DAY 3 [BATTLE ROUND 2: 28th October,2018]

 

The flagship event of our college, the journey which we embarked upon, comes to an end. The Fourth Madhava Menon SAARCLAW Mooting Competition India Round is officially closed. The college is looking forward to host the international round which is to be held in the month of February, 2019.

VALEDICTORY FUNCTION

 

05:00 PM – The last day of the ceremony proceeded as all the participants and volunteer got their pictures clicked and this how the day ends.

04:55 PM – The teams are having high tea.

04:47 PM – The valedictory session ended with the National Anthem.

04:44 PM – Dr. Md. Salim, Director, Lloyd Law College is giving vote of thanks to all the participating teams, our guests and the OC members.

04:42 PM – In the memory of our beloved student, the internal team decided to not felicitate the OC Members of the     College.

04:40 PM – Now the Chief Guest is felicitating the Organizing Committee Members.

04:35 PM – The chief guest and other dignitaries are being felicitated.

04:33 PM – The award ceremony ends here and the felicitation of the guests commences.

04:32 PM – The 7 qualifying teams are:

Nirma university,
SLS Noida,
KIIT Law School,
GLC Trivandrum,
CMR University,
Banaras Hindu University,
Christ  University

04:30 PM – Best Mooter :CMR Bangalore

04:25 PM – The best memorial award is grabbed by Sastra University.

04:24 PM – The second best memorial goes to Himachal NLU.

04:23 PM – It is announced that every participant of the Competition will be awarded SCCOnline subsciption.

04:22 PM – Everyone is surprised to know that teams from Kashmir to Kanyakumari have participated in the event.

04:16 PM – A remaining dozen of team are waiting for their Certificates. All the participants have worked so far so as photographers capturing each and every moment of the Ceremony.

04:14 PM – Catch the live streaming of the Valedictory session at our Instagram Page at

https://instagram.com/lloydlawcollege?utm_source=ig_profile_share&igshid=1pas67b8dexaf

04:12 PM – Half of the teams got the Certificates, and we are left with other half. So many teams!!!

04:09 PM – The seminar hall is echoing with the sound of applause and continuous claps.

04:04 PM – The participants are being given Certificate of Participation.

04:03 PM – Oh wait! Dr. Lisa invited Dr. Bhasin, Prof SivaKumar, and Mr. Khan to first distribute the certificate of participants to the teams.

04:02 PM – The results are being announced by Dr. Lisa P. Lukose.

03:56 PM – He added that it is the responsibility of the lawyers to uphold the honor and dignity of legal profession and congratulated the students to have chosen a promising career.

03:53 PM – He emphasized that the the issue of pendency of the cases cannot be solved without the efficient role of members of the legal fraternity.

03.51 PM – Justice Agrawal urged law students to take litigation as a career option as litigation provides a self satisfaction to lawyers.

03:50 PM – “Practice makes one perfect”, Mr Justice Agrawal quoted. He said that the stats shows that even the 50% of the students who passed every year, do not opt for litigation which is an alarming situation.

03:47 PM – Hon’ble Mr. Justice R. K. Agarwal, President, National Consumer Disputes Redressal Commission / Former Judge, Supreme Court of India is addressing the gathering and congratulated the Lloyd Law College for organizing this Mooting Competition across the SAARC countries.

03:43 PM – Guest of Honour, Dr. S. M. Kantikar, Member, National Consumer Disputes Redressal Commission (NCDRC), is on the dais. He is discussing the concept of mooting.

03:39 PM – Dr. Bhasin suggested that law schools are failing in producing best legal writers. He also suggested Lloyd to hold debate competitions on the topics on the issues other than law, but on the issues that will help the society to develop. He re cherished the memory that Lloyd got University Excellency Award 2 months back.

03:34 PM – “In my opinion, Every team is a Winner and no one is looser” he said.

03:31 PM – Dr. Lalit Bhasin, President, SILF and Bar Association of India is delivering his speech and everyone is welcoming. him.

03:28 PM –He emphasized on the teachings of Prof. Menon on importance if legal education in modern society.

03:26 PM – Sr. Adv. Mr. R. Venkataramani, Advisor, SAARC Mooting Competition is addressing the gathering and the audience patiently listening to him.

03:22 PM – Prof. Siva Kumar focussed on our Journey from having 24 teams in 1st edition to 52 teams in 4th edition.

03:18 PM – Prof. (Dr.) S. Siva Kumar, Former Member, Law Commission of India, is addressing the gathering. He thanked Sr. Adv. Mr. R. Ventakramini, Mr. Manohar Thairani, and Advocate Mr. R. Ravi Prakash for their continuous support.

03:16 PM –Lloyd values the efforts of the students and also the sudden demise of our beloved student. He announced that from this edition, in the memory of our student, the best mooter will be awarded Sorobjit Basu Memorial Award.

03:14 PM – “The OC has continuously ensured transparency and accountancy of the Competition”, Mr. Khan emphasized.

03:10 PM – Mr. Akhilesh K. Khan, Deputy Director, Lloyd Law College is addressing the students. “It is a matter of pride for us to  hold the 4th Prof. N. R. Madhava Menon Mooting Competition”, he added. He gave the report of the earlier editions of the SAARC Mooting Competition. This year 81 teams provisionally registered, but due to the cap, we only registered 52 law schools.

03:04 PM – Our President shared his experience of meeting our mentor Padmashree Prof. (Dr.) N.R. Madhava Menon Sir, to whom he first met 6 years back.

03:01 PM – Mr. Thairani thanked Prof. (Dr.) S. Siva Kumar and Dr. Lisa P. Lukose for being pillar of this mooting competition

and also for treating us as a part of family.

02:56 PM – Mr. Manohar Thairani, President, Lloyd Law College is delivering a welcome address. He also thanked SILF and MILAT for holding this mooting competition. He said that the presence of the Chief Guest encouraged us and inspired us.

02:55 PM – The Guest of Honors are also been represented plants.

02:54 PM – Mr. Manohar Thairani and Prof. S. Siva Kumar are giving plants to the Chief Guest as a token of respect.

02:54 PM – The dignitries are being introduced.

02:52 PM – The chief guests and other dignitaries have arrived

02:45 PM – All the participants are looking super excited for the ceremony to begin, a couple of them are a bit nervous about the results.

02:44 PM – The Chief will be with us in few moments.

02:42 PM – The organisors are ensuring if all the teams are present.

2:40 PM – The valedictory session is about to begin.

02:37 PM – All are looking pretty and are waiting for the Valedictory Session to begin.

02:33 PM – The volunteers are assisting the teams to their seats.

02:30 PM – All the participants have assembled in the Seminar Hall for Valedictory Session.

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01:50 PM – Judges are heading towards the reading room for their lunch after which the arrival pf guests and group photograph session will take place.

01:45 PM – All the participants along the volunteers and other members present in the college are moving forward for their lunch.

01:40 PM – Finally the pleadings in each courtroom ended for Round 2, Stage 2 which marks end for this year’s “Fourth Prof. N. R. Madhava Menon SAARCLAW Mooting Competition India Round 2018-19”

01:35 PM – After Judges the teams are moving out from their courtrooms with bright jolly faces looking confident.

01:33 PM – The judges are coming out of the Courtrooms.

12:15 PM – Round 2, Stage 2 will start shortly.

12:10 PM – The judges are heading towards the court rooms.

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INDIA ROUND 2, STAGE 2

COURTROOM – GA [NRMC 457 v. NRMC 428]

12:16 PM – Teams and judges are there.                                                                                                                                    12:18 PM – Petitioner seek permission to approach the dais.
12:20 PM – Petitioner presenting facts .
12:21 PM – Judges started asking questions.
12:24 PM – Why petitioner didn’t went to High court .
12:24 PM – Dr Susmitha asking questions back to back.
12:24 PM – What are the rules in substantial question in the related case. Petitioner is numb there is no answer from petitioner to the judges.
12:25 PM – Petitioner started presenting issues.
Team seems to be very now unconfined.
12:30 PM – Judges asked to drop the issue because petitioner is not able to give answers to judges.                                      12:35 PM –Petitioner is facing lots of questions and not able to give a single answer Dr Sushmitha.P.mallaya is asking questions
12:40 PM – Time has been over but judges have given extra time to petitioner to complete the issues
 12:40 PM – Again a question has been asked but not answered by the speaker.                                                                           12:41 PM – First speaker speech is over.
12:42 PM – Second speaker seeking permission to approach the dais
12:43 PM – Second speaker has started presenting the issues .This speaker is sounding confident but a fast speaker
12:44 PM – Dr Susmitha questioned on the first issue She said you are from which side are you supporting respondent
12:45 PM – Speaker giving answer very confidently and loudly

COURTROOM – 1A [NRMC 407 v. NRMC 418]

12:05 PM – The teams were present in the courtroom and everyone is discussing and both the teams are confident till now. Asking the room manager to shut off the A. C Waiting for the judges to come.

COURTROOM – 1B [NRMC 435 v. NRMC 404]

Live updates will appear here shortly.

