The 1st P.A.Inamdar International Moot Court Competition organized by CNLU, Patna in collaboration with MCE Society’s A.K.K.New Law Academy, Pune, witnessed the enthusiastic participation from 33 esteemed law universities across the nation. These teams would be competing in the 3-day long event, starting from the 1st of April till the 3rd of April, which looks to be extremely promising and competitive from the enthusiasm displayed by all the participants and organizers at the inaugural ceremony. This inaugural ceremony was attended by all the students, teaching and non-teaching staff of CNLU, and the participating teams. The draw of lots, determining which team would go up against which teams in the rounds of oral arguments from 10 a.m. on 2nd of April, 2016, followed the inaugural ceremony.

The inaugural ceremony was graced by the august presence of Hon’ble Mr. Justice Ajay Kumar Tripathi, High Court of Judicature of Patna at Patna and Shri P.K.Shahi, Advocate General and former Education Minister of the Govt. of Bihar. The ceremony started with the floral welcome to Shri P.K.Shahi by Ms. Shaista Peerzada, member of MCE Society, and to Hon’ble Mr. Justice Ajay Kumar Tripathi by Mr. Kumar Gaurav, faculty of CNLU. Prof A. Lakshminath, Hon’ble V.C. of CNLU, delivered the welcome address, which was filled with much encouragement for participants and organizers alike. He highlighted the importance of mooting in the path of excelling in the profession of law. Aarush and Mallika, excelled in their task of being the anchors of the ceremony with the much required grace and poise. Ms Nandita S.Jha, the moot co-ordinator who has been extremely instrumental in the organization of the competition, welcomed the teams and shed light on significance of mooting.

We are proud to host the following Teams-

1. Alliance School of Law, Alliance University
2. Amity Law School, Amity University, Lucknow (AUUP)
3. Amity Law School, Noida
4. Army Institute of Law
5. Central University of South Bihar, Gaya
6. Delhi Metropolitan education (GGSIU)
7. DSNLU, Vishakhapatnam
8. Faculty of Law, Allahabad University
9. Faculty of Law, Aligarh Muslim University
10. Faculty of Law, Banaras Hindu University
11. Faculty of Law, Law Centre , Delhi university
12. Faculty of Law, Lucknow University
13. GNLU, Gandhinagar
14. Government Law College, Mumbai
15. ICFAI Dehradun
16. IMS Unison School of Law, Dehradun
17. Indian Institute of Legal Studies Siliguri
18. JEMTEC Schhol of Law, Noida
19. KLE Societies’s Law College, Bangalore
20. M.S. Rammaiyah Law College, Banagalore
21. NEW Law College, BhartiyaVidyapeeth, Pune
22. NLIU Bhopal
23. NUSRL Ranchi
24. R.L.LAW COLLEGE BELGAVI
25. Raffles University, Neemrana (Rajasthan)
26. RGNUL Patiala
27. RMLNLU, Lucknow
28. School of Excellence in Law, Tamil Nadu
29. School of Law KIIT University, Bhubaneswar
30. Seedling School of Law, Jaipur
31. Unity Degree College
32. University Institute of Legal Studies, Chandigarh
33. UPES , Dehradun

We are live now! The teams are battling it out in the Preliminary Rounds.

  • In Court Room No. 4, UILS, Chandigarh met with a rough start where the  judges grilled the first speaker from the petitioners side  on greetings only ,in court room no. 3 during the 1st preliminary round the petitioner’s cited the yogyakarta convention to which Malp is only a signatory and thus the judges refused to hear any further arguments based on the convention, the respondent equated Palshtia with Islam and the judge questioned the knowledge of the counsel about the various religions around the world.The counsel cited a judgement of the Odissa High Court and was arguing on the  facts only which did not go well down with the judges. In court rooom no. 1 during prelium round 1 the second speaker of side petitioner was not aware of doctrine of nexus.
  • In court room no. 1 the rebuttals from one of the sides were based on a arguments which were never raised in the oral submissions the judges looked baffled and the same was pointed out to the team later.
  • According to the blogging team room no. 6 was the most interesting bench of judges who shook the confidence of the counsel pleading before them.They made the counsel on the side petitioner to quote Constitution of India and then grilled them on how in the territory of Malp was the Indian Constitution applicable.initially when the side petitioner brought up the maintainability of the writ , they were asked to prove where the side respondent had challenged the maintainability and if not then why was it being raised .The respondent side in the same room were ignorant about the terms class legislature and intelligible differentia.
  • In court room no 5 the judges came down heavily on the respondent on the deficiency of the MEB and was on the verge of outrightly rejecting the further submissions of the council  calling it an outright violation of minority rights .
  • By the second preliminary round the judges gained momentum which proved to be deadly for the teams .Be it jurisdiction ,LGBT rights or the Naaz foundation case  the teams were grilled and roasted on questions of law and facts.The first speaker from NLIU Bhopal from side respondent could not satisfy the judge’s queries within the prescribed time limit.

