Welcome to the live blog of the 15th Vis Pre-Moot Competition 2025, hosted by O.P. Jindal Global Law School! We are excited to bring you real-time updates and in-depth insights from this prestigious event, held in collaboration with SCC Online and SCC Times as the Knowledge Partner. With top law students from across the country showcasing their advocacy skills in a high-stakes arbitration setting, this competition promises intense legal battles and brilliant arguments. Stay with us for live coverage, expert analysis, and an exclusive look at the road to victory starting from the semi finals.
13:00:- The judges are now being taken to the respective courtrooms
The following are the judges for Semi-Finals:-
CR1:- Mr. Rajat Malhotra, Mr. Shantanu Kanade, Mr. Pranaya Goyal
CR2:- Ms. Divya Sharma, Ms. Anjali Chawla, Mr. Mohit Pandey
The Fixtures are as follows:-
CR1:- H2 v V11
CR2:- V12 v H13
13:20:- The rounds are set to begin for both courtrooms! All the best to teams present!
CR2:- Speaker 1 from the Respondent’s side begins with their submissions.
CR1:- The judges have arrived.
Good luck to all the teams!
13:30:- CR1- The claimants take the floor, marking the beginning of a fierce battle of arguments. The judges are poised, ready to challenge every contention.
13:33:- CR 1- Speaker 1 from the Claimant’s side dives straight into the arguments, presenting their case with precision. The room is filled with anticipation as the battle of reasoning unfolds.
13:35:- CR2- Speaker 1 from the Respondent’s side has completed their submission, as speaker 1 from the Claimant’s side begin their submission.
13:39:- In both the courtrooms, the judges are grilling the speakers, dissecting the argument with sharp, probing questions. Despite the sudden challenges, the speakers are navigating through with remarkable composure, responding with clarity and confidence.
13:46:- The arguments in both courtrooms unfold with precision as the judges rain keenly engaged.
13:50:- CR2- The time has elapsed for Speaker 1 of the claimants as Speaker 1 of the respondents begin enthusiastically with their rebuttals.
13:52:- CR2- The tension can be felt in the courtroom as the rebuttals come to an end and the sur rebuttal begin.
CR1- the judges are continuing to ask engaging and challenging questions to test the speaker’s ability to defend there position under pressure.
13:54:- CR2- The engaging and intriguing sur rebuttal also come to an end.
13:55:- CR2- A partial award for jurisdiction was granted and the substantive arguments begin by Speaker 2 from the claimants.
CR1:- Speaker 2 skillfully navigates the judge’s questions, citing relevant precedents to back their arguments.
14:03:- Both speakers in both courtrooms pick up their pave as the time is starting to run short. They reassert key points and try to complete the arguments with urgency and clarity.
14:05:- CR1- the Claimant’s Rebuttal Begins in order to challenge the respondent’s points.
14:07:- CR1- The Sur-rebuttal begins from the Respondent’s side as they address the Claimant’s rebuttal.
14:10:- CR2- Speaker 2 from the Claimant’s side ends their arguments, while answering the final questions by the judges regarding the submissions.
CR1- Speaker 2 from the Respondent’s side articulates the second set of their arguments with a more focussed approach.
14:11:- CR2- Speaker 2 from the Respondent’s side begins with their substantive arguments and submissions.
14:20:- Judges in both Courtrooms are intrigued and are asking comprehensive questions to the participants
CR2:-
CR1:-
14:23:- Both Courtrooms Speaker 2 from the Respondent’s end complete their submissions.
14:27:- CR2- Rebuttals begin from the side of the Claimants
CR1- Speaker 2 from the Claimant’s side begin with their submissions setting forth the last set of arguments.
14:29:- CR2- The rebuttals end from the Claimants and the Sur-Rebuttal begin from the Respondents.
14:30:- CR2- the Sur-Rebuttals come to an end and with that the rounds come to an end as the judges begin marking the mark sheets.
14:33:- CR1- The judges engage the Speaker 2 from the Claimant’s side, questioning the arguments and seeking further clarification.
CR2- Judges begin a insightful and helpful oral feedback session for the participants.
14:40:- CR1- Speaker 2 of the Claimants finish their submissions and the rebuttals begin by the Respondents.
CR2- The esteemed judges gave a verdict in favour of the claimant (V12).