COURTROOM – 1C [NRMC 447 v. NRMC 415]

12: 16 PM – Judges and teams have arrived

COURTROOM – 2A [NRMC 436 v. NRMC 431]

12:15 PM – Court master instructing a rule to the teams and asked about the time they will take for the pleading…..Both the teams look confident and well prepared and judges have arrived and everyone is standing to show respect to them…now all are settled in the room and petitioner asked to come on dais for the pleading.

12:20 PM – Petitioner speaker 1 started with the issues of the case and stating that present petition are maintainable and writ petition filed by Mr.x is maintainable and PIL filed by ngo is maintainable and also stating the power of the supreme court to clubbed the petition.

12:25 PM – Speaker 1 plead that Mr. X has locus standi to present in court and now the speaker 1 stating that there is violation of fundamental right and article 32 is a right followed by them. Speaker 1 referring that threat of infringement of fundamental right is sufficient ground to approach the court under article 32 . Speaker defining law of cpc that is order 32 rule which allow minor to approach the supreme court.

COURTROOM – 2B [NRMC 417 v. NRMC 426]

Live updates will appear here shortly.

COURTROOM – 3A [NRMC 433 v. NRMC 402]

12:05 PM – Both the teams have entered the room as well as the court masters.

12:24 PM – The judge(s) start questioning the petitioner she have been asked ” What are the fundamental rights which are infringed?”
To which she replied “article 14 and 21.” The speaker is moving ahead with her issue.                                                                12:36 PM – The bench is on an on grilling the petitioner with their questions, however the petitioner deals to answer them with a little degree of success.The bench make the speaker quite flustered with their questions.                                                    12:45 PM – The court master rings the bell. The speaker is still placing her arguments as the judges are cross questioning her.  12:46 PM – The bells rings twice . The judge(s) asked the speaker to conclude her actual issue and arguments.

12:49 PM – The speaker wraps up her arguments promptly and successfully.

12:50 PM – The speaker 2 from the petitioner’s side takes the stage after his co-counsel and start speaking in fast and confident manner.
 1:04 PM – The bench(s) pose a question on reference to the case that “instead of giving child’s custody to a stranger (shelter home) he should be given to his father’s custody? The speaker responding to this is questioning the father’s emotions.
The bench looks partially satisfied. The speaker is continuing with her arguments.                                                                     1:08 PM – The judges continue to bombard the question,the speaker manage to answer it,but unsuccessfully. One of the judges asked the speaker to re read the facts on as if “DNA samples are use for matches or not.”
1:15 PM – The court master rings the bell. The petitioner side concluded with submission of the case.                                       The counsel for respondent seeks permission to refer the bench and continue presenting his arguments.                            1:20 PM – The  speaker 1 for the respondent is not able to place his arguments accurately. He is not answering the bench(s) questions. The speaker is in ambiguity.
1:28 PM – The court master told that only 2 minutes left. The judges are asking the co-counsel to speak their arguments properly as the speaker 1 is not able to do so. The speaker one for respondent concluded his arguments.

Respondent speaker 2

 1:30 PM – Speaker 2 starts his submission confidently but within no time started grilling by the bench(s).
 1:44 PM – As per the bench the respondent side were not clear with their own arguments. They were not supporting their counsel. The speaker was self contradicting. After that they got nervous and left with nothing to speak for.
1:48 PM –The respondent side without successfully submitting their case left the dais before time.

1:48 PM –The judges feedback both the respective teams that the petitioner side represented well and with co-ordination . The respondent side lack co-ordination and procedural knowledge. The judges wished luck and left.

COURTROOM – 3B [NRMC 429 v. NRMC 443]

12:11 PM – Teams and courtmasters are present, waiting for the judges to arrive.

COURTROOM – 3C [NRMC 427 v. NRMC 401]

Live updates will appear here shortly.

COURTROOM – 3D [NRMC 434 v. NRMC 444]

12:12 PM – The Participants are waiting in anticipation for the second round of Prelims to start.! Court masters are also present!

COURTROOM – 4A [NRMC 446 v. NRMC 458]

Live updates will appear here shortly.

COURTROOM – 4B [NRMC 437 v. NRMC 452]

Live updates will appear here shortly.

COURTROOM – 4C [NRMC 431 v. NRMC 415]

Live updates will appear here shortly.

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11:55 AM – Round 2, Stage 2 will start in a while.

11:50 AM – The teams have finally taken their seats and are preparing and discussing among themselves. Members present in the courtroom are eagerly waiting for Judges to come.

11:45 AM  The teams for Round 2, Stage 2 have assembled in front of their respective courtrooms.

11:35 AM – Round 2, Stage 2 will start at 12 Noon.

11:30 AM – Finally the pleadings in each courtroom ended for Round 2, Stage 1.

11:25 AM – After Judges the teams are moving out from their courtrooms with bright jolly faces looking confident.

11:09 AM – Draw of lots for the second round is going on for Round 2, Stage 2. Teams are being informed about their respective sides ( petitioner and respondent) with the exchange of memorials.

11:09 AM – Draw of lots for the second round is going on for Round 2, Stage 2. Teams are being informed about their respective sides with the exchange of memorials.

10:57 AM – The draw of lots have been started.

10:50 AM – The draw of lots for INDIA Round 2, Stage 2 will begun in next few minutes.

09:48 AM – The proceedings of INDIA ROUND 2, STAGE 1 has begun.

09:44 AM – The judges are heading towards the court rooms.

 

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INDIA ROUND 2, STAGE 1

COURTROOM – GA [NRMC 408 v. NRMC 422]

11:24 AM – Score sheets are sealed and now judges are leaving.

11:22 AM – Respondents asked to give answers but judges said no need.

11:19 AM – Respondent 2nd speaker speech is done.

11:07 AM – Judges are listening to the speaker and not asking a single question this speaker is a very confident and slow speaker she is clearing all the points which were not cleared by the 1st speaker of respondent.

11:01 AM – Second speaker seek permission to approach the Dias.

11:00 AM – Dr. Veena Tyagi proved a point wrong petitioner giving smile to judges

10:58 AM – Judges are discussing by giving a pungent look to the speaker.

10:53 AM – Ms Neelam Tyagi asked the question whether collections DNA is relevant in the present case

10:52 AM – Usuf Ali vs state of Maharashtra is referred in related to express the one.

10:50 AM – Judges are not asking any questions and listening to the speaker very interestingly

10:48 AM – MP Sharma vs Satish Chandra 1954 case has been referred relating accusations.

10:46 AM – Respondent is focusing on article 20 with the present moot problem para 7.

10:44 AM – Respondent seeks permission to start presenting 2nd issue.

10:42 AM – Respondent referred Balram Bali vs union of India and judges asked the facts of the case .

10:40 AM – Speaker seems very confident and now he is referring the cases realated to the issues

10:37 AM – Respondent speaker 1 has started presenting the issues.

10:33 AM – Respondents seeks permission to approach the Dias.

10:32 AM – Petitioner 2 is wrapping all the points referring cases to prove the points and now has started with issue 4.

10:22 AM – Speaker 2 is presenting how DNA can be use for profiling a person judges are asking questions.

10:14 AM – Speaker 1 is done with the speech and council 2 from petitioner has approached the Dias and now she has started presenting issue 3 and 4. The speaker seems very confident and their issue is related to DNA profiling.

10:07 AM – Respondents seem to loosing confident and listening to the petitioner.

10:05 AM – Petitioner is giving answer very confidently and efficiently.

10:03 AM – Judges started asking questions relating to the referring case in the memorial of petitioner and speaker is answering very confidently and proved the referenced case correct.

09:56 AM – Petitioner have started presenting issues.

09:54 AM – Petitioner is presenting the facts very confidently.

09:51 AM – Petitioner 1 is giving opening speech and presenting the issues.

09:49 AM – The Judges have arrived.

09:40 AM – Both teams are going through their memorials and both the teams seems confident.

09:32 AM – Both team and court master are here.

COURTROOM – 1A [NRMC 456 v. NRMC 414]

11:41 AM – And handed the scoresheets to the courtmasters and leaving the courtroom.

11:39 AM – The judges discussing themselves and giving the scores according to their performance.

11:32 AM – Judges asked the participants to step out for a while and discussing the scoresheets and timings from the courtmasters.

11:31 AM – Speaker is done with arguments and judges were impressed.

11:30 AM – For a while the judges were listening to him and started asking questions.

11:28 AM – Now the respondant speaker seeks the permission and started his arguments.

11:27 AM – The speaker finished her arguments and judges seems to be satisfied by her answers.

11:25 AM – The judges asking some of the questions which they are confused.

11:05 AM – He is convincing the judges with lot of cases which the researcher has done the good job.

11:00 AM – The speaker two is good in his flow.But even he is facing so many questions from the judges.

10:58 AM – The respondent of speaker two seeks the permission and started his arguments.

10:55 AM – The judges were comparing the puttaswamy case because without any concert you cannot collect the DNA samples so he is explaining the judgement of puttaswamy.

10:45 AM – Though he is answering all questions from the judges side throwing bunch of questions and the researcher is passing the chits.

