Jindal Global Law School of O.P Jindal Global University will be hosting the Surana and Surana India National Rounds of the 24th Stetson IEMCC from 14th to 16th February 2020. Of the 33 participating teams, the teams that finish as the top 4 will be representing the country at the International Rounds of Stetson in Florida, in April 2020.

The Stetson International Environmental Moot Court Competition motivates young and budding lawyers to become pro-environment policymakers who in the future will help combat the negative and long-term impact of environmental pollution on health, economy and social well-being of the human population  in a globally sustainable manner.

 

A brief schedule of the event is produced below:

DAY 1 – FEBRUARY 14, 2020

EVENT TIME

Registration/Orientation 5:00 PM – 7:00 PM

Draw of lots and exchange of memorials 7:00 PM – 8:00 PM

DAY 2 – FEBRUARY 15, 2020

EVENT TIME

Preliminary Rounds 1 10:00 AM – 11:00 AM

Preliminary Rounds 2 12:00 PM – 1:00 PM

Lunch 1:30 PM – 2:30 PM

Draw of lots and exchange of memorials – for Octa-Final Rounds 2:30 PM – 3:00 PM

Octa-Final Rounds 3:30 PM – 5:00 PM

Draw of lots and exchange of memorials – for Quarter Final Rounds 5:30 PM – 6:00 PM

Quarter Final Rounds 6:30 PM – 8:00 PM

Dinner 8:00 PM – 9:00 PM

Draw of lots and exchange of memorials – for Semi Final Rounds 9:00 PM – 9:30 PM

DAY 3 – FEBRUARY 16, 2020

EVENT TIME

Semi Final Round 10:00 AM – 12:00 PM

Draw of lots and exchange of memorials – for Final Round 12:30 PM – 1:00 PM

Lunch 1:00 PM – 2:00 PM

Final Round 2:30 PM – 4:30 PM

Awards Distribution & Closing Ceremony 5:30 PM – 6:30 PM

Stay tuned for the live updates of the Event…

Day 1 (14th February 2020)

All participating teams have arrived!

5:00 pm to 7:00 pm: The Registration and Orientation of all the participating teams has been completed for the 24th Annual Stetson International Environmental Moot Court Competition, 2020 – India National Rounds. Participating Teams got a chance to interact with fellow teams and work on that crucial last minute preparation before tomorrow’s competitive rounds!

7:00 pm to 8:00 pm: The draw of lots and the exchange of memorials took place for participating teams  at the end of the orientation.

Day 2 (15th February 2020)

8:00 am: Round Zero has begun.

All the best to our participants for what promises to be an engaging first day of proceedings!

9:00 am: Round Zero has ended.

9:45 am: Briefing for Judges has begun for round 01 and 02 of the competition. Judges for the preliminary rounds    have arrived and the briefing process has begun. The briefing will conclude in 45 minutes.

10:45 am: Preliminary round 01 commences with 16 fixtures.

12:45 pm: All 16 fixtures of preliminary round 01 have concluded.

1:00 pm: Preliminary round 02 with 16 fixtures has begun.

2:15 pm: All 16 fixtures of preliminary round 02 have concluded.

2:20 pm: The participating teams as well as the judges have proceeded to their lunch break.

4:00 pm: The draw of lots and exchange of memorials – for Octa-Final Rounds has begun.

4:45 pm:  The Octa-Final Rounds commences with 08 fixtures and 16 participating teams.

The 16 participating teams for The Octa-Final Rounds are:

  • Ram Manohar Lohiya National Law University
  • Gujarat National Law University
  • Indian Law Society’s Law College, Pune
  • Institute of Law Nirma University, Ahmedabad
  • The West Bengal University of Juridical Sciences, Kolkata
  • O.P. Jindal Global University
  • Lloyd Law College, Greater Noida
  • National Law University Mumbai
  • National Law University Jodhpur
  • National Law Institute University, Bhopal
  • National University of Advanced Legal Studies, Kochi
  • National Academy of Legal Studies and Research, Hyderabad
  • Rajiv Gandhi National University of Law, Patiala
  • Ramaiah College of Law
  • Symbiosis Law School, Noida
  • University Institute of Legal Studies, Punjab

7:00 pm: All 08 fixtures of the Octa-Final Rounds have concluded.

7:15 pm: The draw of lots and exchange of memorials – for Quarter Final Rounds has begun.

7:40 pm: The Quarter Final Rounds commences with 04 fixtures and 08 participating teams.

