Live Updates | 13th Amity International Moot Court Competition, 2023

13th Amity International Moot Court Competition, 2023 | Organised By Amity Law School Noida | Live Blogging and Updates   Success is

13th Amity International Moot Court Competition, 2023 | Organised By Amity Law School Noida | Live Blogging and Updates

 

Success is focusing the full power of all you are on what you have a burning desire to achieve.

 

– Wilfred Peterson



Amity Law School, Noida is a premier legal education institution that takes delight in conducting a myriad of indelible educational programs and competitions that focus on the intellectual progress and enhancing professional competency of all the participants, organisers, guests and spectators alike. This year, we are back with the 13th edition of the Amity Moot Court Competition (AIM), the flagship event of the Amity Moot Court Society which is scheduled from 12th to 14th October 2023.


With exhilaration and pride, we would like to set forth the theme of this year’s moot competition which revolves around “Climate Change and Its Impact on Trade and Refugee Protection.” The dissection of environmental law, sociology, economics and politics is an intriguing area of study which is under consideration in the mooting proposition. The moot competition facilitates the finding of sustainable solutions to the problems of climate refugees and the development of an environment of peace and harmony.


Every year we receive overwhelming participation from law students in India and abroad and this year it is no different. We are glad to announce that we have 36 participating teams from India and adjoining nations like Bhutan, Bangladesh and Sri Lanka to name a few.


We are eager to hear what participating teams have to say in the direction of global climate action, trade problems, and refugee protection along with fostering equitable international relations. So let’s begin with this fascinating learning experience!

 

Hold on tight because Amity Law School is about to host another thrilling moot court competition that is, 13th International Moot Court based on Climate Refugees and Carbon Pricing and here is the itinerary.

 

 

Day 1

Success seems to be connected with action. Successful people keep on moving. They make mistakes but don’t quit.

Conrad Hilton

 

The exuberant fraternity of Amity greets you to the start of 13th Edition Amity International Moot Court Competition, 2023 where the participants are zealous and thrilled to compete with teams from across the world.

 

 

10:05 hrs- Await no more, the wait is over! The official preliminary round of 13th Amity International Moot Court has begun and we are excited and thrilled than ever. The teams are putting together their most innovative compositions.

 

Success is the sum of small efforts, repeated day in and day out.

-Robert Collier

 

10:10 hrs- The session has officially begun by Courtroom 6. The competition’s regulations have been presented to all of the competitors in an intricate and thorough structure, with substantial contingency.

 

 

10:15 hrs- Hold your breath because the Bench has already questioned the petitioners’ diligence and fairness, and we can’t wait to see how they react.

 

10:20 hrs- In Courtroom 11, the prosecutor has presented his cases with painstaking detail. We observe participants’ manner of fervently and honourably portraying their viewpoints on the relevant subject.

 

 

10:30 hrs- The participants’ arguments are being advanced with such vigour and power that it is absolutely amazing. Every team’s brash confidence is something to remember. It is the result of meticulous planning and preparation.

 

10:35 hrs- The rounds in the courtrooms attested to how the opposing team demonstrated specific, highly exact reasoning and factual arrangements to maintain the case on their merits.

 

 

10:40 hrs- We move on to the rebuttal and sur-rebuttal session after hearing some fierce arguments from all of the skilled participating teams.

 

10:45 hrs– The judges now go on to the rebuttals as the Respondents finish stating their points. The courtroom’s entourage is moving toward a manoeuvre of astonishingly quick representation as a result of data presented by some parties.

 

 

10:50 hrs- Everyone is excited to learn the rounds’ outcomes now that the preliminary rounds have concluded. The teams of applicants and respondents performed brilliantly, and it was fascinating to see this captivating session.

 

 

12:30 hrs- The courts are currently on break. Participants received the judges’ insightful comments. At this moment, the judges are making their score sheets.