10:42 AM – Respondent speaker two started his argument he is very confident. And answering to all the questions.

10:35 AM – And now judges were checking the memorial till that time respondents were murmuring whether to start the session or not.

10:34 AM – And now the judges were discussing themselves for a while and writing something on the marksheets.

10:30 AM- Finally the respondent council one stood and seeked the permission and they granted the permission.

10:27 AM- While seeing her weakness judges continuously asking her the questions but she is not able to answer all the questions.

10:25 AM – She is confident less and not able to answer the questions and losing her pitch

10:21 AM – Petitioner council two begun her pleadings.

10:14 AM- The judges started asking her the basic questions like what id DNA. And judge asked her what is prayer and she answered Guidelines of DNA sample and throwing her lot of questions but her time is up so she mentioned that council 2 will answer the questions and now speaker two of petitioner side seeked the permission and started her arguments.

10:12 AM – When the judges asking her the questions she is not able to answer herself just looking at the memorial and answering the questions. Judges asked her to mention page no which she is referring.

10:03 AM – The judge asked her to read para 5 of the facts and she is bustling the pages and asked some questions related to the facts which supports her argument or not. And the judges asked her to pause a while and three of the judges were looking at the memorial it seems like they got the valid points to spot her. And started asking the questions but she is self-assured herself.

09:55 AM – Petitioner speaker one seeked the permission and started her pleedings she is very confident and well prepared the speech pausing the sentences giving her speech in positively.

09:50 AM – The judges arrived and the session is going to begin.

09:41 AM – Just now the team escorts informed that the judges will come within 5 mins and now the participants are alert and ready to begin the round.

09:37 AM – Both the teams were eagerly waiting for the judges to arrive.

09:33 AM – And now the opposition team also arrived and they are very cool and not so nervous. Nothing is on their faces.

09:30 AM – Teams arrived and are discussing.

COURTROOM – 1B [NRMC 425 v. NRMC 413]

11:35 AM – Respondents stand up for the prayer

11:31 AM – Judges are referring the footnotes and cases in the memorial of the respondents.

11:20 AM – Judges compliment the respondent for their structure of their memorials.

11:15 AM – Council 2 on behalf of the respondent is answering all the question of the judges very confidently and smartly.

11:06 AM – Respondent 1 finishes with his last argument there by calling his Co council to argue further.

10:50 AM – Judges are asking questions to the respondent 1 but they are unable to answer.

10:49 AM –Respondent seems very calm and judges are taking interest in his pleadings.

10:44 AM – Petitioner finishes with arguments followed by the prayer.

10:32 AM – Respondents are eagerly waiting for their turn to argue before the honourable court

10:26 AM – Judges ask question on DNA profiling n DNA sampling.

10:25 AM – Petitioner 2 has started her pleadings with good case laws impressing the judges.

10:08 AM – 2 minutes are left for Petitioner 1.

10:05 AM – Speaker 1 is unable to answer the question of the judges.

09:56 AM – Petitioner (Council 1) has started with the issues.

09:53 AM – Judges have started asking question on policy and law.

09:51 AM – Court proceeding starts.

09:49 AM – The Judges have arrived.

09:38 AM – Petitioners and respondents both are going through their memorials and it seems both are confident as well as well prepared.

09:32 AM- Both the teams have arrived.

COURTROOM – 1C [NRMC 445 v. NRMC 442]

11:14 AM – All the proceedings are over and the judges left.

11:10 AM – Judges are telling the respondent at last that they should be confident.

11:07 AM – Finally the speaker concludes her arguments.

10:56 AM – The speaker 2 of the respondent is very confidence and is strong with her issues.

10:45 AM – Judges ask questions that Can be DNA profile can be misused? And what is your role if it’s misused? And the speaker is confused a little.

10:16 AM – The court master rang the bell and the petitioners time is over and is now turn of the respondent

10:02 AM – Judges are continuously asking questions to the petitioners and the petitioners is confidently answering the questions.

09:53 AM – Petitioners are strong enough with their issues and the got the judges impressed.

09:50 AM – The Judges have arrived and the pleading have started.

09:31 AM – Both the teams have arrived and now all are waiting for the judges.

09:28 AM – The respondents have arrived.

COURTROOM – 2A [NRMC 432 v. NRMC 439]

11:20 AM – Judges are wishing best of luck to the teams and filling the score sheet and discussing it with the court masters now and court masters put the score sheet in the envelope and sealed the envelope in front of respected judges and now the judges are leaving and team are leaving too.

11:07 AM – speaker 2 is stating that indica is a democratic nation and said supreme court amend the laws about the DNA profiling and also discuss the aadhar case regarding right to privacy. Speaker 2 also state that there are several issue on DNA data base and it can be misuse by the government as it it containing the private issues and also infringing the fundamental right….Speaker 2 satisfy the judges with arguments and now go with the prayer and standing together to read the prayer and requesting judges to pass and order in equity and justice.

10:56 AM – Speaker 1 is talking about the international convention to defend the search and seizure and also talk about the sovereignty and integrity and national security of the state and said it is the only contention of national security and said there is a violation of fundamental rights.

10:48 AM – Speaker 1 is also referring that control drug and substances act and said police have certain right to do so under this act.

10:40 AM – Judges are asking question to the respondent and speaker 1 is not able satisfy the judges and grilled by the judges.

10:36 AM – Respondents seek permission to come on dias and start the pleading on the respective issues. Speaker 1 from the respondent now pleading about the petition and said article 32 itself is a fundamental right.

10:35 AM – Speaker 2 referring the 271 law commission report for the DNA profiling issue and also said that the this thing make a great revolution and now the petitioner is pleading a prayer and standing in front of judges and request the judges to pass order deem fit in equity and justice.

10:30 AM – Judges asked first we should go for the people who are involving in henious crime and then we should go for the DNA sampling and speaker 2 in regard of the question gave answer nicely and satisfied the judges.

10:18 AM – Speaker 2 is pleading about the fraternity test and discussing the right to privacy is also include right to left alone and talk about the malafide intention of Mr. X.

10:15 AM – The court master rang the bell and show the time sheet to the speaker 1 and speaker 1 conclude the arguments in short as said by judges and now speaker 2 is on dias to plead the further issue about the right to privacy.

10:08 AM – Speaker 1 is reading article 20(3) and 21 as judges asked him to read and judges also asked how they can take the both issue of personal liberty and national security together.

10:02 AM – Speaker 1 nicely submitted his answer to judges

10:01 AM – Judges asked to speaker 1 that issue no. 4 and 5 is contradicting to each other.

10:00 AM – Judges are discussing the memorial ….and carefully listening to the speaker no. 1

09:56 AM – Speaker 1 is dealing with the issues now and took permission to carry on with the arguments.

09:53 AM – Petitioner speaker no. 1 is pleading on the dias and narrating the synopsis of the case.

09:52 AM – Judges look over the score sheet and discussing same with the court masters.

09:50 AM – Judges have arrived in court and the teams stand to show respect to them and court masters ask to maintain the decorum of the court.

09:44 AM – Court masters are instructing the rules to the teams.

09:37 AM – Judges yet to come in court room.  The crowd is excited for the round.

09:35 AM – Both the teams are reading memorial thoroughly and seem to look confident and well prepared.

09:33 AM – Court master are filling the time sheet and asking team for the time they take for the pleading.

09:32 AM – The teams have arrived in court room.

COURTROOM – 2B [NRMC 453 v. NRMC 424]

11:15 AM – All are standing in outside the court room. Teams are talking to each other.

11:14 AM – Judges have ordered audience for leaving room for sometime.

11:09 AM – Speaker 2 of res. has completed.

10:58 AM – Speaker 2 of res. has finished. Now, rebuttal has started.

10:55 AM – Time is over but judges has given time of speaker 2 of respondent.

10:52 AM – Judges has asked question related to biological father ,he is giving answer but judges are not satisfied.

10:49 AM – Judges are trying to confuse the speaker 2 of respondent but he is trying to justify of his answer.

10:39 AM – Speaker 1 of respondent has finished her argument and speaker 2 has started with example of other cases.

10:32 AM – Time is over, Petitioner has finished their argument with confidence. Speaker 1 of respondent side has started with issues . She has forgotten something but she is not nervous.

10:25 AM – Judges are asking questions , speaker 2 is answering very well

10:16 AM – Petitioner 1 has finished her argument and speaker 2 from petitioner side has started

10:10 AM Speaker 1 is going well. Judges ask questions like difference between DNA Sample and DNA profile
And related to welfare of child, she is answering very confidently.

09:52 AM – Pleadings has started from petitioner side with judges Adv. Ankita ,Dr. K K Singh and Adv. George Giri

09:51 AM – The judges have arrived.

09:40 AM – Teams and Court masters have arrived.

COURTROOM – 3A [NRMC 411 v. NRMC 449]

11:40 AM – The judges after wishing luck to the participants have left the courtroom.

11:37 AM – The judges after having a discussion among themselves are filling the scoresheets

11:35 AM – The respondent successfully responded to the petitioner(s) rebuttal.

