[LIVE UPDATES] HNLU-NHRC Moot Court Competition, 2024

Hidayatullah National Law University (HNLU), Raipur, in partnership with the National Human Rights Commission (NHRC), is all set to host the HNLU-NHRC National Moot Court Competition from September 20th to September 22nd, 2024. The event will focus on the pertinent themes of tribal and human rights, offering a unique platform for law students to engage with critical issues affecting marginalized communities.

HNLU has had a proud tradition of excellence in mooting, having successfully organized 13 editions of the prestigious Hidayatullah National Moot Court Competition. The university’s dedication to nurturing legal talent was further evidenced by the success of the inaugural Hidayatullah International Moot Court Competition earlier this year, which drew participation and acclaim on a global scale.

The Moot Court and Conferences Committee is all set to collaborate with the esteemed National Human Rights Commission, adding greater significance to this year’s event. Out of seventy registered teams, twenty eminent teams have qualified to compete, ensuring a high standard of competition over the course of the three-day event. Participants will debate and present arguments on complex legal issues related to the intersection of human rights and tribal law.

The competition will be judged by distinguished members of the legal profession, including representatives from the judiciary and academia, who will also serve as mentors. Their presence will provide invaluable guidance to the participants, fostering a deeper understanding of tribal and human rights law.

The inaugural ceremony will be graced by Hon’ble Vice Chancellor Prof. V. C. Vivekanandan, Smt. Vijaya Bharati Sayani, Chairperson of the National Human Rights Commission of India, and Shri Joginder Singh, Registrar (Law) of the NHRC.

 

INAUGURAL CEREMONY

17:08	The ceremony commences and the anchors welcome the audience and respected dignitaries to the NHRC-HNLU Moot Court Competition of 2024.
17:10	Everyone in the hall pays their respect by rising for the National Anthem.
17:11	Respected dignitaries start off the function by lightening of the lamp as a mark of respect and a good beginning to this honorable event.

17:13	Registrar Sir takes the lead in welcoming the honorable dignitaries and expresses his gratitude for their gracious presence at the event.
17:15	Respected Registrar takes note of the hard work of the participants and appreciates them for participating in the competition.
17:18	Professor Dr.V.C.Vivekanandan is invited to the platform to address the audience with his enlightening words.

17:20

All the participants solemnly listen to Professor Dr. V.C. Vivekanandan’s remarks as he highlights the importance of tribal communities and indigenous communities in today’s era, and points out to the struggles of these communities and their fight for self-determination and cultural survival.

17:22	Professor Dr.V.C. Vivekanandan takes note of the different conventions and pacts framed for their conservation and highlights the role of different institutions in the protection of such communities.
17:25	Professor Dr. V.C. Vivekanandan concludes the speech by mentioning the importance of understanding the struggles of such communities and extends his thankful remarks to all the particpants and NHRC for choosing HNLU for the esteemed event.

17:27

Our esteemed dignitary, Mr. Joginder Singh takes the stage to appreciate the history of the Hidayatullah National Law University in organizing such events, and emphasizing the work of the National Human Rights Commission, along with a special focus on the significance of mooting in a law student’s journey.

17:31	Mr. Joginder Singh focuses his attention on the imperative participation in Moot Court competitions as a way of developing a foundational basis of research learning and providing real-life stimulation for working in the legal field.
17:34	Mr. Joginder Singh concludes his remarks by wishing the participants good luck with respect to the future career prosepects.

17:37	Chief Guest Smt. Vijaya Bharati Sayani then graces the podium with her presence.
17:38	Smt. Vijaya Bharati Sayani enlightens the audience as to the importance of the concept of dharma and universal equality with respect to social harmony in today’s era.
17:40	Smt. Vijaya Bharati Sayani calls attention to the Tribal Development Report of 2022 to emphasize the continued measures towards the provision of equality and justice to Indigenous communities, also taking note of the fact that these efforts require overcoming several hurdles in implementation.

17:42	Smt. Sayani highlights the pastoral decline and economic vulnerability making a daunting impact on the survival of forest dweller and tribal communities.
17:44	She takes note of the fact that the cultural communities stand as a testament to our determined efforts towards their preservation and emphasises the importance of ecological conservation, not just for the sake of tribal communities, but for the better future of the planet.

17:47	She concludes by mentioning the principle of ‘Sarvajanhitaya’, highlighting the importance of collective development. This aims to build a better future not just for the tribal communities but for a world where every community is celebrated.
17:49	Professor Dr. V.C.Vivekanandan extends a token of respect to respected dignitaries present in the event.

17:50	Dr. Anindhya Tiwari takes the stage to extend a vote of thanks.
17:51	Dr. Tiwari extends his thankful remarks to chief guest Smt. Vijaya Bharati Sayani, Mr. Joginder Singh and respected Professor Dr. V.C.Vivekanandan in addition to all the orgainsing faculty and student body for making the event a reality.
17:54	The Anchors formally make a concluding remark to end the event.
17:55	The National Anthem plays, signaling the end of the inaugural ceremony.

 

PRELIMINARY ROUND – I

 

COURTROOM 4

10:25	Outside the courtroom, it’s a bright and sunny day, but inside, the mood is a mix of nervousness and excitement as the competitors arrive in their sharpest attire, ready to present their months of preparation.
10:27	The Judges have entered the courtroom. The energy of the competition can be seen in the faces of the participants.
10:30	Teams are seated, intensely going over their notes one last time. The room is abuzz with whispers as the judges review the presented memos.
10:32	The first speaker from the petitioner side rises and asks the consent of the judges to address them as Your Lordship.
10:33	The speaker is quite confident and speaks at a high speed, which might make it difficult for the judges to understand.
10:34	The speaker continues to state the facts and jurisdiction of the cases, The speaker seeks the permission to moves towards arguments.
10:36	A few minutes in the arguments, the judges throw their first question testing the boundaries of the respondent’s reasoning, probing into whether their interpretation truly holds water. The speaker confidently answer to the judges. The response was gladely accepted by the judges and the speaker moves forward with his arguments.

COURTROOM 7

10:25	The judges enter the courtroom, are well-seated and look forwarrd to the thrilling to and fro arguments between the prosecutors.
10:28	The counsel of the petitioner seeks permission to approach the dias and address the bench collectively as bench and ladyship.The petitioner briefs the judges about time allocation of the counsel’s arguments.
10:29	The counsel seeks permission to state the facts and with the assent of the judges she proceeds with the arguments with utmost confidence and set the stage for the further argumentation.
10:32	The counsel seeks permission to state the issues raised and procceds with the issues followed by rigorous arguments.The counsel helds her head high while resolutely stating her stance on the case.

COURTROOM 9

10:20	The atmosphere of excitement builds up in the room as some final preparations are concluded prior to the culmination of the session. The court clerks discharge their duties diligently by interacting the bench and propagating some crucial information.
10:25	The air inside the courtroom is thick with anticipation as a sea of anxious participants waits with bated breath for the judges to make their entrance.
10:32	The participants stand up to greet the judges, who make their timely arrival at the courtroom. The participants flip through their papers and conduct their final round of discussions to prepare for the upcoming challenge.
10:34	The judges declare that the court is in session. The petitioner side seeks permission from the bench to proceed with the facts of the case. After their assent, the counsel proceeds further, eloquently explaining the intricacies of the case.
10:36	After clearly and thoroughly laying down the statement of facts, the counsel moves on to the issues of the case and proceeds with his argumentation. The counsel requests the bench to refer to the memorandum submitted by his team. The judge questions him whether the case law mentioned by him is explained in their memorial. The speaker is well versed with his memorial and can guide the bench to the page number.

COURTROOM 1

10:25	The weather outside is quite pleasant, but it remains to be seen whether the same can be said for within the courtroom. With each passing moment, tension and excitement can be seen from the participants.
10:26	The Judges have entered the courtroom, and the atmosphere is like nothing before. With both sides prepping themselves for their arguments, we await the official start of the moot court competition.
10:29	With minutes left to go, the participants making sure they are going present their best and come out victorious.
10:32	The participants pass glances amongst themselves, awaiting the formal beginning of the moot court session.
10:35	The Hon’ble Judges reading through the memorandums made by the respondents and the petitioners respectively, keeping note of every little detail. The participants can only hope that they haven’t made any errors, that might hinder their progress through the competition.

COURTROOM 5

10:25	With merely minutes left in the commencement of the prelims round, the nervous excitement among the participants increases as they skim through their memos and ruffle their pages continuously. The ticking of the clock only increases their restlessness as they wait for the bench to arrive!
10:28	The wait finally culminates as the esteemed judges of the bench arrive with a positive energy surrounding them. However, that doesn’t seem to put the participants at ease as the nervousness and tension in the air of the courtroom only intensifies.
10:34	This excitement has caught its momentum as the counsel seeks permission to approach the dais and to address the bench as your ladyships.
10:35	As the counsel starts with the first issue while his voice carries an extreme sense of confidence, the researcher takes this opportunity to provide the bench with thick books extra reference material from the appellant’s side.
10:38	The bench has suddenly interrupted the counsel asking some clarification on the arguments made so confidently by the counsel. The counsel takes this opportunity to clarify his arguments which were so misunderstood by the bench which shows his exhuastive research on the topic.

COURTROOM 6

10:25	As the teams gather in anticipation, a palpable tension lingers in the air, intertwined with an electric excitement. All eyes are fixed on the clock as they await the commencement of the thrilling round of the HNLU NHRC Moot Court Competition.
10:26	The court clerks diligently address the participants’ queries, providing much-needed reassurance that eases their anxious nerves. As they shuffle through their documents, the competitors engage in last-minute checks, ensuring every detail is in place.
10:27	The participant on the respondent side quietly sends a quick prayer to the heavens, hoping for divine intervention. Yet, the true test remains: will this prayer be enough to shield her from the intense scrutiny and fiery questioning from the expert panel?
10:28	A hush falls over the room as a panel member arrives, prompting everyone to rise in respect. Their presence signifies the authority and gravity of their role as judges in this crucial round, setting the stage for the intense proceedings to come.
10:29	The court clerks deliver the essential documents to the panel member, while participants whisper among themselves, their anxiousness bubbling over in hushed tones.
10:31	The arrival of the second panel member brings the competition even closer to the highly anticipated start of the rounds. Excitement builds as the moment draws near.
10:33	With an uneven number of participants, the respondent side is represented by just two members. Will their smaller team be a strategic advantage, catching the opposing side off guard, or will this decision ultimately backfire? The tension hangs in the air as the outcome remains uncertain.
10:35	The counsel for the petitioner side finally takes the floor, confidently stating his representation. However, he is immediately met with a barrage of questions, each one sharp as a dagger. Yet, he navigates this early challenge with poise, answering each query with assurance.
10:36	The counsel seeks permission to present the facts, which the bench grants. Despite the panel’s intense scrutiny, he maintains a calm demeanor as he prepares to make his case.
10:38	The panel follows up with pointed questions regarding the role of the state in the current case, seeking clarification on its presence as a party to the proceedings.

COURTROOM 8

10:27	The courtroom is filled to capacity, while the bright sunshine outside contrasts with the anticipation within. Both parties await the arrival of the judges, whose entrance will officially signal the commencement of the HNLU-NHRC National Moot Court Competition 2024!
10:31 AM	The judges have now arrived, bringing a sense of anticipaton and focus to the courtroom. With their presence, the atmosphere shifts, and the stage is fully set for the proceedings to begin in earnest, marking the start of what promises to be a rigorous and engaging session.
10:35 AM	The counsel representing the petitioners approaches the dais with a composed demeanor, addressing the Bench with due respect, consistently referring to them as “Your Lordships” as the arguments unfold.
10:37 AM	The counsel seeks the Bench’s permission to present the statement of issues. The judges, maintaining their focused attention, continue to absorb each word spoken by the counsel with keen interest.
10:40 AM	The counsel proceeds by drawing on various case laws, demonstrating a firm command over her arguments. Her confidence is evident, and she appears to hold a dominant position in the courtroom as she advances her submissions.
10:43 AM	The court clerk signals that only five minutes remain for the speaker to present her arguments. A sense of urgency fills the room as the counsel prepares to make the most of the remaining time in her favour.

COURTROOM 2

10:18	The participants continue to wait eagerly for the arrival of the judges, with a sense of excitement to exhibit their eloquent oratory skills which is visible in the manner they are flipping through their memos.
10:22	The weather outside the courtroom seems pleasant today, but whether the same can can be said for the courtroom environment remains to be seen!
10:26	The judges have arrived, carrying with them an air of excitement and anticipation that is visible on the glowing faces of the participants as the judges start to settle in.
10:29	With just a few minutes left before the beginning of the proceedings, the courtroom has begun to buzz with tension and apprehension about what lies ahead.
10:32	The time has arrived, and the petitioner’s counsels have started to prepare themselves for the actual presentation of the arguments.
10:35	The counsel from the petitoner’s side has approached the dais with confidence, seeking the permission of the respected bench to present the facts of the related case.
10:36	With unbound confidence, the petitioner’s counsel eloquently presents the statement of facts in front of the honourable bench, continuing to brief the bench on the issues at hand.

COURTROOM 3

10:09	The weather inside the courtroom is electric. Participants from both sides are waiting, with tension building between them. The competition is yet to start.. They are all set for their arguments and are going through their submissions multiple times as to not leave any stone unturned.
10:29	The courtroom feels charged, as the judges have arrived. The counsel for the respondent seeks permission to approach the dais.
10:31	With sheer confidence and calmness, counsel proceeds with the facts. The judges’ eyes are narrowed, leaning forward, paying attention to every word uttered.
10:35	The counsel’s passion is evident, his voice changing with the intensity of the case. The clerks rings the bell, indicating that 5 minutes have already passed. Without being distracted, the counsel moves with the same pace and intensity.
10:37	The counsel is done with the first argument without any interruption from the judges, giving them much-needed confidence. The counsel now asks permission to proceed with the second argument. The permission is granted.
10:40	The bell rings again, indicating 10 minutes have already passed. With no counters from the panel, the counsel presses on with his arguments, asking the judges if they have any doubts.

COURTROOM 2

10:38	After explaining the facts with a silver-tongued approach, the counsel has now approached the cornerstone of the proceedings: presenting the actual issues that the counsel from the petitioner’s side will be dealing with.
10:40	It seems like the counsel’s lack of time will be a difficulty in her presentation, as the court clerk has flagged the banner about the end of the assigned time.
10:41	The counsel’s voice suggests a sense of hesitation as she seeks apologies from the respected judge for not being able to answer the question posed to her.
10:43	A mismanagement in proceedings? The courtroom environment seems to be thick with anxiety as the bench continues to ask questions to the counsel regarding the petitioner’s side’s presentation of the prayer at the beginning of the proceedings. It is to be seen whether this issue will impact the petitioner’s presentation of arguments.
10:45	The co-counsel from the petitoner’s side has now stepped in the arena to take over the presentation, which he has started to handle in a self-assured and confident fashion.
10:46	The way the counsel answers the question posed to him by the honorable judge and asks the respected judge to refer to certain parts of the memo clearly depicts the counsel’s understanding and knowledge of his assigned issue and the case as a whole.

COURTROOM 9

10:38	The court clerk signals that 5 minutes are over. The speaker maintains his calm and continues with his argument.
10:41	The respected panel of judges initiates an inquiry with the counsel, probing him with questions to assess the extent of his expertise and requesting clarification on the speaker’s argument. The counsel answers the question posed by the bench and asks if the bench is satisfied with the reply but the panel continues to grill him further.
10:44	The court clerk rings the bell to highlight only 2 minutes left. Judges, as well as the speaker, continue to elaborate on their respective points. Respected bench, after receiving a satisfactory answer, graciously grants permission to proceed further.
10:46	The speaker seems to be confident and holds the attention of the hall as he poses his arguments to the panel. The defending counsel’s composure under pressure is a testament to their professionalism and poise.
10:48	The court clerk rings the bell, indicating the end of the allotted time. The speaker requests an extension of time for concluding his arguments. The bench grants an extension to allow the counsel to conclude his argument.
10:51	The counsel makes his best efforts to satisfy the successive inquiries and cross-questions posed by the bench. Even so, the bench highlights the vagueness existent in the words of the counsel and seeks greater clarity.
10:53	Speaker 1 concludes his arguments, and the judges seem content with the arguments. Co-counsel seeks permission to approach the dais, and she is granted the same. She lays down her arguments, and the judges listen to the same with great focous.

COURTROOM 10

10:32	The judges are greeted and the court proceeding begins as the counsel from the petitioner’s side seeks permission to approach the podium.
10:35	The counsel begins with her submission, with the bench keenly listening to each fact of the case with many questions being asked to her by the bench.
10:40.	The counsel is asked a series of difficult questions related to the facts of the case, the jurisdiction with many questions being answered brilliantly
10:42.	As the series of questions continues, the counsel is hardly able to speak as each and every fact and precedent presented by her is thoroughly questioned by the bench
10:44.	The counsel is further asked questions about her argument which she confidently answers, while she continues with her argument bringing in all the aspects of her case to strengthen her side and presenting precedent for some of her arguments.

COURTROOM 6

10:39	This line of questioning catches the counsel off guard, prompting him to struggle with his response as he sidesteps the issue, beating around the bush rather than addressing it directly.
10:40	The other member on the petitioner’s side signals to the court clerk, leading to a flurry of chits being exchanged. This discreet communication adds a layer of strategy to the proceedings, hinting at the urgency of the situation.
10:41	The lights suddenly go out, leaving everyone to ponder whether this is an ominous sign from above, foretelling more challenges for the petitioner.
10:43	An expert on the panel questions the counsel about the validity of the marriage, causing him to stutter and leaving the panel members unclear about his stance. The tension in the room intensifies.
10:45	The counsel presents evidence to demonstrate the longevity of the marriage, aiming to establish the existence of the first marriage in the case. However, the panel member persists with probing questions, challenging his claims and deepening the scrutiny.
10:47	The counsel nervously shuffles through his memo, searching for a specific piece of information while asking for a brief second to gather his thoughts. This pause raises questions—could it be a sign that he’s struggling to remember?
10:48	The court clerk’s alarm blares unexpectedly, startling the counsel and derailing his focus. The panel members respond with disapproving looks, their disappointment evident.
10:50	The counsel steadies himself and moves on to the second issue of constitutionality, only to be met with further questions from a panel member. The judge also reminds him that time is running short—just one minute remains.
10:51	As the court clerk signals the end of time for the counsel, his greatest adversary—time—seems indifferent. The panel member seizes the moment to pose an elaborate question about the case laws referenced in the counsel’s memo, extending the tension in the room.
10:53	The counsel stumbles through his arguments as the panel members press for a concise conclusion, shifting the focus away from the detailed points in his submission.
10:55	As the counsel’s time concludes, the co-counsel steps up to the dais. A brief confusion ensues regarding who should proceed first, with the clerks insisting it’s the respondent’s turn. However, the panel clearly expresses their desire to hear from the respondent, cutting through the disarray.
10:56	The respondent commits a small yet significant error by referring to the “Union of India” instead of the name of the country specified in the proposition. This misstep doesn’t go unnoticed, drawing the panel’s attention and raising eyebrows.
10:57	The counsel is urged to speak louder, but her actions overshadow her words as she fumbles through her submissions, revealing her nervousness.
10:59	The panel intensifies their relentless questioning, and the counsel leans in—whether it’s to hear better or to submit to their authority in hopes of mercy remains uncertain.

COURTROOM 5

10:41	The bench yet again proceeds to ask the counsel about the legitimacy of an assumption made by the counsel in his argument. To this he explains the basis of his assumption which seems to have satisfied the bench.
10:43	The counsel unwaveringly proceeds to justify the unconstitutionality of the act thus imposed which seems to have caught the attention of the bench.
10:44	However, the momentum of the counsel was disrupted suddenly! A bell was rung by the court clerks to alert the counsel about his time restrictions pertaining to the arguments. However, such an interruption did not seem to shake the counsel’s momentum.
10:46	The counsel proceeds with his argument in sheer assertiveness which seems to have caught the opposition’s interest as they skim through their memos making notes.
10:49	The counsel does not seem to be done with his arguments but guess what? His time his over as informed by the court clerks so he humbly pleads the bench for 2 extra minutes to summarise his arguments. Let us see if the bench will allow him to do so!
10:51	Rushing through his arguments trying to make sure he leaves no stone unturned and exhaust all possibilities of any mistakes, the counsel finally concludes his issue.
10:52	The second speaker starts with her arguments seeming very calm in her composure which completely contradicts the confident and aggressive approach of the speaker 1.
10:55	The counsel very strongly proceeds with her arguments providing a list of examples and precedents to the bench thus strengthening her arguments.
10:57	However, this confidence is completely shaken suddenly as the bench asks the counsel a question very unexpectedly while simultaneously the court clerks ringing the bell to remind her of her time restrictions. However, she doesn’t seem to let this affect her and proceeds with an unflustered and unshattered facade.

COURTROOM 7

10:35	The judges put the counsel on the spot with continuous interrogation. The counsel appears to be prepared to the nines, her instant and confident response is an evidence of the thorough preparation.
10:37	The judges continue to keep the counsel on her toes with relentless questioning whilst referring to the petitioner’s memorandum.
10:37	The court clerk recognises the paucity of time and rings the bell for the completion of 10 minutes.
10:40	The judges further throw another question on the face of the petitioner, the petitioner seeks pardon and suddenly the light goes off however the petitioner seems unfazed by it and responds to the judges question confidently and firmly.
10:43	The court clerks ring the bell, indicating the end of the time period assigned to the petitioner. The counsel appears to be taken aback; however, the judges are generous enough to allot two extra minutes for the completion of the petitioner’s arguments. The counsel takes the sigh of relief and summarises her arguments within the time assigned.
10:45	The court clerk bells the ring again reminding the petitioner of the paucity of the time.Thereafter, the counsel steps down from the dais and the co-counsel takes up the charge to further argument on the next issue.
10:46	The counsel instantly proceeds with the arguments, however judges instantly break in the arguments and continue with the unyielding questioning and the counsel is on guard still hesitant, the counsel manages to counter the question with a little hesitation and further strengthen the arguments changing her demeanour to a confident one.
10:50	The court clerk rings the bell signaling time constraint. The petitioner and the judges however appear to be unfazed as they are constantly engaged in rigorous interrogation.
10:52	The counsel is still on the edge as the judges are not letting her of the hook.
10:53	The judges advice the counsel to procced with the prayer as the issue to dealt later was already incorporated in the counsel’s arguments.

COURTROOM 8

10:46 AM	The judges, appearing unsatisfied with the counsel’s argument, interject with a pointed cross-question, seeking further clarification on the matter at hand.
10:47 AM	With the court’s permission, the counsel smoothly transitions to the second issue, ready to present her arguments with continued focus and precision.
10:50 AM	The judges identify a potential loophole in the speaker’s argument, briefly shifting the dynamic in the courtroom. However, the speaker swiftly counters with confidence, reclaiming her authoritative stance and steering the proceedings back in her favor.
10:53 AM	The counsel finds herself navigating the complexities of fundamental rights, momentarily caught in a challenging position. However, undettered, she continues to advance her arguments with determination and focus.
10:57 AM	Speaker 2 approaches the dais with remarkable confidence, drawing on an array of case laws to support her position. The judges listen intently, maintaining a thoughtful silence as she articulates her arguments.
11:00 AM	The speaker continues her presentation with remarkable agility, she now moves to the fourth issue. Her arguments dominate the courtroom, creating an engaging atmosphere as her confident delivery resonates throughout the space. The courtroom is captivated, fully absorbed in the unfolding discourse as she skillfully navigates through the complexities of the case.
11:03 AM	With only ten minutes remaining, the clerk signals the urgency of the moment. The counsel rushes toward the prayer, articulating her concluding points with clarity and conviction, while the judges appear satisfied, nodding in acknowledgment of the counsel’s efforts.
11:06 AM	The counsel representing the respondent approaches the dais with an air of confidence, radiating as brightly as the sun outside. With calmness, she addresses the Bench as “My Lord,” ready to present her arguments with clarity and conviction.

COURTROOM 4

10:38	The petitioner is speaking with great confidence and speed. But the judges keep asking questions in between, trying to throw off the speaker. But the speaker’s months of preparation is coming in handy as he continues to dodge and confidently answer every question.
10:40	The speaker is referring to various cases and precedents, trying to prove his arguments. Suddenly, a bell sound could be heard, implying that only a few more minutes were left to conclude the argument. However, the judges do not give the speaker room to manoeuvre as they continue to ask questions, which subsequently hinders the speaker’s confidence.
10:44	The speaker must feel like a real-life courtroom judge is sitting in front of him, in the form of a panel, as they continue to ruthlessly ask questions that significantly impact the speaker’s arguments.
10:47	Another bell rings, and the court clerk stands up with a sign on her hand implying that the time is up. To conclude the argument, the speaker prayed to the judges for a few more seconds, which the judges granted humbly.

COURTROOM 1

10:40	The first speaker from the petitioner’s side makes their way to the dais; the counsel starts their argument brimming with confidence. With some fumbles but nothing noteworthy, they present the opening statements and the statement of facts.
10:43	With the counsel beginning to present their 1st argument, and 5 minutes over already, the counsel must finish their submissions as soon as possible,
10:45	The bench has started their questioning, and the counsel is trying their best to satisfy the question of the judges, and move on with her arguments
10:47	With the judges’ approval, the counsel continues to present their argument. The judges started with relentless questioning, and the counsel tries her best to answer the queries.
10:50	Ten minutes have already passed, and the counsel moves on to prove their statements true by providing facts. The Counsel humbly submits before the Hon’ble Court to allow her to continue with her arguments, which the bench approves.
10:53	The judges have their eyes and ears open, with questions being asked about the customary laws and the speaker presenting the case of Shayara Bano v. Union of India to strengthen the argument.

COURTROOM 2

10:49	As a part of providing further strength to his arguments, the counsel is now referring to a case holding precedential value in front of the bench, will this citation provide a strong backing to his arguments is to be decided at the judge’s discretion.
10:51	The assertive presentation of the counsel’s arguments is now disrupted by the line of questions targeted by the honorable bench, at the counsel concerning his stated contentions.
10:54	Even though the judges relentlessly bombard the counsel with questions, leaving him slightly unsettled, he continues to responds with unwavering intensity in an attempt to satisfy the bench’s expectations.
10:55	It seems like the clock today is not on the petitioner’s side. As history repeats itself again, the council is now disrupted in presenting his contentions as the court clerk flags the sign signaling the end of the assigned time.
10:58	But the end is not that simple, even after the end of the assigned time, the respected judge continues to interrogate the counsel and he makes every endeavour to satisfy the bench by his contentions.
10:59	While the petitioners continue presenting their arguments, the faces of the respondents can be seen holding solemn expressions as if preparing a rebuttal for every contention stated by the petitioner’s side.
11:01	It seems like the counsel is having a rough day as the bench continues to ask a trail of questions, interrogating every aspect and nitty-gritty details of the counsel’s contentions.
11:03	The counsel continues to proceed with the presentation of the prayer in front of the bench, demanding justice with a sedate expression on his face.
11:05	The turning point of the proceedings is here as the respondent’s counsel has now approached the dais with a calm expression on his face, perhaps a sign that he is well-versed with his arguments.
11:07	Within minutes of starting his arguments, the counsel from the respondent’s side starts to be questioned by the honourable bench, but this hurdle seems like a child’s play as the counsel answers the question with utmost confidence and detail, in a manner depicting his preparation for the proceedings.

