembled and proceedings were called to order.
09:03 a.m. — The Petitioner began arguments, outlined the facts, issues, and applicable legal principles.
09:37 a.m. — The Respondent started submissions, responded to the arguments put forth by the Petitioner.
10:16 a.m. — Rebuttals: Petitioner addressed respondent’s arguments, clarified key issues, and reinforced supported legal points.
10:19 a.m. — Sur-rebuttals: Respondent responded briefly to the rebuttal arguments.
10:24 a.m. — Court dismissed
