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13th Annual International Maritime Arbitration Moot

The Competition will be hosted by Queensland University of Technology, Faculty of Law, Brisbane Australia. The Final Rounds of the competition is stated to be held on 10th July, 2012.

The oral component of the competition requires each team to argue four times in the general rounds, twice for the claimant and twice for the respondent. Distinguished members of the legal profession, judiciary and shipping industry participate as arbitrators.

Awards are presented in the following categories:
  • Best memorandum for the Claimant
  • Best memorandum for the Respondent
  • Highest Ranked team in the General Rounds
  • Best speaker in the General Rounds
  • Encouragement Award( team and/or individual) and the Sarah Derrington Award
  • Best speaker in the Finals and the Ron Salter Award
  • Runner Up - Best speaker in the Finals
  • Runner up Team - Orals
  • Winning Team - Orals
  • Spirit of the Moot award

The moot is a competition open to any law students (either undergraduate or postgraduate) who have not been admitted to practice. The moot problem will involve a dispute relating to commercial maritime law and the controversy will be determined before an arbitral tribunal pursuant to the L.M.A.A. terms (2006) or other recognized terms.

Students need not have previously studied maritime law and in fact several past winning teams had no prior knowledge of maritime law before undertaking the moot.

Details of the competition, together with the registration form for 2012, can be found at: http://www.law.murdoch.edu.au/maritimemoot/index.html

The website also contains the problem from previous years and the winning memoranda.

Enquiries about registration should be forwarded to the moot's co-ordinator, Miriam Everall: m.everall@murdoch.edu.au

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