COURTROOM 9

10:56	The courtroom is heating up with rising anticipation among the Teams and the judges. The speaker continues to cite examples, case laws and articles of the constitution to prove her argument.
10:59	The bench’s grilling only gets more intense, however, leaving the counsel flipping furiously through her notes. The speaker tries to answer the questions calmly while coming back to her argument. The bench does not seem satisfied with the answer and question on the facts as well as the issue of the case to clear any ambiguity.
11:02	The court clerk signals about the remaining 5 minutes, which is acknowledged by the speaker and the bench. The Respondents listen carefully to the arguments presented by their opposition, and they scribble on their writing pads, making notes while flipping through their memorandum.
11:05	The bench questions the counsel on one of the cases cited in her memorial but finds itself satisfied soon after, thereby not requiring any response from the counsel. The bench further keeps on grilling based on the arguments presented by the speaker.
11:07	The Public Relation team enters the court room to capture the moments of the court proceeding. They swiftly complete their task without causing any disturbance.
11:10	The court clerk rings the bell as the time is over, but the judges and the speaker keep on proceeding with the explanation of the argument.
11:12	The judges refer to the memorandum while listening to the speakers’ arguments.. The bench does not seem satisfied and prompts the speaker to conclude her arguments. The speaker refers her notes while she recites the prayer. The co-counsels forget to stand up and eventually did so after almost half of the prayer was already completed.

COURTROOM 8

10:54	The counsel sums up her prayer and humbly submits herself to the honourable court.
10:55	The counsel from the respondents seekk permission to approac the dias and collecctively address the banch as your ladyship. The cousel describes the time fragmentation between the counsels.
10:57	With the judges assent the counsel procceds to the argumets whilst also making sure that the judges are well-versed with the facts of the case.
10:58	As the counsel proceeds with her arguments her confidence seems to touch the sky and the stance are as rigid as the diamond.
10:59	The judges put the counsel on the spot with a question and the cousel responds to the question with utmost confidence and accuracy.
11:00	The court clerk rings the bell for the completion of the 5 minutes, the responsents and the judges appear to be unfazed. Within a span of a few seconds the judges again interrogate the counsel, the counsel responds to the question but the judges do not seem to buy it, and further dip deep into the arguments.
11:03	The counsel tries to substantiate her arguments by referring to a precedent and corelate it with her present case. The judges are still unsatisfied with the arguments and so the counsel elaborates the argument further .
11:05	The court clerk rings the bell again signalling the completion of 10 minutes. The judges keep on going with the interrogation, the counsel is calm, confident and well versed with the case and is much ahead of the game. The counsel also seeks permission to proceed with the further arguments only after making sure that the judges are on the same boat as the counsel.
11:09	The process of the interrogation is getting intense and the respondents seem to bite the bullet while asserting their arguments. The court clerk again reminds the respondents about the paucity of time by signalling the end of the assined time for the resondents.The seeks extension of time from the judges and the judges graciously allot two minutes for the summarization of the respondents arguments.

COURTROOM 6

11:02	The panel remains unsatisfied with the counsel’s reasoning, redirecting her back to the older arguments made my her. Their insistence underscores the importance of this point in the overall argument.
11:05	The respondent’s team member locks eyes with the live blogger, a deliberate move that seems to seek a subtle persuasion for positive updates about her counsel on the dais.
11:06	The counsel methodically structures her arguments into clear points, inviting the panel to reference key pages in the respondent’s compendium. Her tone remains gentle, yet it carries the weight of compelling reasoning that aims to persuade.
11:07	The panel reminds the counsel of the ticking clock, denying her request to conclude on the first issue. Just as tension mounts, the court clerk signals the end of her time, leaving her arguments hanging in the air.
11:09	The co-counsel from the appellant’s side confidently launches into her arguments, seemingly unfazed. However, her sophistication does little to impress the panel, who interrupts to ask for clarity on what exactly she is arguing.
11:12	A back-and-forth ensues as the panel rigorously questions the counsel on the foundation of her argument regarding the validity of the Uniform Civil Code.
11:13	The counsel’s nervous gaze searches the panel for any sign of satisfaction, revealing her anxiety under their intense scrutiny.

COURTROOM 3

10:42	The counsel for the appellant is done with his arguments without much interruption, perhaps indicating that the judges are satisfied with his arguments. The counsel for the respondent side now comes to the dais.
10:45	The counsel for the respondents seems a little underconfident, buckling under the pressure, but he moves forward with his submissions with a resilient attitude.
10:48	After resolving the first issue, the counsel asks permission to proceed with the second one. The permission is granted, and the judges’ few counterarguments boost the counsel’s confidence.
10:53	The judge’s piercing questions cut through the arguments like a sword. The judge asks about the essentials of a valid marriage, and the counsel tries to give the best answer, but the judges don’t seem satisfied
10:59	The time is up! The counsel for the appellant side now approaches the dais with a dominating and calm attitude. Without any hitch, the counsel starts giving examples and precedents to substantiate his case.
11:04	A hush falls over the courtroom, amplifying every word spoken. The counsel seems quite prepared, not giving any chance to the judges to question. But time waits for none, with the bell being indicating 5 minutes already passed.
11:07	Every word feels like a dagger aimed at the heart of the opponent’s case. The counsel provides several authoritative precedents, which boosts his case. The counsel vehemently says UCC is not suitable for India as of now, emphasizing that it has provided a way for national and international protest.

COURTROOM 1

10:55	Due to the loss of time, the counsel asks for 3 additional minutes to conclude her argument. The judges approve of her request, with the co-counsel looking to speak next.
10:58	Speaker 2 makes her way to the dais full of valour and confidence. The counsel asks for 14 minutes for her presentation of arguments. The bench looks at the counsel flipping through the pages, reading her arguments.
11.01	The learned Co-counsels prep themselves up for the next phase of arguments and the respondents keenly hear the arguments presented by the petitioners, hunting for loopholes.
11:03	The judges question the counsel on the morality of polygamy and whether such practices should be struck down based on morality. The counsel provides an example of the cases at hand and mentions a Law Commission Report.
11:05	The Bench was quick to ask about the legality of the Law Commission Report, which the counsel answered flawlessly. With the bench satisfied, the counsel moves on with her arguments.
11:07	The counsel finally proceeded to recite their prayer and finalize their arguments. They then hand over the dais to the Respondents.
10:09	The Respondent’s speaker, 1, makes his way to the dais and begins presenting his arguments. The judge asks the counsel about a scenario and cites some precedents to prove his points, and the counsel remarkably answers with his quick wit.
11:11	Speaker 1 cites the moot proposition and further strengthens his arguments. With 5 minutes already passed, the counsel moves on with his presentation of arguments.
11:13	The counsel making key points to prove his arguments, and with his co-counsels support and the amount of teamwork the respondents have done, it appears evident that they’ll make it big at this event

COURTROOM 8

11:08 AM	She proceeds to draw upon various case laws from this apex court, weaving them skillfully into her arguments. The judges listen in silence, a possible indication of their satisfaction with her points as she articulates her position with clarity and precision.
11:11 AM	With only five minutes remaining for Speaker 1, the atmosphere in the courtroom intensifies. Meanwhile, the PR team enters, capturing the moment with photographs to preserve these significant proceedings.
11:13 AM	The speaker rushes through her arguments, demonstrating the depth of her exhaustive research for this compeition. The judges remain attentive, fully engaged as they absorb the well-prepared points she presents.
11:16 AM	The counsel continues to sumbit her thoroughly researched arguments regarding tribal rights, weaving in details that highlight her preparation. Meanwhile, the clerk signals the passage of time, maintaining the flow of the proceedings as the session progresses.
11:18 AM	The lordships appear satisfied with the arguments presented, having addressed a loophole identified in the speaker’s position. As the courtroom remains engaged in the ongoing discourse, the clock continues to tick, marking the passage of time in this compelling session.
11:21 AM	With an extension of time granted, the lordships encourage the counsel to draw upon relevant case law authorities. Meanwhile, the researcher discreetly passes a note to support her co-counsel ensuring that crucial information is readily available as the proceedings unfold.

COURTROOM 9

11:15	The respondent seeks permission to approach the dais. He begins with the issue but is interrupted by the judge as he does not seek permission to start the issue by skipping the facts of the case. the speaker apologizes for his act and begins with the statement of fact
11:18	The speaker composes himself and starts explaining the issue. The bench questions him about the facts of the case and asks him to proceed. The speaker clears his stand, and the court clerk rings the bell to show that 5 minutes have passed.
11:21	The speaker fumbles while arguing and is posed with a trick question from the bench. Despite the counsel’s best efforts to respond, his answers fell short of satisfying the judges, adding fuel to the already heated atmosphere.
11:23	The counsel seems underconfident while answering the questions posed by judges, he fails to answer several questions which made the judges ask the counsel to continue with his argument. The bench asks the speaker to accept his mistake and a long silence fells as his words do not convince them and are counterintuitive ntutive towards his own case.

COURTROOM 8

11:23 AM	Speaker 2 now approaches the dais, confidently moving on to issues 3 and 4. She strategically draws upon lesser-discussed provisions of the personal laws, weaving them into her arguments as she seeks to shed light on their relevance to the case at hand.
11:26 AM	The judge challenge the speaker’s reliance on the case laws, posing cross-questions that test the validity of her arguments. The speaker, momentarily caught off guard by the scrutiny, finds herself in a challenging position, a consequence of her earlier aggressive assertions.

COURTROOM 5

11:00	The counsel proceeds with her arguments summarising all essential points to hold the attention of the entire courtroom. However, as she concludes seeking permission to proceed with the prayer, the bench suddenly stops her. Let us see what happens next!
11:03	The bench asks a very relevant question from the counsel, however, her time to speak has come to an end. She requests the bench for 3 extra minutes to answer the bench’s questions, thus for their contentment. The bench graciously allows her to proceed.
11:06	The counsel takes an emotional toll and approach to answer the bench’s probes, further assuring the bench that her prayer will be satisfactory enough for the bench to answer all their queries. She boldly concludes her prayer thus culminating the arguments of the appellant’s side.
11:10	The counsel for respondents seeks permission to approach the dais with a calm composure. However, her co-counsels are on the edge of their seats in the courtroom’s red hot atmosphere set in by the counsel of appellants.
11:13	The bench suddenly interrupts the counsel for respondents very early into her arguments leaving the audience stunned. Who saw that coming? The bench asks the counsel to establish a parallel between the act imposed in state of Himvrata and the states of India which already have such an act imposed in the past.
11:16	The counsel tries to answer the query of the bench. However, as she proceeds the bench seems to be unsatisfied with her justification. They raise more queries which increases the tension in the courtroom air.
11:20	It’s been 4 minutes since the counsel has been answering the bench’s relentless questioning. The counsel seems flustered under such a stressful situation.
11:22	The bench asked the counsel to point out the argument made by her in their memo, asking her the page number. This seems to have frazzled the counsel as she admits the argument was taken from the opposition’s arguments. The bench announces the inadmissibility of the argument thus given which proves the bench’s scrutiny towards details.

COURTROOM 10

10:49	The counsel is asked a specific question by the bench which she answers in a general manner, the same being pointed out by the bench as the time ends and the counsel is asked to conclude.
10:51	The next counsel from the petitioner’s side approaches the podium and begins with the second issue of the petitioner’s side.
10:53	The counsel is questioned in relation to her knowledge of the law concerned with the case, and the same is answered by her smartly while also proceeding with the next point of her argument.
10:58	The learned counsel is presented with an additional series of questions from the Bench, specifically addressing matters of law and the question of whether the petition should be entertained by the Honorable Court.
11:00	The counsel has asked another question with regards to the need of the law, she further contends that the implementation of the custom, which already occupies a recognized position within society, should be upheld. In addressing this, the counsel inadvertently responds to the question posed by the Bench.

COURTROOM 2

11:10	Even though the counsel seems prepared, this preparation is now beginning to feel insufficient as the bench continues to find loopholes in the counsel’s contentions, clearly visible in the counter-questioning fashion adopted by the respected bench in relation to the counsel’s arguments.
11:12	Unfortunately, the counsel’s confidence has started to fade away after the continuous trail of questions by the bench questioning his contentions, this lack of assertiveness is now visible in the deficiency of authority in his voice while stating his arguments.
11:15	Time is continuously acting as a constraint with respect to the exhibition of arguments by both sides, but whether this will act as an unsurpassable hurdle is yet to be seen, in the manner in which the counsel handles this constraint while managing to present his arguments with proper enthusiasm.
11:18	The judges seem saturated with the counsel’s presentation, so they order the counsel to proceed towards conclusion and pass the stage to the co-counsel for further presentation.

COURTROOM 3

11:07	All three counsels for the appellant stand up for the prayer. The judges question the appellant, linking the counsel’s previous examples to the present case. With sheer confidence, the counsel tries to satisfy the judges as best as he can.
11:11	A flash of uncertainty crosses the counsel’s face as the judges question the previously stated Islamic law. They question the counsel whether UCC is not valid in the current scenario or for the future as well.
11:16	The courtroom transforms into a battleground of ideas as the judges question the intricacies of the previously stated personal law. Time is however over; the judges seem a little satisfied with the appellant’s side.
11:21	As the counsel for the respondent comes to the dais, an undercurrent of rivalry simmers beneath the surface. The counsel giving relevant arguments and opposing the appellants side subtly.

COURTROOM 4

10:50	The petitioner’s second speaker rises and seeks permission to approach the dais. The speaker states the issue he will address in his further arguments. He starts with great confidence and a bold voice.
10:53	As the speaker moved forward with his argument, the presiding judge pressed the respondent on a potential flaw in their reasoning—this might have been beneficial for the Respondent side. But the speaker’s calm, poised response kept the argument on track.
10:57	Another bell sound can be heard inside the courtroom, implying that the speaker has completed 5 minutes of speaking time. The speaker must abhor the court clerk as he stares at them long and hard but proceeds with his argument.
11:00	The judges seemed too quiet during the second speaker’s argument. This might be the calm before the storm or the result of long preparation from the speaker’s side. Another bell rings, and the clerk rises with a sign stating that 10 minutes have been utilised. The judges finally break their silence and throw a particularly tricky question from the bench.
11:03	While the judges asked the question, the clerk stood again, stating the time was over. The judges asked a lenient question, which the speaker answered quickly and confidently. The Respondent listened to all the arguments with utmost sincerity during this whole time.
11:06	The Petitioner concludes his argument, and the first speaker from the respondent side approaches the dias. With a serious face, she begins with the case facts and states all the necessary issues. The clerk proceeds to provide judges with memorandums.
11:09	The respondents are confident and transparent about the case. In a dramatic turn, one of the judges seems to be leaning heavily on a dissenting precedent, forcing both sides to rethink their strategies.
11:11	The Speaker started to stutter as they faced a question that invalidated some of her cases referred. The speaker mentioned the limitations of her knowledge and the limitations of her research. Another bell sound emerged in the courtroom, implying that 5 minutes had already been utilised.
11:14	The courtroom is filled with a serious mood as the speaker approaches the argument’s conclusion. The judges keep on asking questions related to the cases referred and their validity in the present case. The clerk stands up again, implying that the speaking time is over, but the judge proceeds to ask questions to the defendant, which she is trying really hard to answer and justify.

COURTROOM 4

11:18	The judges pointed out a potential flaw in the respondent’s memorandum, which contradicts some of the arguments advanced. The respondent stuttered and answered the question, which the judges accepted due to time strain but didn’t seem too convinced about.
11:21	The next speaker from the Respondent side approached the dais and began with a bold quote. The judge seems impressed as she continues to direct the judges to turn to page 23 of the memorandum.
11:24	The speaker continues to state some significant landmark cases while maintaining a confident and soothing tone. Again, the bell rings, saying that 5 minutes have been utilised. The speaker answers every question asked of her. She also answers some questions by stating that she will deal with the same question in her following argument. The judges seem content and nod in approval to the speaker’s argument.
11:28	The petitioners listen to the speaker’s every argument with the utmost attention and try to prepare an argument against it. The court clerk again attracts the attention of the whole courtroom, stating that only a few minutes are left, but this does not influence the speaker, who boldly presents her arguments and concludes with another quote.
11:32	The judges tried again to break the speaker’s fluency by asking a vital question that the speaker could not answer, but the speaker’s co-counsel helped her move forward. The whole Respondent bench rises as the speaker pleads her prayer.
11:35	Now it’s the Petitioner’s turn to shine again as they prepare for rebuttals. The petitioner approached the dais and boldly stated all the flaws in the respondent’s arguments and questions on some of the vital issues.

COURTROOM 7

11:12	The co-counsel seeks permission to approach the dais and with the judges assent proceeds with her arguments relating to the further issue as mentioned by the counsel.
11:14	The counsel implores the judges to refer to her memorandum and substantiate her arguments with a relevant case law, the counsel appears to be calm yet aggressive, confident yet vigilant, and firm yet hesitant.
11:17	The court clerk rings the bell signalling the completition of the time and the counsel is still proceeding with her arguments and is made to face with multiple cross-questioning by the judges. The judges appear to be playing the devil’s advocate with the counsel. However, even the counsel doesn’t seem to back off and responds humbly yet resolutely with her firm arguments.
11:21	The counsel further proceeds with the arguments and the interrogation is still relentless, The to and fro conversation acknowledges the well preparedness of the counsel and the judgeship demeanour of the honorable judgees.
11:24	The judges refer to a specific case to question the counsel further, however the counsel seeks apology due to heedlessness with the case in question.
11:26	The court clerks responsibly ring the bell, signalling the time constraint. And with the completion of the arguments the counsel seeks permission to humbly recite the prayer, however the judges had other plans and they further dig deep into the arguments of the respondents.
11:28	The judges let the counsel off the hook and the counsel hubly recites the prayer to the honourable court. The learned counsel requests for rebuttals and the gracious judges allow so.
11:29	The courtroom atmosphere is as heated as the sun outside and the respondents object to the rebuttals as thrown on their face. The judges accept the objection and the petitioner is requested to follow the instructions provided with regard to the objections raised.

COURTROOM 8

11:29 AM	Despite the earlier challenges, the counsel regains her composure and asserts a dominant presence in the courtroom. The judges, appearing satisfied with her arguments, signal their acknowledgement, allowing her to navigate with her renewed confidence.
11:32 AM	The counsel repeatedly relies on the same case, but this overreliance catches her off guard as she struggles to elaborate further. The lordships’ expressions indicate their growing dissatisfaction, highlighting the need a more nuanced approch in her arguments.
11:34 AM	The clerk signals the remaining time, creating a sense of urgency in the courtroom. The counsel, determined to navigate the earlier challenges, continue to push forward with her arguments, all while spinning her pencil thoughfully, a subtle gesture of concentration amidst the pressure.
11:37 AM	The counsel on behalf of the respondents now moves to the prayer, signaling the conclusion of her arguments. As she articulates her final points, a sense of closure envelops the courtroom.

COURTROOM 10

11:04	The time bell has now rung indicating the time for the argument, which has now ended. Although, the honorable bench has granted extra time to the learned counsel respectfully recites the prayer before the court. Immediately thereafter, with the Bench’s permission, counsel for the respondent approaches the podium to commence their submissions
11:07	The Honourable Bench draws attention towards the technical error in the memorial submitted by the learned counsel, pertaining to the jurisdiction of the matter. This is followed by a series of incisive questions from the Bench, requiring further clarification on the jurisdictional issue.
11:13	The Bench poses a question to the counsel regarding a specific aspect of her argument. While she provides a definite response, the Bench expresses dissatisfaction with her answer, as indicated by their remarks further.
11:17	As the bell tolls, marking halftime, the atmosphere thickens with tension. Undeterred, the counsel continues her argument, her voice quivering with anxiety. The Bench, however, is relentless, probing each assertion with incisive questions that cut through the air like a blade, leaving no point unexamined. The courtroom holds its breath, caught in the gripping exchange between doubt and determination.
11:21	The courtroom is enveloped in silence, with all present keenly attentive to the counsel as she articulates her case. The Bench rigorously questions her on every aspect of her argument, and she endeavors to respond to the best of her capacity, demonstrating her commitment to addressing the inquiries posed.
11:24	As the learned counsel moves to conclude her argument, the counsel is met with further inquiries from the Bench. Just as the bell rings to signal the end of her time, the next counsel approaches the podium with an air of confidence, ready to present their case.
11:27	The next counsel representing the respondents articulates her arguments with a rapid yet confident cadence. As the counsel progresses, the Honourable Bench poses several questions, all of which the counsel answers with assuredness. The Bench’s attentive demeanor indicates a burgeoning satisfaction with the counsel’s submissions, fostering a constructive dialogue within the courtroom.

COURTROOM 9

11:26	The bench asks the speaker to conclude his arguments due to the paucity of time the court clerk alerts everyone about the completion of 10 minutes. The bench questions him about the lack of citations in their teams memorial. The bench keeps on questioning due to lack of evidence as references and substantiating authorities are missing.
11:29	The court clerk rings the bell, indicating the end of the allotted time. The speaker ends his argument disappointed without any extension in time limit.
11:31	Speaker 2 approaches the dais and is asked by the judges about his representation in the current case. The speaker clears his contention by stating that he is in favour of the issue being discussed.
11:34	The defending counsel’s composure under pressure is a testament to their professionalism and poise. The counsel finds himself unable to advance his arguments as the judges persist in posing questions.

COURTROOM 2

11:19	An unexpected turn has drawn the attention of the courtroom as the judge stands to question the dresscode of the co-counsel from the respondent’s side, making him unsure of the required conduct.
11:21	The glowing faces of the petitioners can be seen from every side of the courtroom when the bench questions the counsel from the respondent’s side about the required demeanor for the courtroom and interrogates the cited cases from the respondent’s memorandum.
11:25	Unsatisfied with the counsel’s responses to their questions, the honourable bench orders the counsel to proceed further with the arguments, absorbing every detail as being stated by the counsel.
11:27	With respect to the articles stated by the counsel, the bench asks him to state requisite precedents for them in an attempt to check the extent of his groundwork in relation to the background and facts of the case at hand.

COURTROOM 6

11:31	The counsel on the petitioner’s side locks his gaze on the respondent at the dais. Is he rethinking his approach to submissions, reassessing his strategy in light of the ongoing debate?
11:33	The court clerk raises a placard, signaling the approaching end of time. However, the counsel remains unfazed, maintaining confident eye contact with the bench as she continues to address the panel with poise.
11:35	The counsel skillfully employs precedents to navigate her explanation, using them to bolster her grounds and guide her argument with clarity and authority.
11:37	The counsel inquires whether the bench is satisfied with her submissions, but is met with a heavy silence from the panel members. This ambiguity leaves her wondering: is it a sign of agreement or disappointment?
11:38	The panel finally grants the counsel permission to state the prayer for her side, a moment echoed by the respondent’s acknowledgment.
11:40	The panel invites the petitioner to proceed with their rebuttals, seeking clarification on the remaining time. The court clerk promptly addresses their inquiry, ensuring that all parties are informed and ready for the next phase of the proceedings.
11:42	The counsel employs strong language to challenge the respondent’s arguments, but one must wonder if such a strategy will hold any weight in this courtroom of legal reasoning. The panel remains unresponsive, leaving the outcome uncertain.

COURTROOM 1

11:16	The counsel getting questioned as soon as he finishes answering the previous question, the counsel is not given a moment to relax, but the counsel heads on to fulfill the demands made by the hon’ble judges and move on with his arguments.
11:18	At this point, 10 minutes have passed since the counsel began to speak, but the amount of details stated by the counsel remains remarkable, the judges questioning him here and there.
11:20	The counsel continues to finalize his argument, using crucial links, precedents, and facts to support it; the respondents seem confident of their victory.
11:23	With 15 minutes passed, the counsel humbly pleads before the bench for an extension of 1 minute to summarise his arguments and hands over the dais to his co-counsel.
11:25	Speaker 2, from the respondents, makes her way to the dais to finish their segment of the arguments, the hon’ble bench continuing on with their relentless questioning, the counsel answers and cites her memorandum without even taking a glance at it.
11:27	The council cites the facts and the judgment of the Sabrimala case to prove and back her arguments, but the bench questions her on the circumstances of the tribal folks who are a minority and how the respondents view them.
11:29	The Counsel further mentions the case of Narasu Appa Mali, the respondents looking strong on their facts and researching. The counsel pleads with the bench to finish her arguments and move on to her next argument, which the bench graciously allows.
11:32	The council cites the reasonableness as presented in the case of Narasu Appa Mali, and it seems that the respondents have put in the effort and time required, to reach a successful end.
11:34	With the bell ringing, it’s known that 10 minutes have passed. The counsel moves on to her 4th argument and the bench have thrown a curveball straight to the respondents asking her the bench size of a certain case which the she cited, which makes the counsel flip through her arguments furiously.

COURTROOM 5

11:25	As the counsel proceeds with her argument, she clearly seems a little shaken by the relentless questioning. However, covers it by putting on a firm and secure facade. The co-counsel provides the counsel with some extra material to refer to for her reference.
11:29	The counsel finally concludes her arguments while the second speaker for respondent approaches the dais.
11:32	The bench has suddenly disrupted the second speaker’s argument while calling her arguments irrelevant to the case. This seems to have created an expression of apprehension and tension on the faces of the counsel for respondents. Nevertheless, the counsel proceeds with her arguments pertaining to the relevancy of the case.
11:35	An expression of gaiety and contentment can be seen on the faces of the counsel for appellants at the discomposure of the counsel for respondents.
11:37	The researcher for the counsel of respondents is passing on continuous notes and references to the speaker so she can answer the bench’s questions confidently. However, the bench seems to be extremely unimpressed with her justifications.
11:40	The counsel, as she continues with her submissions, stutters due to the lack of required answers and research over the topic which has clearly failed to awe the bench.

COURTROOM 2

11:31	The atmosphere in the courtroom is rather calm as the bench listens to the counsel without posing any questions and granting him a 2 minute extension for completion of his arguments.
11:33	After a tussle of oratory skills displayed by both sides, the proceedings have now started to approach the end as the bench requests the respondent’s counsel to conclude with the prayer.
11:35	Active Listening stands as a essential part of the courtroom proceedings, as being displayed by the side of the petitoners who now stand to question the respondents contentions after the beginning of the rebuttal round.
11:36	Fraught looks with unspoken tension are explicitly visible on the respondent’s counsel’s disposition, filling the courtroom with the requisite charge of enthusiasm and giving birth to a fiercer display of contentions.
11:40	The courtroom is charged with tension and apprehension as the respondents approach the dais with determination, ready to counter the petitioners’ rebuttals. The atmosphere is thick with anticipation, every eye focused on this critical moment.

COURTROOM 1

11:37	The counsel had to apologise for the delay, and moves on with her arguments, with the ring of bell, the counsel asks for an extension of 2 mins, for which the bench allows for 1 minute of extension.
11:39	The counsel ends her arguments by reciting the prayer, which was done flawlessly.
11:41	With 2 minutes of time provided for rebuttals, the petitioner’s speaker 1 makes her way to the dais to mention the shortcoming and solidify her base. The petitioners have paid keen attention on the arguments presented by the respondents and were quick to notice some flaws, which they adressed with no trouble whatsoever.

COURTROOM 2

11:41	The intense ambience reverberates around the four walls of this room, the pressure squeezing the most out of the last minutes of the rebuttals to emerge victorious in the round.
11:42	The proceedings finally approach their conclusion, as the judges are now making constructive remarks on the efficient display of arguments by both sides to ensure the counsels refrain from repeating any further mistakes of this sort.
11:44	This marks the successful completion of the court proceedings.

COURTROOM 4

11:37	The clerk rises again and with a “Time’s up” sign on her hand. The speaker from the respondent side prepares herself to answer all the questions while trying to satisfy the judges with a convincing answer.
11:39	The courtroom is filled with anxiety and pin-drop silence as the judges start to mark the teams on their performance. Both sides whisper among themselves, rethinking all the times they could have done better. They patiently wait for the judges to complete the marking while their restless legs tap the ground relentlessly.
11:42	The judges stare at the competitors for a long time and then provide them with feedbacks on some courtroom essentials. As feedback wraps up, both teams have walked away with important lessons but it’s clear that this round was a close call.
11:44	Both judges have left the courtroom, and a sudden feeling of calmness flows through the contestants as they continue to talk among themselves. And finally, the round ends.