 

14:00 hrs-  The judges of Preliminary Rounds were felicitated by Prof. (Dr.) Shefali Raizada, Additional Director and Joint Head Amity Law School, Noida. Our faculty convener Dr. Bhavna Batra accompanied her to do the honours. We are extremely grateful to our judges for their support and appreciation for the event.

 

14:15 hrs- Here, we fervently and ardently announce that the Preliminary Rounds results have been made public, along with the enthralling draw of lots. We envision a magnificently bedazzling Semi-Final Rounds after that.

 

 

The match fixture prepared for the Qualifying Rounds of AIM 2023 is given below:

126R v 16A

20R v 10A

01A v 03R

23R v 07A

We extend our heartiest congratulations to all the qualifying teams. 

 

 

 

Quarter-Final Rounds

 

 

14:35 hrs- Judges of Quarter-Finals arrive. They provide a thorough explanation of the next rounds and their thoughts on team memorials. The judges cleared all the doubts and queries in the minds of the participants for a clear and unambiguous session. 

 

 

14:40 hrs: In the preliminary rounds, we were grateful for the chance to see the illustrious teams from around the world conduct themselves admirably. At the same time, we were eager to see a glimpse of the deserving qualifying teams competing against one another in the Quarter-Finals. We applaud everyone who made it through the competition so far. There is much excitement and anticipation as the Quarter-Final round gets underway.

 

“The harder the battle, the sweeter the victory.”

– Les Brown

 

15:15 hrs: By presenting their reasons before the bench, the petitioners formally began the proceedings. The rounds have started down a contentious road with a lot of grit and ambition.

 

 

15:40 hrs- Another round of discussions were initiated by the applicant team, and it became evident that the players had an unwavering desire to win the competition.

 

15:55 hrs- Speaker 1 from Courtroom B rushes to finish his points as the clock ticks down. In the current situation, the Bench is still intensely interrogating Speaker 1.

 

 

16:45 hrs- Defendants in courtroom A have accelerated their submissions due to time restrictions, despite the bench’s constant probing on a number of minute details.

 

In every competition, there are no winners or losers, only learners.

– Brian Herbert

 

16:55 hrs- After gracefully displaying their skills during the session, the speakers are diligently and patiently satisfying the queries of the judges. The teams are now transitioning to an enticing and captivating round of Rebuttal and Sur-Rebuttal.

 

 

16:00 hrs- The courtroom sessions have ended with the conclusion of the proceedings. The bench offers lavish comments, recognizes the participants’ tenacity, and sends them its best wishes for the finals. The judges also offer some advice on how to approach a moot tournament successfully. They provided guidance on how teams should organize themselves to the best of their abilities.

 

 

16:05 hrs- The battle ended flawlessly. The participants gave it their all, and I can still hear the echoes of their bold assertions.

 

17:00 hrs- Judges of the quarter-finals were honoured with tokens of appreciation. We sincerely thank the judges for encouraging us with their firm participation in the event. Their words of wisdom truly left an impact on us.

 

 

 

17:15 hrs- Since the quarterfinal results are out and we are ecstatic, our desire and anticipation to find out which teams qualified for the semi-finals has now ended.

 

 

Congratulations to the qualifying teams. The match fixture prepared for semi-final round of AIM 2023 is given below  (in no particular order)-

20A v 01R

23A v 26R

 

We observed outstanding Preliminary and Quarter-Final Rounds with a watch-worthy factual court proceeding on this revered event. The contestants polished their talents and displayed their best qualities. The ability to analyse and evaluate data has been used frequently.

 

Day 1 of the 13th Amity International Moot Court Competition, 2023 comes to a close on this upbeat note. What the energizing Day 2 will bring is eagerly anticipated. Hold your breath, as we prepare for the Semi-Final Round tomorrow!

 

 

DAY 2

We welcome you all to the semi-finals of AIM 2023 with utmost joy and excitement. We are at the second stage of this nerve-wracking competition and are eager to see the vigour and fellowship of our semi-finalist teams. So let the rivalry begin for the title of finalists!