BLOGGING TEAM IS HUNGRYYY!!! WE’LL BE BACK AT 3 SHARP (HOPEFULLY) WITH THE BREAKS.

STAY TUNED.

MAY THE FORCE BE WITH YOU!

 HERE IT IS GUYS

HE IS NO LAWYER WHO CANNOT TAKE TWO SIDES!

 HERE ARE THE  TEAMS  QUALIFIED FOR THE QUARTERFINALS:

  1. SCHOOL OF LAW, KIIT UNIVERSITY
  2. IILS ,SILIGURI
  3. RAFFLES UNIVERSITY
  4. UILS , CHANDIGARH
  5. ARMY INSTITUTE  OF LAW , MOHALI
  6. NLIU , BHOPAL
  7. UPES , DEHRADUN
  8. GLC, MUMBAI

HEY GUYS,

TILL THE TEAMS ARE GETTING READY FOR THE QUARTERS WE WOULD LOVE TO ANNOUNCE THE PRIZES:

WINNERS:Rs 15000

RUNNERS UP :Rs 10000

BEST MEMORIAL: Rs 7500

2nd BEST MEMORIAL: Rs 5000

BEST SPEAKER : Rs 7500

2nd BEST SPEAKER : Rs 5000

4.08 pm: In court room no. 4 ground for challenging the circular was being questioned to shake the confidence of the counsel. Counsel made a blunder calling legislature as legislation and thus dug a pit for itself.judges smiling for counsel’s ignorance.

4.12 pm: Judges yet to arrive in the court room 5 LETHARGY PREVAILS!

4.15 pm:In court room no 3, heat rising, judges push the counsel to the backfoot asking them why supreme court and not the high court .counsel trying to plead ignorance,judges not accepting the same. PIL under question .

4.18 pm: In court room no. 6, the judges asking the counsel why it should accept foreign cases.the judge asserts that 3rd gender will only be transgender.

4.18 pm: In court room no. 3 hearing of second counsel  begins.court roo no. 5 stiil waiting for the judge.

4.20 pm: Constitutional morality being questioned by the judges .the answer is satisfactory.

4.22 pm: In court room no. 6 the judge asks how is sexual orientation analogous to the word sex.

4.23 pm: In court room no. 4  to be or not to be is the question.

4.27 pm: Relief for court room no. 5 Finally the judges arrive,browsing through the memos of the counsel.in court room no6. the judges confuse the counsel between ICCPR and ICSCR seems like a turning point in the argument.

4.28 pm: In court room no 6. counsel a little nervous as judges say it is the work of legislature and not judiciary to include sexual orientation into sex.

4.30 pm: Judges comment enough compassion shown by the institution as Mrs x is allowed to continue as a student in court room no. 6

4.31 pm: In court room 4, the judges comment that nothing which is submitted by the counsel is either persuasive or binding.

4.32 pm: In court room no. 5 the judges love their sandwiches grilled, not allowing the counsel to proceed with further issues

4.34 pm: In court room no 6 the judge is questioning the locus standi of the PIL .Principle of natural justice forms one part of the argument by the counsel.

4.35 pm: In court room no. 6 the judges ask how this religion is compared to islam.the judges demand in court room no. 5 if the counsel is aware of the facts .

4.36 pm: Court room no. 3, misleading might be injurious to your case.

4.39 pm: in court room no. 3 the counsel is unaware of the facts of the case.

4.40 pm: In court room no. 5 judges ask the counsel if legal righ is being violated by denying her hostel rights.the judges dont seem to adhere with the idea of justice. BICHARE BACCHE!!