The 08 participating teams The Quarter Final Rounds are:

  • Gujarat National Law University
  • O.P. Jindal Global University
  • National Law University Mumbai
  • Institute of Law Nirma University, Ahmedabad
  • National Law Institute University, Bhopal
  • National University of Advanced Legal Studies, Kochi
  • Ramaiah College of Law
  • Symbiosis Law School, Noida

9:30 pm:  All 04 fixtures of the Quarter Final Rounds have concluded.

10:00 pm: The draw of lots and exchange of memorials –  for Semi Final Rounds.

Day 3 (16th February 2020)

The 04 participating teams for The Semi-Final Rounds are:

  • Institute of Law Nirma University, Ahmedabad
  • National Law Institute University, Bhopal
  • National University of Advanced Legal Studies, Kochi
  • Ramaiah College of Law

 

The judges for the Semi-Final rounds are:

Semi-Final 01:

  • Mr. Lzafeer Ahmad
  • BN Suchindran
  • Mr. Rishabh Sancheti

Semi-Final 02:

  • Snighaneel Satpathy
  • Frderico Jarast
  • Mr. Ajit Sharma

11:00 am: The Semi-Final Rounds commences with 02 fixtures and 04 participating teams.

The first semi-final round saw clear and concise speeches from both the teams. The judges, posing difficult questions found some surprisingly creative answers, albeit sometimes unconvincing. The teams concluded with sharp rebuttals that invited nods from the judges and the audience.

The second semi-final round, coming right at the business end of the competition, saw the judges throw difficult questions at the teams right from the beginning which were answered with great vigor. Both teams used their rebuttals cleverly to pick out flaws in the opponent’s arguments and  conclude their arguments to put their cases to rest.

1:15 pm: All 02 fixtures of the Semi-Final Rounds have concluded.

1:30 pm: The draw of lots and exchange of memorials – for Final Rounds has begun.

The 02 participating teams for The Final Rounds are:

  • National Law Institute University, Bhopal
  • National University of Advanced Legal Studies, Kochi

1:45 pm: The participating teams as well as the judges have proceeded to their lunch break.

2:30 pm: Briefing for Judges has begun for the Final round of the competition. Judges for the  Final round have arrived, and the briefing process has begun. The briefing will conclude in 30 minutes.

3:15 pm: The Final Round has commenced.

The Judges for the Final Round are-

  • M.C. Mehta
  • David Ambrose
  • B.S. Chimni
  • Gudmundur Eriksson
  • Nawneet Vibhaw

The Applicants begin with submissions, starting with the issue of trans-boundary harm. The Applicants submit that the Respondents’ introduction of grey bears has caused trans-boundary harm on the basis of the judgement in Nicaragua v. Costa Rica. The Judges do not accept this submission on the grounds mentioned. They have asked the speaker to refer to specific articles and commentaries.

The second speaker takes up the second issue. The judges have posed a question regarding Article 8(h) of the CBD. The Speaker has clarified and moved on with the context for the second issue, explaining the idea of range states and disputing the respondent’s claims. The Speaker makes an argument assuming, arguendo, the Applicant state as a range state, that the Applicant would be covered under an exception. The Judges have posed a question as to the interpretation of the treaty. The Speaker has clarified and moved onto the BERNE Convention. The Speaker has argued that the Applicant was justified in using measures as a result of the the trans-boundary harm caused to the Applicant State. The Judges have posed a question regarding the proportionality of the action of the Applicant to the harm. The Speaker has attempted to reply to the query. The Judges have questioned the speaker on the legal applicability of the draft conventions. The Speaker has satisfyingly replied to the question and concluded with the prayer.

The Respondents have begun with their arguments. The First Speaker has given context to the issues the respondents will be addressing. The Judges have questioned the Speaker with regard to the facts and the submissions made. The Speaker has made an attempt to clarify. The Judges have asked the Speaker to move onto his arguments, and further posed a question of interpretation. The Speaker has answered satisfyingly and moved on with his arguments. The Judges have questioned the actions of the Respondents and the foresee-ability of ‘significant harm’. The Speaker has answered the question and concluded his arguments. The Second Speaker has begun with her arguments regarding the actions of the Applicants on the Grey bears. The Judge has questioned the Speaker on the good practice in the Environment impact assessment with regard to climate change. The Speaker has attempted an answer. The Judges are not satisfied, but have asked the speaker to continue with her arguments. The Speaker is now addressing the exceptions which the Applicants are claiming will apply to them. The Judges are now questioning the reintroduction of the species made by the Respondents. The Speaker has replied with crisp answers and moved on with her arguments. The Judges have again put up the question of Good Practice and Cooperation. The Speaker submits that they attempted cooperation with the Applicants, but to no avail. The Judges, unsatisfied with the answer, and conclude. The Speaker has put forward the prayer and concluded.

