“True peace is not merely the absence of tension; it is the presence of justice.”
– Martin Luther King Jr.
Amity Law School, Noida is a premiere legal education institution that takes delight in conducting a myriad of indelible educational programs and competitions. With its motto, “Second-to-None,” ALSN stands as a beacon of excellence in legal education, consistently channeling its resources to provide students with an enriching academic experience and valuable developmental opportunities.
This year, we are back with our 14th iteration of the flagship event of Amity Moot Court Society which is scheduled from 17th to 19th October 2024.
This year’s moot problem delves into the complexities of Public International Law, with a central theme on the critical issues of “Genocide and Territorial Sovereignty.” The theme oscillates at the crossroad between the path to protection of state’s right to maintain its sovereignty and the road to world peace and security. In an era where the borders of nations are drawn with ink that easily turns to blood, and the cry for sovereignty is often a prelude to violent conflict, this theme forces us to confront the uncomfortable reality of our shared history.
This year, we welcome 41 teams from various countries, each competing with fervour and dedication. The participants will showcase their legal prowess on a highly complex moot problem that explores the depths of international law and justice.
Hold on tight because Amity Law School is about to host another thrilling moot court competition that is 14th International Moot Court on Genocide and Territorial Sovereignty and here is the itinerary.
With great excitement and anticipation, we begin Day 1 of the 14th edition of this renowned competition!
Day 1 : October 17, 2024
“Success usually comes to those who are too busy to be looking for it.”
– Henry David Thoreau
09:00 hrs – The registration for the participating teams has finally begun. Amity Law School, Noida is reverberating with an air of excitement and anticipation. A thrilling competition awaits these teams of young budding legal minds.
10:00 hrs – The guests have arrived on the dais. The briefing ceremony is about to begin but before that, the esteemed Heads of Institution and the Chairman announce the inaugural of AIM 2024 with the auspicious lighting of the lamp. The participating teams are now undergoing a briefing before the competition is officially declared open.
10:30 hrs – The SCC Training Session has begun. The participants are looking forward to this stimulating session, a treasure trove filled to the brim with legal knowledge and skills.
11:30 hrs – The Researcher’s Test is now on the clock. One can sense the spirit of competition rising just by looking at the teams gearing up.
12:30 hrs – The Researcher’s Test is over and now it’s time for a lunch break for all participants.
01:30 hrs – All the judges have arrived and have been briefed. They shall now be allocated Court Rooms and escorted to their respective Court Rooms by the organising team.
02:30 hrs – The much-awaited 14th Amity International Moot Court Competition has officially begun! The Preliminary Rounds that are going to take place in two sessions simultaneously, are underway, and the courtrooms are alive with energy and excitement. Participants, dressed in their formal attire, present their arguments with poise and professionalism, eager to make a strong first impression.
“Morality binds people into groups. It gives us tribalism, it gives us genocide, war, and politics. But it also gives us heroism, altruism, and sainthood.”
– Jonathan Haidt
02:45 hrs – In Courtroom 3, a heated debate unfolds as the petitioners passionately argue their case. The bench wastes no time in questioning the clarity and depth of their reasoning, prompting the team to respond swiftly and articulately.
03:00 hrs – Meanwhile, over in Courtroom 6, participants are meticulously addressing issues related to international law. The judges appear impressed with the level of detail and knowledge displayed by the teams, creating an intense atmosphere of competition.
“Don’t watch the clock; do what it does. Keep going.”
– Sam Levenson
03:30 hrs – The first round of rebuttals has begun, and participants are now under pressure to respond to the counterarguments presented by their opponents. The pace is quick, and teams are showcasing their ability to think on their feet and stay calm under pressure.
04:20 hrs – The Preliminary Rounds have come to an end. The judges are now deliberating, reviewing their notes, and preparing for the next stage. The participants eagerly await the results, knowing that only the best will advance to the Quarter-Finals.
04:30 hrs – With the Preliminary Rounds coming to a conclusion, one can see the teams dwindling and coming down from their competitive gusto to ease into the unwinding High Tea. The teams can be seen socialising and networking with each other.