COURTROOM 5

11:42	The bench asks the counsel to conclude with her arguments as soon as possible which shows the bench’s disinterest towards the fragmentary arguments presented by the counsel.
11:45	The counsel concludes with her arguments with the prayer while expressing her gratitude towards the bench for the opportunity to present her arguments.
11:46	The counsel for appellants seeks permission to approach the dais for rebuttals. She starts with her rebuttals with a sheer assertiveness visible on her face. With a calm composure, she answer’s the bench’s questions and concludes the case from their end.
11:48	The counsel for respondents furthermore seeks permission to proceed with her rebuttals.
11:50	The tension which for so long had gripped the courtroom finally comes to an end as the judges appreciate the good efforts of the counsels with their respective arguments and conclude the prelims round.
11:52	The feeble wall of hostility between the appellants and respondents is finally broken as they shake hands and appreciate each other’s respective research and arguments.

COURTROOM 7

11:32	The court clerk reminds the paucity of time to the participants, however the respondents and the petitioner proceed with the rigorous to and fro argumentation, and the participants request for another one-minute extension and the judges humbly assent to it.
11:33	The counsel answer the rebuttals and thereafter the clerks signal marks the ends of the heated discussion between the partcipants and the respondents. Both the petitioner and the respondents hemmed and hawed with their resolute argumentations and the judges were very attentive throughout the proceedings wihslt also playing the devil’s advocate at times.
11:35	The petitioner and the respondents take their respective seats and the respondents humbly implores the judges to scrutinize their arguments and provide reviews which would further help the participants in their upcoming moots and other competitions in general.
11:36	The judges appears to be waiting for this request as they begin to mark the flaws and appreciate the efforts and the advocacy skills of the counsels. The judges provide a very thorough holistic report of the individual counsels and give them remarkable advice which would follow them through their competitions and improve their advocacy skill at its best.
11:40	The judges conclude the session with life-changing advice that will stick with the participants in every walk of their lives and help them improve in every way possible. And this marks the end of the calm, composed, heated, aggressive, persistent and informative discussion between the participants and the judges. The participants bow down and honour the judges. The judges leave the room with an appealing smile .

COURTROOM 8

11:40 AM	The counsel representing the petitioners steps forward to present her rebuttals, shifting the atmosphere in the courtroom once more. Her determined presence reignites the debate, as she challenges the arguments made by the respondents.
11:42 AM	The time for rebuttals has expired for the petitioners, and the speaker on behalf of the respondents now approaches the dais. With a composed appearance, she prepares to address the points raised.
11:44 AM	She asserts her position by challenging the memorandum presented by the petitioners, articulating her points with clarity. The judges remain silent, their expressions reflecting deep concentration as they absorb her arguments.
11:46 AM	As the time for the respondents also expires, this signals the conclusion of the proceedings. The courtroom settles into a reflective silence, marking the end of a rigorous and engaing session.
11:48 AM	The judges proceed with the formalities of the competition, wrapping up the session. Both teams appear satisfied with their performances in the first preliminary rounds, exchaning nods of acknowledgement as the await the next steps in the competition.

COURTROOM 9

11:36	The speaker fumbles while answering and is continuously questioned by the bench due to the lack of any judgement available to support his argument. The court clerk rings the bell, indicating the end of 10 minutes.
11:39	The co-counsel misunderstood the conclusion as the prayer and stood up. Further the bench asked the speaker to come directly to the prayer without allowing him an extension of the time limit.
11:41	The Petitioner presents strong rebuttals to the arguments of the opposition, garnering satisfaction from the judges. The judges ask the speaker to follow the time limit.
11:42	The respondents are not permitted the chance for their reply as they failed to inform the time for their rebuttals to the court clerks. The session comes to an end and the bench asks the counsels to step outside while they evaluate their arguments.
11:46	The bench asks the court clerks to call the counsels back as they are willing to endow them with their valuable feedback. They appreciated the efforts of the petitioner side while they asked the respondents to work on their memorandum submissions. The bench wished the best of luck for their future rounds and appreciated their efforts.
11:50	The Prelims Round 1 of HNLU-NHRC comes to an fulfilling end.

COURTROOM 10

11:31	The counsel introduces a series of historical examples to bolster the argument made in reference to the case present at hand.
11:35	The court has fallen into silent echoes of the voice of the learned counsel. As the bell signaling the end of her time rings, the Honorable Bench grants her additional time to respond to the questions posed, allowing her the opportunity to address the inquiries thoroughly.
11:38	The Honourable Bench calls upon the counsel to recite the prayer of the respondents. The counsel for the petitioners strides confidently to the podium, ready to deliver the rebuttals. The learned counsel’s voice resonates with conviction, each word laced with the determination to counter the arguments presented. The courtroom watches in rapt attention, the atmosphere charged with anticipation as she prepares to engage in this critical exchange.
11:41	As the bell signaling the conclusion of the rebuttal period rings, the counsel for the petitioners wraps up the arguments. With a sense of urgency and purpose, the counsel representing the respondents steps forward to the podium, poised to present the rebuttals with clarity and conviction. The courtroom remains attentive, the air thick with anticipation for the forthcoming exchange.
11:44	The courtroom fell into a hushed silence as the counsel completed the rebuttals on behalf of the respondents. Following this, the judges offered their remarks on the participant’s performances, providing valuable feedback. With their observations concluded, the proceedings of the court was formally adjourned, marking the end of a rigorous and enlightening session.

COURTROOM 1

11:43	From the Respondent’s answer to the rebuttals, it is evident that they have put in a tremendous amount of time and effort. With the proceedings reaching a conclusion, the participants are left with hopeful final remarks by the Hon’ble judges on their display of remarkable mooting.
11:45	This marks the end of the Round 1 moot court proceedings.

COURTROOM 6

11:43	The panel attempts to pinpoint the foundation of the petitioner’s arguments, but the counsel becomes distracted by the ringing bell signaling the end of his time. This disruption adds to the tension, leaving his points hanging in the air.
11:46	The petitioner stutters and shows signs of nervousness but makes an effort to mirror the panel’s confidence, determined not to undermine the hard work he has put into his case.
11:47	The respondent team shares quick words of encouragement as they prepare to take the dais. Their counsel arrives just as the petitioner humbly retreats to his seat, marking a transition in the proceedings filled with renewed energy.
11:49	The counsel faces no interruptions as the panel allows her to maintain her flow. However, as she concludes her rebuttals, a question arises. In response, she highlights the lack of attention to key aspects of the moot proposition, redirecting the focus of the discussion.
11:49	The counsel concludes her point with confidence, smiling as she steps away from the dais. This marks the conclusion of the thrilling rounds, leaving the room buzzing with anticipation for the outcome.
11:51	The panel asks the participants and court clerks to temporarily exit the courtroom, initiating their discussion on the performances as they begin marking the score sheets for both teams. The atmosphere is charged with anticipation as they assess the arguments and strategies presented during the rounds.
11:52	The room’s deafening silence echoes in the participants’ heartbeats as they wait outside, eager for a feedback. Even the live blogger matches their anxious beats, reflecting the palpable tension that hangs in the air.
11:56	As the judges begin to leave, they are approached by the participants seeking constructive feedback. The panel addresses their requests in a structured and gentle manner, highlighting their expertise while offering valuable insights to help the participants grow.
11:58	Their feedback concludes on a positive note, leaving the participants feeling encouraged and inspired. This marks the end of an amazing round, filled with learning and growth for everyone involved.

 

PRELIMINARY ROUND – II

COURTROOM 4

12:10	The air in the courtroom is intense and filled with expectation as the participants make their final preparations. Both sides appear calm and composed, yet an undeniable tension is beneath the surface.
12:12	A buzzing sound can be heard across the courtroom as the participant hastily turn the pages of their memorandums, trying to take a final look before the main event.
12:14	Everyone seems nervous and excited simultaneously, waiting patiently for the judge’s arrival. As the clock ticks closer to the start, quiet conversations fade, and the courtroom falls into a hush.
12:16	The participants stood up to greet the judges, who arrived on time at the courtroom. The court clerk handed the judges the memorandums presented by the participating teams.
12:19	The judges have officially called the court to order. The first speaker from the petitioner’s side steps up and confidently moves toward the podium. He seeks permission to state the facts of the cases, which the judges gladly accept, their eyes fixed on the speaker’s face with curiosity.

COURTROOM 6

12:09	The preliminary round one has just concluded, and moments later, the petitioners and respondents enter the courtroom with expressions of joy for the preliminary round two. They appear poised and ready to face the judges with unwavering confidence.
12:15	In the quiet courtroom, a sense of anticipation prevails. The teams, prepared for the next preliminary round of the competition, await the arrival of the Honorable Judges with eager expectation.
12:19	The arrival of the judges heightens the atmosphere, intensifying both the nerves and excitement of the audience and participants present here today. The court clerk diligently addresses last-minute questions, ensuring all uncertainties are resolved before the proceedings commence.
12:21	The participants rise to welcome the judges who promptly take their seats followed by the participants. The participants engage in a final review of their documents as the first speaker from the petitioner side prepares to approach the dais. The counsel seeks permission to addresss the bench collectively as “Honourable Bench”.
12:23	The learned counsel requests permission to proceed with her arguments, which is granted by the Honorable Judge. As she begins with evident confidence, the Bench interjects with questions. The counsel steals nervous glances, and her hesitation is palpable, marked by a brief yet significant pause before she attempts to respond.
12:25	To clarify to the previous questioning made by the bench, the petitioner moves forward by stating the Uniform Civil Code. Further, the counsel is asked a series of questions by the bench, the counsel hesitated, flipping through mental pages in search of an answer. The Bench then requests the counsel to clarify her role in the case being presented today.

COURTROOM 9

12:10	The participants eagerly await the commencement of the preliminary rounds. The air in the courtroom is charged with nervousness and excitement as they wait for the proceedings to begin.
12:15	The participants flip through their papers and conduct their final round of discussions. Whispering slowly amongst themselves, they now await the arrival of the Judges to begin hearing their tailored arguments.
12:19	The participants stand up to greet the judges who make their timely arrival at the courtroom for the proceeding. The bench gives permission to begin the session.
12:21	The first speaker of the petitioner side requests for permision to approach the dais, which is graciously accepted by the judges. The judge seeks clarification on the representation of the speaker. After due clarification the speaker continues by clearly stating the issues and arguments advanced.
12:24	The Judges stop her midway and ask her a question. The Speaker is confident in her stance and seems to be satisfying the Judge, as she requests the bench to refer the memorandum presented by their team. She waits until the judges reach the concerned page.

COURTROOM 7

12:18	In the hushed courtroom, the air seems to hold its breath, as the teams wait with anticipation for the next round of verbal sparring to begin. The second round of the moot court commences. The judges enter the court room, nervousness visible on the faces of the participants as they gear themselves up. The counsel for petitioner seeks permission of the bench to approach the dias and seeks permission to address them as ladyship. The counsel starts with her issues.
12:20	The counsel starts stating the issues, confidence written all over her face. The bench listen to her intently and look at the memorandum which was submitted by the petitioner’s counsel with interest. The counsel starts her argument, stating articles which are relevant to her argument while referring to her notes. The bench nods in interest and asks a question. The counsel nervously collects herself together before answering the question with all the courage she could muster.
12:23	The bench enquires about a case law mentioned in the memorandum, having some confusion about the way the counsel has framed the arguments in the memorandum. The court clerk rings the bell which signifies that only 5 minutes are left. After clearing up the confusion, the counsel continues with her argument but she is stopped by the bench again. One of the judges asks a question regarding one of the statutes mentioned.

COURTROOM 2

12:14	After being comfortably seated in their respective seats, the participants are now waiting in anticipation of the judges’ arrival while flipping through the pages of their memos to mark the beginning of the second round of court proceedings.
12:16	The arrival of the judges has brought about a wave of exuberance on the faces of the participants.
12:19	The proceedings have finally begun, with the counsel on the petitioner’s side approaching the dais with a bold look and self-assured demeanour.
12:20	Within minutes of approaching the dais, the counsel stands questioned by the judge with respect to the terminology used by the respondents in explaining the statement of jurisdiction, but this question seems insufficient to weaken the gusto of the counsel in presenting her contentions.

COURTROOM 1

12.10.	A hushed silence blankets the room, broken only by the nervous shuffling of feet and the rapid reading of texts, as the courtroom awaits the unfolding of drama. The petitioner party is waiting for the respondent party and judges to arrive.
12.18.	The judge has arrived and has been greeted respectfully by the counsels. The judge’s bench, a monolithic island of authority, looms over the courtroom, casting a long shadow over the proceedings.
12.20.	The court clerk has rang the bell, signifying the start of the court- proceedings. The counsel for petitioner has asked for the permissions regarding start with the submissions and collective addressing of the bench. The judges have assented to the same.
12.23.	The counsel’s voice booms louder during the arguments compared to the phase when he elaborated on his party’s course of action. It is to be seen whether his new energy will last before the judges’ questions.
12.25.	The counsel is now deliberating on the statement of facts, setting the stage for his arguments. He refers to the compendium in between, adding ground to his conclusions from the facts.

COURTROOM 4

12:22	The speaker’s anxiety is catching up to her as she starts to stutter in her first sentence. She slowed her speaking pace, tried to relax a bit, and continued to make her arguments. But the judges were not going to allow that as they asked a question that impeded the speaker’s confidence.
12:26	The speaker tries to answer the question but doesn’t seem confident. As she continues to stutter, the situation is made worse by the clerk bell sound, which implies that 5 minutes have been utilised.
12:28	The judges are probing deeper now. Their questions come quickly, making the speaker validate everything she says. However, the speaker’s responses are steady, though everyone sitting in the courtroom can feel a slight resistance.
12:32	The clerk rises again with a sign stating that 10 minutes of speaking time is over. The speaker’s pace is slow and calm; she might not be able to conclude her argument in time. The judges continuously turn the pages of the memorandum, looking for a flaw.

COURTROOM 6

12:26	The petitioner humbly asks permission to the Honourable Bench to proceed with the arguement advance. The room is filled with a mix of emotions of anxiousness and attention of the parties present.
12:29	The counsel’s depth of knowledge is prominently reflected in her arguments, earning the judges’s admiration and evident satisfaction with her points. The respondents, keenly attentive, watch her intently as she advances her case, aware of the stakes in this compelling exchange
12:32	As the judges flip through the pages of the memorial. His Lordship, with a stern expression, meticulously notes points in his mind. Further, Her Ladyship requests the petitioner to refer to the submitted memo and reiterate specific aspects in court. She then proceeds to pose a question that directly relates to the ongoing arguments.
12:33	Her Ladyship requests the counsel to refer to the IPC, noting the absence of an important material relevant to the case. The judges display signs of disappointment at this oversight. The court clerk’s announcement of the remaining time further heightens the tension in the courtroom.
12:34	The counsel moves forward with presenting the second arguement, the persuasive approach of the counsel leaves a reasonable impression upon the judges. As the counsel gradually concludes her second argument, she transitions to her third, articulating its connection to the Constitution with clarity and precision.
12:36	Honourable lordship intervenes with a question, he diligently asks the counsel to present a significant example for the submissions made by the counsel. The counsel is further questioned.
12:37	The court clerk notifies the end of time which makes the speaker nervous and requests for extra time, the same is allowed by the bench.

COURTROOM 5

12:15	Feeble whispers of discussion can be heard in the courtroom as the participants anticipate the arrival of the bench, glaring continuously at the clock while simultaneously at the door.
12:17	The judges for the bench finally arrive, thus ending their much-awaited arrival. As the court clerks inform the bench of the required formalities, the participants ruffle through the pages of their memos to exhaust all possibilities of mistakes.
12:19	The counsel for petitioners seek the permission of the due bench to approach the dais while seeking permission to refer to the bench collectively as ‘My Lords’. The bench grants her the permission to do so as she proceeds with her arguments.
12:21	The counsel makes an argument regarding the law imposed being void ab initio, which seems to unsettle the bench. They ask if such an assertion is made in IPC thus catching the counsel off guard.
12:23	The council brilliantly answered the bench’s questioning and proceeded with her further argument; however, what just happened? A bolt from the blue! The bench questions the counsel about the legitimacy of her arguments as she argues against the imposition of UCC; however, contradicting her line of thoughts, she proceeds to use the same UCC laws to declare the marriage in the case void ab initio.
12:26	A sense of tension and nervousness grips the courtroom tightly as the bench showers the counsel with a series of questions. As the counsel continuously tries to provide satisfactory answer to the bench, it seems to fail to awe them. Let us see how she handles the situation.

COURTROOM 7

12:25	The counsel seems nervous, stuttering over her words anxiously. The counsel, however, is unable to satisfy the bench; the bench seems to enjoy testing the knowledge of the counsel. The counsel is finally able to answer and satisfy the judges.
12:27	The counsel continues with her arguments, her calm and collected voice echoing in the silence of the court room. The counsel moves onto the next issue after concluding her argument for the 1st issue. The court clerk rings the bell.
12:29	The counsel seems levelheaded and begins with her second argument. The counsel requests the bench to refer to a page in the memorandum they submitted. The bench asks a question, which the counsel answers, nervousness evident in her voice. The counsel is stopped by the bench before she could finish her answer and tells her to proceed with her argument.
12:32	The court clerk rings the bell, signifying that the time is over. The cousel seeks permission to conclude her argument which the bench grants. The co-counsel seeks permission from the bench to approach the dias
12:34	The opposition team looks at the counsel with interest, discussing something among themselves. The counsel starts her argument after seeking permission from the bench. Her bold voice echoes in the court room. The bench looks at the memorandum, in hopes of finding a mistake so they could question her, flipping the pages with curiosity.

COURTROOM 9

12:26	The respected bench asks the speaker to support her argument with the help of a case law. The speaker fails to do so and requests to continue with her arguments while keeping the particular question to be answered afterwards. The bench graciously assents and asks her to continue the argument.
12:29	Tension filled the courtroom as the judges fired off a barrage of questions, each one probing deeper into the heart of the matter. Despite the counsel’s best efforts to respond, their answers fell short of satisfying the judges, adding fuel to the already heated atmosphere.
12:31	The bench questions the speaker on one of the case laws cited by her as it does not match the jurisdiction and, thus, according to the bench, can’t be applicable in the current case.
12:33	The court clerk rings the bell to highlight the completion of time but the bench grants permission to continue with the answers. The speaker clarified about the presumption to be taken into account as it is not mentioned in the moot proposition.
12:35	The speaker cites another case law to support her argument, which is mentioned in their memorandum. This shows that the speaker is well-versed in the content of the memorandum, thus showcasing her professionalism. She concludes her argument in the extension granted of 30 seconds and the judges seem satisfied.

COURTROOM 3

12:19	The room feels like it’s holding its breath, seconds away from the beginning of what will surely be a fierce exchange of arguments. The participants take their seats, awaiting the call to order.
12:24	The courtroom has come alive as the proceedings are underway, with counsel approaching the dais confidently and asking permission to state the facts. Despite his stammering, the counsel is well-versed in his role.
12:28	The counsel proceeds with jurisdiction of the case giving reason for why a state subject is being presented to the supreme court directly. The judge interrupts the case asking relevant question of fact.

COURTROOM 1

12.26	The counsel submits his arguments in a definitive tense. He seems confident in those aspects. The court clerk rings the bell, stating that five minutes are over. The counsel’s pace is the same as before; he is probably confident in his ability to finish on time.
12.28	The judge has raised her first question regarding the statement of the facts and moral stance in the arguments.
12.31	The counsel has moved to the second issue. He has cited the first case from the memorial and is arguing on the moral basis derived from the cases cited. The court clerk has announced through the placard that 10 minutes are over.
12.33	The photographer has arrived. The counsel has not even glanced at him, showing his concentration. He is now deliberating over the articles of the constitution.

COURTROOM 2

12:23	Seems like the honourable bench is quite interested in the chosen use of terminology and its respective contextual meanings, but this is addressed skillfully by the counsel in a manner depicting her background research with respect to the case that stands to be appreciated.
12:26	While the judges continue to press her with questions in an effort to understand her preparation and understanding, a hint of nervousness flickers in the counsel, yet she replies with fierce conviction.
12:27	Will the perpetual trail of questions by the bench take up a huge chunk of the counsel’s assigned time and eventually act as a hurdle in her further presentation of prepared contentions? This stands to be answered after a careful observance of her responses that should fulfill the requisite contentment of the respected bench while also maintaining the constraint of time.
12:31	The manner of her responses, which include relentless references to the memorandum distinctly outline her robust familiarity and thoughtful planning with respect to the case and her contentions.
12:33	Refrences to precedential cases might act as a strong pillar of support in the exhibition of contentions by the counsel on the repsondent’s side.
12:35	The solemn weather inside the courtroom is filled with silence as all participants and the honourable bench absorb themselves into the authoritative voice of the counsel stating her contentions in an assertive stance.

COURTROOM 6

12:38	As the bell rings, capturing everyone’s attention, Her Ladyship requests the counsel to conclude her submissions. Following this, a moment of confusion arises as the court clerk appears to be misinformed about the proceedings. This discrepancy is promptly clarified to ensure the court’s smooth operation.
12:40	The co-counsel from the petitioner’s side strides forward, her urgency palpable as she prepares to conclude. Without a moment to catch her breath, she launches into her submissions, her voice filled with determination as she addresses the Bench, fully aware of the stakes in this critical moment.
12:42	The counsel strides forward with unwavering confidence in her submission, only to be swiftly interjected by the Bench, whose feedback and questions cut through the air. Without a moment’s pause, she answers, showcasing her preparedness and resolve. The discourse on the Uniform Civil Code escalates in intensity, filling the courtroom with palpable tension. Her Ladyship steps in, her voice commanding attention as she offers her insights and demands further justification from the counsel, heightening the stakes of the moment
12:45	Each series of questioning feels like a duel, the clash of wills echoing through the hallowed halls of justice. The learned counsel moves forward with the her answers. The clock is ticking and there are just five minutes left for the conclusion.

COURTROOM 5

12:30	The speakers’ legal words without relevant backing to the moot proposition seem to have unsettled the bench.
12:34	The bench seeming incredibly unsatiated with the counsel’s continuous attempts at giving justifications and answers, tries to get relevant answers from the counsel. The counsel seems to be in great pressure and has an expression of annoyance on her face due to the miscommunication between her and the bench.
12:37	The court clerks have rang the bell to alert the counsel of her time restraint. The bench asks the counsel to summarise her argument quickly as she delivers under pressure pushing her limits.
12:39	Wait, the tables seem to have turned, what an unexpected twist! For their convenience, the bench has changed the format of the pleadings. They have requested the first speaker for the respondent to present his argument after the petitioners instead of the second speaker of petitioner. Let us see how they will handle this astonishing twist.

COURTROOM 8

12:18 PM	As the second round approaches, the teams are feverishly poring over their notes, crafting compelling arguments to present to the judges. It’s a flurry of activity as they work to solidify their case for victory. The courtroom’s environment depicts a sense of excitement and nervousness.
12:20 PM	As the judges arrive, the team members respectfully and humbly greet them. The judges appear perplexed due to the absence of the third speaker on the appellant’s side.
12:23 PM	The first speaker arrives at the dais. The counsel seems confident and begins with the statement of facts. However, to his surprise the judges instructs the counsel to skip the statement of facts and procced with the arguments. The counsel in the beginning itself clarifies the scope of arguments which will be dealt by him on behalf of the third speaker of their team as he is absent.
12:26 PM	The judges start interrogation from the very beginning of the counsel’s presentation of his contentions, and the cousnel seems to lose his confidence. The counsel seems perplexed and pleads to take a pause. After some time, the counsel tries to make an attempt to satisfy the judge’s queries upon referring and pondering upon the memo.
12:29 PM	The courtroom’s environment takes a turn from pleasant to serious. The judges expression denote dissatisfaction and they continue to throw numerous questions before the counsel. The counsle seems to be stuck in a spiral of relentless questioning.
12:32 PM	Nevertheless, the counsel regains his confidence and tries his best to stick to his arguments. The judges now ask the counsel to proceed with the second issue but do not seem convinced with the answers provided.
12:35 PM	The counsel uses vivid hand gestures to emphasise his contentions. The court clerk indicates the completion of the time limit and the counsel quickly presents his arguments of the second issue. The judges discuss among themselves and seem satisfied with the presenation considering the second issue.

COURTROOM 7

12:37	The counsel stutters, but collects herself and keeps going with courage. The bench questions the counsel on one of the points mentioned by her in the argument. The counsel calmly gives her answer. The court clerk rings the bell, signifying that 5 minutes are left. The counsel is unfazed by the bell and keeps her cool.
12:39	The bench questions the counsel, the counsel seems puzzled for a moment, her heart palpitating, but eventually she is able to collect herself and answers the question in a cool and collected voice. The bench nods in satisfaction as the counsel goes on with her answer.
12:42	The counsel is once again questioned by the bench, regarding one of the relevant points. The counsel looks at her notes in hopes of finding an answer but is stopped by the bench as they encourage her to go on with the argument. The counsel clears her throat and takes a sip of water, apologizing for the interuption. The bench nods in understanding as the court clerk rings the bell, signifying that 10 minutes are over.

COURTROOM 4

12:36	The judges asked a vital question about who the petitioner is fighting for and pointed out that some of her arguments contradict each other. The speaker tried to clarify and inform the judges about her limited research and knowledge.
12:39	The bell rings again, implying that the time is over. The speaker pleads for a few more seconds to conclude her argument but fails due to her slow pace and unconfident voice.
12:42	The second speaker from the petitioner’s side approached the dais and confidently began to state the issue she would be dealing with in her upcoming argument, but the judges intervened in between and made the speaker validate how her issue is in corresponds to the Constitution of India, which she clarified.
12:43	The judge seemed convinced by the speaker’s answer and allowed her to proceed with her argument. A sudden bell sound grabbed everyone’s attention present in the court. The clerk implied that five minutes were over.
12:47	The Respondent’s side listens to every argument the petitioner speaker presents with the utmost sincerity. The respondent seemed nervous looking at the judge and how they asked questions at every point of the argument. The current speaker struggles to satisfy the judges with a convincing answer.

COURTROOM 1

12.35	The time has been declared to be over. Now, counsel has picked up his pace and asked for an extension. He does not seek any further extensions, but the judge has questioned whether two statutes are in consonance with each other.
12.37	The second speaker has arrived and sought the respective permissions. She is deliberating on the third issue, setting the stance of her arguments using the test of reasonability. She is also referring to the compendiums in between regarding the classifications of the terms pertaining to the case.
12.40	The second judge is calm and composed, reading the compendium. The respondent side has silently sunk into discussions over some issues.
12.42	The counsel has moved to the second sub- issue. The court clerk has declared that 5 minutes are over. However, the counsel has gained little pace in her deliveries.
12.45	The counsel is now stating some landmark judgments that are famous in legal academia. She is deriving the analysis of the relevant articles of the Constitution from them.

COURTROOM 9

12:38	The second speaker approaches the dais and begins her calmly. The speaker seems to be confident and holds the attention of the hall as she poses his arguments to the panel.
12:41	The opposition whisper amongst themselves and shuffle through the pages of their memorandum and notes while listenening carefully to the arguments presented by the opposition party.
12:43	The co-counsel sneakily passes a note to the speaker directing her to move forward with the case law. The bench highlights that the arguments presented are different from the ones mentioned in the memorandum.
12:46	Despite the Counsel’s efforts to address them, the response provided is deemed inadequate by the bench hindering the progression of the arguments. The court clerk signals that 10 minutes have passed and the speaker acknowledges the same with a nod.