11:27 AM – The counsel of petitioner rebuttal the factuals of the respondent side.

11:27 AM – The counsel of petitioner rebuttal the factual of the respondent side.

10:57 AM – The courtmasters told the time is over. The speaker seeks the bench to grant him 1 minute more to speak. The judges grant him 15 seconds. The speaker sum up his arguments promptly.

10:48 AM – The speaker 1 for the respondent have move on to his next arguments. The bench is roasting him with their questions, however the speaker seems to be unfazed by the cross questioning. Eventually seems to satisfy by his answers.

10:42 AM –  The bench seems fairly active in questioning the speaker and start placing a line of questioning to the respondent on reference of “what are the two ways to which DNA samples can be extracted without consent?” and many more.
The speaker had not been able to completely satisfy the judges. Even though the speaker was answerable to all of bench questions.

10:40 AM – The first counsel for the respondent has start presenting his case in fairly confident manner

10:36 AM – The courtmasters rings the bell. The petitioner side had concluded with the submission of case on time.

10:22 AM – The judges finally asked him few counter questions like “How DNA or fingerprints violate anybody’s personal privacy? Right to privacy is an absolute right or not? The petitioner address to all the bench questions. And the bench seems partially Impressed by his answers.

10:13 AM – Speaker 1 has wrap up with her arguments. Speaker 2 has start fielding his arguments. The judge(s)are listening to his issues without placing any questions to him yet.

10:10 AM – The court masters rings the bell.

10:02 AM – The speaker start speaking about her second issue with the same enthusiasm. It seems the speaker is seemingly prepared as she deals to answer all the bench questions very efficiently.

09:59 AM – By this time the judge(s) started grilling the petitioner with lots of questions like “why have you countered this court? why haven’t you appeal to the high court?” The bench seems quite convinced and impressed by her answers.

09:54 AM – The counsel of petitioner has started presenting her case after seeking prior permission from the bench.

09:54 AM – Much awaited preliminary rounds has begun

09:51 AM – The honourable judges have entered the room.

09:47 AM – The participants are keenly waiting for the judges to arrive and going through their memorials. They seems quite poised and self- assured.

09:33 AM – Both the teams are keenly waiting for the most awaited preliminary rounds . The court masters are also present.

COURTROOM – 3B [NRMC 438 v. NRMC 406]

11:11 AM – Counsel on behalf of the petitioner points out the defect in Respondent’s arguements.

11.16 AM – Respondent side doesn’t seek rebuttal

11:17 AM – Session is over. Judges afe filling the scoresheets.

11:23 AM –Scoresheets are sealed. Judges are leaving.

11:10 AM – TIME OVER! Respondent side has disappointed the judges.

11:06 AM – Five minutes left.

11:04 AM – Judges ask her to read Section 45 of The Indian Evidence Act.

11:01 AM – She lacks confidence. Judges are not satisfied with the research done by the Respondent’s side. They reprimand the Respondent side.

10:56 AM – Respondent speaker 2 begins with her pleadings.

10:55 AM – Time’s over! But the Respondent speaker 1 didn’t seem to convince judges.

10:50 AM – Five minutes left.

10:47 AM – He is done presenting the facts. As soon as he begins with his arguments, he faces a sequence of questions.

10:40 AM – Counsel on behalf of the Respondent’s side approaches the dias and begins with his pleadings.

10:39 AM – Petitioner seeks prayer.

10:37 AM – TIME OVER! Speaker asks for extra time and has been granted the same.

10:32 AM – Five minutes left.

10:31 AM – He is very confidentally answering all the questions asked to him.

10:25 AM – Speaker 2 is going well as he has not been interrupted with any question. The only question asked was, “What is DNA?”

10:20 AM – Petitioner speaker 2 approaches the dias and begins with his pleadings.

10:18 AM- Petitioner speaker 1 is done with his pleadings.

10:15 AM- Last two minutes left. Speaker hasn’t been able to satisfy the judges with the facts.

10:12 AM- Judges ask the speaker to slow down again.

10:03 AM – The judges grill the speaker with a flurry of questions and do not seem convinced with the answers given by the speaker.

09:58 AM- Petitioner seems to be in a hurry. Judges ask him to slow down.

09:56 AM – Counsel on behalf of petitioner approaches the dias.He begins with the pleadings.

09: 53 AM – Judges Adv. Ashish Virmani, Dr. Ajay Kumar Verma and Mr. P V Sarvanaraja have arrived in the courtroom.

09:28 AM – Teams and court masters are present, waiting for judges.

COURTROOM – 3C [NRMC 409 v. NRMC 419]

11:50 AM – Court masters ring the bell. Judges appreciate the efforts of both the teams.

11:44 AM – Respondent on the other side started repeating her arguments again but was interrupted by the judge and was asked to just to rebuttal the arguments. Unfortunately failed to do the same.

11:34 AM – Rebuttal: Petitioner didn’t had much rebuttals.Despite tried their best.

11:20 AM – The court masters ring the bell.

10:44 AM – Respondent 1 comes confidently to the podium and starts with stating terms like ‘public order and public interest’ , but when asked to define the same, the silence of the respondent made it clear that the respondent was trapped in the first place. Any new statement from the respondent felt like she is ‘digging her own grave’ because almost every statement was questioned by the judges.In the end, the speaker was mocked continuously by the judges as the speaker was unable to answer the questions impersonated and couldn’t come up with the basics of the case and the procedure.

10:42 AM – The court master rings the bell.

10:18 AM – Just after approaching the dais, the judges once again are interested in asking the questions but the 2nd PETITIONER seems confident enough to answer the questions impersonated by the judges. Brings out a strong argument by stating that ” the DNA samples are not applicable at all by the jurisdiction” which was accepted by the judges at first but then they grilled the speaker for the same. Questions on “Right to Reputation” were asked by the judge, the bench seemed quite convinced with the answers though. The council concludes with the prayer.

09:55 AM – Petitioner 1 was asked to directly come to the issues of the case but was again interrupted by the judges with their questions. The questions like the difference between DNA sample and DNA profile were asked by the judges which completely shut off the petitioner. Back to back questions of the judge confused the speaker and the way she fumbled the situation proved that the judges succeeded in embarrassing the speaker.

09:51 AM Finally the wait is over, Judges have arrived in the court room. Adv. Vikas Kumar Singh, Adv. Garima Srivastava and Dr. Prem Kumar Gautam will be judging the round.

09:30 AM – Both the teams and the court masters are eagerly waiting for the jugdes to arrive. Hustle and bustle of the participants proves the competition is not going to be easy at all.

COURTROOM – 3D [NRMC 451 v. NRMC 412]

11:12 AM – Judges are congratulating both the teams and appreciating them for their hard work ..
They emphasizes on few factors like. Don’t copy others. Be individual. Fight for your rights. And last but not the least. Never run after money, let money run after you! In the end judges gave their valuable feedback on the argument. THE PLEADINGS ENDS HERE

11:06 AM – Respondent speaker 1 reaches the Dais. She very confidently delivers her speech and ends her argument in 5 mins
Judges still seems to be impressed by her! Judges again ask petitioner speaker 2 if she wants to continue and impress them but shockingly she refuses to do so.!

10:55 AM – Time for rebuttal. Petitioner speaker reaches the dais. Question answer round begins. He is being asked to refer any case law to support his argument but he is unable to do so.Judges ask him to relax and not to panic! Judges ask him to leave! Petitioner speaker 2 reaches the Dias. She is very nervous and starts crying. Judges are trying to make her comfortable but she still shivers so judges decides not to ask any further questions from her and asks her to end the argument.!

10:51 AM – Times up! He is still continuing and even judges are involved into the argument and are not allowing him to end up. Before ending the argument one of the judges compliments it was wonderful to hear you respondent finish his argument. Respondent seeks for prayer !

10:45 AM – Respondent speaker 2 continues. There is a discussion going on between the respondent and judges on article 22. One min left He is still trying to convince the judges as soon as he thinks he is on the right track judges throws a bombshell at him. He is now being asked about article 65(B). Judges are having fun argument with him they talks about a movie Jolly LLB everybody present in the court room is laughing and having a good time enjoying the argument.

10:31 AM – Respondent speaker 2 seeks permission to approach the dais and is granted the same!
The judges grill the speaker but he successfully dodges them. Confidence, well preparedness and a calm mind come to his rescue!

10:29 AM – First bell rings. Respondent speaker 1 finishes her argument in the given time.

10:27 AM – Respondent speaker 1 continues. She is now being questioned and she is answering them all really confidently.!
The Judges seem to be very impressed with the arguments of the counsel from the respondent ’s side.

10:20 AM – Respondent speaker 1 seeks permission to approach the dais and is granted the same! She comes up really confidently which made one of our judges compliment her confidence. It’s a good sign for the respondent to make a start. She starts her pleading without wasting time. It’s been 10 mins and the judges have not asked a single question!

10:10 AM – As soon as the petitioner reaches the dais judges wasting any second started roasting him but he is answering the question quiet confidently. Judges did not involve much in the argument. The petitioner ended his part too soon..!