4.44 pm: 1st speaker from NLIU takes the dias to present his arguments.

4.46 pm: In court rooom no. 5, our sponsor is under question- P. A.  Inamdar vs State of Maharashta.judge asks the counsel to present the copy of the judgement.minority colleges have a qualified right to protect their belief judges say.

4.48 pm: In room no. 5 the judges ask the counsel to be Buddha and enlighten the counsel with their immense knowledge.meanwhile who wants grilled counsels ,OH ! i meant sandwiches!!!

4.50 pm: In court room no. 4 , it took time because the person coordinating was lovestruck.

4.59 pm: Judges ask will the people be asked to sit naked later in the examination .

5.00 pm: In court room no. 5 the judges call for FIR and the copy of judgement s of 2008 4 SCC. counsel quoting Jeremey Bentham.

5.01 pm: In court room no 4 the principle of Audi Alterem Partem is violated.

5.04 pm: Counsel fails to distinguish between beef ban and hijab ban thereby inviting wrath of the judges.in court room no. 4 the judges warn the counsel of not to be elective and selective of facts.

5.05 pm: In court room no. 5,the judges seem to not accept the arguments. the counsel may just cry. koi paani pilao use.

5.10 pm: The counsel is ready  to strip down people if it is to curb cheating.SAVE YOURSELF PEOPLE!!!

5.11 pm: Shia Sunni  concept being involved in   room no. 6.

5.15 pm: Counsel exhausted ,asks for water.Judges doubly charged

5.20 pm: AND ITS TIME TO PRAY GUYS!!!

5.21 pm: Our convenor is charged now!

5.29 pm: Our fallen comrade is back in action in room no. 5.

5.30 pm: The timer clearly does not want the moot to continue ,shows the time up placard. This moot is turning to be a daily soap.

5.32 pm: Its been a long time in the mot and the counsel is still proving the maintainability and the locus standi. Counsel confused between the high court and supreme court. GOD SAVE THE JUDGES FROM COUNSEL OR WAIT……VICE VERSA

5.44 pm: The counsel raises the point of nexus. Wanted to hear it from so long.

5.45 pm: The round finally comes to an end!!!

So, after a long scintillating grilling rounds the names of the four ready to eat grilled cheese smoked sandwiches are below

 HERE ARE THE  TEAMS  QUALIFIED FOR THE SEMIFINALS:

  1. SCHOOL OF LAW, KIIT UNIVERSITY
  2. UILS , CHANDIGARH
  3. ARMY INSTITUTE  OF LAW , MOHALI
  4. NLIU , BHOPAL

GOOD MORNING EVERYONE!

We are back! With all the preparations for the semis and final rounds going on, with all the anticipation on the faces of the participants, this day surely is going to be the most competitive one!

We would begin with the live updates as soon as the rounds begin! Stay tuned in to support your teams!

So the proceedings have begun!

11.20 a.m.:In Court Room No. 4, counsel starts by trying to dodge the questions of the judges on Art 25 and presenting a considerable number of commentaries to prove her point on Art 32.

11.21 a.m.:The judges seem to be happy this morning! Thety are patiently listening to the counsel but the counsel’s confidence is a bit shaken when it came to the application of intelligible differentia.

11.22 a.m.: A good day for the petititoners in Court Room 3! The judges are quite satisfied with the arguments! Let’s see how well the counsel manages to tackle the questions of law and facts that are being thrown at by the judges!

11.25 a.m.: Not that a happy day for the counsel in Court Room No. 5 because the judges are posing to be extremely orthodox and making things not-so-easy for the counsel!

Court Room No. 4: TERROR RULES!

11.29 a.m.: Judges is court room no 3 are real patient listeners and have finished listening to the counsel! We hop the co-counsel is also shown equal compassion!

11.35: A real good day for petitioners in Court Room no.3! The co-counsel is also presenting her arguments beautifully without any interruption from the judges.

11.43: An unusual happening in Court Room No. 4! The co-counsel who looked pretty confident while approaching the dais is stating the jurisdiction and facts of the case!

The judges for the semi finals are senior advocates of the Patna High Court, Additional Solicitor General of Patna High Court and District judges of Patna and Vaishali.