COURTROOM 8

12:38	As the third speaker approaches the dais, the judges intently listen to the contentions put forward with regard to the third issue. One of the judges seem intrigued by the interpretation of flaws as applied by the counsel in the present case and the counsel is questioned on it. The counsel tries to elaborate on it but fails to satiate the second judge.
12:41	The counsel is yet again stuck in a spiral of interrogations and seeks permission to proceed with his arguments. The opponent team intently listen to the arguments put forward and prepare themselves for furhtur relentless questioning that they might be subjected to.
12:44	The courtroom still exudes an air of seriousness. The court clerk signifies the time limit. However, the judges persistently question the council and ask him to substantiate his arguments through case laws, to which the counsel seeks an apology.
12:47	The counsel recites the prayer, while the first speaker stands at his destined seat. The first speaker of the opponent team arrives at the dais and begins his contentions. The counsel brings an air of confidence with him. The counsel’s vivid hand gestures work in his favour to put emphasis on his core contentions.
12:50	The judges seem intrigued by the application of law on the given statement of facts. The judges pose a question regarding the same to which the counsel answers in a loud and clear voice, denoting his strong hold on the contentions put forward by him.
12:53	The courtroom again takes a serious turn as the judges instruct the counsel to refer to a case to subtantiate his arguments. As the counsel seems perplexed upon this, the vigilant team members come to his escort and provide a reference to aid the counsel in answering the question asked.

COURTROOM 7

12:44	The opposition team look at the counsel with interest, confidence written all over their face. The counsel moves on with her argument for the next issue. Her bold voice echoing in the room. The bench nods with interest, looking at the memorandum, hoping to catch a mistake.
12:47	The bench enquires about one of the relevant points, asking if the counsel has referred to that in her arguments to which the counsel says no. The court clerk rings the bell, signifying that the time is over but the bench still asks another question to the counsel. The counsel answers in a rushed voice, hoping to move on with her arguments. She is able to satisy the judges as they tell her to go one with her argument.
12:49	The counsel concludes and bows before the bench before returning to her seat. The counsel for the respondent stands up and asks permission to approach the dais. He starts with his argument, the bench looks at the memorandum submitted by the respondent with interest.
12:51	The counsel requests the bench to refer to the memorandum. The bench asks a question about one of the cases mentioned by him in his pleadings.
12:53	The bench asks the counsel a question, hoping that he would lose his flow, but the counsel is able to maintain his cool and answer the question with a calm voice. The counsel is able to satisfy the bench and moves onto his arguments. He asks them to refer to a page in the memorandum once again.
12:55	The court clerk rings the bell, signifying that minutes are over. The counsel looks at clerk but quickly collects himself and continues but is stopped by a question from the bench. The counsel asks the bench which page number is she enquiring about. The judges ask for the judgment of the case which he has referred to, the counsel hands over the copy of the judgment to the bench.
12:57	The counsel continues with his arguments and asks the bench to refer to a page in the memorandum. The counsel looks at the opposition team while solidifying his points, hoping to leave a strong impression. The bench is intrigued by his argument, they ask him a question related to the present case which the counsel replies with a level-headed voice, his advocating skills showing strongly.

COURTROOM 6

12:46	The counsel, visibly nervous, misinterprets the questions posed to her—could this be a pivotal moment in the proceedings? The tension in the courtroom mounts as all eyes focus on her response, aware that this misstep may significantly influence the outcome of the case. The counsel moves forward with her submissions and the courtroom is filled with intense looks.
12:50	The counsel presents the contentious issue before the judges following the questioning round. However, she appears hesitant and struggles to provide the clarity that Her Ladyship expects in her response. As the court clerk signals that time is up, the counsel still has not delivered a clear and direct answer. A researcher discreetly hands her a note, yet the atmosphere remains tinged with disappointment. Despite this, the judge grants her permission to continue.
12:53	The allotted time has now exceeded, and the bell rings to signal this. The counsel requests permission to proceed to the prayer, which is granted by the Bench. Standing in respect, the petitioner then rises to deliver the prayer.
12:54	The counsel for the respondents approaches the dais with permission, clarifying the division of time and their submissions to provide the judges with a clear understanding. Her Ladyship intervenes to confirm whether the respondents will be addressing the jurisdictional aspects of the case.
12:57	As the learned counsel advances with her submission, her tone reveals a hint of hesitation. She takes a moment to collect her thoughts before delving deeper into her arguments. Meanwhile, the judges attentively take notes, while the petitioners engage in quiet conversation at the back, seemingly unfocused on the proceedings. Furthermore, counsel’s hand gestures reveal her thorough research as she engages the panel, emphasizing her convincing points with confidence.
12:59	Her Ladyship intervenes in the counsel’s submissions, inquiring about the applicability of her arguments without allowing her a chance to clarify. As she continues to pose additional questions, the urgency in the courtroom increases; with only five minutes remaining, tension mounts. Each passing moment heightens the stakes, keeping everyone on edge.

COURTROOM 5

12:41	The counsel for respondent seeks permission to approach the dais and to collectively refer the bench as ‘honourable bench’, while confidently starting with his argument.
12:45	As the council proceeds with his arguments, he seems very confident with his approach; however, whether it is a facade being put on by the council so as not to lose his cool or is still to be found. The continuous questioning of the bench has infiltrated the air of the courtroom with uneasiness and tensity.
12:49	The hostile approach of the bench with their questioning has created a nail-biting situation for the counsel. His confident start seems to have faded as his arguments comes towards its culmination. The bench with their eagle-like instincts are paying attention to each and every detail of the argument thus leaving no room for ignorance.
12:53	The counsel starts digging deep into the fundamental aspect of the argument to strengthen his argument and uses his last 2 minutes to bias the case in his favour. However, the bench seems to be partially satisfied with the arguments. Let us see if he can grab their attention in those last 2 minutes and change the course of the prelim round.
12:55	The clerks have rang the bell to remind the counsel of the time restraint while he asks for 2 more minutes to summarise his entire argument thus granted by the bench.
12:58	As the counsel, seizing the opportunity tries to steer the ship and lock down the bench’s attention, the bench reminds him of his time restriction and asks him to conclude the argument.

COURTROOM 4

12:50	The courtroom has transformed into a debating hall, with questions and answers thrown directly between the speaker and the judges. The clerk implied that only a few minutes were left.
12:53	The petitioner hastily concluded her argument and proceeded towards prayer, which she sincerely byhearted. Just as the Petitioner thought their struggles were over, judges pointed out various mistakes in prayer and memorandum.
12:57	Now it’s time for the respondent team. The first speaker steps forward, calm and composed and begins to inform the judges about speaking time and order. The respondent seems confident as they are metally prepared for brutal questioning by the judges.
1:00	And here come the questions from the bench: sharp, intelligent, and relentless. The respondent handles the first few easily, but one judge suddenly interrupts, pointing out a potential flaw in the argument’s logic. The speaker responded after a pause. The bell rings, showing that only 10 minutes of speaking time is left for the speaker, which appears to disrupt the previously well-maintained flow of his speech.
1:03	The judges seem somewhat convinced by the speaker’s answer, as they frown in response to some of the speaker’s statements. This severely impedes the speaker’s confidence.

COURTROOM 9

12:49	The co-counsels admires the stance and replies presented by their speaker to the bench. She makes her best effort to satisfy the successive inquiries and cross-questions posed by the bench.
12:51	The speaker requests the bench to allow her to club issues 3 and 4 as they deal with similar statements of facts. The bench agrees, considering the paucity of time.
12:54	The counsel agrees with the concers of the bench and gracefully explains them her stance. The bench partially agrees and questions further on the previously stated issue.
12:57	The court clerk rings the bell, indicating the end of the allotted time. The bench grants an extension to allow the counsel to conclude her argument and recite the prayer. The bench grants permisiion, and the co-council stands while the prayer is being recited. The bench continues to question the speaker even after the commencement of prayer.
13:00	The opposite party requests permission to approach the dais. Speaker 1 from the respondents has been granted permission by the judges to present her arguments,and she moves forward.
13:03	The respected panel of judges initiates an inquiry with the counsel, probing her with questions to assess the extent of her expertise and requesting clarification on the speaker’s argument. The speaker calmly and while keeping her composure answers the questioned posed by the bench.

COURTROOM 10

12:15	With anticipation of the formal beginnings of the courtroom proceedings, Both teams are waiting for the Judges to arrive and mark the official start of the proceedings
12:20	With the arrival of the judges, the Courtroom falls into silence as the judges skim through the memorandums prepared and submitted by the participating teams.
12:22	The Petitioners start their presentation of arguments, the speaker 1 for the petitoner’s makes his way towards the dais, the room is then filled with the voice of the counsel resonating within the courtroom.
12:24	The Speaker 1, begins to voice his arguments and the judegs are quick to question the counsel on the jurisdiction of the Supreme Court in the current case at hand, The counsel was thrown out of focus but maintains his calm and answers remarkably
12:27	The counse responds flawlessly with citing similar cases and the reasoning behind the petitioner’s instance where this case comes right under the domain of the Supreme court.
12:30	The Counsel moves further with his arguments and was not given any breathing room when the judges asked the counsel about the validity of the marriage in the current case. For which the counsel states the facts of the case to strenghten his answers and provide key details to back him up.

COURTROOM 3

12:31	The courtroom atmosphere is tense, the judges are persistent, posing incisive questions that distract and unsettle the appellant.
12:34	The clerk rings the bell, indicating the severity of the time. The counsel is trying their best to come back to the submissions, but the judges are not letting him up, asking one question after another. And the time is over!
12:36	The counsel’s face reveal the weight of their responsibility. The counsel pleads for an extension of time, which the judges grant.
12:38	The extended time given is up as well! The counsel for the respondent comes to the dais; the counsel exudes quiet confidence as they take the dais, appearing prepared to navigate the judges’ questions.
12:41	The counsel proceeds with the submissions one by one without giving any scope for questions from the judges. The voice of the counsel exudes confidence. With this, 5 minutes have already passed.
12:45	The counsel proceeds with the third argument with the same pace of confidence. The judges ask questions regarding the precedents previously mentioned, which the counsel answers satisfactorily.
12:49	The first 10 minutes have flown by, and the tension in the room builds as the arguments deepen. The judges are leaning forward, paying attention to each word. The counsel responds with confidence, articulating their points clearly and persuasively
12:53	The counsel responds with unshakeable confidence, reinforcing their arguments with compelling conviction. The judges attempt to probe further, but they seem unable to unearth any substantive weaknesses in the counsel’s arguments.

COURTROOM 2

12:37	The co-counsel from the petitioner’s side has now entered the arena to mark a confident display of further contentions, but this is severely disrupted by the relentless string of inquiries by the honorable bench, which makes her fumble a little. Nevertheless, they respond remarkably overall.
12:40	It seems like the use of certain words has taken a toll on the petitioners today as each phrase stands to be questioned by the honourable bench even questioning the sources of the references in detail.
12:43	The clock has flagged the end of the assigned time, acting as a barrier in the presentation of arguments by the counsel on the petitioner’s side.
12:45	“Once declared as Schedule Tribe, will forever stand as a Scheduled Tribe?” as asked by the respected bench seems like a difficult question to answer, but is answered by the counsel in a manner satisfying the requirements of the honourable judges demanding, considerable admiration on the side of the counsel.
12:48	After the rejection by the honourable judges with respect to the requested extension of time from the bench, the Petitoners now stand as a collective entity demanding justice for their client by reciting the prayer in front of the honourable bench.
12:52	Now, halfway through proceedings, the counsel from the respondents’ side has entered the arena to act as a saviour for his client through articulate advocacy of his well-crafted contentions.
12:54	The judges continue to challenge the claims presented by the counsel. The bench’s dissatisfaction continues with the counsel’s unsatisfactory responses, making him jittery with every reminder of the end of time.
12:57	Cross-questioning of the counsel’s answers and the allegation of self-contradictory responses make the counsel fumble a little in his presentation of contentions, in essence setting a nerve-wracking space between the counsel and the honourable bench.

COURTROOM 7

12:59	The bench asks the counsel to define one of the terms that are relevant to the case, and the counsel replies in a cool-headed voice. The counsel after satisfying the bench with his replies, moves on with his arguments. He speaks in a composed manner.
13:02	The counsel keeps going, the bench looking between him and the memorandum, contemplating on which question to ask. The bench finally poses a question to the counsel which the counsel is able to answer flawlessly, once again pleasing the bench. The counsel continues with his arguments but is interupted by the court clerk ringing the bell which signifies that the time is over. He seeks the permission from the bench to extend the time by one minute. The bench grants their assent.
13:04	The counsel concludes his argument and returns to his seat. The co-counsel stands up and approaches the dais after seeking permission from the bench. He starts in a strong voice, his voice booming in the courtroom. The bench tells him to go on with his points. The counsel humbly heeds their advice and starts with his arguments.
13:07	The bench looks at the counsel, engrossed in his arguments. The counsel asks the bench to refer to a page in the memorandum. He is once again stopped by the bench, aksing him to move onto the points of a particular argument. The counsel heeds their advice and moves on to state the same points.
13:09	The PR team enters the room to click some pictures of this prestigious competition, doing their work diligently. The counsel seems unfazed by the interruption and keeps going in a levelheaded voice.
13:11	The bench asks the counsel a question which he tries his best to answer. He is able to satify the judges, the bench looks pleased with all the answer given by him. The bench asks him to move with his points, hoping to catch a mistake in his arguments.
11:13	The counsel after a tough round of back to back questions, continues with his arguments. The co-counsel appears to be making some notes, hoping that the notes would help him when he is put under the spotlight.

COURTROOM 6

1:01	The counsel falters, unable to provide clear answers to the Bench’s questions. The judges, visibly upset with this lukewarm response, express their dissatisfaction, which permeates the courtroom. The respondent team offers little support, leaving the counsel increasingly anxious and fearful as the tension escalates.
1:04	The counsel commits a significant blunder by interchanging the parties, forgetting that the respondents represent the Union of India. Realizing her mistake, she quickly seeks forgiveness, her voice reflecting the gravity of the error.
1:05	As the submissions for arguement one has concluded, the learned counsel moves forward with the second arguement without taking the time in consideration.
1:08	With each heartbeat, the weight of expectation pressed down, each word elevates the submissions made by the learned counsel. The bench interjects with a question and the time is now up. Further to which, the counsel now seeks permission for extension of time by two minutes.
1:10	Honourable Ladyship questions the counsel and instructs her to provide clarity on the difference between Fundamental Rights and DPSP. As the judge’s question echoed through the courtroom, the counsel hesitated, flipping through mental pages in search of an answer.
1:11	Despite the significant submissions made by the counsel, which include a few minor blunders, Her Ladyship requests further clarification on fundamental rights. The counsel apologizes for the lack of material and data available to support her submissions. The Bench, recognizing the circumstances, grants her permission to proceed further.
1:13	The co-counsel approaches the dais to deliver her third submission, while the PR team enters to capture images of the intense courtroom atmosphere. The counsel appears somewhat distracted and visibly nervous, facing similar questions regarding the justification for the case at hand

COURTROOM 9

13:05	The judges’ line of questioning is shedding new light on the complexities of the case. There is a short-lived silence in the courtroom, however, the speaker resumes her submissions. The panel seems satisfied and the speaker requests permission to move with the second issue which is duly granted.
13:08	The court clerk signals that 10 minutes are over, interrupting the speaker and breaking her flow. She takes a pause thinking that the time is over. She then continues her argument upon the realisation of time still left.
13:11	The speaker’s loud and clear voice resonates with confidence and her grasp of the issue concerned. The court clerk highlights the end of the time limit, but the judges and speaker continue to deliberate upon the arguments presented.
13:13	The court clerks pass a note to the bench requesting them to take into account the time limit. The bench asks the speaker to conclude. The speaker, after the commencement of her arguments, seeks permission to call their co-counsel.

COURTROOM 5

12:59	The second speaker of the petitioner seeks permission to approach the dais and address further issues. The stability in her voice ensures the courtroom of her credence in her arguments.
13:03	The counsel as she digs deeper into her arguments, accidentally says something which does not sit right with the bench. They ask the relevancy and legitimacy of her argument to understand the basis of her submission.
13:05	The counsel has been relentlessly trying to justify her arguments since the past two minutes however, the bench does not seem very satisfied with them.
13:08	The tension and pressure of the courtroom, especially the counsel of petitioner has increased as the clerks have yet again rang the bell pertaining to the 10 minute time restriction of the speaker.
13:10	The co-counsel is providing the second speaker with important notes and references to boost her arguments and confidence which seems to be working. Even though the bench seems to be stagnant on their proactive stance, the counsel seems to be unflustered while answering all their queries to her full potentional.
13:14	After a rigorous 4 minutes of question-answer session between the counsel for petitioner and the bench, the counsel finally concludes her arguments due to lack of time.
13:15	The second speaker for respondent seeks permission to approach the dais and starts with her arguments in a poised manner. She seems at peace even after the aforementioned hostile situation.
13:17	However, as the bench starts with their course of questioning, will the speaker’s composure be stable and maintained through them all?
13:18	The counsel has satisfied the bench with her unexpected brilliance in her arguments. The calmness, still stable, is her key to good arguments. The bench, however, is still showering the counsel with questions.

COURTROOM 4

1:06	The judges relentlessly asked questions, giving the speaker very little time to present her arguments. This was followed by a bell sound implying that 10 minutes were over. One judge pointed out a flaw in the submitted memorandum, directing the speaker to correct it afterwards.
1:09	The speaker was given significantly less time to present her argument, as most of the time was used to answer the question. The speaker seeks more time to conclude her argument, which the judge gladly accepts.
1:12	The second speaker prepares herself for persistent questioning as the first speaker concludes her argument. The second speaker approaches the podium and begins by stating her issue.
1:15	And here it comes: Right from the beginning, the judges started to ruthlessly question the speaker, making the speaker lose confidence. The speaker tried her best to answer all the questions, but somehow, she failed to completely satisfy the judges.
1:18	The speaker is stuck, going through the pages of the memorandum to answer the question. One of the counsels from the respondent side passed a chit, which assisted the speaker in answering the difficult question. The speaker moves forward to her final issue with great speed, knowing that a bell will ring in just a few seconds, impeding her flow.
1:21	And here comes the bell sound, implying that the speaking time is over. The whole respondent side rises for the prayer while the speaker eloquently recites it before the judges.

COURTROOM 1

12.48	The court clerk has declared that ten minutes are over with the sound of the ringing of the bell. The counsel has moved to the fourth part of her submissions. She is referring to the compendium in between, to clarify on the conclusions from the facts of the case.
12.50	The counsel has finished with her submissions, seemingly within the time. The ladyship has put up her query with respect to one of the people group in the case. The counsel is answering the same, assisted by a chit from her co- counsels.
12.52	The council recited her prayers. The second judge broke his silence and asked a question about the prayers. The council answered and expressed her gratitude for the opportunity to present her arguments.
12.55	The respondent party has now taken its turn in the battle. The counsel has stated her future course of the arguments and the role of her co-counsels.
12.57	The counsel seems to have a little more gravity in her voice than her previous speaker. It is to be seen whether her arguments would be the same as those of the petitioner party. She is now deliberating on the procedural facts of the case.
12.59	The court clerk announced that 5 minutes are over, and the ladyship put up her first question for the respondent party. She is asking about a procedure pertaining to the case.
13.01	The Lordship has also joined the questioning process, but he has his own question. He seeks some clarification concerning the facts stated in the submitted compendium and the role of one of the characters in the case. The counsel seemed to be shaken by it, and has turned to her co- counsels for a confirmation for her answers.
13.03	The second speaker has now taken the lead. His voice seems to be echoing in the courtroom, showcasing his enthusiasm in his submissions. He has cited a case pertaining to the religious angle in his case.

COURTROOM 6

1:16	The respondent team offers crucial information to assist the counsel, yet the counsel struggles to respond as all eyes turn toward the counsel. Her Ladyship poses necessary questions, but the counsel hesitates, while her team frantically flips through pages in search of answers. When the counsel asks for the question to be repeated, the judges encourage her to proceed. However, the learned counsel insists on staying with the same question, hoping to find clarity.
1:19	Her Lordship advances with a pointed question, but the counsel repeatedly stumbles, unable to provide satisfactory answers. In a moment of desperation, she summons the researcher to assist her, a clear indication of their unpreparedness for the competition. The judge’s disappointment is palpable, etched on their faces as the time ticks away. In the final moments, the respondent fails to articulate a relevant point, resulting in a blunder that reverberates through the courtroom, heightening the tension and stakes of the proceedings.
1:21	The counsel, now visibly distracted and veering off the course, is promptly redirected by Her Ladyship, who refocuses the discussion on the core issue. However, the submissions begin to drag, feeling longer and more drawn out than ever before. The room’s tension builds as the counsel struggles to regain her momentum.
1:23	Court clerk now signifies the conlusion of the time, yet the counsel is left with the fourth issue to be addressed. As the bench grants permission to proceed with the same, the counsel fumbling with words tries to make her point.

COURTROOM 8

12:56	The counsel most respectfully, asks the judges to refer to a speciifc page number in the memo in order to refer to the case cited by the opponent team. Although not completely, but the judges somewhat seem satisfied and ask the counsel to proceed with his delivery of arguments.
12:59	The bell rings, indicating the limitation of time allocated to the first speaker. The counsel, therefore, quickly tries to sum up his arguments with a quick pace of delivery. The team representing the appellants showcase keen interest in listening to the counsel’s arguments, taking lessons on how to ensure better presentation in front of the judges, also focusing on impromptu answers by the counsel.
13:02	The counsel seeks permission for extension of the time as the court clerk indicates the paucity of time for the first speaker. Nevertheless, the judges poses further questions before the counsel, which are promptly addressed by them.
13:05	The counsel now hand over the dais to the second speaker. The cousel commences his elaboration on the second issue, while maintaining frequent eye contact with both the judges of the bench. The counsel’s presents the second contention in a structured and coherent manner.
13:08	The judges showcase keen interest and attention while listening to the counsel’s submissions. Upon some thought, the bench interrogates upon a specific contention, intructing the counsel to provide furthur elaboration on the same.
13:12	The counsel refers to the concerned part of his memo and elaboarte on the query, but the judges find furhtur loopholes in the counsel’s submissions. The counsel does not seem discouraged and continues to deliver promt answers,
13:15	The frown of the judges’ faces, which was clearly evident earlier, now seem to fade away as they seem satisfied with the counsel’s comprehensive and accurate response to their persistent queries.
13:18	The counsle cites various case laws and statutes, which seem to satisfy the judges, who are more inclined and receptive towards the arguments which possess subtantive legal backing.
13:21	The court clerk indicated the boundation of time limit. The counsel showcases appropriate presence of mind and continues to sum up his case. The councel proceeds forward to recite the prayer, while the co-counsels stand at their respective places.
13:24	The counsel returns to his seat and the appellant side speaker approaches the dais to negate the contentions put forward by the opponent team. The counsel persistently refers to his notes and the memo to ensure better clarity of deliverance of his arguments. The counsel’s aguemnts are compact and brief.

COURTROOM 10

12:33	The counsel continues on with his arguments and heads on to present his arguments in a 3 prondged manner, just like a trident, the counsel stands tall like poseidon holding that trident to his advantage, presenting the case and the arguments on behalf of the petitioners
12:35	The counsel maintains his cool and calm, and goes forth with the presentation, with the ring of the 2nd bell, inroming of passage of 10 minutes, the counsel must huury forward with his arguments amongst the questioning.
12:37	The counsel continues presenting his arguments and tries to back his reasoning with the help of a landmakrk case law.
12:40	With the loss of time, the counsel asks the court for an extension of 2 mins to summarise the rest of his arguments, which the Judges generously allows,
12:42	As the bell rings indicating the time, the counsel hands over the dais to his co-counsel to further provide and prove their stance in the case at hand. The counsel heads off with a look of mixed feelings, Speaker 2 heads on to provide his part of the arguments.
12:44	The counsel starts off strong, but one cannot guess what the future holds, the Hon’ble Judges are hearing attentively on the arguments presented by the counsel.
12:47	The Judges ask the counsel on the stance of the petitioners and their demands, the counsel nearly fumbles and states the complete opposite of what the petitioners want, but maintains his composure and corrects himself.
12:50	The counsel moves on with the arguments and maintains his calm and tries his level best to present his case with utmost seriousness and dilligence
12:53	The counsel asks the hon’ble court to summarise the arguments and recite the prayer presented by the petitioners. The counsel recites the prayer with utmost respect and belief in the judicial system
12:55	The Petitioners hand over the dais to the the Respondents to hear the other side of the story, as the first speaker makes his way to the dais, with a smile on his face, brimming with confidence.

COURTROOM 7

13:15	The court clerk rings the bell signifying that 10 minutes are over which is immediately followed by a question from the bench. The opposition team looks at the bench with interest, as they go on with their question. The bench finishes with the question, and the counsel answers in a nervous voice but does not let the anxiousness show on his face.
13:18	The bench seems pleased with the answer and the counsel continues with his arguements. The counsel seeks permission to proceed with the prayer, making sure to maintain eye contact with the bench. The court clerk rings the bell, signifying that the time is over. The co-counsels stand up and put their hands over their chest, looking pleased with the arguements put forward by them.
13:20	The counsel of the petitioner stands before the dais, stating the rebuttals with confidence. The counsel looks at the opposition team and poses points that strongly oppose the arguments of the respondent counsel. The counsel returns back to her seat.
13:22	The counsel for the respondent approach the dais, submitting something to the bench. The counsel starts stating his points for the rebuttal. The court room atmosphere tense, the counsel looks at the opposition team while emphasizing some points.
13:24	The counsel for the respondent rests their case and returns to his seat. The bench addresses the counsel, the court clerk coming to collect the sheet of the paper which they had thorughout the proceeding. The teams stand up as the judges leave the room, leaving the counsels with their hearts palpitating.The teams start discussing among themselves, talking about the proceeding went. The court room is filled with hushed murmurs as the court clerks do their work diligently.
13:27	The court room has clerks going in and out as they make sure that everything is perfect. The round here comes to an end.

COURTROOM 6

1:25	A stillness descends upon the courtroom as the counsel seeks permission to proceed to the prayers. The Honorable Bench grants her request. The respondents rise, weary from the prolonged arguments. The prayers are now concluded, marking a significant moment in the proceedings.
1:27	The petitioners move forward to the dais and begin confidently with her arguements and argues with facts and materials against the points made by the respondents.
1:28	The respondent nervously resumes upon the dias and directs the answer to bench with regards to the issue of maintainability. The judges have carefully noted both the arguments made in the courtroom.
1:30	The rounds have now concluded, with the petitioners sitting confidently, exuding assurance in their performance. The respondents show no signs of concern either.
1:34	The participants approach the Bench to request constructive feedback. The judges express their satisfaction with the petitioner team, commending their performance. They inform the respondents that there is significant room for improvement, suggesting they could have performed better.

COURTROOM 2

13:00	The bench has yet to observe whether the silence of facts on the stated question qualifies as an appropriate response to satisfy its contentment.
13:02	The counsel fails to fully satisfy the judges, who remain sceptical despite the counsel’s attempt to elucidate the doubts. They seek an extension of time, which the generous bench duly grants, allowing the counsel to proceed with his contentions.
13:05	Quoting reasonable restrictions in response to the bench’s questions with respect to the cited cases did not seem to work as a sound approach on the counsel’s part.
13:09	After expiration of due time of the first counsel, the co-counsel proceeds to approach the dais for further presentation of arguments.
13:12	With a solemn expression on their faces, the bench continues to listen carefully and absorb the counsel’s stated contentions as if looking for loopholes in her arguments that they will then question in any manner.
13:14	Will use of statistical figures as a manner to support her contentions in front of the honourable bench act in a beneficial fashion for the counsel?