10:09 AM – Petitioner speaker 2 approaches the dias.

10:08 AM – The judges seems to have caught on to an argument put forth by the petitioner and that has opened a Pandora’s box of questions. The answers did not satisfy them. Judges again ask her not to read from memorial and get into the argument
She is not confident and is nervous, judges being linnet ask her to take her time and ask co-counsel to continue!

09:58 AM – Petitioner seeks permission to approach the dais and is granted the same! The pleadings have begun.

09:52 AM – Judges have arrived and have taken their seats!

09:43 AM – The Participants are waiting in anticipation for the second round of Prelims to start.!

09:31 AM – Participants as well as court masters are present in their allotted rooms

COURTROOM – 4A [NRMC 423 v. NRMC 405]

11:36 AM – Judges appreciated the efforts of both the teams and now the judges are leaving.

11:32 AM – Court masters has ranged the bell and respondent has taken place.

11:07 AM – Co counsel on the behalf of Respondent’s side approaches the dias. He is also greeted with a sequence of questions. He fumbles a little.

10: 43 AM – Petitioner 2 concluded it’s points.Now , speaker of respondent side has started her argument and judges are asking questions and she is answering very well.She is completely convincing the judges.

10:20 AM –Petitioner is loosing his confidence and started stammering. Judges are still roasting him.

10:16 AM – Court masters again ranged the bell and petitioner finished his issues.

10:13 AM – Petitioner 1 has finished her argument but unable to convince the judges and petitioner 2 has started his argument.He seems to b very good speaker.

10:02 AM – Judges are continuously asking the questions and the petitioner is giving answers calmly.Petitioner 1 seems to be very confident.

09:51 AM –Judges arrived and pleadings has begun.

09:30 AM – Everyone is ready and waiting for the judges to arrive.

COURTROOM – 4B [NRMC 455 v. NRMC 403]

11:15 AM – The proceedings ends here.

10:57 AM – Judges are regularly throwing questions on respondent and he seems to be less confident.

10:48 AM – Respondent is talking about Section 32.

10:41 AM – Now Respondent came to podium and seems to be less confident because judges are asking questions and he is not able to give the answers.

10:35 AM – Judges are questioning from petitioner and he is seems to be very confident

10:17 AM –Another petitioner came on podium and started pleading

10:15 AM – Court masters has ranged the warning bell and petitioner is continuously on saying

10:12 AM – Petitioner is referring to Article 21.

09:56 AM – Judges are asking questions and petitioner seems to be not that much confident.

09:54 AM – Petitioner came to podium and started pleading.

09:53 AM – Now judges have arrived.

09:35 AM – Judges will come in five minutes, both teams are here.

COURTROOM – 4C [NRMC 454 v. NRMC 421]

11:20 AM – And Respondent is very nervous and stammering. He dose same mistake. Judges are not convinced from him too. He is not giving the straight answer and stammering in giving answers. The The session is over now all are leaving.

11:16 AM – Petitioner side in rebuttal is doing very bad. Judges seems not happy with their arguments. The speaker is confused now, he is not able to give answers now. Judges are not allowing him to speak just asking questions. The time is up now and petitioner has to go now and judges are not happy with him

11:07 AM – The judge is trying to divert the speaker 2 from respondent side and he is diverted from his facts. Which make all judges lough and the bell has rang . The respondent pleading is over now It’s time for rebuttal. And the 1st petitioner is started.

10:58 AM – Now 2nd speakers from respondent side is come and make a good impression till now. He is loud and clear in raising his points in front of judges. Judges aren’t asking questions from him.

10:54 AM –The judges are asking so many questions which the judges are not allowing her to complete his(Respondent) arguments. He lost his confidence now.

10:48 AM – Judges are continuously throwing questions to respondent but he is not able to answer all the questions. He is taking short breaks while answering.

10:45 AM – There is a no. of question exchange between judges and respondent speaker 1 and both are going well.

10:41 AM – Respondent is very nervous and stammering. He is taking many pauses while the pleading.

10:36 AM – 1st respondent is going good. He is giving answers confidently and proceeding calmly.

10:29 AM – Petitioner side is done with their pleading but they are not able to answer the questions and now 1st respondent come to Dias and started after taking permission from judges.

10:24 AM – Judges asking questions from Petitioner 2nd and she is not able to convince judges at all. She is not speaking any thing and standing quietly from 1 min.

10:19 AM – Petitioner 1st completed his part and not able to convince judges. Now it’s turn of second petitioner and she started well but when judges start asking her questions she lose her confidence and start taking time to respond.

10:16 AM – Speaker is done with his 1st and 2nd issue. He started his 3rd issue but with low confidence. Judges are regularly asking him questions.

10:11 AM – The judges make the speaker confused. He start stammering but judges are continuously asking him questions and he is not able to answer. His confidence is gone. Judges are not convinced with his answers.

10:04 AM – The speaker looses his confidence and not able to respond all the questions. And also taking too much time to respond.

09:59 AM – Judges started asking questions and now the 1st speaker is confused now. He started stammering.

09:56 AM – Petitioner speaker 1 seeked the permission and started pleadings. He is very confident and started in a good way.

09:53 AM – Judges have arrived

09:28 AM – Both teams are here and are waiting for judges.

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09:19 AM – All the courtrooms have been ready and under the incharge  of respective court masters.

09:12 AM – The memorial exchange round has been started.

09:08 AM – The memorial exchange round for Round 2, Stage 1 is beginning in couple of minutes.

09:04 AM – The Judges have also reached to judge the battle.

09:02 AM – A few remaining teams have also arrived and assembled at the Lecture Hall 2. The teams are waiting for their turns.

08:47 AM – Catch the live streaming of the event at our Facebook page

https://www.facebook.com/LloydLawCollege/

08:42 AM – The Draw of lots has started.

08:32 AM – The Draw of lots is about to begin shortly.

08:27 AM – All the teams have finally  arrived at the campus with full enthusiasm and excitement.

08:00 AM – Good Morning everyone! It’s a beautiful morning. Another day and the battle continues. We are back today with more live updates. Teams have started arriving along with our volunteers who all have started with setting things up.

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DAY 2 [BATTLE ROUND 1: 27th October,2018]

The flagship event of our college, the journey which we embarked upon, is not end yet. The battle will continue with the rising of the Sun.

06:50 PM – The Felicitation ceremony of the Judges ended and the Judges were escorted back to their respective cars.

06:45 PM – All the teams have been departed from the College.

06:40 PM – The Judges were felicitated by Dr. Lisa P. Lukose, National Administrator, India.

06:30 PM -The Judges headed towards the reading room for High tea.

06:25 PM – The participants after the mooting session, headed towards lecture hall 2.

06:20 PM – And finally the pleadings finished and the judges are discussing the time with the court masters and giving the marks for the teams and given the score sheets to the court masters and leaving the courtroom.

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INDIA ROUND 1, STAGE 2

COURT ROOM – GA

06:08 PM – Speaker 2 from the respondent side was not much successful in convincing the judges.Judges didn’t asked much questions to her. She was very fast in speaking making it difficult for the judges to understand. Judges asked her to directly jump to the last issue of her pleadings because she was left with less time. Judges seem less interested in her arguments. Respondent side was knifing there own arguments.

05:38 PM – Speaker 1 from the side of respondent is answering the questions put forward by the judges very confidently. They are throwing alot of questions in front of her.

05:19 PM – Judges are not asking much questions from the speaker 2 of the petitioner side.

05:17 PM – Judges asked difference between sampling and profiling to which the speaker answered very confidently.

04:57 PM – Judges seem very active in asking question to the speaker 1 from the petitioner side, they are throwing hurdles in front of the speaker.

04:50 PM – Speaker one from the side of petitioner is siting cases for convincing his point to judges. Judges are playing tricks to confuse the speaker. But the speaker is confident about what he is speaking

04:44 PM – Speaker 1 from the petitioner side have started pleading.

COURT ROOM – 1A

06:14 PM – Due to shortage of time speaker 2 pleased the judges and they have given the permission to conclude only for 5 mins and the rebuttal has started.

05:32 PM – Respondent side speaker 1 is very loud and very bold and the judges were asking the basic questions like what is fundamental. And she is very good in basic knowledge and divided and explained everything in clearness. So the judges we’re asking her out of the context

05:23 PM – Speaker 2 is not able to give the correct answer which judges doesn’t make any sense and the researcher passed some chits but the judge didn’t get the answer which he suppose to want. And they have taken the prayer. Now speaker one respondent side seeked the permission and she is very confident. And started the issues of facts very confidently

04:43 PM – Judges arrived and pleadings has begun

COURT ROOM – 1B

06:08 PM – Respondent finishes with his argument in rebuttal following with the prayer.

04:55 PM – Judges are asking questions to the petitioners on their arguments.

04:42 PM – Both petitioners and respondents are confident enough.

COURT ROOM – 1C

06:04 PM – All the proceedings are over.