05:30 hrs – As the day approaches its end, the atmosphere is once again thick with anticipation as the time has come for Result Declaration and subsequently Draw of Lots for the qualifying teams for the Quarter-Finals. This will be followed by Memorial exchange via mail.
“It always seems impossible until it’s done.”
– Nelson Mandela
Day 2: October 18, 2024
“The only limit to our realisation of tomorrow is our doubts of today.”
– Franklin D. Roosevelt
09:00 hrs – As the sun rises on Day 2 of the competition, the atmosphere is filled with anticipation. The Judges for the Quarter-Finals have arrived and have been briefed. The Allocation of Court Rooms is now on the cards.
09:45 hrs – In the judge’s chamber, there is a palpable sense of excitement as the judges engage in discussions about the day’s parameters. The key legal issues for today revolve around complex cross-border disputes, and the judges are keen to assess the creativity and insight of the participants.
10:30 hrs – The Quarter-Finals have kicked off with the first round of arguments. Teams are battling it out in the knockout rounds, showcasing their legal expertise and argumentation skills. The judges are posing tough questions, and the teams are responding confidently.
11:30 hrs – The Results of the Quarter-Finals are out! Congratulations to the teams that have made it to the Semi-Finals! The competition is getting fiercer, and we can’t wait to see what the next round brings.
11:45 hrs – The Draw of Lots has taken place for the Semi-Finals! Teams are eagerly waiting to see who they’ll be facing in the next round.
12:00 hrs – Teams are exchanging memorials via mail, preparing for the Semi-Finals. This is a critical stage of the competition, and teams are working hard to perfect their arguments.
12:30 hrs – The first half of the day has come to a close. Teams are taking a well-deserved break and prepping for the upcoming round. We’ve seen some intense debates so far, and we’re excited to see what the rest of the day brings.
01:30 hrs – The Semi-Finals judges have arrived. We’re honoured to have such esteemed legal professionals joining us to evaluate the teams’ arguments. The judges are being briefed on the competition rules, theme, and scoring criteria. This ensures a fair and impartial evaluation of the teams’ performances.
01:45 hrs – The court rooms are being allocated for the semi-finals. Teams are getting ready to present their arguments in a simulated courtroom setting. The atmosphere is tense, and the teams are preparing to put their best foot forward. Stay tuned for updates on the semi-finals!
02:30 hrs – Semi-Finalists are ready to face the next round of challenges, where only the most prepared and articulate teams will advance to the final showdown.
02:45 hrs – The mood in Courtroom A is intense as the Semi-Finalists begin their arguments. The prosecutors advocate for stronger international measures, while the respondents defend the rights of states to control their own legal jurisdictions. Both sides are highly skilled, and the debate is fierce.
03:50 hrs – The Semi-Final Rounds have concluded, and the courtroom is abuzz with post-session discussions. Judges are offering their feedback, commending the participants for their thorough research and well-constructed arguments. As the participants await the results, tension is high – only two teams will advance to the grand finale.
03:50 hrs – The Results are out! Congratulations to the teams that have made it to the Finals! The competition is getting fiercer, and we can’t wait to see what the final round brings. The Draw of Lots has taken place! Teams are eagerly waiting to see who they’ll be facing in the finals.
03:55 hrs – The teams are once again exchanging memorials via mail, preparing for the Finals. The tension is building, and the teams are getting ready to put their best foot forward. Stay tuned for updates on the Finals!
04:00 hrs – It’s time for a break! The participants are taking a well-deserved High-Tea break, enjoying some refreshments and mingling with fellow competitors. The atmosphere is relaxed, and the teams are recharging their batteries for the final round.
Day 3: October 19, 2024
“Success is not how highly you have climbed, but how you make a positive difference to the world.”
-Roy T. Bennett
Today marks the final day of the competition, the day when the ultimate champions will be crowned. The Final Round is where the top two teams will present their most compelling cases before an esteemed panel of judges, aiming for victory.