COURTROOM 1

13.06	The counsel hold his head high in his submissions and looks straight into the judges’ eyes. He is deliberating on one of the articles of the Constitution.
13.10	The lordship has posed his query to the counsel, and the counsel has stated his unawareness on the same. He is saying his stance on the laws related to one of the classes relevant to the case.
13.13	The counsel has picked up the customary angle of the stake holders in the case. He is citing some academically famous cases and some lesser-heard cases as well. He is referring to the cases with one of the parties’ names. The court clerk has declared that 10 minutes are over, and there are 4 more to go.
13.16	The ladyship has asked her question with respect to the application of one of the articles of the Constitution.
13.19	The court- clerk has declared the time to be over. As expected, the counsel has picked up his speed in the submissions after seeking permission for extension.
13.21	The counsel has moved to the reciting of the prayers, having hastily sought permission for the same.
13.22	The rebuttals have started, and the petitioner party has declared a part of the respondent compendium incorrect based on the moot rules. She is deriving contradictions from the arguments stated by the respondent parties. Some are based on moral values, and some are related to the cases cited. She has sought an extension

COURTROOM 4

1:24	Now, it’s time for rebuttals. The speaker from the petitioner’s side approached the dais and began by thanking the respondent, which left the judges confused. She clarified that the respondent supported the petitioner’s argument in their memorandum, stating the page number as proof.
1:26	The bell rings again, and the rebuttal time is over for the petitioner. Now, it’s the respondent’s turn. They began by apologising and accepting the mistake from their side. They put forward the response to rebuttal, but the judges don’t seem too convinced.
1:28	The petitioner wanted another rebuttal round, but the judges put it down, stating that the rules only allow one rebuttal. The judges were presented with the marking sheet, which increases the anxiety within the courtroom.
1:30	The judges show discontent with the researchers of both teams as they sit silently while their speakers struggle to answer questions. The marking is done, and the participants are now asking for feedback.
1:33	A series of casual talks started among the judges and participants, in which the judges highlighted the fields in which they could improve.
1:35	Finally, the judges left the courtroom, and a sigh could be heard among the participants. The outcome remains uncertain, but one thing is clear: this round will not be easily forgotten.

COURTROOM 9

13:16	The second speaker begins her arguments while citing various case laws, arguments, articles and judgements. The nervousness of the co-counsel is visible in her face as she faces a time crunch.
13:19	The counsel flawlessly presents her arguments and is not yet questioned by the bench, to the surprise of the audience. The weather outside remains bright, but only time will tell whether the same is true for the participants’ prospects.
13:21	The court clerks signal the petitioners to maintain the decorum of the court as their discussion caused hindrances in the court proceedings.
13:23	The judges closely reviewed the referenced material, adding another layer of intensity to the courtroom exchange. They further question the speaker on her stance and the speaker tries to the answer the same with the help of their co-counsel.
13:26	The bench asks the counsel if her argument presented is the same as their team’s memorandum. The judge asks about clarification about one of the paragraphs mentioned and the speaker hesitates to answer the same.
13:29	The court clerk rings the bell, indicating the end of the allotted time. The bench grants an extension to allow the counsel to move forward with her answer and conclusion.
13:31	Upon the conclusion of her speech, the counsel seeks the bench’s permission to proceed with the prayer. The co-counsels stand while the prayer is being recited.
13:34	The first speaker for the respondents now approaches and provides her rebuttals while sticking to the time limit. The speaker swiftly refutes all the arguments presented by the opposite party.
13:36	Speaker, 1 of the opposite party, takes the stage and begins to defend her side from the plethora of rebuttals fired at the opposite party by the counsel of the informant. Speaker 2 from the opposite party requested the petitioner to repeat the question, after which she answered them with various examples.
13:38	As the final rebuttal rounds conclude, the court clerks ask the counsels to step outside while the judges evalute their performance.
13:41	The judges call back the co-counsels for their feedback. The feedback from the judges is of immense value, offering invaluable insights that will significantly influence the development of counsel’s future arguments
13:43	After carefully pointing out the flaws and strengths of both counsels, the judges conclude and wish both counsels their best and that the second preliminary round concludes.

COURTROOM 8

13:26	Now, the speaker from the opponent team approach the dais to put forward bold arguments which can clearly negate the arguments from the appellant’s side.
13:28	As the proceedings now come to an end, all the participants in the courtroom stand in cohesion to honour the judges. The judges engage in a short discussion concerning the overall arguments by the two teams, while making persistent references to their memo.
13:30	The judges also provide a brief feedback to the participants of both the teams, advising them on better delivery of submissions, intricate and comprehensive research, strong substantiation of arguments through case laws and precedents and better grip on the statement of facts.

COURTROOM 3

12:55	Time is over! The counsel for the appellant side now approaches the dais with firmness and calmness. The counsel subtly tries to oppose the opponent’s arguments with relevant case laws.
12:58	The counsel substantiates his point by stating that UCC is not appropriate for the country because of its diversity and that it is not mandatory to impose it as UCC comes under directive principles.
1:01	Every word feels like a dagger aimed at the heart of the opponent’s arguments; the counsel seamlessly presents his case without getting distracted by the frequent questions of the judges.
1:04	The judges go deeper into the terms used by the counsel, asking to give legal backing to the arguments. With this 10 minutes has passed. The counsel tries to fulfill the bench’s expectation.
1:08	Whilst describing his arguments, the time slipped away. The judges ask the appellant to recite the prayer.
1:09	The counsel for the respondent asks permission to approach the dais. The counsel’s poise is evident as she responds to questions, showcasing her expertise and her position.
1:12	As the counsel asks, the judges turn their attention to the memos, paying attention to every detail. With this 5 minutes have already passed. The judge asks the definition of a particular term stated by the counsel.
1:16	The counsel’s presentation unfolds without a hitch, demonstrating a well-rehearsed practice of the memo. The counsel tries her best to convince the judges with robust and substantial legal backing. Now, the counsel asks permission to cite the prayer which is granted.
1:20	The counsel from the appellant side comes to the dais with a confident stride, prepared to reinforce their position with his rebuttals. An extension of time is given to the counsel for rebuttals.
1:24	Time is up! The counsel from the respondent’s side now comes to the dais for answering the rebuttals. The counsel is quite confident and claer with her arguments. The two minutes time for rebuttals is over.
1:27	Both parties have wrapped up their presentations. The judges provide insightful remarks to the participants, praising them for their well-supported arguments. With the second preliminary round coming to an end, the judges leave the courtroom.

COURTROOM 5

13:20	The bench refers to an important argument in the memo and questions its credibility. The counsel provides the bench with some relevant examples to turn the situation in her favor.
13:24	The bench asks the counsel a question, which she answers even though she is unaware of the answer. The bench catches that mistake and advises her to not make assumptions on the dais.
13:26	The bench tests the counsel’s research by digging deeper into the theoretical and factual aspect of her arguments. However, the speaker doesn’t lose her cool and answers it in a satisfactory manner.
13:29	After the series of this mind-blowing question-answer session, the counsel on both sides proceed with the rebuttals due to lack of time for the prayer. The counsel for petitioners approach the dais for the rebuttals.
13:32	After the counsel assertively gives their side of rebuttal, the clerks ring the bell alerting the the counsel about her time restraint.
13:34	Furthermore, the counsel for respondents launch an attack on the petitioners about the presumption of facts on their end, through their rebuttals thus ending her argument before time.
13:36	The sense of distress and uneasiness has lightened in the courtroom as the arguments of both sides come to an end. However, the silence of the bench while analysing and marking the participants has still gripped the courtroom’s attention for a while.
13:40	As the bench proceeds to leave the courtroom, the participants request remarks and corrections, to which the bench advises them to correlate the facts of the case with the law and maintain the confidence up in future.

COURTROOM 1

13.25	The respondent party has arrived for the counter-rebuttal. He answered the questions about the rules of the moot, stating the convenience of the judges was essential to breaking the rule. He seemed to counter the contradictions raised by stating the factual limits posed by the proposition for the moot.
13.27	The respondent party has finished with his counter rebuttals, well within the time limit. The court- room has now sunken into a sea of tranquility with silent whispers among the judges and writing of the pen. The petetioner party is silently gazing the bench, whereas the respondent party is delving into a discussion.
13.32	The judges have declared the court proceedings to be over and the counsels have rosen with a smile as a sign of respect. The judges have replied back with a smile and departed.With this, the preliminary rounds come to an end

COURTROOM 2

13:17	While the counsel from the respondents’ side stands in front of the bench, being questioned in every manner about her stated contentions, a disorganized exchange of chits between the researcher and her co-counsel could be seen, which clearly signifies their attempt at preparing rebuttals.
13:20	The lack of time as flagged by the court clerk, makes the counsel conclude her contentions with a request from the bench to proceed with the prayer.
13:22	Here we approach the beginning of the most captivating part of the proceedings, as the counsel on the respondent’s side concludes with her contentions, the petitioner’s counsel stands up to rebut the stated arguments on the respondent’s side.
13:25	After witnessing the compelling rebuttals by both sides of the parties, and with the participants taking note of the constructive feedback being provided by the respected judges, we finally arrive towards the successful accomplishment of the proceedings, and the end of the preliminary rounds.

COURTROOM 10

12:57	The counsel begins his arguments and presents his case, where which they hope to persuade the Hon’ble Bench in their favour. Whether they make it or Break it, depends totally on their respective performances.
13:00	The co counsels pass glances to each other, as the counsel gets questioned on the issues raised by them for which the counsel had to take some time to answer.
13:02	The Counsel looked upto his dependable researcher to answer a question raised by the counsel, who without missing a beat the researcher scribble downs the answer quickly.
13:04	The Counsel looks upto his dependable researcher to answer the question raised by the counsel, and much to our surpise the researcher without missing a beat sribbles a note to his teamate showcasing the teamwork.
13:06	The counsel moves on to finalise his arguments, which so far shows excellence on his behalf.
13:09	The counsel due to the shortage of time, asks for an extension of time for the duration of “as much as possible” shifting the mood within the courtroom from a serious mood to a humorous moment.
13:12	The counsel then continues finish his argument in 5 minutes, citing relavant religious texts to solidify his stance in the present case.
13:15	The counsel then calls upon the 2nd Speaker from the respondents who would be proving that the UCC does not disturb the nature of feelings of tribal folks.
13:17	The Counsel looks confident and begins to present their case, with their whole team showcasing the tremendous amount of research and time they spent on the case.
13:20	With 5 extra minutes taken up by Speaker 1, the counsel tries her level best to summarise and conclude her arguments as elaborately but as quickly as she can.
13:23	The counsel, though short on time, presents her case astonishingly quickly. This shows the experience the counsel has in managing their time. The learned Petitioners hear attentively, to find flaws in their arguments
13:26	Due to the previously lost 5 minutes which was used by the earlier speaker, the counsel is forced to keep her arguments short and finish them in 1 minute or less.
13:28	The respondents then finalized their presentation by reciting the prayer, seeking a legal remedy in their favor, after which they handed over the dais to the petitioners for the rebuttals,
13:30	The counsel for the petitioners then moves on to mention the contradictory statements provided by the respondents and summarises their statements in concise and clear language. Due to the additional usage of time by the respondents, they weren’t given an opportunity to respond to the rebuttals.
13:32	This marks the Successful completion of the Preliminary round 2.

QUARTER FINALS

COURTROOM 2

15:15	As we pass through the quarter before the start of the quarter-finals, anticipation fills the air. Participants anxiously flip through their resources, meticulously crafting last-minute strategies, each decision is crucial in the battle ahead.
15:17	The air is thick with tension, a palpable force that envelops the room. Teammates huddle together, their hushed whispers echoing as they diligently revise their speeches, each word a step closer to their moment in the spotlight.
15:18	A heavy silence falls as participants wait for the panel members to arrive, the tension of the moment stretching the already visible anticipation.
15:20	The courtroom clerks arrive, swiftly organizing the space to ensure a seamless flow of proceedings, their movements a choreographed dance of efficiency in preparation for the competition ahead.
15:35	The wait drags on as the panel takes its time to arrive. While this delay heightens the participants’ nervousness, it is up to these aspiring lawmen to maintain their composure, standing resolute and steadfast in the face of uncertainty.

COURTROOM 1

15:25	After a competitive round of prelims at the HNLU NHRC Moot Court Competition, the teams have taken their seats, ready for the next challenging round. Confidence, enthusiasm, and energy radiate from each counsel as they prepare to set the stage ablaze with their skillfully crafted arguments and contentions. All eyes are on them as they contemplate what fate awaits them today.
15:30	The courtroom clerks are diligently setting up, ensuring all is in place for the smooth conduct of the quarterfinals. They interact with the teams, confirming that everything is ready and offering words of encouragement. Meanwhile, the cameraman stands poised, awaiting the perfect moment to capture. Anticipation builds as everyone awaits the arrival of the esteemed judges.
15:34	The passion for the heated and intellectually stimulating quarterfinals of the HNLU NHRC NMCC fills the courtroom as the esteemed judges take their places.Teams sit with bated breath, their focus unwavering, as they prepare to present arguments that have been meticulously crafted over weeks of research.
15:35	The atmosphere crackles with energy, as both participants and spectators alike sense the gravity of the occasion. The stage is set for a rigorous test of legal acumen and advocacy, with every word, gesture, and argument holding the potential to tip the scales of justice.
15:36	As the court moves into order, the judges engage in a brief conversation, their words exchanged in low tones while the cameras capture moments of discussion and interaction within the courtroom. With everything in place, the atmosphere shifts, signaling that the proceedings are now set to commence. All eyes turn to the Bench as the session is about to begin.
15:40	The counsel for the petitioner seeks to approach the bench collectively as “Bench”. The bench grants the permission. The counsel seeks permission to address a particular issue to begin with.
15:44	With confidence, the counsel presents her submissions before the Honourable Bench, respectfully requesting the judges to refer to the memorial submitted. She proceeds with a composed demeanor, guiding the Bench through the key points of her argument with clarity and precision. Further, asks the bench to refer to the para no.7.

COURTROOM 5

15:33	The air was thick with excitement and anticipation. The participants, clad in their crisp black formal attire, held their breath as the clock ticked steadily on the wall, each second amplifying the collective enthusiasm.
15:35	With the judges’ arrival, the collective rustle of movement fills the air, and every head turns towards them. Nervousness is evident on the participants’ faces as the judges head towards their respective seats. Within the span of a minute, all three judges are seated, and the participants bow their heads to honor them.
15:37	The court clerks precisely handed over the memorandums to the judges, and a conversation took place between them. Thereafter, the judges riffled through the participants’ memorandums, creating a anxious state for the participants.

COURTROOM 2

15:37	The honorable members finally arrive, exuding an air of authority that justifies their esteemed presence in the courtroom. Their arrival commands attention, signaling that the proceedings will begin in earnest.
15:39	The panel poses inquiries to the petitioner’s side, the unexpected attention catching the participant off guard. He stutters in response, visibly affected by the pressure.
15:40	The counsel for the petitioner approaches the dais, delivering his submissions with a humble demeanor, his melodious tone captivating the audience as he sets the stage for his argument. Each word resonates, inviting the audience to lean in closer.
15:42	The panel members are fully engaged as the counsel skillfully weaves his argument, using the case’s facts to support his unique interpretation, capturing their attention with every point he makes.

COURTROOM 3

15:30	The participants eagerly wait for the commencement of the quarter-final round. The air in the courtroom is charged with nervousness and excitement as the participants eagerly wait for the proceeding to begin. They flip through their papers to prepare themselves for this round. The judges make their timely arrival and the participants stand up to greet them.
15:43	The petitioner’s counsel stands up, eager to showcase her skills, and seeks permission from the bench to approach the dais. The bench grants their assent. The counsel seeks the permission of the bench to call them lordship collectively. The counsel starts by confidently stating the issues before the esteemed judges. The bench asks the counsel a question to clarify a point. After explaining that point, the counsel starts with her arguments.
15:46	The bench asks the counsel a question related to the argument she has put forward so far, testing the counsel’s knowledge. The counsel answers fluently and moves on to state an article. The bench asks the counsel to read out the relevant article. The counsel reads it, after which her co-counsel slips her a note. The court clerk rings the bell, signifying that 5 minutes are over.

COURTROOM 4

15:40	The participants seem to collect confidence, trying to read the unknown expression on the judges’s face.
15:41	The counsel now seeks permission to approach the dais and thereafter permission to address the bench as your lordship.
15:43	With the judges ‘ consent, the counsel seeks permission to address the issue raised and proceeds with his arguments with no break. The counsel also implores the judges to refer to the memorandum submitted by the petitioners
15:45	The counsel appears to be very well-versed with the underlying laws in the present case. The judges put the counsel on the spot with an unanticipated question. However, the counsel tackles the question with an appropriate response.

COURTROOM 1 

15:45	The learned counsel submits that the facts should be regarded as conclusive proof by the Honourable Bench. All attention is fixed on the counsel as the judges take note of the key points, occasionally engaging in quiet discussion amongst themselves. Despite the intensity of the moment, the counsel’s confidence remains unwavering, steadily progressing through her arguments.
15:47	With five minutes left, the bench cuts in with a sharp question. The counsel hesitates, visibly shaken, as Honourable Lordship presses for an answer. Struggling to regain composure, the counsel falters, unable to meet the bench’s demand as the clock ticks relentlessly.
15:50	The panel escalates their relentless questioning, prompting the counsel to lean into address Fundamental Rights and DPSP’s. The learned counsel takes a moment while maintaining eye contact with the judges, to think of well formed answer to present to the bench.

COURTROOM 2

15:45	The first bell chimes, signaling the counsel’s limited time, a reminder that every individual in the courtroom must heed. Yet, the panel remains unfazed, pressing on with a pointed question regarding the evidence presented, demonstrating their unwavering focus on the details of the case.
15:47	The respondents’ faces change, their expressions hinting at curiosity. Are they fazed by the petitioner’s confident handling of the panel’s questioning? Their composure suggests a mix of intrigue and resolve, as they prepare for what’s to come.
15:49	The PR team is on-site, diligently capturing these subtle moments, including the counsel’s calm and composed expressions. Their focus on the nuances adds depth to the unfolding narrative, highlighting the poise under pressure that defines this competition.

COURTROOM 1

15:52	The counsel directs the bench to refer to a proviso, but the Honourable Lordship swiftly intervenes, correcting the counsel on a point. The correction causes the counsel to fumble, visibly shaken by the misstep. However, regaining her composure, she gathers her thoughts and pushes forward with her submissions, determined to stay on course.
15:54	The counsel cites relevant case laws to bolster her claims and address the submissions made by her. With renewed confidence, the counsel launches into her argument, her voice steady and poised. However, the ticking clock looms over her, threatening to cut short her final chance—time, it seems, may not be on her side today.
15:56	Time has now expired, and just as the counsel is about to move to her next submission, Honourable Lordship interjects with a pertinent question. The counsel proceeds to answer, while the judges attentively listen, referring to the compendium for clarification on today’s issues.
15:59	The bench offers constructive feedback, indicating that the issues being discussed are not appropriate for the case at hand. The counsel struggles to address the correct points, leading to visible discontent among the judges regarding her preparation. Their expressions reflect disappointment as they emphasize the importance of relevance in her arguments.
16:00	As the bell rings repeatedly, signaling the counsel’s inability to address the issues, the judges dismiss her plea for an extension of time.
16:02	In the ensuing silence, her co-counsel steps forward, determination etched on her face as she prepares to confront issues three and four. With a deep breath, she seeks permission to begin her submissions, but the bench swiftly interjects, demanding relevant clarifications that hang heavy in the air, heightening the stakes of the moment.
16:04	The bench flips through pages of the compendium submitted, the bench intervenes to ask the learned counsel a series of questions with regards to UCC. The counsels compsure and confidence is remarkable.

COURTROOM 3

15:48	The bench asks the counsel another question, which the counsel answers nervously, stuttering over her words but quickly collecting herself. The bench questions the usage of the article that was used in the counsel’s argument earlier. The back-to-back questions do not seem to overwhelm the counsel, and she answers all of them flawlessly and confidently.
15:50	The counsel continues with her argument, but she is once again interrupted by the bench, who asks her to refer to a particular article. The counsel briefly reads the article and then elaborates on its relevance to the particular case. The bench keeps questioning the counsel, hoping to throw her off her game.
15:53	The court clerk rings the bell, signifying that 10 minutes are over, but that does not seem to faze the counsel as she countinues on with her answer. She is posed with another question right after she finishes up answering the other question. The counsel answers the question and moves on with her argument, asking the bench to refer to a page in the memorandum with a case which is relevant to her argument.
15:55	The counsel keeps her voice calm and collected as she continues her argument, speaking firmly and boldly. The bench asks her a question relevant to her argument, which the counsel answers fluently. The PR team enters the room to take pictures of the prestigious competition. The interruption does not disturb the judges or the counsel, as they keep the questions and answers flowing.

COURTROOM 4

15:46	The court clerk mentions that the first five minutes have been completed. The counsel is now in a race against time; however, he seemed to have sweated more at the practice than on the battlefield, as his arguments are clear, rigid, staunch, and fierce.
15:49	The counsel proceeds with the arguments, submitting the appropriate reasoning. The judges very attentively absorb the arguments while also throwing minor questions to check the counsel’s preparedness. The counsel confidently and decisively addresses the reasoning and the laws to substantiate his arguments.
15:51	The court clerk responsibly signals the completion of the 10 minutes. The counsel nods as a response and proceeds with the arguments keeping the scarcity of time at the back of his mind.
15:54	The dialogue between the judge and the counsel takes a quick turn, and now the to-and-fro conversation doesn’t seem steady as the judges do not buy the petitioner’s arguments. The counsel also apologises for the heedlessness regarding the precedent mentioned.

COURTROOM 2

15:51	However, it doesn’t take long for the panel to disrupt this calm flow of arguments, swiftly posing crucial questions regarding the interpretation of specific constitutional provisions. Their incisive inquiries inject urgency into the proceedings, challenging the counsel to defend his stance with precision and clarity.
15:53	The respondents flip through their resources while the counsel addresses the panel’s questions, a strategic move designed to showcase their preparedness. This dynamic adds a layer of intensity to the exchange, as each team strives to demonstrate their command of the material at hand.
15:57	The panel rigorously questions the counsel about their claims, highlighting fallacies in the request for compensation. In response, the counsel deftly shifts the focus, asserting that it is ultimately within the court’s authority to decide the case.
15:59	The panel appears dissatisfied as the bell rings once more, a reminder of the time slipping away. The courtroom clerk prompts the counsel about the limited time remaining. In a bid to summarize his arguments, the counsel requests an extension, which the panel graciously grants.

COURTROOM 1

16:06	The Honourable Bench notes the contradiction between both counsels, intensifying the seriousness in the courtroom. In response, the counsel asserts that the confusion arises from a lack of clarity in the arguments. A tense silence falls over the room, with all eyes fixed on the dramatic exchange.
16:08	The counsel proceeds to answer the question in an unwavering flow of confidence. The bench collectively intervenes to provide the counsel with clarifications.
16:10	Honourable Ladyship interjects, offering her insights and asserting that the counsel’s interpretation is incorrect. The bench is curious and eagerly waiting to listen to the counsel to cite revelant examples. However, the counsel lags, unable to adequately address the concern, leaving the judges visibly disappointed.
16:14	Time has officially expired, yet the submissions continue. The courtroom clerks, visibly weary from the extended proceedings, anxiously await the conclusion of the arguments. The tension in the room lingers as the counsel presses on, seemingly oblivious to the clock’s ticking.

COURTROOM 2

16:01	The counsel endeavors to fulfill his obligations, but the panel remains persistent, redirecting the focus to the underlying issues at hand. Questions continue to arise regarding the validity of the Uniform Civil Code, challenging the counsel to address these critical concerns head-on.
16:04	A back-and-forth exchange develops as the bench questions the counsel about personal laws and state laws, seeking clarity on his core reasoning. The dialogue becomes a critical examination of the arguments presented.
16:05	A series of extensions for the counsel ends as the panel interjects, posing a question regarding the representation of the parties involved. This shift signals a new focus in the proceedings.
16:08	The co-counsel for the petitioner steps up to the dais, making two confident strides. He begins his submissions in a more assertive tone, contrasting sharply with the gentle approach of the first counsel.
16:11	The counsel cites an important case, leading the panel to inquire about its inclusion in the petitioner’s compendium. The counsel apologizes, explaining that a clerical error caused its omission. This raises the question of whether this error could impact the assessment of the petitioner’s performance.

COURTROOM 3

15:58	The bench continues with the questions, testing the counsel’s understanding of the present case. The council requests the bench refer to a feature in the memorandum so they can better understand her answer. The bench, however, keeps the questions going. The counsel admirably answers every question posed by the bench.
16:00	The counsel tries her best to answer the questions, showcasing her advocating skills. The bench keeps the questions going, not appearing satisfied with the counsel’s answers so far.
16:03	The counsel continues her argument, stating the next feature in the moot proposition. Her voice is confident and calm, and she does not fumble with the continuous questions. The counsel keeps up with the steady flow of questions.

COURTROOM 4

15:57	The counsel and his co-counsel exchange a few gestures regarding the props and memorandum present there, and the counsel instantly gets back to his advocate-like demeanor. The judges relentlessly question the counsel, to which the counsel responds confidently and calmly.
16:00	The counsel seeks permission to address the next issue, the judges humbly assent to it, and the counsel, thereafter obliging to the same, proceeds with the next issue. The arguments are so crystalline that they leave no room for ambiguity.
16:03	The court clerk puts the counsel under the pressure with the ringing of a bell and the remark that reads TIME OVER. The counsel, on an edge, asks for a time extension. The judges assent to it and let the counsel summarize his arguments.

COURTROOM 2

16:13	The panel interjects, directing the counsel’s attention to a landmark judgment and its relevance to the petitioner’s perspective in deciding the current matter. This inquiry emphasizes the importance of precedent in shaping the arguments being presented.
16:15	This relentless questioning begins to breach the counsel’s confident facade, he stutters and nervously responds, making mistakes in citing the relevant page numbers. The pressure of the panel’s scrutiny is evident in his demeanor.
16:16	A chuckle from the panel breaks the tension as they highlight the counsel’s varying definitions of the Uniform Civil Code. This moment underscores the challenge of maintaining consistency in legal arguments.

COURTROOM 3

16:05	The bench puts forward another query. The co-counsel pass the counsel a note in hopes of helping her with the incessant questioning.
16:08	The court clerk rings the bell, signifying that the time is over but that does not break the flow of questions and answers between the bench and the counsel. The bench asks the counsel one last question, which the counsel answers flawlessly. All the judges on the bench look at the counsel with interest. The co-counsel discuss in a hushed voice among themselves. The court clerk rings the bell once again, signifying that the time is over.
16:10	The court clerk points out that the format of the moot court is not being followed, the counsel for the petitioner objects to this point. The bench agrees to wait for a few minutes to get some clarity on the rules prescribed. The counsel for the petitioner stands up and asks for permission to approach the dais.
16:13	The counsel starts with her argument as the opposition team looks back and forth between the bench and the counsel for the petitioner with interest. The co-counsels look at their Speaker with hope in their eyes. The bench poses a question to the counsel, regarding the argument she has stated so far.

COURTROOM 2

16:18	The panel suddenly shifts its focus to the researcher, revealing the uncertain manner in which experts approach their questioning. This change in direction prompts a re-evaluation of the arguments presented and their foundation.
16:21	The panel points out the fallacies in the petitioner’s challenge to the laws, inquiring about the remaining time and urging him to conclude his arguments. This request emphasizes the need for clarity as the proceedings draw to a close.

COURTROOM 4

16:05	The counsel, well versed in the appropriate precedents, cites them while also addressing the issue that will be dealt with by the co-counsel. Hence, the counsel concludes the argument with the assent of the judges and humbly submits it to the honourable court.
16:07	The co-counsel seeks permission to approach the dais and discuss the next issue. The counsel approaches the dais while the learned counsels riffle through their memorandums, attentively observing the petitioner’s arguments.
16:09	The counsel faces a question as soon as she mentions a precedent, she responds to the question in a manner which indicates the well-preparedness of the counsel. The arguments are slightly interrupted as the counsel is looking for the appropriate page numbers asked by the judges in her memorandum. The counsel quickly reacts to the request and makes the judges aware of the page numbers that need to be referred to.

COURTROOM 2

16:22	The panel begins questioning the fundamentals of the petitioner’s legal knowledge, reminding him that a lawman is expected to be well-versed in the law—after all, ignorantia juris non excusat.
16:24	A sudden barrage of questions causes the petitioner to pause mid-sentence, as he looks down at his materials, gathering his thoughts and courage to face the intense scrutiny.
16:26	The first counsel steps in to support his co-counsel, addressing the panel’s concerns and attempting to persuade them of their line of reasoning. His effort aims to restore confidence in their arguments and clarify any misunderstandings.

