Frankfurt Investment Arbitration Moot Court Competition
The Frankfurt Investment Arbitration Moot Court is the international student competition focusing on investment protection. The students present their arguments orally before tribunals of arbitration compose of investment treaty specialists.
The law on foreign investment protection is presently the most innovative, fastest developing and intellectually challenging branch of international law with high practical relevance. The number of investment disputes before international arbitral tribunals has increased significantly over the last decades and reflects the notable preferences of the international business community for resolving international investment disputes.
Team registrations must be submitted to the organizers from 1st September, 2011 - 15th December, 2011. No changes may be made to team members after this date. The skeleton arguments must be submitted to the Wilhelm Merton Centre until 17th February, 2012 via email.
Schedule: 12th - 16th March, 2012
There shall be Practice Moot Courts in few cities including Mumbai or Delhi.
Contact: MootCourt@jura.uni-frankfurt.de
For more details, please refer:
http://www.merton-zentrum.uni-frankfurt.de/org/we/merton/Startseite/FIAC_International_Student_Moot_Court/Practice_Moot_Courts/index.html
Download Case Study, Model Arguments (Claimants), Model Arguments (Respondents), Registration Form