 

 

“Don’t let mental blocks control you. Set yourself free. Confront your fear and turn the mental blocks into building blocks.”

-Dr Roopleen

 

 

9:30 hrs- We, the fraternity of Amity Law School, Noida are glad to have with us some of the eminent legal personalities of India and abroad to judge the Semi-Final Rounds of AIM 2023. We welcome them wholeheartedly to adjudicate the much awaited competition.

 

 

9:45 hrs- The atmosphere in judges’ conference room is filled with exhilaration. The judges keenly share their viewpoints with each other and jot down the criteria on which they will choose the finalists of AIM 2023. The insight and perception of each and every judge was distinct and unparalleled. We can’t wait to witness the intriguing semi-finals. 

 

SEMI-FINAL ROUNDS

“Failure is a part of the process. You just learn to pick yourself back up.”

― Michelle Obama

 

 

10:00 hrs- It is great to see the semi-finalists ready with their respective plans to impress the judges. The competitive faces of the participants appease the quest of the audience for an enriching learning experience that keeps them on the edge of their seats.

 

 

10:45 hrs: We are in the middle of the courtroom session and the semi-finalists don’t seem to stop anytime soon from impressing the judges. The points raised by the participants on the conflicting issues were uniquely fascinating. 

 

 

11:20 hrs: Semi-finals were a thrilling experience for all. The wisdom and eloquence of the participant teams were admirable and awe-worthy.

The most certain way to succeed is always to try just one more time.

—Thomas Edison

 

2:45 hrs: Results were announced. Congratulations to all the winning teams. The match fixture prepared is as follows: 

2o A v 26 R

We wish you the best of luck for the final round. Break a leg!

DAY 2 of the Amity International Moot Court Competition 2023 was amusingly interesting. We now wait for the final round to unfold to get our winners of the competition. 

 

 

DAY 3

The harder the battle, the sweeter the victory

– Les Brown

 

 

Day 2 was both memorable and demanding, and Day 3 promises to uphold the same level of intensity. Our participants are filled with boundless enthusiasm and unwavering dedication. The participants get ready for the final rounds as the finest minds gather for the ultimate showdown, aiming to be celebrated as champions at this annual Moot Court Competition.

May success shine upon you. Let the spirit of competition begin!

 

 

8:30 hrs: The judges of the final rounds arrive at the ALS campus and are greeted by our faculty convener Dr. Bhavna Batra and her fellow student convenors. The judges comment and decide on the criteria to adjudicate upon the matter in issue to enter into a consensus on the winner of the competition.

 

 

FINAL ROUND

The anticipation is palpable as the gripping finals get underway! It’s going to be a thrilling competition. I wish all the participants the very best of luck as they compete for victory!

 

 

9:00 hrs: As the clock struck ‘’show time”, we now have the first speaker for the prosecution entering with unwavering enthusiasm and fervour.

9:20 hrs: While the submissions from the Prosecution side progress, the bench conducts an interrogation of Speaker 1.

 

Success is not final, failure is not fatal: It is the courage to continue that counts.

– Winston Churchill

 

 

9:25 – The counsel meticulously refines the conclusion of their arguments, while the clock signals the beginning of the second counsel’s turn to present their case.

 

9:40 hrs– The second-in-command counsel, tries to tackle the questions thrown at him amidst the chaos.

Believe in yourself and all that you are. Know that there is something inside you that is greater than any obstacle.

– Christian D. Larson

 

 

10:00 hrs Speaker 2 from the Prosecution has been granted an additional 30 seconds to articulate their arguments and respond effectively to the inquiries posed by the bench.

 

 

10:25 hrs The defence is determined to showcase their top performance, securing an initial extension of 40 seconds. It’s incredibly intense up here, to say the least. There’s also heightened intensity on the opposing side.

 

Success is walking from failure to failure with no loss of enthusiasm.