COURTROOM 1

16:16	The bench poses a series of probing questions regarding the submissions made by the learned counsel, prompting her co-counsel to assist with research notes. The atmosphere becomes even more intense with the presence of the Honourable Registrar of the National Human Rights Commission, underscoring the gravity of the proceedings. All eyes are on the counsel as she navigates the challenging interrogation from the bench.
16:19	With time having exceeded by over ten minutes, the bench directs the counsel to succinctly present her arguments and key issues within a two-minute timeframe.
16:21	As the intensity of the arguments reaches a fever pitch, the judges lean forward, their hope hanging in the balance that the counsel would deliver swift and incisive submissions to illuminate the path ahead.
16:24	Honourable Ladyship interjects a probing question, the counsel exchanged a quick glance with her co-counsel, gathering her thoughts and scrambling over the research work.The courtroom collectively holding its breath, awaiting the resolution of her argument.
16:26	While the bench still had several pressing questions for the counsel, the courtroom clerks gently reminded everyone of the time constraints. In a moment of urgency, the counsel respectfully sought permission to advance to her closing prayer, aware of the clock ticking down.
16:28	The prayer is now concluded and the bench strikes on last anticipated questions. The joyous look the face of the learned counsel makes the intense enviroment calms down.

COURTROOM 3

16:15	The counsel smoothly speaks her argument, but her flow is interrupted when the bench asks a question that is relevant to the argument she had just stated.
16:18	The council is forwarded a note by her co-counsel. The co-counsel looks at the counsel, hoping that she will be able to answer everything. The court clerk rings the bell, signifying that 5 minutes are over. The bench keeps up the constant flow of questions. The counsel anxiously answers, nervousness evident in her voice as she tries her best to be calm and collected.
16:20	The bench is not satisfied with the answers and puts forward another query. The counsel stutters over her words as she answers. The co-counsels write some notes in hopes of helping out their co-counsel. The bench is finally satisfied with the answer given by the counsel. The counsel proceeds with her arguments, but a question again stops her.

COURTROOM 4

16:12	The court clerk is precise and vigilant, sparing not even an extra second as they signal the completion of another 5 minutes. The counsel however runs parallel with the time and further elaborates the arguments asserted by her. The judges leave no room for ambiguity as they question the counsel at every walk of the arguments with the counsel patiently responds to the question thrown at her.
16:13	The council states the statutes and strengthens her arguments. The judges continue to question the counsel to ensure that they have comprehended the counsel’s arguments correctly and that the council is aware of the arguments she is stating. The dialogue extends for a few minutes.
16:16	While the counsel and the judges are involved in the dialogue, the co-counsel nods as he seems satisfied with the co-counsel’s arguments. The learned counsel attentively reads the room and the pattern of the judges’ questioning, preparing them for the upcoming wrath.
16:19	The judges whisper among themselves, and the counsel tries to read the room so as to anticipate the outcome of the dialogue between the two judges. After a minute of discussion, the judges ask the counsel to further elaborate on the reports and statutes stated so as to understand their relevance to the arguments submitted by the court.

COURTROOM 1

16:30	The respondents approach the dais with assurance and seek permission to approach the bench as “My Lords.”
16:32	As the learned counsel presented her submissions with unwavering certainty, the petitioner’s counsel busily scribbled notes, preparing herself for the impending rebuttals, her focus sharpened and determination palpable.
16:33	As the bell chimed, Honorable ladyship interjects with her insightful thoughts, prompting a collective nod of agreement from the bench, underscoring the weight of her perspective shared in the intense courtroom.
16:35	The honorable bench seemed swayed by the submissions made, leaving the petitioners visibly anxious. In light of this, the learned counsel is called upon to cite pertinent cases and examples, the tension in the room rising as she prepared to reinforce her argument.

COURTROOM 2

16:28	The panel asks about the number of extensions granted to the petitioner, noting a lack of coherence in the arguments. They encourage the petitioner’s side to answer the questions directly or move on to their prayer. The first counsel then steps in, reflecting the panel’s confidence as he addresses the concerns.
16:30	The petitioner is interrupted mid-argument as the panel instructs him to deliver his prayer towards the end of the arguments. The respondent then steps in as the petitioner retreats to his place, ready to present their side.
16:32	The panel clarifies to the court clerks how the extra time will be divided, ensuring that both sides have a fair opportunity to elaborate on their arguments. This commitment to balance reflects the panel’s dedication to a just process.
16:34	The chill in the atmosphere is mirrored by the panel as they create a chilling effect on the respondent, questioning his manner of answering and the logic behind his reasoning. Their scrutiny intensifies the pressure in the room.
16:37	The respondent attempts to charm his way through the questioning by restating the petitioner’s viewpoint with a hint of sarcasm, eliciting a smile from one of the judges. However, another panel member swiftly points out the redundancy in his arguments, keeping the focus on the matter at hand.
16:38	The mood lightens as the panel members inject humor into the discussion, playfully questioning the respondent’s aim to define a socially accepted notion of marriage. Their lighthearted approach brings a brief moment of levity to the proceedings.

COURTROOM 3

16:22	The bench asks the counsel to refer to a page in their submitted memorandum. The counsel and co-counsel flip the pages of their memorandum copies. The court clerk rings the bell, signifying that 10 minutes are over. The rings do not disturb the counsel as she goes on with her answer.
16:24	The co-counsels pass a few notes to the counsel, hoping to aid the counsel with the steady flow of queries. The bench looks at the counsel intently, hoping to catch a mistake in the answers. The opposition team, on the other hand, goes through their notes and prepares for their turn.
16:26	The bench is satisfied with the answers and grants assent to the counsel to continue her argument. The counsel’s voice is confident. She answers another question put forward by the bench and then proceeds to refer to a case relevant to the present case.
16:28	The bench asks the counsel questions regarding the facts of the case she cited. The counsel nervously stutters and proceeds to tell the facts of the case anxiously. The bench asks whether the memorandum mentions the case, to which the counsel says no. The bench states that it is not satisfied with one of the points put forward by the counsel, who laughs nervously but proceeds to answer the question.

COURTROOM 1

16:39	With the bench interjecting a flurry of questions, the counsel takes a moment to gather her thoughts, realizing that ten minutes had already slipped away. As the researcher quietly provided support, the judges remained skeptical, their expressions portraying a lingering doubt.
16:43	The bench escalates their relentless questioning, prompting the learned counsel to lean in closer—whether to better absorb their inquiries or to submit to their authority in hopes of leniency remains unclear.
16:45	The courtroom is thick with tension, every gaze fixed on this crucial moment, highlighting the gravity of the counsel’s situation. The counsel seeks permission to move further to the next issue at hand. Speaking with remarkable eloquence, moves further to submit her contentions in front of the Honourable Bench.
16:47	The pace of the court has now slowed down, a calm settling in after a relaxing afternoon for both participants and judges, inviting a more contemplative atmosphere.

COURTROOM 3

16:30	The bench asks one question after the other, not letting the counsel finish her answer before asking her another question. The co-counsel gives a few notes to the counsel, hoping to help her. The court clerk rings the bell signifying that the time is over.
16:32	The bench keeps a steady flow of questions. The co-counsels scribble notes for the counsel to refer to during the intense round of questions and answers. The court clerk rings the bell, signifying that the time is over, However, this does not break the flow between the bench and the counsel.
16:34	The court clerk once again rings the bell, signifying that the time is over, as the questions keep flowing. The counsel is rapidly trying to answer the questions. The opposition team looks at the back-and-forth interaction with interest, their hearts beating fast. The bench and the counsel seem unfazed by the bell.
16:37	The counsel is passed another note by the co-counsel, hoping to assist. The bench keeps asking questions the counsel is trying her best to answer. The bench tells the counsel to proceed with her arguments. The counsel humbly obliges and continues her argument. She is interrupted by the bench once again. The court clerk rings the bell signifying that the time is over. The counsel seeks the permission of the bench to state the prayer. The co-counsels stand up and look at the bench with hope in their eyes as the counsel states the prayer.
16:39	The counsel for the respondent stands up and asks the bench for permission to approach the dais. She also asks permission to bring a stopwatch with her so she can keep track of the time limit assigned. Finally, she asks permission to refer to the bench as lordships and ladyships.

COURTROOM 4

16:23	The counsel answers all the questions thrown at her, holding her head high for the umpteenth time. The other participants are also very attentive and absorb the arguments. It seems they are preparing themselves for the rebuttals. However, we will get to know them as the respondent’s arguments unfold.
16:26	The counsel is made to meet with unyielding interrogation, and the judges have kept the counsel on her toes since the beginning of her arguments. As the clock is ticking, the counsel also seems vigilant with her answers, ensuring the judges are convinced by her arguments. However, she faces counter-questioning as she proceeds with every subsequent argument.
16:29	The court clerk rings the bell indicating the scarcity of time. The counsel seeks an extension, and so allowed by the judges, the counsel proceeds with her arguments for a further two minutes whilst also responding to the questions being asked by the judges. The clerk signals the completion of the extended time and the counsel appears to be taken aback. However, she manages to compose herself and seeks permission to proceed with the prayer.
16:33	The judges interrupt the counsel and take a minute to discuss among themselves. There seems to be a dispute with regard to the prayer which is later resolved by the counsel and then she reads her prayer, submitting her arguments to the court with no chop and change.

COURTROOM 2

16:42	The panel questions the validity of the respondent’s approach in defending their stance, expressing dissatisfaction with the claims presented. They seek clarification on how these assertions support their position.
16:44	A panel member challenges the respondent’s understanding of the facts, retorting by asking whether they are questioning authorities beyond those referenced in their submissions.
16:46	The panel reviews the propositions to clarify the representation of facts, adopting a more straightforward interpretation. The counsel finds it difficult to counter this approach and ultimately pleads ignorance in response.
16:48	The panel emphasizes that the validity of the respondent’s arguments hinges on certain crucial facts outlined in the moot proposition, which the judges assert have been blatantly ignored by the respondent. This insistence underscores the importance of addressing these key points.

COURTROOM 3

16:41	The counsel seeks the bench’s permission to state the issues. She maintains her confidence and states the issues, after which she starts with the argument of the first issue. The counsel requests the bench to refer to a paragraph in the memorandum, then states her arguments fluently, with no nervousness or anxiousness in her voice.
16:43	The bench asks the counsel to open the page regarding a particular paragraph in the memorandum. The counsel and the co-counsel flip through the pages. Volunteers of the PR team enter and leave the room after clicking some picture. The court clerk rings the bell, signifying that 5 minutes are over.
16:45	The counsel, after satisfying the bench with her replies moves on with her argument. She refers to principle established in a case which is relevant to the present case. The counsel requests the bench to refer to a particular page in the memorandum and continues her argument fluently. Her voice oozing confidence and courage.

COURTROOM 2

16:50	The constant referencing of the moot proposition causes the respondent to grow increasingly anxious. He claims that the proposition itself is silent regarding his next set of arguments, highlighting his discomfort with the ongoing scrutiny.
16:52	The respondent’s side shares smiles among themselves. Is it a show of confidence in their speaker, or do they find amusement in his visible frustration? This uncertainty adds an intriguing layer to the atmosphere.
16:55	The respondent’s resolute stance is commendable, effectively managing his growing frustration. The budding lawyer demonstrates the essential qualities of a skilled advocate early in the proceedings.
16:56	The counsel concludes by expressing his pleasure at arguing before the bench, hoping that the panel appreciates the time spent with him. As he steps away, the co-counsel approaches the dais to continue the presentation.

COURTROOM 3

16:47	The counsel again asks the bench to refer to some paragraphs in the moot memorandum. The bench curiously looks at the page opened before them, hoping to find something to question the counsel about. One of the judges asks a question regarding the relevant paragraph before them.
16:50	The court clerk rings the bell, signifying that 10 minutes are over. The bell does not disturb the counsel, as she goes on to answer the question posed. The bench interupts the counsel, not being satisfied with the answer given. The counsel calmly gives the answer but is still not able to meet the expectations of the bench.
16:52	The counsel showcases her proper understanding of the case, thoroughly explaing the relevant points in order to clarify any doubts that the bench had. The bench, however, stops her and says that the counsel did not understand the question posed. The counsel nods in understanding and says the answer in hopes of satisfying the bench.
16:54	The co-counsels make notes. The opposition team write some points for rebuttals, looking back and forth between the bench and the counsel with keen interest. The bench looks at counsel, hoping to get some satisfactory answers.

COURTROOM 4

16:36	The counsel reverts to her seat, and the learned counsel steps up to the dais with the humble permission of the judges. The counsel also seeks permission to address the bench as lordship, and the judges assent to it. The counsel begins her arguments and instantly meets with an unanticipated question, which leaves her in a wavering state. However, the counsel makes sure not to lose her calm and responds to the question accordingly.
16:40	The counsel is pressed for time as the court clerk signals the completion of 5 minutes; the counsel, unfazed by the paucity of time, moves forward to her well-calculated subsequent arguments and is cross-questioned relentlessly by all three judges. The judges disagree with the counsel’s arguments, and that makes the counsel sweat, and she breathes fast; the counsel states further arguments and substantiates them with reasoning, trying her best to convince the judges.
16:44	The counsel is asked about the cases mentioned in her memorandum. The counsel answers it with confidence at first but later unfolds to be met with nervousness and ambiguity, making the counsel fumble slightly. However, the counsel composes herself, quickly getting back to a professional demeanor, and answers the question with vigilance.
16:48	The judges collectively ask the counsel the relevance of the precedent mentioned and ask the counsel to summarise the counsel’s arguments. The counsel again meets with questions about the relevance of the subsequent case mentioned. The counsel is also asked about the facts of the case referred to in the present case.

COURTROOM 1

16:49	As time expired, the counsel requested an extension, and the bench granted it, allowing for further deliberation. The petitioner’s counsel furiously scribbling her thoughts, a sense of urgency in her movements, hinting at an intriguing rebuttal ahead.
16:51	The learned counsel rested her submissions, creating a tension in the room as her co-counsel ascended to the dais. With a steady voice, she began her arguments, but the atmosphere crackled with anticipation as the honorable lordship interjected, slicing through her calm with a pointed question that shifted the entire dynamic.
16:55	The co-counsels exchange a brief smile with the petitioners and the live blogger, a moment of camaraderie amid the proceedings. The courtroom now settled into a steady rhythm, each submission from the counsel drawing the attention of all present.
16:59	The honourable bench questioned the counsel on various cases she had presented, their curiosity is evident. As the bell rang, serving as a quiet reminder of the time, the judges engage with the counsel collectively, weaving a tapestry of inquiry that demands her full attention.

COURTROOM 4

16:51	The counsel further elaborates the facts of the case and the judges seem to co-relate the cases with the laws of the land. Meanwhile the respondents’ counsel assists the petitioner on the dais, demonstrating a very healthy and friendly competition between the two teams.
16:53	The conversation between the counsel and the judges continue for a few minutes.
16:55	The counsel seeks permission to proceed with the subsequent arguments. The counsel seems ambiguous with her arguments, which gives the judges ample opportunity to put the counsel in a tight spot. Hence, the counsel gets questioned relentlessly while her arguments are in the pipeline.
16:58	The counsel further tries to summarise her arguments within time as the judges remind the counsel about the paucity of the same, and the counsel, obliging the judges, asserts her arguments briefly. Within a span of two- minutes, the court clerk indicates the completion of the time allotted. The counsel requests an extension which the judges duly deny as they are pressed for time.

COURTROOM 3

16:56	In response to a question, the counsel requests the bench refer to a paragraph in the memorandum. The counsel starts with her answer but is interrupted by the bench again, asking her another question. The counsel asks the bench to give her a moment to read a particular line from the memorandum, hoping to find some answers in the page opened before her.
16:59	The bench keeps the steady flow of questions, keeping the atmosphere of the courtroom tense. The opposition team notes some points that might be relevant to them. The counsel calmly replies in hopes of pleasing the judges. The bench looks at the memorandum, trying to find some other points to test the counsel’s knowledge on.
17:01	The co-counsel stands up from his seat, anxiousness written all over his face, and passes some notes to the counsel, hoping to aid her. The bench again asks the counsel a question, to which the counsel replies nervously, stuttering over her words. The bench strongly disagrees with the answer given by the counsel.
17:04	The counsel keeps a calm face and gathers up her courage to continue answering questions. The bench looks at the counsel, intrigued by the answer she gave. The court clerk rings the bell which signifies that the time is over. The counsel asks for an extension of 3 minutes, to which the bench says that the extension can be of only 1 minute.

COURTROOM 1

17:03	The counsel, showing no signs of fatigue, pressed on with her speech, her voice resonating with a warm smile and an infectious joy that filled the courtroom.
17:07	The honorable bench wears expressions of satisfaction, keenly listening to the learned counsel as she articulates her points with clarity.
17:10	The counsel makes a small error, prompting the judges to interrogate her on the issue. However, she deftly navigates the questioning, gradually convincing the judges with her reasoning.

COURTROOM 2

16:59	The co-counsel references the ideas of important constitutional interpretations adopted in law, earning a nod of acknowledgment from the panel members. However, this momentary appreciation is swiftly replaced by a probing question regarding the relevance of the evidence presented.
17:01	A quick ring of the bell from the court clerk alerts the respondent to her remaining time, while simultaneously prompting a question from a panel member. This dual notification underscores the urgency of the proceedings.
17:04	The court clerks efficiently deliver water and other essentials to everyone present in the courtroom, playing a vital role in supporting the intense argumentation and facilitating the smooth flow of proceedings.
17:07	The counsel continues with her submissions, facing questions about the constitutional provisions cited to support her arguments. With just ten minutes left on the clock, she quickens her pace to ensure that all key issues and arguments are addressed.
17:09	The bench probes the counsel to address the current scenario in the case, smiling as they do so, suggesting that their questions serve more as a check on her common sense. This adds a light touch to the serious nature of the proceedings.

COURTROOM 3

17:06	The council sums up her argument but is interrupted by the bell, signifying that the time is over. Following this, she returns to her seat. The co-counsel stands up and seeks permission to approach the dais. The council has just started with her arguments when she is interrupted by a query by one of the judges.
17:08	The counsel, states her answer and seeks permission to move onto the next issue but is stopped when questioned upon the justification she gave for the first issue. The counsel moves on with her arguments.
17:10	The counsel refers to a case in hopes of having a strong start for her argument. She requests the bench to refer to a page in the memorandum submitted by them. The bench asks her a question regarding one the points put forward by her.
17:12	The court clerk rings the bell, signifying that 5 minutes are over. The co-counsel passes a note to the council. The bench is not satisfied with the answer given by the council. The council tries its best to give an answer but is still unable to please the judges.

COURTROOM 2

17:11	A slight turn of the head from a panel member prompts the respondent to question whether her submissions are satisfactory to the panel. This moment of uncertainty reflects her desire for clarity in their evaluation.
17:14	The respondent’s side makes direct eye contact with a panel member, eliciting smiles from both sides. This exchange serves as a source of motivation for their speaker at the dais, adding a supportive dynamic to the proceedings.
17:17	The counsel continues to assert her points and present her reasoning before the bench, even after her time has expired. Meanwhile, the court clerks signal the courtroom about the ticking clock, reminding everyone of the time constraints.
17:19	The counsel finally moves to her prayer, articulating her demands before the bench and hoping for a favorable response. Her closing remarks reflect both determination and anticipation.

COURTROOM 1

17:11	The counsel seeks permission of the honourable bench to move towards the prayer, the same is granted.
17:14	The honorable bench poses questions to the counsel for the respondents, who respond with great eloquence, concluding their arguments with clarity and conviction.
17:15	The opposing counsel strides confidently to the dais for her rebuttals, launching into her arguments with rapid precision and fervor. The judges fix their gaze on her, fully engaged and attentive to every word she delivers.
17:18	As the counsel presents her rebuttals, a quick discussion unfolds among the respondents, their whispers blending with the intensity of the courtroom atmosphere.
17:20	The respondent counsel profousely rebuts various points of the submissions made by the Opposite Party. Her booming voice echoes around the court, as she confidently puts forth her arguments in front of the honourable bench.

COURTROOM  4

17:01	The co-counsel approaches the dais with the judges’ assent, confidently and patiently seeking permission to address the bench as lordship and proceeds to state the next question
17:03	As the counsel moves forward with her arguments, the judges ask the paragraph and the page number the counsel is referring to to get a better grip on the counsel’s arguments. The counsel follows the same and humbly makes the judges of the paragraphs and even the statutes the counsel is refering to, to which the counsel counters a question thrown at her with regards to the statutes mentioned, keeping the counsel on her toes as the relevance of the statute also comes into question.
17:06	The court clerk signals the completion of the 5 minutes, to which the counsel reacts with a pause. However, she proceeds to her further arguments, trying to relate the precedent with the present case. The counsel is again questioned about the legislation mentioned, and the judge questions the analogy drawn with the legislation, precedent, and the present case due to the uncertainty of the counsel’s arguments.
17:09	The dialogue continues between the judges and the counsel. The judge mentions a hypothetical situation following the relevant case and thus asks the counsel to further elaborate it, while co-relating with the facts and the principles underlying the present case. The counsel fumbles but still manages to answer. However, the same does not seem satisfactory in the eyes of the judges.

COURTROOM 2

17:21	The petitioner approaches the dais to present his rebuttals, focusing on the arguments of the opposing side and emphasizing the importance of the rights of the parties involved. The counsel seeks to persuade the panel of their locus standi, aiming to solidify their position in the case.
17:22	The panel requests the counsel to summarize his rebuttals to provide clarity on the points of contradiction. This summary will enable the bench to pose relevant questions and facilitate a deeper understanding of the arguments presented.
17:25	The panel intensifies their questioning, examining the foundation of the petitioner’s arguments and scrutinizing their validity. As the bell rings, the panel instructs the counsel to present his arguments point by point, ensuring clarity and focus in the discussion.
17:26	The respondent approaches the dais to address all the contentions raised by the petitioner in their rebuttal. Her unbroken flow of speech enhances her persuasive delivery, effectively reinforcing her arguments.
17:29	As all this unfolds, the counsel’s teammates lean back in their seats, finding comfort in the confidence exuded by their team member. Their relaxed demeanor reflects a sense of assurance in her performance.

COURTROOM 3

17:15	The bench looks at the counsel with interest, hoping to break the flow of the counsel. They ask her one question after another, disagreeing with almost every answer. The co-counsels make some notes with a tense face. The opposition team looks at the counsel with interest. The court clerk rings the bell, signifying that 10 minutes are over. The counsel continues with her answer, unfazed by the bell.
17:18	The bench keeps the questions flowing. The trail of questions leaves the counsel flustered, yet she holds on to the edge of the cliff and tries to support her arguments. After finally satisfying the judges, the counsel moves on to the next issue.
17:20	The counsel calmly states her arguments, her co-counsels looking at her with hope and desperation in their eyes. The bench puts forward another query before her. The council, in a state of nerves, answers the query. Her co-counsel passes her a note that might have relevant information regarding the questions put forward by the bench.
17:23	The co-counsel drinks some water, hoping to soothe his nerves. The opposition team discusses something in a hushed voice, writing down some notes. The court clerk rings the bell, signifying that the time is over. The counsel asks for an extension of 2 minutes to which the bench replies that she can conclude her argument.
17:25	The counsel concludes her argument but halts when the bench asks her another question. The bench looks at the counsel, intrigued with the answers she is giving. The court clerk once again rings the bell. The counsel seeks permission to recite the prayer to which the bench grants their assent. The co-counsels stand up from their seats and look at the counsel with hope. The counsel stutters over her words while reciting the prayer, nervousness evident in her voice.

COURTROOM 2

17:30	The respondent concludes her arguments, bringing the intense round of back-and-forth to a close. This marks a decisive moment in the proceedings, leaving the panel to reflect on the discussions that have unfolded.
17:31	The panel engages in a deep discussion, reviewing the performances of both teams. The participants watch intently, their eyes fixed on the bench as they eagerly await the results, the atmosphere thick with anticipation.
17:32	The intense gazes of the participants suggest they believe their piercing stares might sway the bench’s final decision. Each focused glance is charged with hope and anxiety, creating an electric atmosphere as they await the outcome, hanging on every moment.

COURTROOM 4

17:11	The court clerk mentions the completion of 10 minutes, and the unfazed counsel proceeds with the arguments, coming across unyielding interrogation. The co-counsel contacts the counsel on the dais with a chit to help her with the further arguments.
17:15	The counsel fails to answer the question and seeks an apology from the judges. The counsel now proceeds to form the basis of the following arguments. However, the counsel is questioned for a prolonged period, and the to-and-fro conversation forms the basis of the informative dialogue, duly absorbed by everyone sitting in the room. The counsel seems to be ablaze on the dais, as the questions thrown are no less than a fireball.
17:19	The judges again remind the council of the lack of time. The council is also asked about her prayer, and the counsel responds while looking at the prayer, making it appear that the council doesn’t want to spare room for further cross-questioning. However, the sight of the courtroom seems to be the exact opposite as the counsel crosses paths with another question.

COURTROOM 3

17:28	The counsel for the petitioner stands up and approaches the dais to put forward the rebuttals. She fluently puts forward her points, opposing the arguments put forward by the opposition team, stating that they were contradicting their own points. The court clerk rings the bell, signifying that the time was over. The counsel rapidly concludes and rests their case, returning to her seat.
17:30	The counsel for the respondent approaches the dais to give their reply to the rebuttals. The counsel calmly puts forward her points, emphasizing on some words so that her points carry some weight. She does not let any nervousness show on her face, keeping a collected composure. The counsel concludes and returns to her seat.
17:32	The bench asks the teams to leave the room so they can have a discussion. The judges discuss about the teams and the arguments put forwards with great interest. Noting down the marks given to the teams on a sheet which was provided to them. The court room is tense, the clerks and the colunteers sitting in the room wonder which team would make it to the semi-final round. The silence in the room is deafening.
17:35	The judges are writing down relevant information in the sheet before them, having alloted the marks. The court room is filled with their hushed murmurs. The court clerk collects the score sheets from the judges.

COURTROOM 1

17:21	Although the rebuttals are far from over, the opposing party seems to have mentally dismissed the arguments made by the respondents as they start packing their bags. One could almost hear the faint rustle of papers as they prepare to leave the courtroom, oblivious to the fact that the final act is yet to unfold.
17:23	The quarter final rounds have now concluded, while the judges ask the participants to step out for a brief moment.

COURTROOM 2

17:34	The panel’s unwavering stance reflects their expertise, yet it is accompanied by laughter and smiles as they mark the scores. This blend of seriousness and levity highlights their commitment to ensuring a meaningful learning outcome for both teams.
17:35	The court clerks collect the score sheets, taking with them the results that will determine the fate of both teams. The participants’ gazes follow their movements, each moment filled with tension and anticipation.
17:37	The panel concludes the rounds with positive feedback for both teams. However, the question lingers: is that reassurance enough to relieve the participants who eagerly await their chance to advance to the semifinals of the NHRC Moot Court Competition?.

COURTROOM 3

17:37	The teams are called back into the room for feedback, fear and anticipation written all over faces, their hearts beating fast. The bench starts by congratulating the teams, saying they both performed well. The bench seems pleased with how the proceedings went. The counsel for the petitioner starts rapidly noting down the suggestions given by the judges. The bench, wisely gives them some suggestions on their arguments.
17:39	The teams nod in understanding as the bench continues with the feedback. The bench points out that there was a mistake in the prayers of both the teams. The teams look at the bench intently, the bench elaborating on some points, so that they can understand everything better.
17:42	The judges get up from their seat and leave the court room, everyone in the court room stands up. The court room is filled with discussions, both the teams enthusiastically talking about how the proceedings went. The court clerks collect the documents from the tables at which the judges were seated on and leave the room.

