ELSA Moot Court Competition on WTO Law
The ELSA Moot Court Competition (EMC2) is a simulated hearing of the World Trade Organization (WTO) dispute settlement system and is organized annually by The European Law Students' Association (ELSA) and open to teams from around the globe.
The World Trade Organization (WTO), which was established in 1995, is based on the old GATT Agreement and creates a system for efficiently regulating international trade. Despite the controversies, the present structure looks to promote and enhance international trade for years to come.
The aim of the Competition is threefold, firstly to encourage further development on the subject matter of the WTO in the curriculum of academic institutions. Secondly, to contribute to the ongoing discussion regarding globalization in the context of the WTO Agreements. Finally, to assist countries in developing their technical legal capacity by preparing the next generation of trade lawyers and negotiators.
Competitor teams represent both the Complainant and Respondent parties to The Case by presenting oral submissions in front of a Panel. EMC2 Panels consist of WTO Law experts and are referred to as Panelist. The Competition provides students with the opportunity to put theory into practice, thereby complimenting their theortical legal education with clinical legal education.
Schedule for Regional Rounds:
ELSA Regional Rounds:
Maastricht, Netherlands - 5th-9th March, 2012
Muenster, Germany - 12th-16th March, 2012
Non-ELSA Regional Rounds:
Asia - Pacific: Jakarta - 2nd-7th March, 2012
Contact:
ELSA International,
239, Boulevard General Jacques,
B-1050 Brussels, Belgium
Email: mootcourts@elsa.org
Web: www.elsamootcourt.org
Download Moot Case, Rules, Schedule, Written Submission Cover