– Winston Churchill

 

 

10:30 hrs As we sway toward reaching a verdict, the bench shifts the momentum by posing relevant questions that revolve around the interpretation of the law within the arguments presented by the defence counsel.

 

Law is order, and good law is good order.

– Aristotle

 

 

10:35 hrs- As the proceedings reach the concluding phase of what has been an intense day, the defence counsel prepares to deliver her final submissions, bringing her case to a close in front of the esteemed bench.

 

Where there is no law, there is no freedom.

– John Locke

 

10:40 hrs Following an exhilarating and distinctive championship showdown, the proceedings have now concluded.

 

What we witnessed over the past two days epitomized sheer resilience, grit, and determination. As we conclude, we leave you with this thought:

 

 

Success is not the absence of failure; it’s the persistence through failure.

– Aisha Tyler

 

Stay tuned with us as we eagerly await the results.

 

Valedictory ceremony

 

 

10:30 hrs- The valedictory ceremony is on the verge of commencing, signifying the culmination of the intense three-day competition. The audience is ready to applaud the dedication and camaraderie of the participants as the stage is prepared.


The moment we’ve all been anticipating has arrived, and the stage is set. It’s time to commence the Valedictory Ceremony for the 13th Amity International Moot Court Competition!

 

 

11:35 hrs- Prof. (Dr.) Shefali Raizada, Additional Director, Amity Law School, AUUP welcomes all the legal luminaries present with us for the valedictory ceremony. She takes pride in being a part of ALS, Noida which regularly conducts moot competitions, seminars and symposiums which enable students to develop legal aptitude and communication skills. For her, it is an exhilarating moment to behold the organization of the Amity International Moot Court Competition from 12th to 14th October 2023. This year the theme for mooting revolves around global climate action and the consequential trade crisis and refugee problem. At last, she delivers a vote of thanks to the AIM Organising Committee for their relentless hardwork and persistence.

 

 

 

12:00 hrs– Prof. (Dr.) D.K. Bandyopadhyay Chief Advisor (FPO) and Chairman, Amity Law School,A UUP welcomes all the dignitaries, faculty members and students present for the valedictory ceremony. He congratulates all the faculty convenors and students for the success of the event. He elaborates on the importance of mooting. Mooting helps law students to improve their legal advocacy and research skills. This time ALS, Noida hosted the 13th edition of Amity International Moot Competition held from 12th to 14th October 2023. He is filled with pride and pleasure after seeing the discipline, determination and devotion of the faculty members and his dearest students. He wishes each and every student of ALS, Noida to create their own success story.

 

 

12:10 hrs– Former Justice Hon’ble Shri Rajesh Tandon, Additional Vice Chairman Amity Law Foundation & Amity Judicial Academy delivers some words of wisdom to the audience. He thanks all the judges of Delhi High Court for giving their precious time to attend the valedictory ceremony of AIM, 2023. He views mooting as an essential activity for law students to develop into a true professional. Through mooting, students gain a speaking experience that is fruitful in the long run in the courtroom settings. Mooting enables students to inculcate in themselves tolerance for the viewpoint of others. It also teaches them anger management skills. He asks his students to indulge in deep studies to secure a better future for themselves.

 

 

13:00 hrs– Hon’ble Justice Girish Kathpalia, Judge, Delhi High Court addresses the valedictory by mentioning “The tunnel of uncertainty”. He states – “Every person passes through the tunnel of uncertainty, where we often find ourselves questioning what our future holds for us, or whether we will ‘make it’ in life; but that uncertainty will continue till our last breath. Therefore, that ‘uncertainty’ is the only certainty, so embrace the uncertainty.”

Hon’ble Justice Girish Kathpalia also emphasises on the importance of hard-work. It is hard-work that will give you satisfaction. Growth will not give you satisfaction if you haven’t worked hard for it.

Hon’ble Justice Girish Kathpalia concluded by saying “Professionals are fence-sitters. Whatever you do, do it with a slight tilt towards the have-nots”.