COURTROOM 4

17:21	The clerk appears and acts as the biggest nightmare for the counsel as she rings the bell, signaling the completion of the time allotted. The counsel seeks a two minute extension which the judges humbly grant, the counsel proceeds steadily yet quickly for her subsequent arguments and, with the completion of the arguments in the given time span, seeks permission to address the prayer with is so denied by the judges as the judges have already read the prayer and are well- versed with it.
17:25	The counsel humbly submits her arguments to the honorable court and then steps back to her respective seat.
17:26	The learned counsel approaches the dais for the rebuttals with the judge’s assent and then poses a ferocious question on the opponents’ faces, making them stiff on their respective seats. The counsels prepare themselves to respond to the rebuttal.
17:28	As the rebuttal ends, the respondents approach the dais to respond with utmost confidence. The counsel exudes confidence. It seems like she knew the questions beforehand, and even her response speaks the same. The counsel completes her response making the room stunned by her immediate and appropriate response.
17:30	The silence fills the room, and the counsels take a sigh of relief and are seated in their respective seats, looking at the judges with hopeful eyes. Meanwhile, the judges discuss among themselves and then give participants an elaborate and extended review of their arguments. The judges’ remarks include both criticism and appreciation. The counselors absorb every single word attentively as if they are more than willing to incorporate the advice into their lives.
17:33	The judges praising the participants, leave the room pin drop silent. The declaration of the results marks the official end of the Quarter finals.

SEMIFINALS

COURTROOM 1

10:25 AM	In stark contrast to the courtroom’s silence, the atmosphere buzzes with activity as court clerks scurry about, meticulously ensuring that every detail is flawless for the commencement of the highly anticipated semifinals of the NHLU NHRC National Moot Court Competition.
10:26 AM	The respondents sift through their materials, while the petitioners sit upright and still, like statues. Is this a deliberate power move on their part, or do the respondents feel confident enough to let it slide unnoticed?
10:30 AM	Silence settles in as the clock ticks closer to the start of the rounds. The participants’ demeanor reflects their recognition that discipline is an essential quality for any advocate.
10:35 AM	The petitioner, with closed eyes and clasped hands, appears to meditate, channeling his energy for the upcoming round. He nods, as if giving himself a pep talk, underscoring the significance of today’s rounds in bringing him one step closer to victory in the esteemed HNLU NHRC Moot Court Competition.
10:37	A panel member arrives, prompting everyone to stand in his respect. His role today is to ensure that both sides, representing their diligent efforts, receive a fair opportunity to present their arguments. He will ultimately determine which skills will pave the way forward in the competition.
10:39 AM	The four-member bench is finally complete as all panel members take their seats. Slowly, the tension in the room builds, signaling that the moment of truth is just around the corner.
10:40 AM	The PR team is determined not to miss a single moment, capturing every detail digitally in hopes of preserving both the emotions and the proceedings in one cohesive frame.
10:42 AM	The court clerks addresses any ambiguities that may arise for the panel members. Their grasp of the technical details is crucial for ensuring the smooth conduct of today’s proceedings.
10:44 AM	The petitioner approaches the dais, marking the start of the much-anticipated rounds. As he begins to present his case, the panel members waste no time in testing the validity of his arguments, questioning his rights to approach the court in this matter.
10:46 AM	The back-and-forth continues as the panel persistently questions the counsel on the same grounds, indicating that the counsel’s efforts to persuade them have gone unnoticed. However, the significance of teamwork shines through as a fellow petitioner steps in to assist, presenting evidence to bolster the counsel’s arguments.
10:49 AM	The counsel, maintaining his rhythm and composure, speaks with a strong and firm voice as he presents his arguments to the panel. His confidence enhances the clarity of his points, helping the panel grasp his arguments more effectively.
10:52 AM	To laymen, the counsel’s flow may seem convincing; however, to the expert eyes of the panel, every word he utters can be scrutinized and reasoned within the context of the legalities at hand. Their questioning continues relentlessly.
10:55	The continuous exchange of chits and materials by the petitioner’s teammates showcases the thoroughness of their collaborative research and exemplifies remarkable teamwork.
10:57 AM	Anyone might find it difficult to withstand the panel’s intense, unwavering gaze, but the counsel exhibits remarkable resilience and composure. With an impressive display of skills, he maintains a firm stance, navigating each question with expertise and confidence.
10:58 AM	The counsel’s ability to respond thoughtfully under pressure showcases his legal acumen and reflects the extensive preparation that has brought him to this moment. Each query from the panel is met with a well-reasoned answer, reinforcing his position and demonstrating his commitment to presenting a compelling case.
11:01 AM	The respondents, however, appear unfazed by the counsel’s impressive skills as they listen intently. Their composed demeanor suggests that their own hard work is equally commendable. Both teams have demonstrated exemplary performance to reach this stage, highlighting the competitive spirit and dedication that define these rounds.
11:04 AM	The continuous exchange of thick, bound reference books from the seated petitioners to the counsel at the dais highlights the depth of their research. The ongoing passing of chits signals that the panel’s complex questions cannot be handled by the counsel alone, emphasizing the crucial role of teamwork.

COURTROOM 2

10:30	An air of excitement looms in the courtroom, as the participants, seemingly eager to argue, are not even leaving the subject of switching which fan on out of their purview. Whispering slowly amongst themselves, they now await the Judges’ arrival to begin hearing their tailored arguments.
10:35	The participants wait with bated breath as the bench walks into the courtroom. The court clerks buzz around, making sure the judges are comfortable and all the rules are clear to avoid any hassle during the rounds. The teams drink some water, hoping to soothe their nerves.
10:38	The bench curiously flips through the documents placed on the table. The counsel for the petitioner stands up and seeks permission to approach the dais, to which the bench grants its assent. The bench questions whether the team represents the petitioner or the applicants, to which the counsel flawlessly explains that it was written in the rulebook.
10:40	The counsel seeks permission to state the arguments, but the judges say they would like to hear the relevant facts in brief. The bench looks intrigued by the counsel’s words and questions her on the same. The counsel is questioned about the statement of jurisdiction, to which the counsel admits there was a mistake in the submitted memorandum.
10:42	The counsel seeks permission of the bench to put forward her arguments. She starts with a strong, bold voice that echoes in the courtroom. The bench grants its assent, just as the court clerk rings the bell signifying that 5 minutes are over. This does not, however, disturb the flow of the counsel as she confidently moves forward with her argument.
10:44	The counsel requests the bench to refer to a page in the memorandum they submitted. She refers to case law relevant to the present case. The bench interrupts her and asks her to repeat the page number of the memorandum. After stating the particular page number, the counsel moves forward with her argument.
10:46	The bench questions the counsel soon after she starts her arguments, not letting her complete her sentence. The counsel nods in understanding and proceeds to answer the question; however, the glimmer of satisfaction appears to be missing from the judges’ eyes. The bench keeps asking her questions about the relevant points she has stated, testing her knowledge about the case.
10:48	The counsel gathers up her courage and answers the question in a confident voice. The court clerk interrupts her by the ringing the bell which signifies that 10 minutes are over. The co-counsels look at the counsel intently with hope in their eyes. The opposition team discusses something in a hushed voice, their faces washed with anxiousness.
10:50	The bench keeps a steady flow of questions as they look at the memorandum and other submissions with interest. The counsel makes sure that her voice is steady and strong as she answers every question posed by the bench. The volunteers sitting in the court room look curiously between the counsel and the bench, wondering if the counsel would be able to face the onslaught of the questions.
10:52	One of the judges on the bench puts forward a question and explains the point he is trying to make before the counsel, hoping that she will give a satisfactory answer. The counsel does not disappoint and answers the question without any flaw. The judges look at the counsel with keen interest, engrossed in the answer she is giving.
10:54	The bench disagrees with the answer and asks a follow-up question, which the counsel confidently answers. The opposition team looks at the counsel tensely and hopes that she will make a mistake that would rule in their favor.
10:56	The PR team enters the courtroom to click some pictures, but this does not disturb the judges as they continue with their questions. The counsel maintains eye contact with the bench as she tries her best to provide a satisfactory answer. She does not let the nervousness show on her face or in her voice. The PR team moves around the courtroom like the ever-present paparazzi, hoping to get just the right shot
10:58	The counsel collects herself and maintains a calm and cool voice as she responds to the questions. The bench asks the counsel to look at a particular paragraph in the memorandum and puts forward a query related to it. Her co-counsel throws her a lifesaver in the form of a note, hoping to save her teammate from drowning in the bench’s questions.
11:00	The bench asks her a question which is related to the answer she gave earlier, hoping to break the flow of the counsel. They do not appear successful however at doing so as the counsel maintains her calm and collected composure. The bench looks at the documents before them as the counsel cites something relevant to the question.
11:02	The volunteers sitting in the room discuss something among themselves in a hushed voice. The court clerk rings the bell, which signifies that the time is over. The constant flash of the PR team’s camera does not faze the counsel, who keeps going with her answer.

COURTROOM 1

11:06 AM	At this point, it would be beneficial for the petitioners at the dais to stand together, as the ongoing back-and-forth from the co-counsel makes it challenging for her to remain seated. Standing near her desk, she continues to extend support to the fullest extent of her physical reach.
11:09 AM	The court clerks signal the end of time for the counsel, emphasizing the importance of staying on schedule. However, this reminder goes unnoticed by the panel, who prioritize the petitioner’s arguments and continue their questioning for further clarity.
11:10 AM	The counsel gradually shifts from a gentle tone of reasoning to a more assertive tone in his arguments. For a lawyer, striking a balance between the two is crucial for presenting a comprehensive line of reasoning that resonates with the panel.
11:13 AM	The counsel leans in, requesting the panel to repeat their question. Is he finally beginning to feel the weight of the pressure surrounding him? Nevertheless, as a petitioner, he knows he must not show any signs of submission or weakness, maintaining his composure in the face of scrutiny.
11:15 AM	The counsel requests to conclude his submissions as the panel reminds him to wrap up, noting that he has already received a 10-minute extension.

COURTROOM 2

11:04	The counsel requests the bench to grant her an extension of 2 minutes to conclude her arguments. The bench grants their assent and looks at the counsel with interest visible on their faces. The counsel requests the bench to refer to a case law which has been mentioned in the memorandum. The judges flip through the pages of the memorandum before them. They are hoping to catch a mistake so they can keep asking the counsel questions which she does not have an answer to.
11:06	The court clerk rings the bell once again, signifying that the time is over. The bench puts forward a question, but the counsel says that the question is not related to the memorandum submitted by the petitioner but to the opposition team’s memorandum. The counsel returns to her seat, her heartbeat going fast.
11:08	The co-counsel stands up from her seat and seeks permission to approach the dais. Her face shows a confident expression. The counsel begins with her arguments but is soon interrupted by the judges. The bench puts forward a query related to the argument that she has stated so far. The counsel nervously starts with her answer but is able to collect herself and maintain a calm face and voice. The bench keeps asking the counsel questions, hoping to test her knowledge. The PR team moves around the room, eager to click pictures with different angles.
11:10	The bench is not satisfied with the counsel’s answers to the question posed earlier. The counsel listens intently to the question as the court clerk rings the bell, which signifies that 5 minutes have passed. The co-counsel stands with anxiousness written all over her face and proceeds to pass a note to the counsel that might help her. The opposition team looks at their documents, ensuring that they are well prepared for their turn of verbal sparring.
11:13	The counsel’s strong and bold voice echoes in the courtroom’s silence. She is answering the questions with all the courage she can muster up. However, the bench does not stop their flow of questions. They look at the different documents submitted by the counsel and look for something relevant to question the counsel on. The co-counsel, once again passes a note to the counsel. The opposition nods in interest as the bench points out a relevant point which is against the counsel for the petitioner.
11:15	The counsel is anxiously answering the questions. She tries her best to maintain a calm composure but fails and stutters over her words. The court clerk rings the bell, signifying that 10 minutes are over. After satisfying the bench with her answers, the counsel moves on to the argument for the next issue.

COURTROOM 1

11:20 AM	The co-counsel steps in to further bolster the petitioner’s grounds, confidently presenting her arguments in a well-structured manner. Her melodious tone captivates the panel, adding an eloquent rhythm to her assertions and reinforcing the strength of their case.
11:22 AM	However, her flow is interrupted by the panel as they begin to question the validity of the grounds she has presented. Nothing goes unchallenged, leading to the question of whether the respondents will be able to maintain the same composure as the petitioners under such scrutiny.
11:25 AM	A back-and-forth unfolds between a panel member and the counsel, as the expert expresses her dissatisfaction with the counsel’s arguments. Despite her gentle smile, she struggles to convince the panel. Only time will tell where this will take their team.
11:29 AM	The counsel adeptly maneuvers through the panel’s questioning, maintaining composure and confidence. With each inquiry, she provides thorough and detailed answers, carefully citing relevant authorities to support her points.

COURTROOM 2

11:18	The bench asks for some clarity on one of the facts as they hope to catch a mistake. The bench questions the counsel on using the words for a particular fact stated in the memorandum. The counsel admits the mistake shamefully. The co-counsel rushes to aid the counsel and places some notes before her. The co-counsel remains tense as she return back to her seat.
11:20	The bench looks at the counsel with keen interest. They ask the counsel to refer to a paragraph in the memorandum and ask her a question regarding that particular paragraph. The bench is not satisfied with the answers as they keep asking one question after the other. The co-counsel scribbles some notes and forwards them to the counsel.
11:22	The counsel keeps going with courage all over her face. She faces the onslaught of the questions with a brave face. She stutters but is quickly able to collect herself. The co-counsel relentlessly backs her with notes, hoping that they would useful in answering the questions. The bench asks the counsel to refer to a paragraph in the memorandum, but the counsel misunderstands. The co-counsel correct her in a hushed voice.
11:24	The counsel responds to the query put forward by the bench. The co-counsel looks at the back-and-forth exchange with a tense face as one of them slips notes to the counsel. The counsel is interrupted by the bench before she could finish her answer. One of the judges on the bench strongly disagrees with one of her points, testing the advocacy skills of the counsel. The counsel replies with a brave face and palpitating heart.
11:26	The court clerk rings the bell, which signifies that the time is over. The bell does not seem to disturb the counsel as she keeps going rapidly. The counsel requests an extension of 2 minutes, to which the bench replies that she would be allowed an extension of 1 minute.
11:28	The counsel rapidly presents the rest of her argument but is stopped by the bench when a question is asked. The court clerk rings the bell once again, reminding everyone that the time is over. The counsel tries her best to answer the question that the bench has asked.

COURTROOM 1

11:33 AM	Tension fills the room as the panel persistently presses the counsel for clarification on the same point, unwilling to allow her to advance her arguments any further.
11:35 AM	As the court clerks raise their placards to indicate the dwindling time, the counsel resolutely ignores her greatest adversary—time itself. She utilizes every minute and every breath to thoughtfully address the panel’s questions.
11:37 AM	The respondents sift through their documents—could this signify their thorough preparation for the upcoming questions, or are they desperately searching for answers? Regardless, the most pressing question of the hour looms large: who will advance to showcase their skills in the finals?
11:39 AM	As the counsel begins to articulate her prayer, the panel allows her to proceed but suddenly interrupts, questioning the connection between her claims and the arguments she has presented thus far. Any misstep here could pose a significant obstacle on the road to the finals. However, the petitioner reflects the panel’s confidence and responds with clarity, expertly addressing the concerns raised.
11:42 AM	A seemingly innocuous question escalates into a striking blow as the panel delves deeper, uncovering a fallacy to which the counsel can only plead ignorance. Will this lapse undermine the respondents’ confidence in their presentation? The answer remains uncertain, yet the respondents maintain their composure, steadfast in the face of scrutiny.
11:43 AM	The counsel for the respondents strides confidently toward the dais, exuding poise. However, just as he prepares to begin his reasoning, he accidentally drops his memorial to the ground. Could this be a sign of the nervousness that had been concealed until now?

COURTROOM 2

11:30	The counsel is unable to clearly state her point. The bench takes advantage of the nervous state and bombards the counsel with questions. The court clerk once again rings the bell, which signifies that the time is over. The counsel collects herself and replies to the bench.
11:32	The co-counsels look at the counsel and the bench with fear in their eyes as they listen to the rapid exchange of questions and answers between them. The bench puts forward a question that the counsel takes a moment to understand. The opposing team has a hopeful expression, believing that this might work out in their favor. The bench puts forward the final question.
11:34	The opposition team goes through their documents, flipping through pages as they gather courage for their turn. The bench disagrees with the counsel regarding the answer she said and asks her about the locus standi. The court clerk once again rings the bell. The council seeks permission to state the prayer, but the bench denies it and says that the council has made her point and there is no need to state the prayer.
11:36	The counsel returns to her seat and looks at the co-counsel, wondering how she did. The counsel for respondents stands up and seeks permission to approach the dais. The bench grants their assent, and the counsel stands before the judges with a brave face, confidence oozing from her posture. The counsel begins with her arguments after answering some questions posed by the bench.

COURTROOM 1

11:47 AM	The respondent seated before the panel locks eyes with the live blogger, maintaining her gaze despite the resonating arguments from her teammate. Whatever her intentions may be, her expression seems to silently plead for positive updates regarding her teammate’s performance.
11:49 AM	The counsel faces a barrage of questions from the panel, all centered around the factual intricacies of the case. This deep dive into the facts serves as a reminder of the case’s perplexing nature, prompting a subtle note passed from his teammate to offer support or perhaps insight.
11:50 AM	The counsel accuses the petitioner of a fallacy, but the petitioner responds with a shocked expression, clearly expressing denial of the accusation. The panel, in turn, aligns with the petitioner, providing a thoughtful explanation to the counsel at the dais, reinforcing the need for clarity and precision in their arguments.

COURTROOM 2

11:38	The co-counsel stands up and approaches the counsel with a note in her hands. She passes that note to the counsel, hoping that it would be of some help. The bench is not satisfied with the counsel’s answer regarding the question put forward. The opposition team discuss their performance in a hushed voice. The PR teams move around the room once again to click pictures of the present speaker.
11:40	The counsel remains unmoved by the disturbance around her. The bench looks at the counsel intently, hoping to catch a mistake in the answers. The court clerk rings the bell, which signifies that 5 minutes have passed. The counsel looks at the clerk for a moment before returning her attention to the bench. She starts with her response as the bench looks at her with undivided attention.
11:42	The bench finally catches onto something to question the knowledge of the counsel. The counsel remains levelheaded as she clarifies the query put before her. The co-counsel looks at the counsel with hope in her eyes as she nods in agreement to the answer given by the counsel.
11:44	The bench is engrossed by the argument put forward by the counsel. The opposition team furiously makes notes, appearing to have found a chink in the Speaker’s armor. The counsel anxiously stands before the bench, needing a moment to collect herself before moving on with her answer. The court clerk rings the bell which signifies that 1o minutes are over.
11:46	The bench questions the points and examples given by the counsel. The counsel nods in understanding as her co-counsel passes her a note. The bench inquires about one of the statements mentioned in the memorandum. The counsel flips through the pages as she tries to find the statement.

COURTROOM 1

11:52 AM	The respondent continues to level similar accusations regarding the petitioner’s presentation of facts, raising a critical question: is the respondent merely refuting the petitioner’s claims, or does he possess arguments of his own to substantiate his stance?
11:54 AM	It appears that the live blogger’s concern is reflected in the judges’ response, questioning whether the counsel fully understood the arguments presented by the petitioners and if he could remain aligned with his line of reasoning.
11:56 AM	The respondent flips through the pages of his reference materials, searching for a compelling argument, while the experts on the bench remain dissatisfied with the counsel’s assertions. They persistently challenge his grasp of the facts, creating a tense atmosphere of scrutiny.
11:58 AM	A signal from the court clerk heightens the counsel’s nervousness, serving as a sudden distraction that disrupts his focus. Under the mounting intensity of the questioning, he gradually begins to falter, struggling to maintain his composure.
12:00 PM	Compounding the challenges faced by the counsel, the panel reprimands him for persistently accusing the petitioners rather than articulating his own line of reasoning. Ultimately, he concedes to their critique, bowing to their advice and offering a sincere apology for his approach.

COURTROOM 2

11:48	The counsel is making the arguments in a calm and collected voice. The opposition team nods in agreement, but the bench disagrees with the counsel on one point. The co-counsel hurriedly notes something down and passes the note to the counsel. After returning to her seat, she flips through her documents and tries to find relevant information regarding the questions being posed by the bench.
11:51	The court clerk rings the bell, which signifies the time is over. The counsel seeks an extension of 2 minutes, which the bench grants. She requests the judges to refer to one of the cases mentioned in the memorandum. The bench curiously looks at the case cited as the counsel continues her argument. The opposition team rapidly scribbles some points for rebuttals.
11:53	The counsel quickens her pace as she presents her arguments. The bench interrupts her as they present her with another question, which the counsel answers with a nervous quiver in her voice. The court clerk rings once again, signifying that the time is over. The counsel rushes to conclude her argument but is stopped once again by another query thrown towards her.
11:55	The court clerk rings the bell again, reminding everyone in the courtroom that the time is over. The bench looks at the counsel as they hope to break her flow of answers. The counsel and the bench disagree on the points she has made. The bench asks the counsel for any relevant case laws. The court clerk once again rings the bell.

COURTROOM 1

12:02 PM	The panel seeks clarification on the evidence presented by the counsel, specifically inquiring whether it is included in the physical submissions made to them. The counsel responds affirmatively, confirming that the evidence is indeed documented in the submitted materials.
12:04 PM	As the court clerk signals “time over,” the counsel requests an extension. The bench grants this request, acknowledging that time isn’t truly up until the counsel has fully presented all the arguments that the respondent’s side has worked so diligently to prepare.
12:07 PM	The petitioners exchange hushed whispers and share knowing smiles, raising the question: are they expressing confidence in their submissions, or are they strategizing for the rebuttal round? Their subtle communication hints at a shared understanding that could shape their approach.
12:09 PM	The panel’s questioning suddenly uncovers a disconnect between the counsel and the bench concerning the claims made by the respondents. In response, the counsel takes the opportunity to clarify his actual demands, striving to realign the discussion and ensure that his position is clearly understood.

COURTROOM 2

11:57	The bench asks the name of the case law with keen interest. The counsel admits that they had not included the case law in the memorandum submitted, which disappoints the bench. The opposition team has a smile on their face as they note something on their notepads. The bench searches up the case law on their device as they ask the counsel to conclude her argument.
11:59	The counsel returns to her seat with a racing heart. The co-counsel stands up and maintains a lighthearted conversation with the bench regarding the issue for which she will give her arguments. The bench curiously requests the relevant page number as they flip through the pages of the memorandum. They put forward a query regarding which issue the counsel will be stating.
12:01	The PR team moves around the room once again as they take pictures of the new speaker from different angles. The counsel seems unfazed by the disturbance as she requests the bench refer to a page in the memorandum. Her strong and bold voice echoes in the courtroom. The atmosphere is tense, as all eyes are on the counsel and the bench.
12:03	The opposition team rapidly writes down some points that might be ruled out in their favor. The bench gives the counsel their undivided attention. The counsel maintains a confident composure. The court clerk rings the bell, which signifies that 5 minutes have passed. This interruption does not stop the counsel from fluently delivering her answers.
12:05	The PR team settles down in their seats after clicking plenty of pictures. The opposition team discusses something in a hushed voice as they look at the exchange between the bench and the counsel. The counsel flawlessly puts forward her arguments.

COURTROOM 1

12:11 PM	The bench finally grants the counsel permission to conclude his submissions, despite the lingering questions that may remain. A look of relief washes over him as he exhales a breath of solace, retreating to his seat. His co-counsel then takes his place at the dais, ready to continue the argument.
12:13 PM	The counsel at the dais confidently launches into her set of arguments, speaking with such fervor that she scarcely pauses for breath. She utilizes every minute to persuade the panel of the respondent’s reasoning, working diligently to bridge any gaps left by her co-counsel’s earlier presentation.
12:15 PM	The counsel employs various legal authorities to bolster her arguments, but midway through, she is met with a question. Despite the interruption, she maintains her professional demeanor, skillfully using her mannerisms to further her arguments while responding to the inquiry with poise and clarity.
12:17 PM	The panel persists in questioning the counsel regarding her oral submissions, their focused gaze unwavering. Under the intense scrutiny, she strives to maintain her posture displayed by her presence of mind in carefully navigating the challenging interrogation while defending her position.
12:21 PM	As the counsel progresses with her arguments, she continually checks in with the bench to ensure their satisfaction, mindful that only ten minutes remain on the clock for her speech.

COURTROOM 2

12:07	The co-counsel stands up and approaches the counsel as she gives her a note with relevant information, flashes of hope peering through her eyes. The bench is quick to pounce on the counsel for the respondent with questions as she mentions a point that catches their interest. The bench looks through the relevant documents and elaborates on their question.
12:09	The court clerk rings the bell, which signifies that 10 minutes are over. This interruption does not seem to stop the steady flow of questions from the esteemed judges. The counsel rapidly delivers her answer, hoping to move ahead with the rest of her argument, but is once again interrupted by the bench with another question.
12:11	In their struggle to explain the nuances of the legal issue at hand, the bench still seems unsatisfied with the pillars supporting the counsel for the respondents’ stance. The counsel explains her point until the bench seems pleased with the answer given and moves on to state her arguments. The opposition team looks at the counsel, intrigued with the points put forward, as tension is visible on their faces.
12:14	The bench interrupts the smooth flow of the counsel with a question. The counsel flips through the pages of the documents and the bare acts. The counsel fluently delivers her answer, impressing the volunteers sitting in the courtroom as they look at her in awe. The bench is engrossed with the answer that the counsel is stating. The co-counsel scribbles down some notes and looks at the bench, hoping that they will go easy on the counsel.

COURTROOM 1

12:23 PM	The petitioners remain actively engaged, diligently taking notes on all points they deem crucial for refuting the respondents’ claims during the rebuttal rounds. In such proceedings, it is essential for every lawyer to keep their eyes and ears open at all times, ready to seize any opportunity to strengthen their case.
12:25 PM	The audience in the room is intently focused on every word the counsel utters. With a prior understanding of the petitioners’ claims, they find it easier to navigate through this thrilling array of arguments, fully engaged in the unfolding discourse.
12:28 PM	The court clerks engage in quiet discussions among themselves, reviewing the technicalities of the proceedings to ensure their actions align appropriately. Their role is crucial, serving as a reminder to the court of the necessary protocols and procedures that must be followed throughout the session.
12:31 PM	The rising intensity of the debates stands in stark contrast to the cool temperature of the room, creating a striking juxtaposition. This beautiful contrast highlights that a comfortable atmosphere does not alleviate the weight of the burden a lawyer bears within the courtroom.
12:33 PM	As the court clerk signals the end of the allotted time for the counsel, she requests an extension, which the panel graciously grants. This allows her to conclude her arguments and proceed to the next stage of the proceedings.

COURTROOM 2

12:17	The counsel nods in understanding as the bench presents her with another query. Her voice is full of confidence as she tries her best to satisfy the judges. The opposition team writes down something rapidly. All the volunteers and participants look at one of the judges as he states something related to the case at hand, talking about the problem which is present in the case and the real life situations related to that, which resonates deeply within the participants’ hearts.
12:19	The counsel does not let the continuous questions break her flow. She has a smile on her face as she summarises her arguments in hopes of pleasing the judges before they ask her another question. The bench inquires about something related to the point she just made. The opposition team looks at the rapid exchange intently, hoping that the counsel will make a mistake.
12:22	The bench keeps going with the onslaught of questions, which the counsel answers calmly and serenely. The co-counsel rapidly scribbles notes on the paper before her, intending to help the counsel. She stands up and passes the note to the counsel. The bench is engrossed by the answer that the counsel is giving. They point out a mistake regarding one of the points the counsel put forward, for which the counsel apologizes.
12:24	The court clerk rings the bell which signifies that the time is over but this does not unnerve the counsel as she rapidly gives her answer to the bench. The bench looks at the documents before them curiously hoping to find something to further question the counsel, testing her understanding related to the case at present.
12:26	The court clerk rings the bell again, reminding everyone that the time is over. The counsel requests an extension of the time by 5 minutes but is granted an extension of just 2 minutes. The counsel rapidly states the rest of the argument and refers to a case law that is relevant to the case at hand.
12:28	The counsel keeps going rapidly, not letting the constant questions disturb her cool and calm composure. The court clerk rings the bell again, which signifies the time is over. The opposition team gathers up courage to put forward the rebuttals.