The Applicants have made with their rebuttals, building on the questions that the Judges posed to the Respondents.  The Respondents have now taken the floor for their rebuttals, continuing the arguments they were making before. They have been questioned by the Judges on their rebuttal. The Respondents have answered the questions and concluded their rebuttal.

5:25 pm : The Final Round has concluded.

7:00 pm : The results for The 24th Stetson International Environmental Moot Court Competition are as follows :

Results of the 24th Annual Stetson International Environmental Moot Court Competition (India National Rounds):

Winners: National Law Institute University, Bhopal

Runners Up: National University of Advanced Legal Studies, Kochi

Other awards distributed at the Valedictory ceremony:

POSITION RESULTS 16TH FEB 2020 SUNDAY
TEAM CODE INSTITUTION NAME OF PARTICIPANTS AWARD
SN3 Dr. Ram Manohar Lohiya National Law University ANANT KUMAR SINGH,

HIMANSHI TIWARI,

SANJANA GOPAL,

RAVI SHANKAR PANDEY,

STUTI RASTOGI

 

4TH BEST MEMORIAL
SN7 National Law Institute University, Bhopal RAYANA MUKHERJEE,

AADITYA SHANKAR DIXIT,

SHREYA CHANDHOK

3RD BEST MEMORIAL
SN21 Ramaiah College of Law KOLAR AMARNATH SATHVIK,

KRISHNA PRASAD AMITHA,

SAKSHI SINGHAL,

SHILADITYA MISHRA,

DRUPATH KRISHNAN

TEAM PLACED 4TH
SN28 Institute of Law Nirma University, Ahmedabad SAKSHI RATHORE,

AGRIMA SHANKAR,

ANISHKA PANDEY,

RITIKA SINGH,

ANKUR

TEAM PLACED 3RD
SN14 Gujarat National Law University KESHAV SOMANI 4TH BEST STUDENT ADVOCATE
SN17 Symbiosis Law School, Noida ARJUN SAHNI 3RD BEST STUDENT ADVOCATE
SN27 O.P. Jindal Global University KYRA ROBIN D’CUNHA 3RD BEST STUDENT ADVOCATE
SN17 Symbiosis Law School, Noida MOHD. AHZAM  MUJTABA 2ND BEST STUDENT ADVOCATE
SN16 Rajiv Gandhi National University of Law, Patiala SMITA GUPTA BEST STUDENT ADVOCATE
SN25 National Law University Jodhpur ISHRITA BAGCHI,

SUVAM KUMAR,

STUTI AGARWAL

2ND BEST MEMORIAL
SN16 Rajiv Gandhi National University of Law, Patiala SMITA GUPTA,

NEHA JAIN,

TALIN BHARDWAJ

BEST MEMORIAL
SN7 National Law Institute University, Bhopal RAYANA MUKHERJEE,

AADITYA SHANKAR DIXIT,

SHREYA CHANDHOK

WINNING TEAM
SN9 National University of Advanced Legal Studies, Kochi PRANAV VALIATHAN PILLAI,

SHILPA PRASAD,

ASHNA D.

RUNNERS UP TEAM
SN7 National Law Institute University, Bhopal AADITYA SHANKAR DIXIT BEST SPEAKER IN FINALS
SN15 University Institute of Legal Studies, Punjab MADHAV MITTAL,

JAYANTI SINGLA,

ISHITA JAIN

SPIRIT OF SURANA

 

To the teams representing India at the International Rounds of the 24th Annual Stetson International Environmental Moot Court Competition- May the force be with you!

 

After the successful completion of the event we, officially sign off on behalf of Jindal Global Law School. In the end we would like to thank all our viewers for their support and encouragement throughout the event.

“Live Long and Prosper”

THANK YOU

Malavika Prasanna, Saurabh Ashok, Surya Rajkumar, Muskan Tibrewala, Karan Arora(Moot Court Society Board Members)

Akshay Purandare and Manan Parekh ( Photographer)

Written by Carishma Bhargava ( Student Editor)

 

 

 

 

 

 

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

One comment

  • After the successful completion of the event we, Malavika Prasanna, Saurabh Ashok, Surya Rajkumar, Muskan Tibrewala, officially sign off on behalf of Jindal Global Law School … well done all of you … god bless … super job

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.