14:44:- CR2- The participants and judges leave the courtroom, an excellent round indeed.
CR1- The Claimant Begin their Sur-rebuttals as the Rebuttals end from the Respondent’s end.
14:47:- CR1- The rounds come to an end as the judges discuss and score the participants
15:05:- CR1- The esteemed judges begin their insightful feedback session for the participants.
15:15:- CR1- The Esteemed judges give a verdict in favour of the claimant (H2).
The judges and participants are now proceeding for lunch.
15:45:- Coin toss to decide side in the finals. V12 (Claimant) v H2 (Respondent).
Good luck to both the teams!
16:00:- Judges briefing begins for the final round of this competition.
16:41:- the judges and teams settle in the auditorium waiting for the rounds to start.
The following are the esteemed judges for the final rounds of this esteemed competition:-
Mr. Gourab Banerjie, Senior Advocate, Supreme Court of India
Mr. Percival Billimoria, Senior Advocate Supreme Court of India
Mr. Raghavendra Srivatsa, Senior Advocate Supreme Court of India
Mr. Anil Airi, Senior Advocate Supreme Court of India
Dr. Vishnu Sharma, Advocate, Supreme Court of India
Ms. Manini Brar, Arbitrator in Arbrige Chambers
Ms. Shruti Khanijow, Partner Shardul Amarchand Mangaldas
We sincerely appreciate the judges for taking the time to preside over the final rounds of this esteemed competition and for sharing their valuable insights.
16:44:- the final rounds begin as the Respondent’s Speaker 1 begins the submissions.
16:58:- the speaker 1 of the respondent after intense grilling by the judges, seek an extension in time which has been granted.
17:00:- the time for the speaker 1 of the Respondent has elapsed as the submission of speaker 1 from the claimant’s side begin.
17:05:- the speakers answer the comprehensive and intriguing questions posed by the esteemed judges.
17:10:- The judges intervene with their questioning. The Claimant’s speaker methodically references earlier arguments to address the concerns, reinforcing their stance.
17:15:- With the time running out, the first speaker concludes their arguments, summarising key points and preparing for rebuttals.
17:18:- The Respondents begin their rebuttal, addressing the Claimants arguments with a focused and strategic response.
17:19:- The Respondents end their rebuttal as the Claimants start with their Sur-rebuttals, challenging the Respondent’s arguments with precise counterpoints.
17:20:- The claimant’s speaker 2 now starts with the substantive submission in a structured approach.
17:26:- The second speaker from the claimant delivers a seamless argument, presenting their case with a narrative flow that keeps the judges engaged.
17:30:- The time lapses, but the speaker is graciously granted a 30-second extension to conclude their arguments.
17:36:- The second speaker from the Respondents takes over, building on their case with a measured approach.
17:46:- With steady composure, the speaker backs arguments with references, guiding the judges through the moot proposition.
17:56:- The Claimants begin their rebuttal, addressing the Respondent’s points and reinforcing their position.
17:58:- The judges interject with questions during the Claimants’ rebuttal, seeking further clarification on key points raised.
18:01:- The Respondents begin their sur rebuttal, countering the Claimants’ arguments and clarifying their stance.
18:04:- The round concludes as the Respondents finish their sur-rebuttal, bringing the rounds to a close.
18:05:- The judges are escorted to a breakout room to deliberate on the scores, as the teams await the final decision.
18:50:- The valedictory ceremony begins!
18:55:- The event begins with the presentation of mementos to the esteemed judges as a token of appreciation for their valuable contribution.
18:58:- The valedictory ceremony begins with the Best Speaker award, presented to Miss Vidhee More from (H2) GNLU for her outstanding performance.
19:00:- The winners of the competition were the claimants (V12)- NLU Jodhpur! Congratulations to the team!
19:02:- The arbitrators begin providing feedback to the teams, offering valuable insights on their performance throughout the rounds.
19:08:- The arbitrators facilitate the award presentation, handing over the trophies to the winners and runner-ups in recognition of their exceptional performances.
Winners:-
Runners up:-
Best speaker:- Miss Vidhee More
Congratulations to the winners, runner-ups, and all participants of this esteemed competition for their dedication and outstanding performances.
*This report has been prepared by Ishan Kapoor, SCC Online/EBC Student Ambassador for O.P Jindal Global University.