05:37 PM – Respondent council1 has finished with arguments now turn for 2nd council to argue

05:20 PM – Council on behalf of respondent comes to the dias.

05:04 PM – Respondent is very confidence and is answering all the question asked by the judges

04:48 PM – Judges are asking questions from the petitioners

COURT ROOM – 2A

05:56 PM – Respondent is proceeding with the prayer

05:44 PM – Respondent Speaker 1’s pleading time is over and now the co-counsel will come on dias.

05:29 PM – There is a no. Of question exchange between judges and respondent speaker 1

05:01 PM – Judges are observing the team and grill them accordingly.

04:58 PM – Petitioner pleading about the violation of fundamental right.

04:35 PM – Court master discussing about the time sheet and teams seems to be confident and well prepared.

04:46 PM – Petitioner 1 is narrating a synopsis.

COURT ROOM – 2B

06:03 PM – Rebuttal has started.

05:44 PM – Speaker 1st of respondent side has finished her argument very well and judges have satisfied with her argument.

05:24 PM – Now , speaker of respondent side has started her argument and judges are asking questions,she is answering.

05:20 PM – Judges asked so many questions but 2nd speaker of petitioner had answered with very calm and clear.
Now , petitioners’ time is over.

05:05 PM – Speaker 1st has finished her argument on time and speaker 2 has started her argument

05:03 PM – Speaker 1(Petitioner) continued with her argument very confidently and clearly. She asked judges that if they are satisfied with her argument. The judges said NO, again she has argued and judges asked some further questions which she has answered.

04:45 PM – Speaker 1 from the petitioner side have started pleading.

COURT ROOM – 3A

04:42 PM – Preliminary round 2 has begun. The counsel of petitioner has started presenting their case with confidence.

04:40 PM – The honorable judges arrived at the courtroom.

04:45 PM – The judges began a line of questioning on the basis of the petitioner’s reference to the authority regarding the issue he is dealing with. The judges raised a question ” Why the investigation transferred by the state to CBI?” to which the petitioner managed to answer efficiently.

04:52 PM – The court masters told the bench and the petitioner that there is only five minutes left.

04:58 PM – The judges are throwing a bunch of questions to the petitioner but he was confused while answering the questions. Judges find his answer vague and irrational.

COURT ROOM – 3B

05:56 PM – Respondent is done with her arguments and seeks prayer.

05:45 PM – Co counsel on the behalf of Respondent’s side approaches the dias. She is also greeted with a sequence of questions. She fumbles a little

05:23 PM – Counsel on the behalf of Respondent’s side confidentially presents her arguments. She seems to impress judges. The judges seem to take on the challenge and proceed with that line of questions to which she answers accurately and confidentially.

05:16 PM – Respondent speaker 1 starts with her arguments. But no soon she had started, the judges began questioning her. She is pretty confident.

05:13 PM – Petitioner 2 is being roasted continuously. The researcher plays the role of backbone. Judges look least interested and let him speak. The petitioner ends his side

05:02 PM – Petitioner 1 finishes with thus part. Judges talk to the court masters. Co counsel on behalf of petitioner approaches the dias. He is greeted by a volley of questions as soon as he starts his submissions. Judges test the basics of the co counsel.

04:49 PM – Judges question the counsel, the difference between DNA test and Blood test technique. A round of question begins.

04:47 PM – Petitioner is narrating a synopsis.

04:45 PM- Pleadings begin. Counsel on behalf of petitioner seems a little nervous as he reads put directly from the memorial. Judges on the other hand are seen eating candies.

COURT ROOM – 3C

05:36 PM – Even after the bell rang ,the judges take more interest in asking the questions and roasting the petitioner again and again. In the end,she was partially able to convince the judges.

04:57 PM – Just after speaking for a minute about the case,Petitioner was stormed with several questions by the judges and in response the petitioner was not fully able to satisfy the judges. The judge tried to play with the words and fully trapped the petitioner in the game. The beginning definitely didn’t go well for the Petitioners.

04:42 PM – All the participants as well as the court masters are present in the room.

04:45 PM – The judges has arrived to the court room and the pleading starts.

COURT ROOM – 3D

05:51 PM – Respondent 2 concluded her argument and seeks for prayer

05:34 PM – The judges are roasting the respondent but she is very calming handling the situation and giving all the answers, judges takes more interest in the argument !

05:23 PM – The 1st speaker from the Respondents is unable to clarify to the Judges his stance on the issue. He seems to be getting a lot of help from his teammates, in the form of notes being supplied to him. He takes the cue from that bit of support and gains momentum, confidently responding to all their questions. The Judges seem to take on the challenge too and proceed with that line of questioning.

05:17 PM – Respondent is going off track and judges are trying to keep him connected to the argument.. The speaker attempts to persuade the Judge to accept his contention, but the Judge seems to be dissatisfied. The Judge then demands some legislative material in support of his claims.

05:13 PM – Respondent is going off track and judges are trying to keep him connected to the argument. The speaker attempts to persuade the Judge to accept his contention, but the Judge seems to be dissatisfied. The Judge then demands some legislative material in support of his claims.

05:06 PM – The respondent reaches the Dias! It is a good start at their part, respondent has grabed the judges attention and is doing good at his part!

05:04 PM – Petitioner are not able to satisfy judges at all, judges are not much involved in the argument!
Petitioner have concluded there part in the given time.

04:58 PM – Petitioner 2 seems to be a bit nervous but still she is trying to continue her argument, judges are not asking any questions

04:51 PM – The Judges are continuously throwing questions to petitioner but she is not able to answer any questions, she is taking 2-2 min breaks in the between, and is not at all confident.

04:47 PM –The petitioner is fumbling! Judges are throwing the questions continuously but petitioner is not confident.

04:51 PM – The judges are continuously throwing questions to petitioner but she is not able to answer any questions, she is taking 2-2 min breaks in the between, and is not at all confident.

COURT ROOM – 4A

06:11 PM – Judges appreciated the hard work of students and now they are leaving

05:54 PM – Respondent team is not that much good. They are irritating the judges which is indirectly making the judges rude

05:26 PM – Respondent is very nervous and seems to be confused. She is unable to convey her thoughts to the judges

05:12 PM – Petitioner 2 is still loud and clear. Judges are continually listening her

05:00 PM – Petitioner 2 is nicely dominating the environment of jury with the loud and clear voice

04:56 PM – Petitioner 1 is done at her part she was able to convince the judges so her Co counsel takes her place
Now, petitioner 2 is speaking with the loud voice and trying to dominate the jury.

04:41 PM – Petitioner 1 started with their pleadings.

04:44 PM – Judges are continually asking the questions and the petitioner is giving answers calmly.

COURT ROOM – 4B

06:03 PM – Court masters has ranged the bell and respondent has taken place.

05:55 PM – Court masters has ranged bell and respondent is continuously on saying. and judges are asking questions.

05:35 PM – Another respondent came and started pleading.

05:19 PM – Respondent looking confident because he is giving answers to judges without hesitating

04:44 PM – Judges are questioning from the petitioner.

04:42 PM – Speaker 1 from the petitioner side have started pleading.

COURT ROOM – 4C

06:02 PM – Respondent is proceeding with the prayer

05:31 PM – Respondent is very nervous and stammering. He is taking to much time gap while the pleading and even not able to give correct answers.

05:25 PM – Now , speaker of respondent side has started his argument in a easy way. He is also looking little bit confused and giving answers by taking too much time.

05:20 PM – Petitioner are going for the prayer and standing together

05:12 PM – 2 minutes are left and petitioner are not convinced judges at all.

04:58 PM – Petitioner is not able to give the answer to question. Judges are asking questions continually and she is so confused.

04:53 PM – Team 433 is seems very week now. 1 petitioner is not able to give a single answer . She is taking to much time to respond answers. It shows that either she is not prepared or she has lack of confidence.

04:43 PM – Petitioner stated but she is looking nervous.

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04:38 PM – The judges have arrived at the court rooms.

04:33 PM – The judges are proceeding towards the court rooms.

04:32 PM – INDIA Round 1, Stage 2 is about to begin.

04:31 PM – The teams are going through their memorials and waiting for the judges to arrive.

04:29 PM – The teams have been assembled at the designated court rooms.

04:24 PM – The teams of INDIA Round 1, Stage 2 are heading towards their respective court rooms.

04:20 PM – The participants are getting refreshed with High Tea.

04:10 PM – Rounds in a few remaining court rooms are over.

04:00 PM – The teams are having High Tea.

03:55 PM – The teams are now leaving for High Tea.

03:52 PM – Score-sheets are collected from the judges now by the court masters and now the judges are leaving from the court room.

03:48 PM – The rounds have been ended in almost all the rooms.

03:13 PM – The results of the draw of lots for Stage 1, Round 2 is as follows:

NRMC 416 v. NRMC 457
NRMC 444 v. NRMC 435
NRMC 443 v. NRMC 437

NRMC 428 v. NRMC 451
NRMC 402 v. NRMC 456
NRMC 415 v. NRMC 455
NRMC 442 v. NRMC 425

NRMC 448 v. NRMC 436

NRMC 404 v. NRMC 431
NRMC 439 v. NRMC 433

NRMC 441 v. NRMC 453
NRMC 418 v. NRMC 408

NRMC 413 v. NRMC 429

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INDIA ROUND 1, STAGE 1

COURT ROOM – GA

01:44 PM – Both Petitioners and Respondents are going through their memorials.