 

 

13: 05 hrs– Hon’ble Justice Saurabh Banerjee, Judge, Delhi High Court, addresses the valedictory by saying “We are all human beings, before we are lawyers, so be simple, be humble and be respectful.” No matter where we are, we are always on the ground. Think good, be good, do good. Believe in what you say. Never stop learning, because no matter how much we think we know, there is always something which we might not know. So, never be afraid of questioning. Never compare yourselves to anyone, because what you have, no one else has. Be confident. 

 

 

Hon’ble Justice Saurabh Banerjee concluded by quoting Napolean Bonaparte – “Veni, Vidi, Vici”.

13:10 hrs – Hon’ble Justice Neena Bansal Krishna, Judge, Delhi High Court, addresses the valedictory by stating – It is a privilege to study in a university, as many people do not have such opportunity. Make the most of it and work hard. Hard work is the secret of success, but time management is key to success.

 

Find an objective for yourself so that your goal is defined. Maintain work-life balance in life. Don’t lose your cool. You can be gentle and kind, while being firm. Never try to please people. Please your own principle – what you believe is right or wrong. Don’t take any injustice quietly. Always raise your voice.

 

 

Hon’ble Justice Neena Bansal Krishna quotes a dialogue from “Alice in Wonderland” – If the way you want to go is not defined, the road you take, does not matter.

Hon’ble Justice Neena Bansal Krishna then concluded by stating – Competition is not the only way of life. Focus more on cooperation and co-ordination.

 

13:20 hrsFaculty convenor Dr Bhavna Batra began by reciting the revered Gayatri Mantra. She remembered the Almighty on this eventful day. The results were announced by her. She congratulated all the participating teams. For her, in a competition, there are no winners or losers. All are learners. She also extended her vote of thanks to the guests and the parents of students who came to support their children. She is also grateful to her dedicated students who meticulously planned with her the mooting competition.

 

 

WINNERS ACROSS ALL CATEGORIES

 

 

 

 

We extend our warmest congratulations to all the participating teams and wish you the utmost success in your future endeavours.

 

13:25 hrs– Prof. A.P. Bhanu, Addl Director/Jt Head ALSN delivers a vote of thanks to the guests, participants, faculty members and students present for the valedictory ceremony. He is glad to receive an overwhelming participation from law students across India. He congratulates all his colleagues and students who worked day and night to make this event a huge success.

 

 

We would like to express our profound gratitude to all the distinguished individuals gracing us with their presence today, for lending this event its distinguished charm. Your valuable time and meaningful words are deeply appreciated. Furthermore, we would like to offer our heartfelt congratulations to both the winners and participants for your active, enthusiastic, and wholehearted engagement in our event. We admire your dedication and unwavering positive spirit!

 

 

We would like to express our gratitude to SCC Blog for being our Media Partner. Their constant support and guidance throughout the event made live blogging successful. 

The Organizing Committee of Amity International Moot Court Competition, 2023 is thankful to each and every one of you for joining us in making this competition memorable.

 

 

 

This is definitely not the end. See you all in the 14th Amity International Moot Court Competition. With this, we, the Media Committe of AIM 2023 would like to sign off. 

 

Handled by Student Media Committee: 

 

Paridhi Sehgal

Chahat Dua

Krishika Gajmer

Yusra Khan

Ira Dave

 

 

Special thanks to: 

 

Dr. Bhavna Batra- Faculty Convenor


Dr. Juliee Sharma- Faculty Co- Convenor


Dr. Trapti Varshney- Faculty Co- Convenor

 

Student Convenors: 

 

Ranjeet Singh- President


Gautami Goel- President


Chakrika Radhakrishnan- Vice President


Karan Verma- Secretary

 

 

Dream, dream, dream. Dreams transform into thoughts and thoughts result in action.

A.P.J Abdul Kalam 

 

 

 

 

 

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