08:30 hrs – The Final Round Judges have arrived at the Amity Law School campus and are being greeted with warm hospitality by the faculty and organising committee. after a brief discussion of the scoring criteria, the judges are ready to witness the culmination of this rigorous competition.
09:00 hrs – The Final Round has officially begun ! The first speaker for the petitioners steps up to present their argument, displaying a well- rehearsed and confident approach. the judges listen intently, occasionally posing challenging questions to test the depth of the participants’ knowledge.
“Believe you can and you’re halfway there.”
– Theodore Roosevelt
10:30 hrs – The defence presents their case with equal vigour, offering a compelling counter-narrative. as the rounds progress, both teams demonstrate incredible legal acumen, making it difficult for the judges to foresee a clear winner. the audience is captivated by the intensity and eloquence on display.
12:00 hrs – After hours of intense arguments and rebuttals, the judges retreat to deliberate and finalise the scores. The competition has been fierce, but soon the deserving winner of the 14th Amity International Moot Court Competition will be announced.
The valedictory ceremony begins !
12:30 hrs – The moment everyone has been waiting for, the Valedictory Ceremony. The hall is filled with excitement and nervous energy as the winners are about to be revealed. The victorious team will not only take home the prestigious trophy but also earn the respect and admiration of their peers and mentors.
12:45 hrs – Prof. (Dr.) Shefali Raizada, Additional Director, Amity Law School, AUUP welcomes all the legal luminaries that have graced this platform with their presence for the valedictory ceremony. She takes pride in being a part of ALS, Noida which routinely conducts moot competitions, seminars and symposiums that enable students to develop legal competency and communication skills. For her, it is an exhilarating moment to behold the organisation of the Amity International Moot Court Competition from 17th to 19th October 2024. This year the theme of the competition reflects the state of the world, genocide and territorial sovereignty. In conclusion, she delivers a vote of thanks to the AIM Organising Committee for their relentless hard-work and persistence to make this event a resounding success.
12:55 hrs – Prof. (Dr.) D.K. Bandyopadhyay Chief Advisor (FPO) and Chairman, Amity Law School, AUUP welcomes all the dignitaries, faculty members, participants and students present for the valedictory ceremony. He praises all the faculty convenors and students for the success of the event. He elaborates on the importance of mooting and also motivates this august gathering with his words of wisdom. This time ALS, Noida hosted the 14th edition of Amity International Moot Competition held from 17th to 19th October 2024. He is filled with pride and delight upon witnessing the discipline, determination and devotion of the faculty members and his dearest students. He wishes each and every student of ALS, Noida and the participants to create their own success story.
01:10 hrs – Mr. A.S Chandhiok, Senior Advocate addressed the valedictory by praising all participants and sharing motivational insights about his days as an aspiring law student himself. He emphasises upon the importance of application of the knowledge we acquire during our years of preparation in law school for the ultimate presentation in the real world outside of the institution.
01:25 hrs – Hon’ble Ms. Justice Sangita Dhingra Sehgal, President Delhi State Dispute Redressal Commission & Former Judge, Delhi High Court, took the stage, sharing her expertise on the theme of the competition. She provided valuable insights and perspectives, highlighting the significance of the topic in today’s legal landscape.
01:45 hrs – Hon’ble Mr. Justice. Girish Kathpalia, Judge, Delhi High Court, addressed the gathering, sharing his personal journey in the legal profession. He offered words of wisdom and advice, inspiring the teams to pursue their passions and strive for excellence.
02:00 hrs – Hon’ble Ms. Justice Swarana Kanta Sharma, Judge, Delhi High Court, took the stage, congratulating the participants on their hard work and dedication. She emphasized the importance of mooting in legal education and encouraged the teams to continue honing their skills.
02:20 hrs – Hon’ble Ms. Justice. Neena Bansal Krishna, Judge, Delhi High Court, addressed the gathering, focusing on the art of advocacy and the skills required to excel in the legal profession. She shared practical tips and anecdotes, drawing from their own experiences.