COURT ROOM – 1A

03:26 PM – The respondent has taken the extra time and concluded his arguments now the speaker 2 of respondent side started the pleading she is like low confidence and very nervous that while talking she is stumbling herself and throughout looking at the memorial reading the arguments.

02:30 PM – The judges were very much impressed by the argument of speaker one and seeked the permission for extra 5 minutes.

02:17 PM – Speaker 1 [Petitioners] is very confident and has given the good impression to the judges. He is very fast in his speaking and when judges asking questions he is giving the answers in a very confident manner.

01:29 PM – Courtroom 1A –Teams NRMC 449 and NRMC446 are present here. The participants are preparing themselves and going through the issues of facts and just looking out all the pages.

COURT ROOM – 1B

03:42 PM – The argument ended and rebuttal started from the respondents side.

03:10 PM – Council 2 on behalf of the respondent is now fluttering in answering questions of the judges.

03:04 PM – Respondent finishes with the first issue and moves to the second.

02:11 PM – Petitioner is stating the issues.

02:06 PM – The counsel for Petitioner seeks permission from the Judges.

01:43 PM – Petitioners NRMC 426 are looking confident but the Respondent NRMC 445 seems to be a little nervous.

COURT ROOM – 1C

01:43 PM – Both the teams are looking confident.

COURT ROOM – 2A

02:50 PM – Petitioner are done with the pleadings and now the respondent took permission to proceed on dice….and started with the synopsis.

02:38 PM – Judges nailed the petitioner with questions…..Pleading is on fire

02:20 PM – There is a exchange of questions and answers between the petitioner and judges.

02:15 PM – Questions are being asked by the judges; “what is the writ of habeas corpus and why the Petitioners have appealed under Article 32?”

02:14 PM – Compendium is given by the petitioner to the judges.

02:08 PM – The Judges came in court room and teams are standing to show respect to them. Court masters asked team to maintain the decorum of the court.

01:48 PM – Both the Petitioner and respondents are discussing the strategy with their team members.

COURT ROOM – 2B

02:34 PM – Petitioner is very prepared and he is answering very confidently.

02:30 PM – Judges asked the question about the DNA sample. Petitioner answered well and Court master ringed the bell.

COURT ROOM – 3A

02:59 PM – The first counsel for the respondent has started presenting her case and looks self assured and seemingly well prepared

02:57 PM – Scads of questions has been asked by the judges to petitioner 2 of which the speaker had been asked as if she is supporting or disagreeing the idea of collection of DNA sample as she seems to support the idea in one issue and disagreed to the same on the other to which the speaker was bit confused to answer the same.

02:12 PM – The counsel of petitioners has started presenting their case

01:46 PM – There is a palpable nervous excitement in the air as the competition is about to begin. The judges have yet not arrived. All the participants are going through their memorials again.

 COURT ROOM – 3B

03:15 PM – The judges seem to make it very difficult for the counsel on behalf of the Respondent to proceed as a barrage of questions is directed at her. Judges ask her to hurry up. Counsel asks for 2 extra minutes

02:46 PM – Respondent 1 reaches the Dias.

02:37 PM – Bell rings for the third time.

02:16 PM – Petitioner confidentally answers to the questions of Judges..judges patiently listen to him.

02:09 PM – Judges look a little occupied with certain text material.

01:38 PM – Respondent NRMC 423 seems to be confident. Petitioner NRMC 421 is busy discussing. Everyone is eagerly waiting for the judges to arrive.

COURT ROOM – 3C

03:20 PM – Mooter 2 (Respondent) answered several questions but was counter questioned by the judges. While asking one of the question,The Respondent asked the judges to refer to a case Ram Jethmalani Vs Union of India but was unable to explain and relate the same. In the end, Respondent concludes with the prayer.

03:02 PM – The respondent touched almost all the issues of the case i.e; Article 19(3), Article 32, PIL, Fundamental rights & considered cases related to the same too. The speaker was confident enough to answer all the questions asked by the judges.

02:23 PM – 2nd Mooter approaches the dice. Puts light on some of the main issues i.e, the violation of fundamental rights and talked about a term “DNA Bill”

02:18 PM – 1st pleader started presenting the case, talked about Article 32 and PIL. The judges in response asked him to explain the both.

 COURT ROOM – 3D

03:37 PM  Judges are appreciating the respondent approach towards the case

03:24 PM  Judges seems to be satisfied with the responses of the respondent, judges are no more cross questioning.

02:40 PM  Petitioner speaker 2 approaches the dias. He seeks permission to begin. He seems confident but is unnecessarily a little loud. Here starts the question answer round. Speaker 2 goes silent. He literally has no answer to the questions asked.

02:36 PM – Judges ask questions but petitioner again answered confidently but the court master rang the bell.

02:33 PM – Petitioner is flumbling but judges are now being nice to her and not letting her lose her confidence

02:30 PM – As soon as the petitioner thinks she is going down the right track, the judges throws a bombshell at her but she is confidently overcoming every questions asked to her

02:28 PM – Judges and petitioner 2 are having an argument on right to privacy.

02:22 PM – Judges and petitioner are in an argument and judges awaits that one loss in focus to grab the opportunity to put the speaker in a spot of bother.

02:15 PM – Petitioner is confidently keeping her point and judges are trying to extract a logical nexus to the law that the speaker is highlighting.

02:14 PM – Compendium is given by the petitioner to the judges.

02:13 PM – Judges are cross questioning and the petitioner is answering back very Confidently

01:42 PM – Lot of hustle and bustle is going on… Participants are pulling up their socks now!! May the odds be ever in their favor!

COURT ROOM – 4A

04:44 PM – Judges are continually asking the questions and the petitioner is giving answers calmly.

04:41 PM – Petitioner 1 started with their pleadings.

03:35 PM – The session is over. And the judges congratulated both the teams for their efforts.

02:21 PM – The discussion is on Article 21: life and liberty.

02:11 PM – The Judges are counter questioning but petitioner is looking very confident.

02:09 PM – The petitioner (speaker 1 ) is putting their issues and judges are counter questioning.

02:05 PM – The judges are going through the memorials.

 

COURT ROOM – 4B

04:44 PM – Judges are questioning from the petitioner.

03:21 PM – Court has been over. Judges said to both team All the best!

02:39 PM – Respondent no. 2 came to podium and started pleading.

02:31 PM – The respondents have taken the podium now.

02:17 PM – Petitioner seems to be less confident.

 

COURT ROOM – 4C

04:43 PM – Petitioner stated but she is looking nervous.

03:40 PM – Respondent has completed his argument on time and rebuttal has started. Petitioner raised her points followed by the Respondent.

03:32 PM – Judges questions now confused the respondent that he is now on wrong way.

02:48 PM – Judges finally asked question but the speaker is very confident with her answers and the judges are convinced.

02:32 PM – Speaker 1 from petitioner side is still continued and judges are not asking questions

02:26 PM – Finally Judges ask question but petitioner give answer confidently.

02:13 PM – The arguments have been started in all the remaining court rooms.

02:10 PM – Following the manners of the court, the court masters ask the permission to begin the round.

 

——————————————————————————————————————-

02:08 PM – The rounds have been started in all the court rooms.

02:07 PM – The pleadings have begun in Court Room No. 1A, 1C

02:03 PM – The judges have arrived in the respective Court rooms.

01:57 PM – The judges are proceeding towards the Court Rooms and the respective judges’ escort are assisting them.

01:40 PM – The judges briefing session has been ended.

01:36 PM – Everyone is waiting for the judges! And seems to be very confident.

01:28 PM – The judges are being briefed by Dr. Lisa P. Lukose.

01:26 PM – All the judges have arrived and are assembled at the Reading Room, Lloyd Law College.

01:25 PM – All the participants are their in their respective rooms and are waiting for the battle to begin.

01:24 PM – Teams of Court Room No. 4B have also taken their seats.

01:21 PM – Teams of Court Room No. 4A hve taken their seats.

01:20 PM – Teams are asked to proceed towards the designated court rooms.

01:15 PM – Almost all the participants have taken their lunch, only are about to finish.

12:30 PM – All the teams are energizing themselves by taking Lunch.

12:25 PM – The team are moving for the Lunch now. They have to report at respective Court room at 01:25 PM.

12:21 PM – These team will compete in INDIA Round 1 Stage 1 and another draw of lots take place at 02:00 PM.

12:19 PM – The results of the draw of lots is as follows:

NRMC 412 v. NRMC 438.
NRMC 417 v. NRMC 424.
NRMC 422 v. NRMC 432

NRMC 452 v. NRMC 427.
NRMC 423 v. NRMC 421.
NRMC 477 v. NRMC 401.
NRMC 401 v. NRMC 447

NRMC 407 v. NRMC 419.
NRMC 434 v. NRMC 403.
NRMC 414 v. NRMC 409.
NRMC 449 v. NRMC 446.
NRMC 426 v. NRMC 445.