11. 53 a.m.: Judges in Court Room No. 4 are very energetic! The counsel is being bombarded with questions from the bench!

12.03 P.M.: Real trouble for petitioners in Court room no. 4! The definition of lesbians given by them did not go very well with the judges! The move which was intended to be smart has actually backfired!

12.05 P.M. Lethargy in the court Room No. 4 has forced us to send our veteran on to it. No grilling , pretty boring.

12.13 P.M. Finally some energy in court room-4. Second counsel hilariously starts pleading.

12.14 P.M. Petitioners summed up their pleading with the prayer but soon it is interrupted; judges just can’t keep it to themselves.

12.19 P.M. Judges put questions over Intelligible diffrentia.  It seems that judges are back in action.

12.21 P.M. The smiles that judges just passed is unnerving cause people are unaware if they went like Okay! you are screwed or Okay! You are taken !!!

12.23 P.M. In court room 3.  Validity of order by the university is put to question.

12.25 P.M. In court room 3 judges ask if there was furtherance of her lesbian character.

12.30 P.M. Counsel brings up matter of personal vendetta! (Okay!! a bit exaggerated!!) Judges reject.

12.31 P.M. In court room 3 judges ask to “enlighten” them on the idea of discrimination.

12.32 P.M. Court room 4 the respondent’s counsel is shocked as the judges out rightly reject the argument. Do you need a doctor for the attack ?!!

12.34 P.M. Court room 3 judges asked why is the counsel advocating only one party as the minority.

12.35 P.M. Judges try  to roast sometimes…..enough grilling has been done!

12.36 P.M. Sur rebuttals going on !

12.37 P.M. These smart phones wont allow our comrades to stay put! Court room 3 a fall back!

12.44P.M. Judges ask the respondents to forget about the petitioner and advocate the minority as a whole!

12.50 P.M. Judges are steaming the counsel for their lapses and forcing them to plead ignorance.

12. 51 P.M. Judges proved that a lawyer with a brief case can rob more than armed robbers.

12. 58  P.M Judges : Its not the counsel’s job to deal with law and order rather counsel should focus on public order which falls under its domain.

1.45 p.m Goodness gracious me! That was some real intense argumentation that took place in Court room No.4!  The proceedings have come to an end now. The judges even refused to patiently listen to teams during rebuttals. However, the teams have successfully managed to keep their calm and finish what they started;But I am being asked to praise the teams as they pleaded long enough to loose cool on us and we do fear beatings.

UNDERSTAND THIS WE ARE VERY DEDICATED LOT BUT WE GO HUNGARY(NOT THE COUNTRY) SOMETIMES NEED OUR BREAK SO WILL SEE U PEOPLE AFTER LUNCH WITH RESULTS.

THE RESULTS ARE HERE, PEOPLE!

The finals would see UILS CHANDIGARH and NLIU BHOPAL battle it out!

STAY TUNED FOR MORE!

3.43 pm

The judges have arrived . the first counsel proceeds with the facts and the arguments and it seems that the temperature is rising.

3.47pm

The judges seem engrossed in the arguments advanced . the judges are grilling them on the cases cited , but the counsel easily escapes . article 13 is being used to defend the argument.

3.49pm

The judges are going through the constitution and the rights of the minorities and clarification of this is being argued.the counsel takes a stand on the test of arbritrariness

3.52pm

Para 18  of the statement of facts clearly states that state of malp acccepts LGBT cited by the counsel.

3.53pm

Misuse of article 31 is being raised and the right to maladministration is being argued upon by the counsel

3.55pm

A case is being cited by the counsel which does not relate to the arguments raised,meanwhile the judges are discussing among  them.now judges look in a mood to grill them bombarding them with questions like how do you compare human dignity with lesbianism.

3.57pm

The counsel pleads the Nalsa judgement but it seems that they are helpless because the judges are unwilling to accept it.

4.00pm

Everybody seems so engrossed in the arguments ,meanwhile the judges ask the counsel to wind up.

4.05pm

The second counsel approaches the dias  .it seems that judges are not pleaased in being addressed as you lordship and hence they have requested the counsel to address the bench with your honour.Laughter prevails in the room.

4.06pm

The concept of burqha is being questioned by the judges.judges seem inquisitive that whether the client will wear the burqha before the doctor.The essential religious practice is in question.At this point the counsel seems to satisfy the inquisitiveness of the judge.