COURTROOM 1

12:34 PM	The pressure of the argument weighs heavily on the counsel, who struggles to grasp the panel’s question. In a moment of vulnerability, she requests the expert to repeat his query for the third time, highlighting the intensity of the situation.
12:36 PM	The respondents finally advance to their prayer, the most critical aspect of their position. This section eloquently articulates their claims and demands, underscoring the rights they seek to uphold before the court.
12:38	The respondents conclude their submissions, signaling the moment for the petitioners to step forward and present their rebuttals.
12:40	The petitioner steps forward with confidence, beginning her arguments by directly refuting the foundation of the respondents’ claims, specifically targeting the party that filed the petition in this case. This prompts the respondents to hurriedly sift through their references, trying to fortify their position amidst the unfolding debate.
12:42	The petitioner concludes her submissions, expressing gratitude to the bench for their time. With that, the respondent steps forward to present their counterarguments.
12:44	The counsel confidently counters the petitioner’s allegations about mistakenly naming the wrong party, asserting that the respondents are indeed on the right track with their line of reasoning.

COURTROOM 2

12:30	The court clerk rings the bell again, and the counsel requests the bench for an extension of one minute to conclude her argument. The bench grants their assent and looks interested in the arguments given by the counsel. The court clerk once again rings the bell reminding everyone that the time is over but neither the bench not the participants look fazed by that. The bench keeps the steady flow of questions going.
12:33	The counsel and the bench disagree regarding one of the points and have a rapid exchange of comments. The opposition team has a hopeful look in their eyes, wondering if the counsel would finally lose her composure. The bench keeps asking queries to which the counsel replies in a fluent manner. The counsel returns to her seat after satisfying the bench with her replies.
12:36	The counsel for the petitioner stands up and approaches the dais. The bench puts a question before her before she can even put her points before the bench. The bench dismisses the counsel as they do not wish to hear the rebuttals. The counsel for the respondent stands up and seeks permission to approach the dais but is denied as the bench says that there is no need for a reply to the rebuttals.
12:38	Both the teams leave the court room so that the judges can discuss how the proceedings went. The judges note down the scores in the score sheet which was provided to them. They stand up and discuss with each other. One of the judges leaves the room and the volunteers and the court clerk stand up. The score sheet is submitted to the court clerks after the judges write down the necessary details.

COURTROOM 1

12:45	Despite her confident submissions, the panel frequently interjects, insisting on a more concise and focused rebuttal. Their persistent reminders highlight the critical nature of the rebuttal rounds, underscoring the need for clarity and precision in her responses.
12:48	The respondent confidently wraps up her points, successfully persuading the court that she has concentrated on the key aspects of disagreement with the petitioner. This marks the conclusion of arguments for the semifinals as everyone eagerly awaits the results.
12:49	The panel instructs the teams to step out as they deliberate on the fate of the competition, carefully assessing their performances through the scoring sheets provided. In their discussions, they work towards consensus, evaluating each team’s arguments and presentation with meticulous attention.
12:51	Everything hangs in suspense as we await the outcome. The teams wait outside, their hearts synchronized in anxious beats, reflecting on their performances and contemplating the moments that have led them to this pivotal juncture.
12:53	The research materials are strewn across the table, appearing lonely without hands sifting through them. The conclusion of such a thrilling round leaves everyone on the edge of their seats, the anticipation palpable in the air as they await the panel’s decision. This marks the end of the exhilarating Semi-final rounds of NHRC HNLU National Moot Court Competition.

COURTROOM 2

12:41	Silence envelopes the courtroom as the judges write down the relevant information on the sheet provided. The atmosphere of the courtrrom is full of anticipation as the volunteers discuss in a hushed voice about the proceedings. The judges make small talk with each other as they finish filling out the sheets. They hand over the sheets to the court clerks and exit the room.
12:44	The room is filled with excited discussion about how the proceeding went. The teams enter the room, gather their materials, and talk about their performance. The teams have a smile on their face as they appear to be satisfied with their efforts. The volunteers gather the materials from the bench of the judges while discussing the proceedings animately.
12:47	The teams exit the courtroom with excited smiles as they wonder which one will make it to the final round of this prestigious competition. The volunteers do their work diligently and pack everything as they seem satisfied with the smooth proceedings. The volunteers exit the room with all the material without stopping the excited discussion, ending the Semi-final Rounds as well.

 

THE GRAND FINALE

14:33	We have arrived at the long-awaited final rounds of the HNLU NHRC Moot Court Competition, 2024. The atmosphere is thick with tension, a palpable sense of urgency hanging in the air as we approach the decisive moments of this prestigious event.
14:35	As the panel surveys the room, they sense the charged atmosphere filled with anticipation. Participants and audience members exchange anxious glances, a blend of confidence and nerves swirling in the air, creating an electrifying ambiance that underscores the moment’s significance.

14:36	Court clerks bustle about, meticulously organizing the final details to ensure a seamless flow of proceedings. At the same time, the PR members hurriedly take their positions, eager to capture every exhilarating moment of this thrilling round. The atmosphere is alive with urgency and excitement, ready for the unfolding drama.
14:38	The panel engages in quiet discussion with the event organizers, their queries punctuating the tense silence. As each moment ticks by, anticipation builds, and everyone holds their breath, fully aware that the pivotal moment is drawing ever closer.

14:40

The audience settles into their seats, their collective focus sharpened on the unfolding proceedings. As the crowd swells, anticipation mounts; everyone is here to witness the art of advocacy come alive in just a few minutes. The excitement is evident as we prepare for the drama that is about to unfold.

14:42

The counsel for the petitioner approaches the dais with confident strides, exuding determination. Without missing a beat, he delivers his representation in a single breath, wasting no time as he commands the attention of the room.

14:43

The panel, drawing on their expertise, poses their first question regarding the locus standi of the petitioner and the parties involved in the argument. Such clarifications underscore the significance of thoroughly addressing foundational principlets a deep commitment to dissecting the arguments.s, setting the stage for a rigorous case examination.

14:44	The panel members maintain a focused gaze on the counsel, scrutinizing his unshakeable and calm demeanor. Their relentless questioning reflects a deep commitment to scrutinizing the counsel’s arguments.
14:46	The audience is wholly engaged, hanging on the counsel’s every word as he skillfully maintains his flow of reasoning. He adeptly references his physical submissions, ensuring clarity for the panel while reinforcing the strength of his arguments through the proposition’s facts and the compendium’s laws.
14:48	The court clerks diligently monitor the ticking clock, ensuring that all technicalities are in order to ensure a smooth progression of the proceedings. Their attention to detail is vital in maintaining the flow of this critical event.

14:49	After a steady stream of arguments, the counsel faces a question from the panel. The counsel’s response, however, reflects nothing but calm confidence and complete knowledge of the facts. His articulate answer reflects his determination to make an impact.
14:52	A lively back-and-forth ensues as a panel member probes a specific aspect of the factual scenario in the case. With just ten minutes remaining, the petitioner deftly navigates the pressure, responding to each query with precision and poise, never missing a beat.

14:54

As the petitioner responds to the panel’s questions, he skillfully guides their attention toward his key issues. However, he deflects when asked about potential claims, suggesting that his prayer will address those matters.

14:55

With a light chuckle, the panel seeks to ease the tension of the moment by posing open-ended questions about the facts, inviting the petitioner to share his perspective. This playful exchange eases the stress, but only momentarily, as they delve right back into the debate of rights versus equity.

14:57

An expert panel member poses a critical question regarding the rights and equities the petitioner is claiming, underscoring the necessity for clarity in the grounds on which the petitioner has approached the court. The counsel listens intently, carefully decoding the legal complexities embedded in the inquiry, ready to respond with precision.

15:00

The counsel attempts to advance his arguments, a pleading smile hinting at his desire to further address the panel’s queries in his sub-issues. With an amused chuckle, a panel member responds, noting that if the roles were reversed, he would do the same.

15:02

The respondents lean in, attentively focusing on the petitioner’s line of reasoning. With no pre-prepared speech, they must ground their claims in the arguments presented, emphasizing the stakes of the moment and the necessity for careful listening and quick thinking.

15:04

The bell rings, signaling the approach of the time limit for the counsel. Undeterred by the signal, he seeks permission to continue, emphasizing the importance of time in courtroom ethics. In this high-stakes environment, every second counts, and he is determined to make the most of his remaining moments.

15:08	The panel’s questioning intensifies, demanding elaborate explanations. However, surprisingly, they grant the counsel only 90 seconds to conclude his arguments. Under this tight time constraint, he rushes to articulate his points, momentarily stumbling over his words as he strives to make his case before the clock runs out.
15:10	Just as the counsel attempts to wrap up, he is met with yet another question, casting a cloud of anxiousness over him and denying the peace he desperately seeks. The pressure mounts, and he must navigate this final hurdle while racing against the clock. “A sectarian problem cannot be solved by a separatist discourse.”, this statement marks the end of the first speaker’s time.

15:12

The co-counsel for the petitioner steps in, ready to take on the relentless questioning. She begins with confidence but is swiftly challenged to elaborate on legal definitions. The panel, keen to delve deeper, refuses to let the petitioner off the hook, extending the questioning and prolonging the scrutiny.

15:15

The panel, dissatisfied with the counsel’s responses, disregards her eloquence and focuses intently on the fundamental grounds of her reasoning. As the bell chimes, signaling the passage of five minutes, and the bench’s questioning does not let up, the weight of time begins to bear down on the counsel, heightening the tension in the room.

15:19

The panel engages in a lively round of questioning, referencing real-life examples, incredibly including Bruce lee as well, to clarify the petitioner’s train of thought. In a moment of camaraderie, they share a laugh with her about her role as an advocate, playfully acknowledging the need to deliver aggressive arguments.

15:21

The counsel skillfully balances the questions, maintaining a professional demeanor while responding cheerfully to the panel’s comments. This approach not only enhances their engagement but also fosters a collaborative atmosphere, allowing for a dynamic exchange of ideas amidst the gravity of the proceedings.

15:23

In between the ocean of knowledge that is the bench and land-like solidity of the counsel’s speech, are the court clerks engaging in silent communication through notepads, coordinating their actions regarding technical matters. This discreet exchange underscores the critical importance of discipline and organization in ensuring the smooth conduct of the proceedings.

15:25

The panel members humorously share their interpretations, prompting both the audience and participants to erupt in laughter. One panelist quips, “Monogamy is a ration card principle,” drawing a clever parallel to the present case. The counsel, caught up in the moment, chuckles in agreement, highlighting the lightheartedness that can arise even in serious discussions.

15:26

Despite their humor, the panelists maintain a fiery gaze on the counsel, scrutinizing every word she utters. Their intense focus reflects their determination to counter her arguments with their own interpretations, ensuring that the dialogue remains both lively and rigorous.

15:28

Suddenly, the microphone buzzes, momentarily throwing the counsel off balance just as a crucial question about her ground of “legislative competence or violation of rights ” was posed by a panel member. The challenges facing her intensify and the very wires in the room resonate in agreement with the mounting pressure.

15:32

The panel exerts intense pressure on the harmonious construction of personal laws and secular laws, emphasizing that the counsel’s understanding of this interplay will clarify the arguments at hand. This critical examination seeks to settle the very threads of the counsel’s perspective, highlighting the complexity of the debated issues.

15:35

The panel announces they would grant her an additional 90 seconds to conclude her arguments, just as they did for the first speaker, ensuring fairness in the proceedings. In this moment, those 90 seconds represent the difference between victory and loss for the team.

15:37

Mirroring the panel’s firm stance, the counsel responds with poise, using her intonation to emphasize the distinction between “not uniformity but commonality” in the legalities of the present case. This strategic choice in delivery aims to resonate with the panel, raising the question: will such a pitch be her key to pitch a victory?

15:40	The panel members persist in relating real-life circumstances to illuminate the depth of their concerns, challenging the petitioner’s ability to persuade. One panelist asserts that a truly exceptional skill of persuasion could sway anyone to become a president, inciting laughter from the crowd.
15:42	The panel gently reminds the counsel that she has exceeded her allotted time, urging her to remain mindful of the limits. However, recognizing the significance of providing complete justifications, they graciously allow her to conclude her arguments, emphasizing the importance of thoroughness in this critical moment.

15:44

The respondent takes her place at the dais, feeling a wave of relief as the panel engages in playful laughter with her. This relaxed exchange helps ease her worries, creating an atmosphere that allows her to think more clearly and approach her arguments with renewed confidence.

15:46

The counsel promptly delves into her arguments, mindful of the panel’s request to avoid repetition of facts. Presenting her issues in a structured manner, she strives to clearly articulate her position, aiming to effectively convey her side of the case.

15:48	The panel members uphold their expert approach by posing challenging questions for the counsel to address alongside her arguments. Their incisive inquiries leave the counsel momentarily speechless, prompting her to apologize for her lack of familiarity with the specificities of their concerns.
15:52	A continuous round of questions and answers ensues as the panel delves into the factual understanding of the case, posing brief questions to ensure the counsel is aligned with their perspective. This rigorous exchange aims to clarify key points and deepen the discussion.

15:54

With ten minutes elapsed, the panel remains focused on gaining critical insights and understanding the counsel’s perspective on foundational issues such as equality. Balancing the time constraint, the counsel adeptly manages her responses, striving to articulate her arguments while addressing the panel’s inquiries.

15:56

The panel’s questioning reveals that their primary concern centers on the validity of the Uniform Civil Code and how the respondent justifies it. They even draw on divine references to probe whether the respondent maintains a firm stance on the issue, intensifying the scrutiny of her arguments.

15:58

The panel inquires about the grounds for the counsel’s claim in favor of the amendment, specifically asking whether the need for such changes implies that the current system is imperfect and inadequate to address the issues at hand.

16:01

It is no wonder that, contrary to the usual drawn out nature of competitions, the crowd remains wide awake, completely engrossed in the proceedings. With a captivating mix of humor and fervent advocacy, the atmosphere is electric—so much so that even the chairs seem to sit upright.

16:05

The panel poses a rhetorical question to the counsel: “Are you in for a change or are you in for a reform?” They press her further, questioning her stance when she responds in favor of reform. This exchange highlights the complexity of her position and the scrutiny of her stance.

16:07	As time expires for the counsel, she remains undeterred, maintaining her focus on the panel’s questions. Their inquiries delve into the crucial understanding of constitutional provisions, demonstrating her devotion to engaging with the complexities of the discussion, even as the clock runs out.
16:09	The expressions on the petitioners’ faces reveal their satisfaction with the unfolding proceedings. Whether this reaction stems from the delightful humorous references or their confidence in their arguments, as evidenced by the way the respondent is being questioned, remains unclear.

16:11

The respondent’s teammates quietly tap their fingers on their laps, their actions betraying the tension they feel amidst the relentless questioning. Nevertheless, the counsel remains resolute, successfully concluding her arguments. Her composure earns her appreciation from the panel, acknowledging her effort under pressure.

16:14

The co-counsel for the respondent strides confidently toward the podium. In a playful exchange of advocacy, the panel humorously questions her mannerisms as she assumes the bench’s satisfaction with the first counsel before proceeding further.

16:16

The panel underscores the parties’ significance in the current case, emphasizing how their identities play a crucial role. They refer to tribes as “evolutionary ancestors,” illustrating their understanding of the deep-rooted connections and implications within the context of the case.

16:18

The panel references historical customs, noting how in old English tradition, nuptials were performed in the presence of seventy witnesses from both the bride’s and groom’s households. They further mention that such customs have been discontinued due to their interference with privacy. This allusion is used to gain clarity from the respondent regarding the validity of customary practices and how they affect pivotal moments in life.

16:20

The panel powerfully underscores the social sanctity of marriage with the poignant declaration by Bernard Shaw, “Marriage is a costly public declaration of a very private affair.” This statement illuminates the profound significance behind what may seem like a routine practice, revealing the deep emotional and societal weight it carries in an individual’s life.

16:24

The panel expresses its disagreement with the counsel’s perspective on the government’s role in providing assistance, questioning the clarity of her reasoning. They highlight the uncertainty surrounding the scope of state aid, indicating that her arguments do not adequately address the complexities involved in this crucial aspect of the case.

16:26

The panel questions the status of an illegitimate child to gain clarity on the legal implications involved. In her eagerness to make the most of her allotted time, the counsel questions the rights of the concerned party. This prompts even more intense and probing questions from the panel, deepening the scrutiny of her arguments.

16:28

The phrasing of the panel’s questions proves to be so intricate that it leaves the counsel in a state of confusion. She requests the panel to repeat their question, taking a moment to breathe and collect her thoughts before formulating her response.

16:30

The panel seeks clarity on the distinction between what is discriminatory and what is constitutionally correct, referencing various real-life examples to probe the thoroughness of her legal concepts. This approach not only tests the depth of her understanding but also underscores the practical implications of her arguments in a broader context.

16:33	As the panel’s questions intensify, the counsel finds herself a bit perplexed and offers her apologies. Nevertheless, the panel acknowledges her ability to maintain composure under such pressure, highlighting her resilience and determination throughout the rigorous questioning.
16:34	As the lights abruptly go out in this moment of tension, one might wonder if it is a sign from above, a brief respite to relieve the counsel from the intense scrutiny of the panel’s gaze. This unexpected darkness introduces an air of suspense, momentarily shifting the dynamics of the proceedings and offering a fleeting escape from the pressure she has been under.

16:36

The respondent concludes her argument, expressing gratitude to the bench for their time. Before the petitioner can step in for rebuttals, the panel clarifies their expectations for this round, emphasizing that the rebuttals should primarily address points raised by the respondent. This guideline aims to maintain focus and ensure a constructive dialogue.

16:38

The counsel adeptly presents her rebuttals, having been allotted 90 seconds to do so. The repeated emphasis on this time limit may lead participants to humorously pray for it to become their lucky number, as they navigate the high-stakes atmosphere of the competition.

16:40

As the rebuttals conclude, the audience absorbs the strong presence the petitioners have displayed throughout the proceedings. The panel members acknowledge their performance, openly sharing their opinions and reflections on the arguments presented, further enriching the atmosphere of the competition.

16:42

The panel emphasizes the importance of using precise language when articulating legal arguments, noting that this is a fundamental requirement for any lawyer. They refer to many modern judgments that often go unnoticed or misunderstood due to a lack of clarity and precision in the language employed.

16:43

The respondent steps in for her rebuttal presentation, confidently articulating her points in just 60 seconds. The shift from 90 to 60 seconds raises the question: will this change serve as a positive challenge for the counsel, pushing her to be more concise and impactful, or will it hinder her ability to fully address the arguments? The outcome remains to be seen.

16:46	The respondent finally concludes her rebuttals, and the panel acknowledges the efforts of both sides, with the audience silently echoing their approval.
16:48	Despite the fierce intensity of the competition, the participants engage in spirited camaraderie, sharing their mutual concerns over the panel’s relentless questioning. In this moment, their unity amidst rivalry underscores the essence of sportsmanship, revealing a shared understanding that transcends the competition.
16:49	The room reverberates with a sense of agreement, marking the culmination of the esteemed finals of the HNLU NHRC Moot Court Competition. Besides the stage, the trophies wait patiently to see whose hands they go to.

VALEDICTORY CEREMONY

17:29

The auditorium is filled with an enthusiastic audience as they await the arrival of the guests. The guests make their timely arrival in the auditorium.

17:30

The hosts warmly welcome the guests and the audience and start with the much-awaited valedictory ceremony of HNLU-NHRC National Moot Court Competition 2024. The guests and the audience stand diligently as the national anthem is played.

17:33

Dr. Vipan Kumar, the registrar of HNLU, is invited on the stage to deliver the welcome speech. He extends a very warm welcome to all the dignitaries present at the ceremony, along with the participants and the audience. He thanks the chief guests for gracing everyone with their presence, and the Organizing Secretary and the Organizing Committee for their dedicated work towards making this event a great success.

17:36

After concluding the speech, Dr. Vipan Kumar leaves the stage after putting a smile on everyone’s face with a his hearty words.

17:37	The hosts invite Mr. Amitesh Deshmukh, a member of the Organizing Secretariat, to deliver a speech regarding the competition. Mr. Amitesh Deshmukh starts the speech with how this prestigious competition began, and gives a recap on all the events of the past three days.
17:39	He highlights the female participation in the event and moves to heartily congratulate all the participants for their extraordinary performances, before concluding his speech.

17:42

The hosts invite the vice chancellor of HNLU, Prof (Dr) V.C. Vivekanandan to deliver a speech. He approaches the dais and starts the speech by congratulating the participants. The audience claps with enthusiasm as he goes on with his speech.

17:44

Prof (Dr) V.C. Vivekanandan has the undivided attention of every person in the room. Everyone is mesmerized by his speech. He quotes Chief Seattle’s speech to emphasize the importance of tribal life.

17:47	The esteemed guests are engrossed in his speech and the audience too, is hooked to each and every word of the Vice Chancellor’s speech.
17:50	The Vice-Chancellor addresses one of the aspects of the moot proposition and concludes his speech with a loud round of applause from the audience. The hosts invite Shri. R. Murlidharan, an advocate at Manu Associates, to address the gathering.

17:52

Shri. R. Murlidharan approaches the dais and starts delivering an astounding speech with a smile on his face as he talks about how well the experience has been so far. The PR team moves around the auditorium clicking pictures of the event from different angles.

17:54

In his speech, he mentions “devil’s advocate” and goes on to explain the relevance of the term with the lawyers. The usage of the term brings an expression of amusement on the faces of the audience.

17:56

He nostalgically talks about his experience of moot courts from when he was a law student who was new to the legal world, talking about how the moot court competitions were conducted back in his time.

18:00	He enthusiastically encourages participation in various moot court competetions and encourages the audience to take the competitions more seriously. The audience claps with appreciation.
18:03	He finally concludes his speech after providing some constructive feedback to everyone and congratulating the participants as well as the Organizers.

18:05

The hosts invite Dr. Uday Shankar to kindly address the gathering. He approaches the dais and starts off by addressing the the guests, faculty, participants and the students of the university. He goes on to talk about the 3Ps of life leaving the audience puzzled for a moment before he elaborates.

18:07	He explains the 3Ps are practice, promptness, and professionalism. He concludes his speech and returns back to his seat after encouraging the mooters to apply these principles in their lives.
18:10	The hosts invite Prof .(Dr.) Paramjit S. Jaswal to address the gathering. He starts off by congratulating the vice-chancellor of HNLU on his second term. He goes on by talking about the purpose of the moot court competitions and what the participants learn from being involved in such prestigious competitions.

18:12

He encouragingly addresses the participants and students by saying that every participant is a winner, which works as a motivation for the participants present in the auditorium. He congratulates the participating teams and praises the moot proposition.

18:14

He wishes the audience good luck for all the future opportunities that will come their way and leaves the dais after giving an enlighting speech.

18:16	The hosts excitedly invite Prof. (Dr.) Ranbir Singh to address the gathering. He starts his speech by speaking about how beneficial moot court competitions are for young minds in the legal field.
18:18	By sharing his own experiences, he says that the first years also have great potential even though they are not able to participate in these competitions sometimes. He emphasizes that everyone, irrespective of their academic year, should be allowed to participate in moot court competitions.

18:20

Further speaking from his enlightening experiences, he tells the curious young audience about how different aspects of the moot memorandum can be through various examples. The audience is captivated by the stories being told by him.

18:25

He praises the moot problem and encourages the students to participate more. He talks about how well the participants did in the competition and wishes them good luck, with this, he concludes his speech.

18:27	The host invites Hon’ble Mr. Justice G. Raghuram to address the audience. He starts off by talking about his experience as a young lawyer. His words entrance the audience.
18:30	He talks about how the participants and the students present have a bright future ahead of them and reads out one of the articles he wrote in the journal of an esteemed university. His inspiring words fills the room with crackling energy.

18:35	He asks the participants not to be discouraged and proceeds to talk about how 5 of his cases from his time as a judge were reversed. His words encourage the participants who were not able to make it to the end.
18:38	His story about when he was a new judge makes the audience think about the ups and downs of life. He highlights the use of English in the present legal world and flawlessly delivers his point as the audience look at him intrigued.

18:43	He reads out the article he wrote and has the audience’s undivided attention. His words entrance the audience as they feel inspired by the words that he has written.
18:45	He finishes reading out his article and asks the audience not to be discouraged if they face hardships in life. He explains his point to the audience with a clever example.
18:48	Justice G. Raghuram requests the audience to understand the nuances of the law. Talking about the different provisions of law, he talks about the audience needs to understand philosophy and other important aspects of academics.

18:51	He keeps sharing his experiences and stories, related to the legal world, in order to emphasize on importance of understanding of provisions of law. The audience finds this as an insightful talk.
18:54	His stories inspire the audience beyond words; they look at him and hope to be even half as successful as him.

18:58	He concludes his speech with enlightening words and leaves the dais. The auidende bursts into a huge round of applause.
19:00	The host invites Shri R. Murlidharan to announce the best researcher. The best researcher is announced as Kirtana Bashishta. She has been awarded with the Best Researcher certificate and trophy.
19:01	Dr. Uday Shankar is invited to announce the Best Orator (Male). Aditya Bhura, a participant from Amity University, Kolkata, as he is announced as the best orator in the male category by Dr. Uday Shankar. They awarded him the Best Orator certificate and trophy.
19:02	Dr. Uday Shankar is invited to announce the Best Orator (Female). Ojal Mourya, a participant from Chanakya National Law University, Patna, as she is announced as the best orator in the female category by Dr. Uday Shankar. They awarded her the Best Orator certificate and trophy.

19:04	Prof. (Dr.) Paramjit S. Jaswal announces TC 08 – Government New Law Collge, Indore, as the Best Memorial for Petitioner. They are awarded with a trophy and certificate for the same.
19:05	Prof. (Dr.) Ranbir Singh announces TC 11 – National Law University, Jodhpur, as the Best Memorial for Respondent. They are awarded with a trophy and certificate for the same.

19:06

The Vice Chancellor Prof. (Dr.) V.C. Vivekanandan is invited to declare the results for the competition’s runners-up. He announces Chanakya National Law University, Patna – they receive a cash prize of 30,000 rupees, certificates and a trophy. Plenty of pictures are taken of them with the VC.

19:07

Justice G. Raghuram is invited to declare the results of the winner of the HNLU-NHRC National Moot Court Competition. The winner is TC51 – Amity University, Kolkata. They receive a cash prize of Rs. 50,000, certificates, and a trophy. They click pictures with all the esteemed judges.

19:10	The hosts invite Prof. (Dr.) V.C. Vivekanandan to present the chief guest G Raghuram with a momento.
19:12	The Registrar, Dr. Vipan Kumar is invited to felicitate and present with a memento to Dr. Uday Shankar.
19:13	Dr. Deepak Srivastav, Dean of Undergraduate Studies is invited to felicitate and present with a memento to Prof. (Dr.) Ranbir Singh.
19:14	Dr. Eritriya Roy presents Shri R Murlidharan with a memento and felicitate him.
19:15	The host invites the dean of UG studies; Deepak Srivastav, to present the formal vote of thanks. Sir expresses his gratitude to the guests for accepting the invitation and attending the event.
19:17	Mr. Deepak Kumar Srivastava extends his heartfelt thanks to all the contributors who helped to make this event a success. He expresses his gratitude to the participants for being a part of this event.

19:19

The audience gives him a huge round of applause and the audience is requested to stand up for the national anthem.

19:20

This marks the end of the gracious HNLU-NHRC National Moot Court Competition, 2024.