NRMC 406 v. NRMC 454

NRMC 411 v. NRMC 405

11:56 AM – Team are submitting their phones and other gadgets with draw of lots.

11:49 AM – Draw of Lots has begun.

11:42 AM – Draw of Lots is about to begin.

11:38 AM – The Teams are now heading towards the Lecture Hall 2 for Draw of Lots that to be followed by an exchange of Memorials for India Round- I, Stage- I

11:37 AM – The inauguration ceremony ends with the National Anthem.

11:35 AM – Dr. Lisa P. Lukose assures the complete assistance with transparency transparency in this moot competition.

11:31 AM- Mr. Ravi Prakash, Advocate, Supreme Court of India is being felicitated.The moot proposition has for the INDIA Round of 4th Prof. N. R. Madhava Menon SAARCLAW Mooting Competition, 2018-19 has been authored by him.

11:28 AM – The Chief Guest, Guest of Honours and other dignitaries are being felicitated with mementos.

11:21 AM – Chief guest Hon’ble Justice Rajendra Prasad, Mr. K.V. Vishwanathan and Dr. Md Salim along with the all the other dignitaries are revealing Lloyd’s annual peer reviewed International journal Lexigentia (ISSN: 2454-1613).

Lexigentia provides an excellent academic platform to academicians and law practitioners across the world to showcase their research. The journal focuses on the latest and internationally relevant themes and issues in the field of law and invites articles and book reviews from academicians, advocates and research scholars. To know more about the journal, please visit: http://www.lloydlawcollege.edu.in/website/Publication/Lexigentia/index.html

11:09 AM – He is further discussing about the carrier options for law aspirants!

11:06 AM – Hon’ble Justice Rajendra Menon started his speech by appreciating the dignitaries on the panel. He addresses the audience to latter and splitter all the works and teachings of the Padmashree Prof N. R. Madhava Menon.

11:00 AM – Mr. Vishwanathan congratulated the Lloyd Law College for conducting SAARC Mooting Competition. Further, he explained about the use of doing moot and its importance and how can it help in building discipline in life, and a great schedule. “Life, it teaches the pen to paper, precession of thoughts and precession of life”, he added. He concluded the by congratulating the participants and giving the best wishes.

10:40 AM – Mr. K.V Vishwanathan, Senior Advocate & Former Solicitor General of India is adressing the audience.

10:37 AM – Prof. (Dr.) Ranbir Singh is appreciating the achievements made by Lloyd Law College. He then went on to explain the philosophy of legal life and addressing the audience, he emphasized on the leadership qualities like self confidence, dealing with stress, setting goals, solving problems, time management, dealing with criticism and refined resources.

10:31 AM – Mr. Venkataramani, Senior Advocate is giving the advice to the student about all the legal education and and mooting competition.

10:22 AM – He discussed about the new extra curricular activities that were all added last year in the competition. Finally, he concluded his addressing by mentioning a very beautiful saying by Mother Teresa Life is an opportunity, benefit from it. Life is a beauty, admire it. Life is bliss, taste it. Life is a dream, realize it.

10:12 AM – Prof. (Dr.) S. Sivakumar is his speech introduced the dignitaries on the panel and thanking our Chief guest, Hon’ble Justice Rajendra Menon for accepting the invitation.

09:54 AM – Mr. Manohar Thairani, President, Lloyd Law College giving a warm welcome in traditional way.

09: 51 AM – Now the Hon’ble Chief guest is heading forward to lighten the lamp.

09:49 AM- “No claps today will be followed by the crowd today” – requested by the Organisors. One mint silent for the peace of soul for our beloved student who passed away yesterday.

09:47 AM – Message of condolence from our Director for our beloved student who met with an accident and passed away last night.

09:44 AM – The Hon’ble Chief Guest has arrived in the Seminar Hall and we have begun with the inauguration ceremony.

09:41 AM – Following the customs of Lloyd, The Chief Guest is planting a tree in our green lawn.

09:40 AM – All the teams have taken their seats for the inauguration ceremony.

09:38 AM – The group photograph session has been ended and the teams are heading back to the seminar hall.

09:36 AM – Group photograph of all the teams is in the process.

09:22 AM – The teams are proceeding for a Group photograph with our Chief Guest and other dignitaries.

09:20 AM – The chief guest, Hon’ble Justice Rajendra Menon, Chief Justice of Delhi High Court has arrived.

09:18 AM – All the teams have gathered in the seminar hall and are waiting for the Chief Guest to come.

09: 12 AM – Almost all the teams have taken their seats in the seminar hall

09:04 AM – Teams are taking their seats in the Seminar Hall.

08:58 AM – All the teams have left for seminar hall for inauguration session.

08:53 AM – Teams who got their tags are leaving to seminar hall.

08:48 AM – Senior Advocate & Former Solicitor General of India Mr. K.V. Viswanathan has arrived at our campus.

08:40 AM – Badges are being distributed to the teams.

08:30 AM – Prof. (Dr.) Ranbir Singh, VC, NLU Delhi is one of our guest of honour, has arrived.

08:25 AM – Some teams have arrived and the remaining are supposed to come.

08:08 AM – It seems that our teams are very punctual since they have started arriving.

08:05 AM – Top of the morning to you! Another day and the journey continues. We are back today with more live updates. As the second day begins, and 50 teams will battle in the Prelims Round 1. So, participants and readers, buckle up as it is going to be a bumpy ride.

 

REGISTRATION DAY [Day 1: 26th October, 2018]

Day 1 includes Registration of the teams, Although we won’t be witnessing any mooting action today, all the teams will be briefed for the India Rounds.

06:05 PM – With this, the sun sets on the green ground of the Lloyd. See you when the sunflowers bloom. Blogging team is here at a routine overhaul to keep you posted with the latest updates as the event proceeds.

06:01 PM – The participants are now heading for the High Tea.

05:59 PM – Concluding the session, Prof. Khan wished the teams best of luck.

05: 51 PM – Prof. Akhilesh Kumar Khan is briefing the participants regarding the Draw of Lots that will take place in the morning tomorrow. He requested the participants to strictly follow the Flow chart of the event.

05:45 PM – Following the speech, Dr. Md. Salim takes the mike and further guiding the participants.

05:40 PM – The teams are being briefed by Dr. Lisa P. Lukose.

05:35 PM – We have among us Mr. Manohar Thairani, President, Lloyd Law College, Prof. (Dr.) S. Siva Kumar, Professor. ILI, Dr. Lisa P. Lukose, National Administrator, SAARC Mooting India Rounds, Prof. (Dr.) Md. Salim, Director, Lloyd Law College, Prof. Akhilesh Kumar Kumar, Deputy Director, Lloyd Law College.

05:18 PM – The participants have arrived at the Seminar Hall and the teams are being asked to sit on their respective seats, accordingly the team escorts are assisting them.

05:14 PM – The participants are proceeding towards the Seminar Hall, Lloyd Law College for team briefing.

05:10 PM – The team briefing session is about to commence.

05:00 PM – The Registration process has been ended and a total of 50 teams have physically registered themselves.

04:45 PM – A few teams have left, and the registration is about to end.

03:43 PM – To get the experience of the live streaming of the Event, do follows us on https://www.instagram.com/lloydlawcollege/

03:33 PM – Around 35 Teams have arrived and are registering themselves.

03:12 PM – The registration has begun with full swing. Even after traveling for hours, enthusiasm is flashing from all the happy faces.

03:10 PM – The teams have arrived and gathered at Lecture Hall 2, Lloyd Law College.

03:07 PM – The Registration is about to begin!

02: 59 PM – The teams have arrived and proceedings towards the Lecture Hall 2, Lloyd Law College.

02:54 PM – The teams are super excited checking out the campus looking around the banners and the infrastructure of the college and the teams were posing for the photos.

02:50 PM – Luckily the weather is on our side today! The sun and we are pleased to offer the participants a warm welcome.

02:20 PM – LLOYD welcomes law students from all across the country with loads of enthusiasm and energy. Warm and hostile moments of students welcomed.

As many as 53 law schools have registered for the Indian Rounds, where the 7 qualifying teams will further battle in the SAARC Round with teams from SAARC Countries.

02:15 PM –The mooting teams for Indian Round are arriving.

Visit here http://saarcmooting.lloydlawcollege.edu.in/ to know more about our ongoing and earlier editions.

02:10 PM- We, the blogging team is here to keep you updated throughout the Event.

02: 07 PM –  Welcome to the Fourth Prof. N. R. Madhava Menon SAARCLAW Mooting Competition – India Rounds, 2018-19 being organized by Lloyd Law College with technical support from Menon Institute of Legal Advocacy & Training (MILAT) and Society of Indian Law Firms (SILF).

02: 05 PM –  And here we begin….!

02:00 PM –   Fasten your seat belts and brace yourselves, the moment we were waiting for has come!

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