4.13pm

the judges seem to discuss among themselves .

4.15pm

the contention put forth by the counsel relates to the rights of the individual and the society.

Here we are with the results but first something else

The last day of the 1st P.A. Inamdar International Moot Court Competition 2016,  based on rights of minorities as well as rights of LGBT community, started with the semi-final rounds wherein UILS Chandigarh were up against KIIT University parallel to the  AIL, Mohali vs. NLIU Bhopal. The semi-finals were adjudicated by Mr.S.D. Sanjay, Additional General of Patna High Court. Mr. B.N. Pandey, Registrar, vigilance, Patna High Court, Mr. A.K. Upadhayay, Standing Counsel, Patna High Court, Sri Om Prakash, member, Bihar State legal services Authority, Mr. Birendra Kumar, District judge of Patna and Mr. A.K. Jain, District Judge of Vaishali. After a round of intense argumentation, UILS Chandigarh and NLIU Bhopal qualified for the final. The final Round was adjudicated by Hon’ble Mr. Justice Sudhir Singh, Hon’ble Mr. Justice Ajay Kumar Tripathi, Hon’ble Mr. Justice Mr. Hemant Gupta, Hon’ble Mr. Justice Navaniti Prasad Singh, Hon’ble Mr.Justice Ahsanuddin Ammanullah, the Hon’ble judges of Patna High Court. Hon’ble Justice Mr. A K Trivedi and  Hon’ble Justice Mr. R. K. Mishra were also sitting in the audience.

The three daylong event came to an end with the valedictory ceremony which was presided by acting CJ of Patna High Court Hon’ble Mr. Justice Iqbal Ahmed Ansari. The valedictory ceremony started with the presentation of bouquet by miss Juhi Tiwari student of CNLU, and to Dr. Rashid Sheikh by Mr. Ravi Ranjan, Faculty CNLU. Prof. A. Lakshminath, Hon’ble V.C. CNLU, delivered the welcome address and appreciated the efforts of the organizers and healthy competitive spirits of the participants. The anchors of the ceremony, Harshit and Anubhuti gave a briefing of the competition and about Mr. P.A. Inamdar, President of M.C.E. society Pune. The chief guest address was given by Justice Ansari where he stressed upon the need of competitions like this and explained why mooting is an integral part of acquiring legal acumen. The Hon’ble Justice also emphasised on how mooting helps an aspiring advocate to develop his lawyering skills from a very young stage of his career. The much awaited results of the winners were announced by Ms. Nandita S. Jha who had played a pivotal role in organising the event. Registrar of the University Dr. S.P.Singh, proposed the vote of thanks.

Enough already now the cake the winners and not so much a winner (we meant the second and all):

  1. Winners: NLIU Bhopal
  2. Runner up: UILS Chandigarh
  3. Best Memorial: School of Law,KIIT
  4. Second best memorial:NLIU,Bhopal
  5. Best Mooter: Aarushi Pandey,UPES Dehradun
  6. Second Best Mooter: Shrishti Thakral , DSNLU Dehradun.

Like all good things this must end

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.

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we have more we’ll be back with video for the finals though not very good as u know photography in court rooms not allowed so its a sneak peek

just for the record it is not a issue that this fun is over new friends you made will be gone because

ONLY TIME GOODBYE IS PAINFUL WHEN YOU KNOW HELLO IS NEVER COMING AGAIN

NOT A CASE WE TELL YOU LOT TO IT IS YET TO COME

WILL SEE YOU AGAIN

AS FOR OUR VERY OWN MAYURESH SHRIVASTAVA GOOD BYE AND MAY YOU HAVE A EXCELLENT LIFE AHEAD.

WITH THIS THE BLOGGING TEAM SIGNS OFF

(Oyeshee Gupta

Shirish Chandra

Swetank Sharma

Vaibhav Shukla

Himanshu Aggarwal

Aman Naqvi

Rishikesh Kumar

Rishika Sharma

and how can we forget Pratyush Kaushik sir)

 

 

 

 

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3 comments

  • Interesting piece . I am thankful for the points . Does someone know where I can locate a sample a form form to complete ?

  • final results please

  • Excellent work guys

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