7th ICC International Commercial Mediation Competition
The Competition is the only moot devoted exclusively to international commercial mediation. The annual event organized by the International Chamber of Commerce (ICC) has become the "must attend" event in international mediation.
The Competition consists of two parts; written and oral advocacy. During three days of preliminary rounds, competitors apply ICC's Amicable Dispute Resolution (ADR) Rules to solve business problems created by a special Drafting Working Group of international mediation experts. The preliminary rounds are followed by the eight, quarter and semi-final rounds, as well as the final which takes place on the last day of the Competition.
Who can participate?
Students: Each participating university can nominate one team consisting of no more than four students. Each team, including teams from business schools, needs to include at least one law student. Teams may be accompanied by one coach. Most university teams are nominated by law and business schools.
Professionals: Thoroughly trained and experienced commercial mediators and other dispute resolution professionals who want to act as mediators, judges or observers during the Competition.
Sponsors: Sponsorship opportunities are varied and flexible. Individualized sponsorship packages may be created to ensure each sponsor's specific interests and target audiences are met.
General Information:
All written and oral communication during the Competition shall take place in English.
The registration fee is Rs. 500 per team and each participant is responsible for his or her own expenses.
The 2012 Competition will take place during six days in February 2012 at ICC headquarters and surrounding premises in Paris. The Competition will feature around 200 mock mediation sessions, as well as numerous training programmes and social events.
When: 3 - 8 February 2012
Where: Paris, ICC Headquarters and selected venues in France's capital city
Who: Around 60 universities, more than 120 professionals and corporate representatives
Tentative Mediation Sessions and Social Events Schedules for 2012:
Day 1 (3 February) |
Registration and Welcome Cocktail |
Day 2 (4 February) |
Preliminary Rounds Evening Social Events |
Day 3 (5 February) |
Preliminary Rounds Free Evening |
Day 4 (6 February) |
Preliminary Rounds Cocktail and Announcement for Final Rounds |
Day 5 (7 February) |
Eighth-and Quarter-Finals Evening Social Events |
Day 6 (8 February) |
Semi-Final and Final Award Ceremony & Closing Cocktail |
Download Competition Rules
